High Courts03 Jan 1994Allowed
Anil Kumar Chawla Vs The Housing Board
Punjab And Haryana At Chandigarh · (1994) 108 PLR 285
Haryana Housing Board Act, 1971 — Section 44
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,534 of 4,611
High Courts03 Jan 1994
Indian Oil Corporation Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 283 : (1994) 107 PLR 394
Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Act, 1973 — Section 40
High Courts25 Dec 1993
Miss Kamlesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 508
High Courts24 Dec 1993
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 646
High Courts24 Dec 1993
Gurmukh Singh Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 717
High Courts24 Dec 1993
Sukh Pal Singh Kang Vs Chandigarh Housing Board and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 580
Constitution of India, 1950 — Article 226
High Courts24 Dec 1993Allowed
Rajinder Kumar Vs Bhagwanti and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 693 : (1994) 1 RCR(Rent) 733
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts23 Dec 1993Allowed
Tejwant Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 599
Punjab Municipal Act, 1911 — Section 12E
High Courts23 Dec 1993
Nirmal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 612 : (1994) 1 RCR(Criminal) 649
High Courts23 Dec 1993
Dharam Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 Crimes 291 : (1994) 2 RCR(Criminal) 283
High Courts23 Dec 1993
Gurdarshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 629 : (1994) 1 RCR(Criminal) 644
High Courts23 Dec 1993
Kimti Lal Vs Secy.to Govt.of Pb.
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 671 : (1994) 1 RCR(Criminal) 581
High Courts23 Dec 1993
Master Hari Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 456 : (1994) 2 RCR(Criminal) 4
Arms Act, 1959 — Section 25, 44Constitution of India, 1950 — Article 134(1), 14, 16, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 165, 166
High Courts23 Dec 1993Allowed
Subhash Chander Kumar Vs Prabhu Dayal and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 484
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115Limitation Act, 1963 — Article 120
High Courts22 Dec 1993Dismissed
Amarjit Singh Vs Darshan Kaur
Punjab And Haryana At Chandigarh · (1994) 107 PLR 96
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts22 Dec 1993Dismissed
Shivalik Agro Poly Products Limited Vs Punjab State Civil Supplies Corporation Limited and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 500
Arbitration Act, 1940 — Section 33, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Dec 1993
Surinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 610 : (1994) 1 RCR(Criminal) 613
High Courts22 Dec 1993
Lila Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 534 : (1994) 1 RCR(Criminal) 659
High Courts21 Dec 1993
Anil Kumar Katyal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 543 : (1994) 3 RCR(Criminal) 249
High Courts21 Dec 1993
State of Haryana Vs Sandeep Singh
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 500 : (1994) 2 RCR(Criminal) 423