High Courts14 Sept 1993Allowed
Jain Packwell Industries Vs Sagar and Company and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 671 : (1993) 2 RCR(Rent) 643
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,558 of 4,611
High Courts14 Sept 1993
Inderjit Singh Kang Vs Parneet Kaur
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 552 : (1993) 3 RCR(Criminal) 634
High Courts14 Sept 1993
Jagatjit Sugar Mills Co. Ltd. Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (1994) 210 ITR 468 : (1994) 74 TAXMAN 8
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 142(2A), 142(2C)
High Courts14 Sept 1993Dismissed
Piara Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 668
Land Acquisition Act, 1894 — Section 6
High Courts14 Sept 1993
INDER RAJ MALIK AND OTHERS Vs JAYANTI FILMS (INDIA) PVT. LTD. AND OTHERS.
Punjab And Haryana At Chandigarh · (1994) 119 CTR 10 : (1994) 208 ITR 486
Income Tax Act, 1961 — Section 142, 148, 171, 222
High Courts14 Sept 1993Dismissed
Amar Vivek (National Youth Awardee) Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 444
Constitution of India, 1950 — Article 226
High Courts13 Sept 1993Allowed
Mukhtiar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 107 PLR 105
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 13B
High Courts13 Sept 1993
Union of India Vs Ved Paul Anand
Punjab And Haryana At Chandigarh · AIR 1994 P&H 133
Constitution of India, 1950 — Article 14, 226Imports and Exports (Control) Act, 1947 — Section 4(I), 5Partnership Act, 1932 — Section 25, 27
High Courts13 Sept 1993
Surinder Kaur Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1994 P&H 185 : (1994) 106 PLR 34
Constitution of India, 1950 — Article 226Gram Panchayat Election Rules, 1960 — Rule 14Representation of the People Act, 1951 — Section 135
High Courts13 Sept 1993Dismissed
Rajesh and Another Vs Smt. Bhateri
Punjab And Haryana At Chandigarh · (1993) 105 PLR 434
Punjab Land Revenue Act, 1887 — Section 111, 118(2)
High Courts13 Sept 1993Dismissed
Jito Alias Ajit Singh and Others Vs Swaran Singh and Others
Punjab And Haryana At Chandigarh · (1993) 09 P&H CK 0021
High Courts13 Sept 1993Allowed
Vidya Devi Widow and Another Vs Madan Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 257 : (1994) ACJ 940 : (1994) 106 PLR 138
Motor Vehicles Act, 1939 — Section 110A
High Courts10 Sept 1993Dismissed
Smt. Devinder Kaur Vs Smt. Ajit Kaur Sandhu (Deceased) and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 440
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Evidence Act, 1872 — Section 63Hindu Succession Act, 1956 — Section 15(1)
High Courts10 Sept 1993
Kaushik Kumar Luthra Vs Harish Bala
Punjab And Haryana At Chandigarh · (1994) 1 DMC 613 : (1993) 104 PLR 653(2) : (1993) 104 PLR 653
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Hindu Marriage Act, 1955 — Section 9
High Courts10 Sept 1993Allowed
Canara Bank Vs Presiding Officer, Central Government I.T.-cum-Labour Court and Others
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 1026 : (1994) 106 PLR 375
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts10 Sept 1993
Vivek Bhatia Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 24 : (1994) 1 RCR(Civil) 47
Constitution of India, 1950 — Article 226
High Courts10 Sept 1993
Ajit Singh Vs Sohan Singh
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 83
High Courts10 Sept 1993
Nahar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 551 : (1994) 2 BC 290 : (1994) 1 RCR(Criminal) 226
High Courts10 Sept 1993Allowed
Ram Labaya Vs Municipal Corporation
Punjab And Haryana At Chandigarh · (1993) 105 PLR 362
Specific Relief Act, 1963 — Section 34
High Courts10 Sept 1993Dismissed
Sudesh Vs Mahabir Singh
Punjab And Haryana At Chandigarh · (1994) 2 DMC 454
Hindu Marriage Act, 1955 — Section 13(1), 23(1)