COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,525 of 4,611

High Courts10 Feb 1994Dismissed

Pyare Lal Vs Presiding Officer, Labour Court and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 259

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts10 Feb 1994Allowed

Paras Ram Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1995) CriLJ 1603

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 196, 197, 198Penal Code, 1860 (IPC) — Section 109, 463, 464, 465, 467

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High Courts09 Feb 1994

Kashmiri Lal and Others Vs The President, Municipal Committee and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 513

Punjab Municipal Act, 1911 — Section 232, 56

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High Courts09 Feb 1994Dismissed

Ram Singh Vs Sohan Lal and Others

Punjab And Haryana At Chandigarh · (1994) 2 CivCC 364 : (1994) 107 PLR 165

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 13, 11

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High Courts09 Feb 1994Dismissed

State Bank of India Vs World Trade Enterprises

Punjab And Haryana At Chandigarh · (1994) 108 PLR 323

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts09 Feb 1994Dismissed

Dharam Pal and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 397

Insecticides Act, 1968 — Section 30(3)

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High Courts09 Feb 1994

Tarlochan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 673

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High Courts09 Feb 1994Allowed

Ram Lal Jain Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (1994) CriLJ 2069 : (1994) 2 RCR(Criminal) 97 : (1994) 1 RCR(Criminal) 97

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 342, 500

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High Courts08 Feb 1994

Gauri Shankar Vs Jagmohan Sekhsari partner of Ashok Enterprises and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 15

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts08 Feb 1994

Harbhajan Kaur Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 216

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 2

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High Courts08 Feb 1994Allowed

Jagdish Rai Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) 108 PLR 508

Constitution of India, 1950 — Article 14

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High Courts08 Feb 1994Allowed

Gora Singh and Others Vs The Registrar Cooperative Societies and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 42

Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Act, 1961 — Section 27(1), 27(2)

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High Courts08 Feb 1994

Smt. Chhotu Vs Bijender Kumar etc.

Punjab And Haryana At Chandigarh · (1994) 107 PLR 282

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts08 Feb 1994Allowed

Mohinder Singh and Others Vs Tara Singh and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 733

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts08 Feb 1994

Chhaju Ram Vs State Bank of India and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 67

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts08 Feb 1994

Ran Vir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 224 : (1994) 3 LJR 99 : (1994) PLJ 180 : (1994) 2 RRR 217

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High Courts07 Feb 1994Dismissed

Trilok Singh Mohan Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 144

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 31(2)

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High Courts07 Feb 1994

Ranjit Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 108 PLR 688

Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 5.11, 5.12, 5.18

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High Courts07 Feb 1994Allowed

Ishar Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1994) CriLJ 2227 : (1994) 2 RCR(Criminal) 162

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Punjab Municipal Account Code, 1930 — Rule 18(2)

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High Courts04 Feb 1994Dismissed

Banarsi Dass Vs Presiding Officer, Labour Court and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 137

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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