High Courts20 Oct 1993
Deepak alias Natty Vs Chander Kanta
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 538 : (1994) 2 RCR(Criminal) 55
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,548 of 4,611
High Courts20 Oct 1993
Nanak Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 342
High Courts20 Oct 1993
Dharam Vir Khosla Vs Senior Superintendent of Police, Hoshiarpur
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 274 : (1994) 1 RCR(Criminal) 120
High Courts20 Oct 1993Dismissed
Ranbaxy Laboratories Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 119
Punjab General Sales Tax Act, 1948 — Section 4B
High Courts20 Oct 1993Dismissed
The Food Corporation of India Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 10 P&H CK 0027
Haryana General Sales Tax Act, 1973 — Section 9(1)
High Courts20 Oct 1993Allowed
Shobha Rani and Others Vs Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (1994) 2 ACC 389 : (1995) ACJ 520
Motor Vehicles Act, 1988 — Section 110A
High Courts20 Oct 1993
Kanwarjit Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1994) 45 ECC 180 : (1994) 1 RCR(Criminal) 440
Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 177, 462, 482Customs Act, 1962 — Section 110, 135
High Courts20 Oct 1993
Hissar Improvement Trust Vs The President, Tribunal Improvement, Trust and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 226
Land Acquisition Act, 1894 — Section 18(1)
High Courts19 Oct 1993Allowed
Tara Singh and Another Vs Financial Commissioner (Appeals) and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 155
Constitution of India, 1950 — Article 226, 227Waqf Act, 1954 — Section 5(2)
High Courts19 Oct 1993Allowed
Mangtu Ram Vs Rohtash and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 644
High Courts19 Oct 1993
Gurdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 341
High Courts19 Oct 1993Allowed
Subhash Chander Goyal Vs Siri Pal Jain
Punjab And Haryana At Chandigarh · (1995) 84 CompCas 502
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Oct 1993
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 Crimes 274 : (1994) 2 RCR(Criminal) 63
High Courts19 Oct 1993
Shiv Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 403
High Courts19 Oct 1993
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 636 : (1994) 1 RCR(Criminal) 451
High Courts18 Oct 1993Allowed
Smt. Darshna and Others Vs Raj Shah Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 207 : (1994) ACJ 668 : (1994) 106 PLR 379
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Oct 1993Allowed
P.N. Sharma Vs Punjab and Haryana High Court and Others
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 336
Constitution of India, 1950 — Article 16, 226High Court establishment (Appointment and condition of Service) Rules, 1973 — Rule 8
High Courts18 Oct 1993Dismissed
Avtar Singh Vs Balwant Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 56
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts18 Oct 1993
Sandeep Sharma Vs Neha Sharma
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 72
High Courts18 Oct 1993
Mahant Yoga Anand, Brahm Rishi Asharam Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 263 : (1994) 1 RCR(Criminal) 155