High Courts21 Feb 1994
Tilak Raj Sood Vs Sudesh Sood
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 407
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,522 of 4,611
High Courts21 Feb 1994Dismissed
Punjab State Co-operative Supply and Marketing Federation Ltd. Vs Shri B.S. Aulak and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 165
High Courts18 Feb 1994
Hari Ram Singla Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1994) 107 PLR 223
Constitution of India, 1950 — Article 14, 226, 227
High Courts18 Feb 1994Allowed
Sanyogata Devi Vs Lalit Kumar Khurana
Punjab And Haryana At Chandigarh · (1995) 1 DMC 151 : (1994) 107 PLR 412
Hindu Marriage Act, 1955 — Section 23, 23A, 9
High Courts18 Feb 1994Allowed
Sanyogata Devi Vs Lalit Kumar
Punjab And Haryana At Chandigarh · (1994) 2 DMC 189
Hindu Marriage Act, 1955 — Section 23
High Courts18 Feb 1994
Jagat Ram Vs State of Punjab and Anr.
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 523 : (1994) 2 RCR(Criminal) 433
High Courts18 Feb 1994
Vikas Gupta Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 365
High Courts18 Feb 1994
Ashok Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 386
High Courts18 Feb 1994Allowed
Rameshwar Dass Vs Sardha Ram
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 52 : (1994) 108 PLR 327
High Courts18 Feb 1994Dismissed
Raunki Ram Bir Chand and Another Vs Aggarwal Textiles
Punjab And Haryana At Chandigarh · (1994) 107 PLR 180
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2), 115
High Courts18 Feb 1994Dismissed
Krishan Lal Verma and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1995) CriLJ 2740
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500, 501
High Courts17 Feb 1994Allowed
Pali Ram and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 107 PLR 184
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18A
High Courts17 Feb 1994Dismissed
Surjan and Another Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 339
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17
High Courts17 Feb 1994
Kuldeep Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 242 : (1994) 108 PLR 468 : (1994) 3 RCR(Civil) 15
Constitution of India, 1950 — Article 226, 329Penal Code, 1860 (IPC) — Section 300
High Courts17 Feb 1994
Keshwa Nand Vs Bhag Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 453
High Courts17 Feb 1994
Mahabir Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 590
High Courts17 Feb 1994
Jagir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 350
High Courts17 Feb 1994
Malik Sushil Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 723
Land Acquisition Act, 1894 — Section 30(2)
High Courts16 Feb 1994Allowed
Commissioner of Income Tax Vs Haryana State Co-operative Supply and Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (1994) 02 P&H CK 0122
Income Tax Act, 1961 — Section 256(1), 256(2), 80P(2)(a)(iii)
High Courts16 Feb 1994Allowed
Smt. Deepo Vs Iqbal Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 152
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151, 152, 153