High Courts03 Oct 1994
Deepak Gudwani Vs Union of India and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 78
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 1, 151, 2.4Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,493 of 4,611
High Courts03 Oct 1994
Old Trust of Sarai Jagiri Mal, Garashankar Vs Sat Pal Soni
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 271
High Courts03 Oct 1994
Ajit Singh and Others Vs The Ludhiana Improvement Trust and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 604
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 23Punjab Town Improvement Act, 1922 — Section 36
High Courts01 Oct 1994Allowed
Balwinder Singh Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (1994) 1 DMC 435
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Sept 1994
HARPHOOL SINGH Vs INCOME TAX SETTLEMENT COMMISSION and Others
Punjab And Haryana At Chandigarh · (1996) 130 CTR 54
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245C
High Courts30 Sept 1994
HARPHOOL SINGH Vs Income Tax SETTLEMENT COMMISSION AND OTHERS.
Punjab And Haryana At Chandigarh · (1995) 130 CTR 54 : (1995) 215 ITR 216
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245C
High Courts30 Sept 1994
Harbans Singh Khipal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 23 : (1995) 1 RCR(Criminal) 125
High Courts30 Sept 1994
Sat Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 140
High Courts30 Sept 1994
Virsa Singh Vs Joint Secretary to Government of India
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 123
High Courts30 Sept 1994
Commissioner of Income Tax Vs Lakshmi Printing Co.
Punjab And Haryana At Chandigarh · (1994) 122 CTR 391 : (1995) 2 ILR (P&H) 475 : (1995) 211 ITR 172
Income Tax Act, 1961 — Section 256(2)
High Courts30 Sept 1994
Harphool Singh Vs Income Tax Settlement Commission and Others
Punjab And Haryana At Chandigarh · (1996) 130 CTR 54
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245C
High Courts30 Sept 1994Dismissed
Ram Lal Vs Harbhagwan Dass
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 117 : (1995) 109 PLR 368 : (1995) 1 RCR(Rent) 90
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts28 Sept 1994Allowed
Harman Bawa (P.) Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 13
Punjab General Sales Tax (Department and Exemption) Rules, 1991 — Rule 3(1)
High Courts28 Sept 1994Dismissed
Goindwal Steels Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 109 PLR 555
Punjab Industrial Incentives Code under the Industrial Policy Statement Rules, 1978 — Rule 2.14, 5.1
High Courts28 Sept 1994Dismissed
Chander Sain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 3160 : (1995) 1 RCR(Criminal) 113
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 4, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(1), 37, 37(1)
High Courts27 Sept 1994
Milap Bal Mandir Model School Association (Regd.) Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 708
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 8
High Courts27 Sept 1994Dismissed
Balwant Singh and Another Vs Jyoti Parsad and Another
Punjab And Haryana At Chandigarh · (1995) ACJ 163 : (1995) 110 PLR 185
Motor Vehicles Act, 1939 — Section 110A
High Courts27 Sept 1994
Balwant Singh and Others Vs Jyoti Parsad, Inspector, Assistant Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (1995) 2 ACC 15
High Courts26 Sept 1994Allowed
Avtar Singh Vs Kesho Parshad
Punjab And Haryana At Chandigarh · (1995) 109 PLR 371 : (1995) 1 RCR(Rent) 130
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts26 Sept 1994Dismissed
Mrs. Abha Gupta Vs Rakesh Kumar Gupta
Punjab And Haryana At Chandigarh · (1996) 1 DMC 71 : (1995) 109 PLR 453
Hindu Marriage Act, 1955 — Section 13(1), 19