High Courts28 Sept 1993Allowed
Meena Devi Vs Suraj Parkash
Punjab And Haryana At Chandigarh · (1994) 108 PLR 306
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,555 of 4,611
High Courts28 Sept 1993Allowed
Daladdi Cooperative Agril. Service Society Ltd. Vs Shri Gurcharan Singh and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 174
Industrial Disputes Act, 1947 — Section 12B, 17B
High Courts28 Sept 1993Allowed
Gurmej Singh Vs The Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 562
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1939 — Section 103
High Courts28 Sept 1993Dismissed
New India Assurance Company Ltd. and Others Vs Baldev Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 428 : (1994) 106 PLR 593
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts28 Sept 1993Dismissed
Samana Steel Pipes Pvt. Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1995) 75 ELT 769 : (1995) 1 ILR (P&H) 268
Central Excise Rules, 1944 — Rule 174, 174A, 56A, 57ACentral Excises and Salt Act, 1944 — Section 11A, 11A(2), 6Constitution of India, 1950 — Article 226
High Courts27 Sept 1993Dismissed
Birda Ram Vs Smt. Atri and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 392
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts27 Sept 1993Dismissed
New India Assurance Company and Another Vs Renu Walia and Another
Punjab And Haryana At Chandigarh · (1995) ACJ 1128 : (1994) 108 PLR 464
Motor Vehicles Act, 1939 — Section 110A
High Courts27 Sept 1993Dismissed
Ram Dass Vs Gulshan Kumar and Others
Punjab And Haryana At Chandigarh · (1993) 2 DMC 620 : (1994) 106 PLR 349
Civil Procedure Code, 1908 (CPC) — Section 114Succession Act, 1925 — Section 264, 276, 302, 370, 376
High Courts27 Sept 1993
New India Assurance Co. Ltd. and Another Vs Smt. Mohinder Kaur and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 773 : (1993) 105 PLR 592
Motor Vehicles Act, 1939 — Section 110B
High Courts27 Sept 1993
Ranbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 254 : (1994) 1 RCR(Criminal) 35
High Courts27 Sept 1993
Sarbjit Singh and anrs Vs Sarbjit Singh
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 265 : (1994) 1 RCR(Criminal) 90
High Courts27 Sept 1993
New India Assurance Co. Ltd. and Others Vs Mohinder Kaur
Punjab And Haryana At Chandigarh · (1994) 2 ACC 374
Motor Vehicles Act, 1988 — Section 110A
High Courts26 Sept 1993Allowed
Smt. Raj Kumari Vs Shri Lal Chand
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 477 : (1994) 106 PLR 190
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts24 Sept 1993Allowed
Kaur Singh Vs Hardev Kaur
Punjab And Haryana At Chandigarh · (1993) 105 PLR 651
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 94
High Courts24 Sept 1993
Varun Processors (Pvt.) Ltd. Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 75
High Courts24 Sept 1993Allowed
Sewa Singh Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 70
Civil Procedure Code, 1908 (CPC) — Section 115, 149
High Courts23 Sept 1993Dismissed
Sheela Rani Vs The Punjab and Sind Bank Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 113 : (1994) 106 PLR 583
Civil Procedure Code, 1908 (CPC) — Section 115, 60(1)
High Courts23 Sept 1993Dismissed
Smt. Pushpa Sharma Vs Raj Kumar Sharma
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 384 : (1994) 1 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 1993Allowed
Gurbakhsh Singh Vs Sardar Singh and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 396
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts23 Sept 1993Allowed
Baru Ram and Another Vs Baldeva and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 221 : (1994) 106 PLR 141
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 115