High Courts16 Feb 1994Allowed
Dr. Narinder Mohan Wadhera Vs Romesh Chander
Punjab And Haryana At Chandigarh · (1994) 107 PLR 126 : (1994) 1 RCR(Rent) 725
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,523 of 4,611
High Courts16 Feb 1994Allowed
Nirmal Kanta and Others Vs The Himachal Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 346 : (1994) 107 PLR 143
Motor Vehicles Act, 1939 — Section 110A
High Courts16 Feb 1994
Shahabad Co-operative Sugar Mills Ltd. Vs Deputy Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1994) 208 ITR 756
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts16 Feb 1994Dismissed
Joginder Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 720
Punjab Town Improvement Act, 1922 — Section 36, 41
High Courts16 Feb 1994Dismissed
The Jagraon Co-operative Sugar Mills Ltd. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1995) 109 PLR 400
Punjab General Sales Tax Act, 1948 — Section 7
High Courts16 Feb 1994Allowed
Gurdial Singh Vs General Public
Punjab And Haryana At Chandigarh · (1994) 107 PLR 725
Guardians and Wards Act, 1890 — Section 7
High Courts16 Feb 1994
SHAHABAD CO-OPERATIVE SUGAR MILLS LTD. Vs DEPUTY COMMISSIONER OF Income Tax AND ANOTHER.
Punjab And Haryana At Chandigarh · (1994) 208 ITR 756
High Courts15 Feb 1994Dismissed
Mohinderjit Kaur and Another Vs Parminder Kaur Gill
Punjab And Haryana At Chandigarh · (1995) CriLJ 1657
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts15 Feb 1994Dismissed
Jagan Nath Vs Ram Saran
Punjab And Haryana At Chandigarh · (1994) 108 PLR 292 : (1994) 2 RCR(Rent) 60
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 12
High Courts15 Feb 1994
Ajit Singh Vs Makhan Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 361
High Courts15 Feb 1994Allowed
Vee Kay Oils Pvt. Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 234
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 5(1)
High Courts15 Feb 1994Allowed
Lt. Col. Guriqbal Singh Vs Punjab Communications Limited, (A Government Undertaking)
Punjab And Haryana At Chandigarh · (1994) 107 PLR 59
Constitution of India, 1950 — Article 12, 14, 226, 227, 39Contract Act, 1872 — Section 23
High Courts15 Feb 1994Dismissed
Hira Lal and Others Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 456
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts15 Feb 1994Allowed
Municipal Committee Vs The Appellate Authority under the Payment of Gratuity Act, 1972 and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 65
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2
High Courts15 Feb 1994Dismissed
Mohinder Lal Vs General Manager, Punjab Roadways
Punjab And Haryana At Chandigarh · (1994) 107 PLR 630
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15(2)
High Courts14 Feb 1994Dismissed
Gurdial Singh and Another Vs Kartar Singh
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 711 : (1994) 107 PLR 621
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts14 Feb 1994Dismissed
Tehal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 171
Punjab Civil Service Premature Retirement Rules, 1975 — Rule 3(1)
High Courts14 Feb 1994Dismissed
S.P. Narang Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 95 STC 120
Central Sales Tax Act, 1956 — Section 3, 4, 5Haryana General Sales Tax Act, 1973 — Section 25B, 26
High Courts14 Feb 1994Allowed
Balkishan Dass Khanna Vs Dr. Mrs. Adarsh Yakhmi
Punjab And Haryana At Chandigarh · (1994) 107 PLR 384 : (1994) 2 RCR(Rent) 283
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A
High Courts14 Feb 1994
Rajinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 612