High Courts01 Dec 1994
Tarsem Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 734
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,485 of 4,611
High Courts01 Dec 1994Allowed
Smt. Gurdip Kaur Vs Balbir Singh
Punjab And Haryana At Chandigarh · (1995) 2 DMC 108
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)(1A)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts01 Dec 1994Dismissed
Mewa Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 689
Constitution of India, 1950 — Article 226
High Courts01 Dec 1994
Ramehar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 686
High Courts30 Nov 1994Dismissed
Bhoj Raj Malhotra and Another Vs Parveen Kumar
Punjab And Haryana At Chandigarh · (1995) 109 PLR 517 : (1995) 2 RCR(Rent) 677 : (1995) 1 RCR(Rent) 561
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts30 Nov 1994
Anuradha Gupta Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 334 : (1995) 109 PLR 436
Constitution of India, 1950 — Article 226, 329Haryana Municipal Election Rules, 1978 — Rule 10, 11, 5, 6, 7
High Courts30 Nov 1994
Surinder Kumar Vs Panjabi University and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 131 : (1995) 1 RCR(Civil) 797
Constitution of India, 1950 — Article 226, 227, 38
High Courts30 Nov 1994
Surender Singh Rao Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 687
High Courts30 Nov 1994Dismissed
The State of Punjab Vs Hardev Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 443
Demobilized Armed Forces Personnel (Reservation of Vacancies in the Punjab State Non Technical Services) Rules, 1968 — Rule 3(1), 5(1)
High Courts30 Nov 1994Dismissed
Kewal Krishan Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 536 : (1995) 1 RCR(Rent) 479
Specific Relief Act, 1963 — Section 34
High Courts29 Nov 1994
Ram Kumar Vs Haryana State Election Commissioner-Cum-Chief Electoral Officer
Punjab And Haryana At Chandigarh · (1995) 110 PLR 202
Constitution of India, 1950 — Article 226
High Courts29 Nov 1994
Joginder Singh Vs Tarsem Lal
Punjab And Haryana At Chandigarh · (1995) 109 PLR 519 : (1995) 1 RCR(Rent) 282
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 15
High Courts29 Nov 1994
N.N. Jain Vs Ved Parkash Sharma
Punjab And Haryana At Chandigarh · (1995) 109 PLR 734 : (1995) 1 RCR(Rent) 455
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18(8)
High Courts29 Nov 1994Dismissed
Ajmer Singh Vs Chand Singh (Deceased) represented by his LRs
Punjab And Haryana At Chandigarh · (1995) 110 PLR 251
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Nov 1994Dismissed
Mrs. Tara Paul Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 110 PLR 129
Land Acquisition Act, 1894 — Section 11, 6Punjab Town Improvement Act, 1922 — Section 36, 41(2), 42
High Courts29 Nov 1994Dismissed
Kaila Nath Vs Malkiat Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 450
High Courts29 Nov 1994Allowed
Ram Lal and Another Vs Brij Kishore and Others
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 142 : (1995) 109 PLR 518
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115
High Courts28 Nov 1994Allowed
Bhikku Ram Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court
Punjab And Haryana At Chandigarh · (1996) 3 LLJ 1126
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Nov 1994
Dharampal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 104 : (1995) 1 RCR(Criminal) 501
High Courts28 Nov 1994
Jagdish Singh Vs Bharat Singh
Punjab And Haryana At Chandigarh · (1995) 110 PLR 84
Civil Procedure Code, 1908 (CPC) — Section 34