High Courts28 Feb 1994
Banta Singh Vs Hakam Singh
Punjab And Haryana At Chandigarh · (1994) 2 LJR 627 : (1994) PLJ 360 : (1994) 2 RRR 326
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,521 of 4,611
High Courts24 Feb 1994
M/s. Amar Cold Storage and Ice Factory and another Vs Punjab Financial Corporation
Punjab And Haryana At Chandigarh · AIR 1994 P&H 235 : (1994) 107 PLR 250
Registration Act, 1908 — Section 17State Financial Corporations Act, 1951 — Section 31, 32
High Courts24 Feb 1994
State of Punjab Vs Thana Singh
Punjab And Haryana At Chandigarh · (1995) 1 Crimes 458 : (1994) 2 RCR(Criminal) 430
High Courts24 Feb 1994
Omi Devi Vs Hanmant Singh and another
Punjab And Haryana At Chandigarh · (1994) 2 Crimes 749 : (1994) 2 RCR(Criminal) 458
High Courts24 Feb 1994
State of Punjab Vs Kundan Singh
Punjab And Haryana At Chandigarh · (1994) 2 Crimes 1164 : (1994) 2 RCR(Criminal) 372
High Courts24 Feb 1994Dismissed
Harjinder Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 757
High Courts24 Feb 1994Dismissed
Bhola Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1830 : (1994) 2 RCR(Criminal) 548
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 464Penal Code, 1860 (IPC) — Section 120B, 302, 307, 324, 34
High Courts23 Feb 1994
Principal Regional Engineering College and Others Vs Sh. Khan Singh Bali
Punjab And Haryana At Chandigarh · (1994) 107 PLR 263
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115
High Courts23 Feb 1994Allowed
Ganga Bishan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 691
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 16, 16(2)
High Courts23 Feb 1994Allowed
Raj Kumar Vs Bhim Sen and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 213 : (1994) 2 RCR(Rent) 63
Court Fees Act, 1870 — Section 7
High Courts23 Feb 1994Dismissed
Surinder Kumar Chadha Vs Ajay Pal Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 238 : (1994) 2 RCR(Rent) 16
East Punjab Urban Rent Restriction Act, 1949 — Section 13Punjab Courts Act, 1918 — Section 41Transfer of Property Act, 1882 — Section 10
High Courts23 Feb 1994Dismissed
Darshanjit Kaur Vs Financial Commissioner (Planning) and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 596
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(14)
High Courts23 Feb 1994Dismissed
Tanta and Another Vs Kura and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 373 : (1994) 107 PLR 217 : (1994) 2 RCR(Rent) 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 115
High Courts23 Feb 1994Allowed
Naib Singh Vs Hakam Singh alias Teja Singh
Punjab And Haryana At Chandigarh · (1994) 107 PLR 633
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Feb 1994
M/s. Bajwa and Co. Vs Punjab Financial Corporation and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 129 : (1995) 82 CompCas 891 : (1994) 107 PLR 398
State Financial Corporations Act, 1951 — Section 29, 31
High Courts22 Feb 1994
Mahabir Prashad Sharma and others Vs Collector, Rewari at Narnaul and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 11 : (1996) 86 CompCas 113 : (1996) 2 LLJ 900
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 226, 227State Financial Corporations Act, 1951 — Section 10, 24, 25, 27, 29
High Courts22 Feb 1994
Mohamad Imteaz Khan alias Sannu Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 456
High Courts22 Feb 1994
Ramehr Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 409
High Courts22 Feb 1994Allowed
Mangal Singh Vs Didar Singh Desh Bhagat and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 149
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts22 Feb 1994Dismissed
Sukhdev Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 139
Land Acquisition Act, 1894 — Section 17(1)