High Courts04 Mar 1994Allowed
Telu Ram Vs Badhu Ram
Punjab And Haryana At Chandigarh · (1995) 110 PLR 196
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,520 of 4,611
High Courts04 Mar 1994Allowed
Jagjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 132
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts04 Mar 1994
Duli Chand Gupta and others Vs Chandigarh Housing Board
Punjab And Haryana At Chandigarh · AIR 1994 P&H 222
Chandigarh House Board (Allotment, Management and Sale of Tenements) Regulations 1979 — Regulation 10Constitution of India, 1950 — Article 226, 227Haryana Housing Board Act, 1971 — Section 27, 28
High Courts04 Mar 1994
Amrik Chand (died) reptd by his LRS Vs Karnail Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 390
High Courts04 Mar 1994
Chaman Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 826 : (1995) 1 RCR(Criminal) 567
High Courts04 Mar 1994Allowed
Gurdeep Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 310
High Courts04 Mar 1994
Balbir Kaur and Others Vs The Collector Land Acquisition Colonisation Department and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 465
Land Acquisition Act, 1894 — Section 23, 54
High Courts03 Mar 1994
State of Punjab Vs Nachhattaro .
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 442
High Courts03 Mar 1994Allowed
Maj Rajbir Singh and Others Vs Surinder Kaur and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 191 : (1994) 107 PLR 120
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17, 115
High Courts03 Mar 1994Allowed
Fateh and Others Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 704
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 5
High Courts03 Mar 1994Allowed
Sukhdev Singh and Others Vs Chajju and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 265
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts02 Mar 1994Allowed
Mansa Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 561
Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts02 Mar 1994
Hardit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 144 : (1994) 2 RCR(Criminal) 531
High Courts02 Mar 1994
Gurnam Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 62 : (1994) 107 PLR 215
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17, 17(1), 4, 4(1), 5A
High Courts02 Mar 1994Dismissed
Darshan Singh and Others Vs Gurdev Singh and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 642
Limitation Act, 1963 — Article 65, 6
High Courts02 Mar 1994Allowed
Punjab National Bank Vs Ram Darshan Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 122
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 115, 34
High Courts02 Mar 1994Dismissed
Buta Singh Vs Gurmeet Singh and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 66 : (1994) 107 PLR 276
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts02 Mar 1994
Raj Kumari Vs Prem Chand
Punjab And Haryana At Chandigarh · (1994) 107 PLR 726
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Mar 1994
Kiran Rani Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (1996) 1 DMC 223 : (1994) 107 PLR 721 : (1995) 1 RCR(Criminal) 430
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts01 Mar 1994Dismissed
Swaran Vs Prescribed Authority
Punjab And Haryana At Chandigarh · (1994) 107 PLR 471
Haryana Agriculture Credit Operations and Miscellaneous Provisions (Banks) Act, 1973 — Section 8A(1)