High Courts26 Sept 1994Dismissed
Surinder Singh Bangar Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 221 : (1995) 109 PLR 232
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,494 of 4,611
High Courts26 Sept 1994Dismissed
Indian Ex-Services League Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 211(2) : (1995) 109 PLR 211
Constitution of India, 1950 — Article 14, 226, 227
High Courts23 Sept 1994Dismissed
North West India Baptist Association (Regd) Vs The Chandigarh Administration, Union Territory and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 17
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1994
Mr. Brijlal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 340 : (1994) 108 PLR 584
Constitution of India, 1950 — Article 226, 243(O)
High Courts23 Sept 1994
Mohd. Ahmed Ilyas Vs Haryana Tourism Corporation and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 458 : (1996) 1 LLJ 455
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts23 Sept 1994
Steel Strips Ltd. Vs Assistant Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1995) 211 ITR 1021
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts23 Sept 1994
Chambel Singh, Inspector, Food and Supplies Department Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 75 : (1995) 109 PLR 152
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 1994Allowed
Punjab State and Others Vs Shanti Devi (Widow)
Punjab And Haryana At Chandigarh · (1995) 109 PLR 281
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Sept 1994
Bakhtawar Singh @ Tari Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 575 : (1994) 3 RCR(Criminal) 509
High Courts22 Sept 1994Dismissed
Kulwant Singh, Managing Director of the Nawanshahr Central Co-operative Bank Ltd. and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 731
Constitution of India, 1950 — Article 14, 226Punjab Co-operative Societies Act, 1961 — Section 26(1B), 26(B)(2)
High Courts21 Sept 1994Allowed
Victor Kumar Vs Shakuntla Devi and Others
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 567 : (1995) 109 PLR 208 : (1995) 1 RCR(Rent) 438
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts21 Sept 1994
Gram Panchayat Kathemajra Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 580
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 7
High Courts21 Sept 1994Dismissed
Hoshiarpur Azad Transport Co. Ltd. Vs Sutlej Land Finance Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (2001) 103 CompCas 969 : (1995) 109 PLR 506
Companies Act, 1956 — Section 292
High Courts21 Sept 1994
Ghulla Singh Vs Secretary, Government of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 167 : (1994) 3 RCR(Criminal) 531 : (1995) 1 RCR(Criminal) 253
High Courts21 Sept 1994Allowed
K.C. Gupta Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1995) 109 PLR 237
Constitution of India, 1950 — Article 300A
High Courts21 Sept 1994Allowed
Krishna Devi Vs Haryana State Electricity Board
Punjab And Haryana At Chandigarh · (1995) 110 PLR 181
Constitution of India, 1950 — Article 226
High Courts21 Sept 1994Dismissed
Avtar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 272
Constitution of India, 1950 — Article 226, 243OPunjab State Election Commission Act, 1994 — Section 74
High Courts21 Sept 1994
Reeta Vs Parveen Sharma
Punjab And Haryana At Chandigarh · (1995) 2 DMC 155 : (1995) 1 RCR(Criminal) 523
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 498A
High Courts20 Sept 1994Allowed
Sohna Devi Vs The Haryana State Electricity Board
Punjab And Haryana At Chandigarh · (1995) 110 PLR 34
Constitution of India, 1950 — Article 14, 226
High Courts20 Sept 1994Allowed
Hardev Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 124
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 13.8(2)