High Courts12 Jan 1995Allowed
Chhota Singh Vs Pepsu Road Transport Corporation
Punjab And Haryana At Chandigarh · (1995) 110 PLR 41
Industrial Disputes Act, 1947 — Section 18(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,479 of 4,611
High Courts12 Jan 1995
Sita Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1733
Criminal Procedure Code, 1973 (CrPC) — Section 360, 389, 432, 432(1), 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 26, 27, 32A, 33, 36B
High Courts12 Jan 1995
Mohan Lal Sharma Vs Parveen Sharma
Punjab And Haryana At Chandigarh · (1995) 110 PLR 706
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 11, 24
High Courts11 Jan 1995Dismissed
Rajinder Bhushan Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 78
Constitution of India, 1950 — Article 226Punjab Civil Services Rules — Rule 7.5, 7.5(6)
High Courts11 Jan 1995Allowed
Sewa Singh, Sarpanch Vs Secretary to Government and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 602
Punjab Gram Panchayat Act, 1952 — Section 102
High Courts10 Jan 1995Dismissed
Ganga Ram Vs Pepsu Road Transport Corporation and Another
Punjab And Haryana At Chandigarh · (1995) 110 PLR 39
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Jan 1995Dismissed
Bhagat Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 610 : (1996) 85 CompCas 9
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 1995Allowed
Kiran Bala Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 494
Constitution of India, 1950 — Article 226
High Courts10 Jan 1995
Patiala Improvement Trust Vs Kartar Singh
Punjab And Haryana At Chandigarh · (1995) 110 PLR 585
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 1995Allowed
Pawan Kumar Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1995) 110 PLR 506
Haryana Affiliated Colleges (Security of Service) Rules, 1980 — Rule 3, 3(1)
High Courts10 Jan 1995Dismissed
Raghubir Singh Gill Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (1996) 1 DMC 371 : (1995) 111 PLR 480
Hindu Marriage Act, 1955 — Section 13(1)
High Courts10 Jan 1995Allowed
Union of India (UOI) Vs Harbans Singh Tuli and Sons and Another
Punjab And Haryana At Chandigarh · (1995) 111 PLR 144
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4
High Courts09 Jan 1995Dismissed
State of Haryana and Others Vs Kaka Singh and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 501
Punjab Civil Services Rules — Rule 5.12
High Courts09 Jan 1995
Commissioner of Income Tax Vs Shadi Lal Puri
Punjab And Haryana At Chandigarh · (1995) 125 CTR 300
Income Tax Act, 1961 — Section 256, 256(2)
High Courts09 Jan 1995
Hardev Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 197 : (1995) 109 PLR 690 : (1995) 2 RCR(Civil) 161
Constitution of India, 1950 — Article 14
High Courts09 Jan 1995
Sukhdev Singh Vs Assistant Registrar and others
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 409 : (1995) 2 LJR 638 : (1995) PLJ 61 : (1995) 2 RRR 213
High Courts09 Jan 1995
Teja Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 493 : (1996) 2 RCR(Criminal) 754
High Courts09 Jan 1995Allowed
Neelam Vs Pawan Kumar and Others
Punjab And Haryana At Chandigarh · (1995) 2 DMC 621
Penal Code, 1860 (IPC) — Section 406
High Courts09 Jan 1995
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 522