High Courts20 Sept 1993
Tajinder Singh and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 384
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,557 of 4,611
High Courts20 Sept 1993
Krishan Kumar Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 907 : (1993) 2 CurLJ 51 : (1994) 1 RCR(Criminal) 274
High Courts17 Sept 1993Dismissed
Ramesh Kumar Vs Shish Ram and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 80
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4
High Courts17 Sept 1993Dismissed
Ashwani Kumar Vs The Home Secretary, Chandigarh Administration Chandigarh and Others
Punjab And Haryana At Chandigarh · (1993) 09 P&H CK 0152
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts17 Sept 1993
Jagdish Chander Vs Punjab National Bank
Punjab And Haryana At Chandigarh · AIR 1994 P&H 98 : (1994) 2 CivCC 15 : (1996) 86 CompCas 334 : (1994) 106 PLR 211
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Sept 1993
Devinder Kumar Vs S.Chandan
Punjab And Haryana At Chandigarh · (1994) 1 CCC 324 : (1994) 1 CurLJ 193 : (1994) ISJ 291 : (1994) 3 LJR 498 : (1994) PLJ 691 : (1994) 1 RRR 635
High Courts17 Sept 1993
M/s. Ravi Engineering Works Vs Firm Narang Steel Rolling Mills and another
Punjab And Haryana At Chandigarh · AIR 1994 P&H 183
Arbitration Act, 1940 — Section 2, 20
High Courts17 Sept 1993
Jito alias Ajit Singh and others Vs Swaran Singh and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 15 : (1994) 106 PLR 37
Transfer of Property Act, 1882 — Section 58
High Courts17 Sept 1993
National Insurance Co. Ltd. Vs Joginder Kaur and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 221
Constitution of India, 1950 — Article 227
High Courts17 Sept 1993Dismissed
National Insurance Company Limited Vs Smt. Joginder Kaur and Others
Punjab And Haryana At Chandigarh · (1995) ACJ 272 : (1994) 107 PLR 71
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110A
High Courts16 Sept 1993Dismissed
A.S. Kaushal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 162
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Sept 1993Dismissed
Harpreet Singh Vs Surinder Kaur
Punjab And Haryana At Chandigarh · (1994) 1 DMC 497 : (1994) 108 PLR 312
Hindu Marriage Act, 1955 — Section 13
High Courts16 Sept 1993Dismissed
Jagir Singh Vs The Presiding Officer, Labour Court
Punjab And Haryana At Chandigarh · (1993) 105 PLR 39
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts16 Sept 1993
Avtar Singh Vs Harcharan Singh Brar and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 161
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 100, 100(1), 101, 117, 123
High Courts16 Sept 1993
Koshalya Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 48
High Courts16 Sept 1993
Chahal Engineering and Construction Ltd. and Another Vs Verma Plywood Co.
Punjab And Haryana At Chandigarh · (1996) 86 CompCas 450
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts15 Sept 1993
Krishan alias Kabli Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 382
High Courts15 Sept 1993Allowed
Devinder and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 1679 : (1994) 3 RCR(Criminal) 78
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Sept 1993Allowed
Smt. Savitri Devi and Others Vs Smt. Shimla Devi
Punjab And Haryana At Chandigarh · (1993) 105 PLR 658
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 214
High Courts14 Sept 1993
Inder Raj Malik and Others Vs Jayanti Films (India) Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 424
Income Tax Act, 1961 — Section 171, 222Income Tax Rules, 1962 — Rule 48, 49, 50, 51, 52