High Courts19 Aug 1994
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 177 : (1994) 3 RCR(Criminal) 486
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,500 of 4,611
High Courts19 Aug 1994Allowed
The Karnal Central Cooperative Societies Bank Ltd. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 211 : (1995) 109 PLR 102
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts19 Aug 1994
Balwinder Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 263 : (1995) 3 RCR(Criminal) 355
High Courts18 Aug 1994
Court on its Own Motion Vs Sh. N.S. Kanwar
Punjab And Haryana At Chandigarh · (1995) CriLJ 1261 : (1995) 2 ILR (P&H) 35 : (1995) 109 PLR 106 : (1995) 1 RCR(Criminal) 201
Contempt of Courts Act, 1971 — Section 2
High Courts18 Aug 1994Dismissed
Punjab National Bank Vs Bareja Knipping Fasteners Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 176 : (2001) 103 CompCas 958 : (1995) 109 PLR 75
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Aug 1994Allowed
Ram Diya Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 413
Industrial Disputes Act, 1947 — Section 10
High Courts18 Aug 1994
Madan Lal Girdhar Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 342 : (1994) 3 RCR(Criminal) 478
High Courts18 Aug 1994
State of Punjab Vs Harpal Singh
Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 548 : (1994) 3 RCR(Criminal) 340
High Courts18 Aug 1994
Laiq Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 PLJ 1
High Courts18 Aug 1994
Mona Jain Vs Sanjeev Jain
Punjab And Haryana At Chandigarh · (1995) 110 PLR 568
Hindu Marriage Act, 1955 — Section 13B, 13B(2)
High Courts18 Aug 1994Allowed
Gulshan Rai Vs Darshan Lal
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 55 : (1995) 84 CompCas 445 : (1994) 3 RCR(Criminal) 499 : (1994) 3 RCR(Criminal) 500
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Aug 1994Dismissed
State of Haryana Vs Hawa Singh
Punjab And Haryana At Chandigarh · (1995) 110 PLR 571
Land Acquisition Act, 1898 — Section 23, 23(1), 23(2), 28
High Courts17 Aug 1994
Hardeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 136
High Courts17 Aug 1994Allowed
Indira Vs Balbir Singh
Punjab And Haryana At Chandigarh · (1996) 1 DMC 504 : (1995) 110 PLR 338
Hindu Marriage Act, 1955 — Section 13(2), 5
High Courts16 Aug 1994Allowed
Abnash Chander and Another Vs Abhimany Ansal and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 453
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Aug 1994Dismissed
Vinod Walia and Another Vs Krishan Gopal and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 390
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Aug 1994Allowed
Sukhwinder Kaur and Others Vs Punjab Roadways and Another
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 958 : (1994) 108 PLR 267
Industrial Disputes Act, 1947 — Section 10
High Courts12 Aug 1994
Bharat Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 99
Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Act, 1973 — Section 37, 38
High Courts11 Aug 1994Allowed
Veena Rani Vs Gian Chand and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 364 : (1994) 2 RCR(Rent) 632
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts11 Aug 1994
Subhash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 489