High Courts11 Aug 1994
Baljinder Kaur Vs Karnail Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 542
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,501 of 4,611
High Courts10 Aug 1994Allowed
Parkash Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 109 PLR 613 : (1994) 3 RCR(Criminal) 490
Northern India Canal and Drainage Act, 1873 — Section 31
High Courts10 Aug 1994
Nachhatar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 46 : (1994) 3 RCR(Criminal) 473
High Courts10 Aug 1994
Yogesh Sood Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 394
High Courts09 Aug 1994
Surinder Pal Vs Punjab Public Service Commission and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 401
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 1994
Parkash Wanti (Deceased) through L.Rs. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 710
High Courts09 Aug 1994
V.K.Pahwa Vs State of Punjab through Insecticide Inspector
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 377
High Courts09 Aug 1994
Pesto Chemicals India Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 36 : (1994) 3 RCR(Criminal) 484
High Courts09 Aug 1994
Avid Pharmaceuticals Pvt.Ltd Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 568 : (1994) 3 RCR(Criminal) 501
High Courts09 Aug 1994
National Farm Chemicals, Secunderabad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 328 : (1996) 1 RCR(Criminal) 234
High Courts09 Aug 1994Dismissed
Satyawati Malhotra Vs The State Warehousing Corporation and Another
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 642
Payment of Gratuity Act, 1972 — Section 2
High Courts09 Aug 1994Dismissed
Smt. Satya Wati Malhotra Vs The State Warehousing Corporation and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 403
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2
High Courts08 Aug 1994
Pardhan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 357
High Courts08 Aug 1994
Saurabh Aggarwal Vs Kurukshetra University and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 23 : (1995) 2 ILR (P&H) 120 : (1995) 109 PLR 94 : (1994) 4 RCR(Civil) 650
Constitution of India, 1950 — Article 226
High Courts08 Aug 1994
Smt. Shanti and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 15
Land Acquisition Act, 1894 — Section 23
High Courts08 Aug 1994Dismissed
Punjab State Vs Amar Nath Aggarwal Const. (Pvt.) Ltd. and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 674
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 1
High Courts08 Aug 1994Allowed
Jagga Singh Vs Harpal Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 763
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Aug 1994Allowed
Sat Narain Vs Haryana State Co-operative Apex Bank Ltd.
Punjab And Haryana At Chandigarh · (1995) 2 LLJ 569 : (1994) 108 PLR 405
Constitution of India, 1950 — Article 12, 311, 311(2)
High Courts05 Aug 1994
Khayal Chand and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 26 : (1994) 108 PLR 398
Constitution of India, 1950 — Article 14Punjab Municipal Act, 1911 — Section 12Punjab Municipal Election Rules, 1952 — Rule 51, 58, 68
High Courts05 Aug 1994Allowed
Smt. Mohinder Kaur and Others Vs The New India Assurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) 1 ACC 121 : (1994) ACJ 1050 : (1994) 108 PLR 436
Motor Vehicles Act, 1939 — Section 110A