High Courts17 Nov 1993Allowed
Vijender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) ACJ 729 : (1994) 2 RCR(Criminal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,543 of 4,611
High Courts17 Nov 1993Allowed
Shrimati Ram Dulari Vs Union Territory Chandigarh and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 308
Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6(2)Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 1993
Dharam Singh Vs Chandro Devi
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 524 : (1994) 1 DMC 111
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Nov 1993
Brahma Nand alias Babbar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 358
High Courts17 Nov 1993
Bali Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 119
High Courts17 Nov 1993
Puran Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 281
High Courts17 Nov 1993
Jeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 Crimes 114 : (1994) 2 RCR(Criminal) 313
High Courts17 Nov 1993
Sham Lal Vs Harmail Singh and ors.
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 502 : (1994) 1 RCR(Criminal) 245
High Courts17 Nov 1993Allowed
Ajanta Co-Educational High School (Recognised) Vs Shri Karam Chand
Punjab And Haryana At Chandigarh · (1994) 106 PLR 347 : (1994) 1 RCR(Rent) 344
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts16 Nov 1993
Hindu High School Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 455
Constitution of India, 1950 — Article 226, 227Haryana Urban Development Authority Act, 1977 — Section 17(3)
High Courts16 Nov 1993
Parmanand Prop. H.P. Electronics Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 506
High Courts16 Nov 1993
Sardara Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 344
High Courts16 Nov 1993Allowed
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 106 PLR 640
Haryana Ceiling on Land Holdings Act, 1972 — Section 18
High Courts13 Nov 1993Dismissed
Harkunbh Rai Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1994) 106 PLR 589
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(6)
High Courts13 Nov 1993
State of Haryana Vs Shamlal
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 498
High Courts13 Nov 1993
Mahavir Parshad Goyal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 11 P&H CK 0009
Constitution of India, 1950 — Article 318(b)
High Courts12 Nov 1993Allowed
Janta Brick Kiln Co. Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1994) 106 PLR 509
Arbitration Act, 1940 — Section 39, 41ACivil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Nov 1993Dismissed
Dr. M.C. Verma and Others Vs Shri S.K. Dhawar and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 623
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts12 Nov 1993
Ramesh Kumar Wadhera Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 660 : (1994) 1 RCR(Criminal) 408
High Courts12 Nov 1993
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 286 : (1995) 1 Crimes 888 : (1994) 1 RCR(Criminal) 453