High Courts05 Oct 1993
Devi Dawar Temple Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) 105 PLR 683
Land Acquisition Act, 1894 — Section 18, 23Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,553 of 4,611
High Courts05 Oct 1993Dismissed
Ved Parkash Vs Balram Dass
Punjab And Haryana At Chandigarh · (1993) 105 PLR 420
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 4
High Courts05 Oct 1993
Kashmir Singh Vs Jeeto and ors.
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 278 : (1994) 1 RCR(Criminal) 76
High Courts05 Oct 1993
Gopal Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 124 : (1994) 1 RCR(Criminal) 111
High Courts05 Oct 1993Dismissed
Subhash Chander and Others Vs Rajiv Kumar and Others
Punjab And Haryana At Chandigarh · (1995) ACJ 532 : (1995) 109 PLR 138
Motor Vehicles Act, 1939 — Section 96
High Courts05 Oct 1993Allowed
Smt. Krishna Rani and Another Vs Swaran Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 386 : (1994) ACJ 1132 : (1993) 105 PLR 315
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110A, 110CC
High Courts05 Oct 1993Dismissed
D.C. Aggarwal, Deputy General Manager, State Bank of India Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 42
Constitution of India, 1950 — Article 226, 227
High Courts05 Oct 1993Allowed
Sanjay Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 952 : (1994) 106 PLR 725
Motor Vehicles Act, 1988 — Section 110A
High Courts04 Oct 1993
Shangara Singh Vs Financial Commissioner
Punjab And Haryana At Chandigarh · (1994) 1 LJR 351 : (1993) PLJ 712 : (1994) 1 RRR 722
High Courts04 Oct 1993Dismissed
The New India Assurance Company Limited Vs Smt. Tarawati and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 822 : (1994) 2 CivCC 485 : (1994) 107 PLR 103
Motor Vehicles Act, 1939 — Section 95
High Courts04 Oct 1993Allowed
Ram Dhan Sharma Vs Shri Bishan Sarup Mittal and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 492 : (1994) 1 RCR(Rent) 462
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts04 Oct 1993
SMT. RAM PIARI Vs STATE AND ANOTHER.
Punjab And Haryana At Chandigarh · (1994) 209 ITR 705
Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 276C, 277
High Courts04 Oct 1993
Ramesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 292
High Courts04 Oct 1993
Darbara Singh Vs Gurdial Singh
Punjab And Haryana At Chandigarh · (1994) 2 LJR 175 : (1994) PLJ 25 : (1994) 1 RRR 459
High Courts04 Oct 1993
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 270 : (1994) 1 RCR(Criminal) 278
High Courts04 Oct 1993
Smt. Ram Piari Vs State and Another
Punjab And Haryana At Chandigarh · (1993) 10 P&H CK 0064
Income Tax Act, 1961 — Section 276C, 276C(1), 277
High Courts04 Oct 1993
Lakhbir Singh and ors Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 267 : (1994) 1 Crimes 258 : (1994) 1 RCR(Criminal) 188
High Courts04 Oct 1993Dismissed
Smt. Avtar Kaur Vs Raghbir Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 595
Hindu Marriage Act, 1955 — Section 13
High Courts04 Oct 1993
Shri Siri Chand, Sarpanch, Gram Panchayat Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 149
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102(2)
High Courts01 Oct 1993
MEHAR CHAND OM PARKASH AND OTHERS Vs Income Tax OFFICER AND ANOTHER.
Punjab And Haryana At Chandigarh · (1994) 209 ITR 494
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269I, 269TPenal Code, 1860 (IPC) — Section 354