High Courts14 Dec 1994
Smt. Jasbir Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 223
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,483 of 4,611
High Courts14 Dec 1994Dismissed
Gurminder Singh and Others Vs Batala Co-operative Sugar Mills Ltd. and Another
Punjab And Haryana At Chandigarh · (1995) 71 FLR 166 : (1997) 3 LLJ 695 : (1995) 109 PLR 445
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts14 Dec 1994
State of Haryana Vs Karam Singh
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 93
High Courts14 Dec 1994Allowed
Ramphal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 71 FLR 321 : (1996) 1 LLJ 1 : (1995) 109 PLR 485
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts14 Dec 1994Dismissed
Gurminder Singh and Others Vs The Batal Co-operative Sugar Mills Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) 2 LLJ 1238
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts14 Dec 1994
Jassi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 CurLJ 104 : (1995) 1 RCR(Criminal) 725
High Courts14 Dec 1994Dismissed
Shri Jang Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 109 PLR 480
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 13B
High Courts13 Dec 1994Allowed
Hazara Singh and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 110
Constitution of India, 1950 — Article 226, 227Punjab Tenancy Act, 1887 — Section 8
High Courts13 Dec 1994Allowed
Dharam Pal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 483
Constitution of India, 1950 — Article 226
High Courts13 Dec 1994Allowed
Subeg Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 DMC 663 : (1995) 1 RCR(Criminal) 590
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
High Courts13 Dec 1994Dismissed
Jarman Singh Vs Financial Commissioner (Appeals) and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 600
Transfer of Property Act, 1882 — Section 53
High Courts13 Dec 1994
Buta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 307
High Courts13 Dec 1994
Sumiti Rekha Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 746
High Courts13 Dec 1994
Harminder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 545
High Courts13 Dec 1994Allowed
Jai Prakash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 DMC 142 : (1995) 2 RCR(Criminal) 186
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306
High Courts13 Dec 1994
Swatantar Kumar Lamba Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 546
High Courts13 Dec 1994Dismissed
Punjab State Electricity Board Vs R.K. Rampal
Punjab And Haryana At Chandigarh · (1995) 109 PLR 726
Electricity Board (Punishment and Appeal) Regulations, 1971 — Regulation 9(4)
High Courts12 Dec 1994
Ravinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 749
High Courts12 Dec 1994
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 663
High Courts11 Dec 1994Dismissed
Smt. Sunita Vs D.C.
Punjab And Haryana At Chandigarh · (1995) 109 PLR 413
Constitution of India, 1950 — Article 226Haryana Municipal Election Rules, 1978 — Rule 21