High Courts03 May 1994Dismissed
Baljit Kaur Vs Mohinder Kaur and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 488
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,513 of 4,611
High Courts02 May 1994Dismissed
Eicher Goodearth Ltd. Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (1994) 107 PLR 529
Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39(5)
High Courts02 May 1994Dismissed
Saraswati Industrial Syndicate Ltd. Vs Shri Jai Bhagwan Jain and Another
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 417 : (1994) 107 PLR 586
Industrial Disputes Act, 1947 — Section 10(1)
High Courts29 Apr 1994Allowed
Sukhmander Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 700
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts29 Apr 1994Allowed
Primla Devi and Others Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 569
Motor Vehicles Act, 1939 — Section 110A
High Courts29 Apr 1994Dismissed
Kanchan Bala @ Anjana Vs Ram Lal
Punjab And Haryana At Chandigarh · (1995) 1 DMC 24
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Apr 1994
Navpreet Kaur Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 268 : (1994) 3 RCR(Criminal) 399
High Courts29 Apr 1994Allowed
Lalita Vs Om Parkash
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 158 : (1995) 1 DMC 573 : (1994) 108 PLR 107
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Apr 1994Dismissed
Surjit Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 513
Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 8
High Courts29 Apr 1994Dismissed
Ludhiana Wool Syndicate Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 593
Constitution of India, 1950 — Article 14, 226, 227
High Courts28 Apr 1994Allowed
Jagdish Lal Vs Leena @ Baby
Punjab And Haryana At Chandigarh · (1994) 2 DMC 336
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 175Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts28 Apr 1994Allowed
Harbilas Rai Bansal Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 309
Constitution of India, 1950 — Article 14Telephone Allotment Rules, 1980 — Rule 2.3
High Courts28 Apr 1994Allowed
Dewan Chand Vs Sh. Darshan Lal and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 484 : (1994) 2 RCR(Rent) 87
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts28 Apr 1994Dismissed
Ajmar Singh Laknowal and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) CriLJ 2430 : (1994) 2 RCR(Criminal) 587
High Courts27 Apr 1994Allowed
Kanwarjit Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) CriLJ 2764 : (1994) 2 RCR(Criminal) 704
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Apr 1994
Manmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) CriLJ 3695 : (1995) 1 RCR(Criminal) 445
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34, 380, 411
High Courts27 Apr 1994Dismissed
Sh. Satya Prakash Giri and Others Vs Presiding Officer, Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1995) 70 FLR 445 : (1995) 1 LLJ 437 : (1994) 107 PLR 609
Industrial Disputes Act, 1947 — Section 2, 25F, 25H
High Courts27 Apr 1994
Dildar Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 629 : (1995) 1 Crimes 29 : (1994) 3 RCR(Criminal) 62
High Courts27 Apr 1994Allowed
Victor S. Fernandese Vs Raman Das and Others
Punjab And Haryana At Chandigarh · (1995) 1 DMC 92
Divorce Act, 1869 — Section 10
High Courts27 Apr 1994Allowed
Smt. Santosh Rani and Others Vs Black Gold Carrier and Services Co. Ltd.
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 870 : (1994) 108 PLR 222
Workmens Compensation Act, 1923 — Section 4