High Courts21 Apr 1995Allowed
Gurdev Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 111 PLR 77
Land Acquisition Act, 1894 — Section 17(4), 5A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,457 of 4,611
High Courts21 Apr 1995Allowed
Chaman Lal Vs Roop Rani and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 562
High Courts21 Apr 1995
Rajinder Krishan Khanna and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1995) 111 PLR 19
Constitution of India, 1950 — Article 226
High Courts20 Apr 1995Allowed
Babu Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 111 PLR 59
Central Civil Services (Pension) Rules, 1972 — Rule 48(4)A, 48A
High Courts20 Apr 1995
Sewa Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 574
High Courts20 Apr 1995
Kuldip Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 47
High Courts20 Apr 1995
Diwan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 652 : (1995) 3 RCR(Criminal) 81
High Courts19 Apr 1995Allowed
Gurbhej Singh Vs The Punjab State Coop. Bank Limited and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 488
High Courts19 Apr 1995
Commissioner of Income Tax Vs Kishan Chand
Punjab And Haryana At Chandigarh · (1996) 134 CTR 510 : (1996) 217 ITR 534
Income Tax Act, 1961 — Section 256
High Courts19 Apr 1995
Jai Bhagwan Vs Chandra Mohan and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 52 : (1995) 2 CivCC 541 : (1995) 2 RCR(Rent) 373
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 11 Rule 5, Order 14 Rule 1(5), Order 15 Rule 3, Order 15 Rule 5East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 18(2)Industrial Disputes Act, 1947 — Section 11A
High Courts19 Apr 1995Allowed
Maruti Udyog Ltd. Vs Ram Lal and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 410 : (1996) 3 LLJ 1121 : (1995) 111 PLR 575
Industrial Disputes Act, 1947 — Section 25HMaruti Udyog Limited (Acquisition and Transfer of Undertakings) Act, 1980 — Section 13
High Courts19 Apr 1995
Ram Dhari Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 564
High Courts19 Apr 1995
Harmesh Kumar Bajaj, Ex.Capt.Dr. Vs Nisha Sahi
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 640
High Courts19 Apr 1995
Duman Singh Vs Kashmira Singh
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 271 : (1995) 2 RCR(Criminal) 429
High Courts19 Apr 1995Dismissed
Tejinder Singh Bawa and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 578
Punjab Municipal Corporation Act, 1976 — Section 275
High Courts19 Apr 1995Dismissed
Shilla alias Shilender Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 3566
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts18 Apr 1995Dismissed
Punnu Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 111 PLR 263
Constitution of India, 1950 — Article 226
High Courts18 Apr 1995
Guru Nanak Education Trust (Regd.), Model Town, Ludhiana and others Vs Sh. Balbir Singh and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 290 : (1995) 2 CivCC 689 : (1995) 110 PLR 625
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151, 92Specific Relief Act, 1963 — Section 11
High Courts18 Apr 1995
Prabhjot Wahi Vs Guru Nanak Dev University, Amritsar
Punjab And Haryana At Chandigarh · AIR 1995 P&H 269 : (1995) 110 PLR 616 : (1995) 4 RCR(Civil) 507
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts18 Apr 1995
State of Punjab Vs Des Raj
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 662 : (1995) 3 RCR(Criminal) 257 : (1996) 1 RCR(Criminal) 74