High Courts19 May 1994Dismissed
Avtar Singh Vs Ajit Singh @ Ranjit Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 30
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,510 of 4,611
High Courts19 May 1994Dismissed
Maghar Singh Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1995) 1 ACC 152 : (1994) 107 PLR 577
Workmens Compensation Act, 1923 — Section 30
High Courts19 May 1994
State of Punjab Vs Jagtar Singh and Others
Punjab And Haryana At Chandigarh · (1995) CriLJ 833 : (1995) 2 RCR(Criminal) 44
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts18 May 1994Allowed
Anil Kumar Vs Gurdial Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 711
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts18 May 1994Dismissed
Shrimati Krishna Kumari Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 351
Constitution of India, 1950 — Article 14, 16
High Courts18 May 1994
Daljeet and Co. (P) Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 2 LLJ 166 : (1995) 109 PLR 303
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 May 1994
Sukhchain Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 139
High Courts18 May 1994
Davender Saroha Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 700
High Courts18 May 1994
Haryana Concrete Products Ltd. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1994) 108 PLR 527
Constitution of India, 1950 — Article 14, 226
High Courts18 May 1994Dismissed
Anokh Singh Vs Surjit Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 68
High Courts18 May 1994Dismissed
Trilok Nath Gupta, District and Sessions Judge-cum-Judge Designated Court Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 598
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 2.52, 4.22
High Courts18 May 1994
Shri Rajinder and Others Vs Shri Vajinder and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 502 : (1994) 107 PLR 602
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 May 1994
Chanan Singh and Others Vs Vek Parkash Goel and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 114
High Courts18 May 1994
Smt. Satya Devi (Deceased) Vs M.L. Dogra and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 716
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151
High Courts17 May 1994Allowed
Farid Paper Mills (P.) Ltd. Vs Punjab Financial Corporation
Punjab And Haryana At Chandigarh · (1995) 83 CompCas 266
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)State Financial Corporations Act, 1951 — Section 31, 32
High Courts17 May 1994
Shri Sham Lal Gupta Vs M/s. Hamco Industries (Pvt.) Ltd.
Punjab And Haryana At Chandigarh · AIR 1995 P&H 6 : (1999) 97 CompCas 399
Companies Act, 1956 — Section 433, 434, 439Limitation Act, 1963 — Article 24, 62, 70
High Courts17 May 1994Allowed
United India Insurance Co. Ltd. Vs Paramjit Singh and Another
Punjab And Haryana At Chandigarh · (1995) 71 FLR 174 : (1995) 1 LLJ 640 : (1994) 108 PLR 60
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2K
High Courts16 May 1994Dismissed
Harjit Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) CriLJ 3134 : (1995) 1 RCR(Criminal) 65
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 82, 83Customs Act, 1962 — Section 132, 135, 136Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 474
High Courts16 May 1994Allowed
Mool Chand Vs Udho Ram
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 395 : (1994) 107 PLR 736
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17
High Courts13 May 1994
Surjit Engineering Works and Others Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1995) 123 CTR 503 : (1994) 210 ITR 547
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277