High Courts09 Nov 1993
Nirmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 497 : (1994) 1 RCR(Criminal) 335
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,545 of 4,611
High Courts09 Nov 1993
Dharam Pal Khullar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 331
High Courts09 Nov 1993
Anokh Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 157 : (1994) 108 PLR 202
Constitution of India, 1950 — Article 14, 299Evidence Act, 1872 — Section 115, 70
High Courts09 Nov 1993Dismissed
Paramjit Singh and Others Vs Harbans Kaur
Punjab And Haryana At Chandigarh · (1994) 2 DMC 379 : (1994) 3 RCR(Criminal) 302
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts09 Nov 1993Allowed
Harmeet Singh Vs State
Punjab And Haryana At Chandigarh · (1994) 2 DMC 473
Penal Code, 1860 (IPC) — Section 406, 498A, 506
High Courts09 Nov 1993Dismissed
Mohan Air and Sea Cargo (P) Ltd. Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 285
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 8
High Courts08 Nov 1993
Mahant Dar Shan as Chela M. Shyam Das Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 106 PLR 579
Land Acquisition Act, 1894 — Section 23
High Courts08 Nov 1993Dismissed
Sham Singh Vs Waryam Singh
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 482 : (1994) 107 PLR 93
Contract Act, 1872 — Section 29
High Courts08 Nov 1993Dismissed
The Punjab State Vs Amar Nath Aggarwal, Constructions (P) Ltd. and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 1
Arbitration Act, 1940 — Section 13, 20, 30Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Contract Act, 1872 — Section 70
High Courts08 Nov 1993
Vidhya Sagar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 279
High Courts08 Nov 1993
Mahmood Hasan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 LJR 476 : (1994) PLJ 183 : (1994) 2 RRR 164
High Courts08 Nov 1993
S. Baldev Singh Mann Vs S. Gurcharan Singh and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 66 : (1994) 106 PLR 325
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Representation of the People Act, 1951 — Section 100, 101, 123, 123(6), 123(8)
High Courts05 Nov 1993Dismissed
Munshi and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 723
Constitution of India, 1950 — Article 226, 227Punjab Land Revenue Act, 1887 — Section 118
High Courts05 Nov 1993Allowed
The Ludhiana Gurunanak Cooperative House Building Society, Registered Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 142 : (1994) 106 PLR 446
Constitution of India, 1950 — Article 14, 226, 227Punjab Town Improvement Act, 1922 — Section 24, 28, 56
High Courts05 Nov 1993Dismissed
Banarsi Das and Another Vs Mohinder Kumar Pahwa
Punjab And Haryana At Chandigarh · (1999) 98 CompCas 763 : (1994) 1 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 9
High Courts05 Nov 1993
Nasib Singh and another Vs Amar Singh
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 376
High Courts05 Nov 1993Allowed
Punjab State Electricity Board Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 13
Constitution of India, 1950 — Article 226
High Courts05 Nov 1993
Bakshi Ram Vs Financial Commissioner (Develop) Pb.
Punjab And Haryana At Chandigarh · (1994) 3 LJR 260 : (1994) PLJ 21 : (1994) 1 RRR 647
High Courts05 Nov 1993Allowed
Saraswati Industrial Syndicate Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 992 : (1993) 105 PLR 747
Industrial Disputes Act, 1947 — Section 10(1)
High Courts05 Nov 1993
Manohar Lal Constable Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 108 : (1994) 1 RCR(Criminal) 242