High Courts05 Sept 1994Dismissed
Om Bai Vs Ram Kishan
Punjab And Haryana At Chandigarh · (1995) 110 PLR 570
Hindu Marriage Act, 1955 — Section 13(1)(1A), 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,497 of 4,611
High Courts05 Sept 1994
Nirmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 537
High Courts05 Sept 1994Dismissed
Kartar Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 3 LLJ 1099 : (1994) 108 PLR 734
Industrial Disputes Act, 1947 — Section 2, 25(F)
High Courts05 Sept 1994Dismissed
Smt. Pushpa Behal Vs Shri Tek Chand Behal
Punjab And Haryana At Chandigarh · (1995) 109 PLR 463
Hindu Marriage Act, 1955 — Section 25(1)
High Courts03 Sept 1994
T.N.Chaturvedi Vs Karnail Singh
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 192 : (1994) 2 CCC 333 : (1994) 2 CivCC 333 : (1984) 2 DCR 307 : (1995) ISJ 184 : (1994) 2 LJR 725 : (1994) 3 RCR(Criminal) 517
High Courts03 Sept 1994Allowed
Ramjeet Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1995) 2 LLJ 1053 : (1995) 109 PLR 216
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts03 Sept 1994
Sham Rattan Vs Sh.Subash Rattan
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 272
High Courts03 Sept 1994Dismissed
Madan Lal Vs The Registrar, Cooperative Societies and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 458 : (1995) 109 PLR 59
Constitution of India, 1950 — Article 226, 227
High Courts03 Sept 1994
Surinder Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 532
Land Acquisition Act, 1894 — Section 23
High Courts02 Sept 1994Dismissed
Henna Export Corporation and Another Vs Rakesh Mathur, Inspector, Anti-evasion, Central Excise Collectorate
Punjab And Haryana At Chandigarh · (1995) 52 ECC 14 : (1994) 3 RCR(Criminal) 605
Central Excises and Salt Act, 1944 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Sept 1994
Brij Bhushan Singal Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 586 : (1995) 1 Crimes 643 : (1994) 3 RCR(Criminal) 498
High Courts02 Sept 1994
Inspector Ram Lubhaya Bagga Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 615 : (1994) 3 RCR(Criminal) 512
High Courts02 Sept 1994
Ramesh Vangal, Managing Director Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 171 : (1994) 3 RCR(Criminal) 550
High Courts02 Sept 1994
Thapar Institute of Engineering and Technology, Patiala Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 185 : (1995) 109 PLR 562 : (1995) 2 RCR(Civil) 26
All India Council for Technical Education Act, 1987 — Section 10, 10A, 10CConstitution of India, 1950 — Article 14, 141, 142, 144, 16University Grants Commission Act, 1956 — Section 12A
High Courts02 Sept 1994
Samsher son of Dhupa Vs Than Singh
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 1088 : (1994) 3 RCR(Criminal) 513
High Courts02 Sept 1994
New Bank of India Vs Raj Kumar and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 523 : (1995) 1 RCR(Rent) 280
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts01 Sept 1994Allowed
Ajmer Singh Junior Engineer Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 91
Constitution of India, 1950 — Article 16, 226
High Courts01 Sept 1994
Parmod Bajaj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 514
High Courts01 Sept 1994
Sat Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 88 : (1994) 3 RCR(Criminal) 544
High Courts01 Sept 1994
Sham Dass Sharma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 82
Constitution of India, 1950 — Article 226, 227Punjab Municipal Corporation Employees Pension and General Provident Fund Rules, 1994 — Rule 3