High Courts02 Jun 1994Allowed
Kartar Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 138
Punjab Civil Services Rules — Rule 3.11 , 3.12, 3.13, 3.14, 3.15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,508 of 4,611
High Courts02 Jun 1994
Sham Lal Vs Union of India and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 147 : (1995) 109 PLR 38 : (1994) 4 RCR(Civil) 163
Constitution of India, 1950 — Article 12, 14, 226Essential Commodities Act, 1955 — Section 3
High Courts01 Jun 1994Dismissed
Sukhwinder Singh and Others Vs Surinder Pal and Others
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 673 : (1995) 110 PLR 116
Limitation Act, 1963 — Section 5
High Courts01 Jun 1994
Sant Parkash Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 271 : (1994) 3 Crimes 380 : (1995) 1 RCR(Criminal) 1
High Courts01 Jun 1994
Kabal Singh Vs Mohinder Kaur and Another
Punjab And Haryana At Chandigarh · (1995) 2 ACC 418 : (1996) ACJ 132 : (1994) 108 PLR 71
Motor Vehicles Act, 1939 — Section 110A
High Courts31 May 1994Dismissed
Ujagar Singh Vs Gram Panchayat Ballon
Punjab And Haryana At Chandigarh · (1994) 108 PLR 162
Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(2)
High Courts31 May 1994
State of Punjab Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 259 : (1994) 3 RCR(Criminal) 293
High Courts31 May 1994Dismissed
Jugraj Singh and Another Vs Labh Singh and Others
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 32 : (1994) 108 PLR 349
High Courts30 May 1994Dismissed
Gulzar Singh Vs Rani @ Raj Rani and Others
Punjab And Haryana At Chandigarh · (1995) 2 DMC 85 : (1995) 1 RCR(Criminal) 489
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(3), 482Hindu Marriage Act, 1955 — Section 9
High Courts30 May 1994Allowed
Suresh Kumar Batra Vs Varsha Batra
Punjab And Haryana At Chandigarh · (1995) 1 DMC 495
Hindu Marriage Act, 1955 — Section 13B, 13B(2)
High Courts30 May 1994
Rehal Industries Vs CEGAT
Punjab And Haryana At Chandigarh · (1994) 55 ECR 666 : (1995) 75 ELT 731
Central Excises and Salt Act, 1944 — Section 35F
High Courts27 May 1994Allowed
Mahant Lal Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 415
Constitution of India, 1950 — Article 226, 227Haryana Health Department, Multipurpose Health Supervisors and Multipurpose Health Workers Group C Service Rules, 1984 — Rule 21Punjab Public Health Department Subordinate Posts (Recruitment and Conditions of Service) Rules, 1940 — Rule 5
High Courts27 May 1994Dismissed
Baldev Singh and Others Vs The Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 385
Constitution of India, 1950 — Article 226, 227
High Courts27 May 1994
Rajinder Golcha Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 521
High Courts27 May 1994
Kulwant Singh Suri Vs Sh.Harinder Singh
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 214
High Courts27 May 1994Dismissed
Shri S.K. Sharma Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 86 : (1994) 3 RCR(Criminal) 431
Constitution of India, 1950 — Article 226 , 227Prevention of Food Adulteration Act, 1954 — Section 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts27 May 1994Dismissed
Kabul Singh Vs Baljinder Kaur
Punjab And Haryana At Chandigarh · (1995) 110 PLR 570(1)
Hindu Marriage Act, 1955 — Section 28
High Courts26 May 1994Allowed
Mahabir Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 523
Punjab Gram Panchayat Act, 1952 — Section 102(2)
High Courts26 May 1994
Sultan and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1994) 05 P&H CK 0048
High Courts26 May 1994Allowed
Kusum Sood Vs United India Insurance Company Ltd.
Punjab And Haryana At Chandigarh · (1995) ACJ 242 : (1994) 108 PLR 62
Motor Vehicles Act, 1939 — Section 95(2)