High Courts25 Aug 1993Dismissed
Sundari Devi Vs Ram Lal
Punjab And Haryana At Chandigarh · (1995) 1 DMC 252 : (1994) 108 PLR 693
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,564 of 4,611
High Courts25 Aug 1993
Dhan Pat Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 19 : (1994) 108 PLR 589
Constitution of India, 1950 — Article 14, 226, 227Haryana Gram Panchayat Election Rules, 1971 — Rule 30, 30(1), 44Punjab Gram Panchayat Act, 1952 — Section 101
High Courts25 Aug 1993
Tara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 457
High Courts25 Aug 1993Dismissed
Gulshan Kumari Vs Bansi Lal
Punjab And Haryana At Chandigarh · (1994) 1 DMC 449
Hindu Marriage Act, 1955 — Section 27
High Courts25 Aug 1993
Kirpal Kaur and Others Vs Kulwant Kaur and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 689
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts25 Aug 1993Dismissed
Rajeshear Dass Vs Rameshwar Dayal
Punjab And Haryana At Chandigarh · (1994) 106 PLR 705 : (1994) 1 RCR(Rent) 564
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15, 4
High Courts25 Aug 1993Dismissed
Davinder Nath Katariya Vs Haryana State
Punjab And Haryana At Chandigarh · (1994) 106 PLR 46
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 28
High Courts25 Aug 1993
Tarsem Singh Vs Amru
Punjab And Haryana At Chandigarh · (1994) 2 LJR 57 : (1994) PLJ 78 : (1994) 1 RRR 497
High Courts24 Aug 1993
UCO Bank, Chandigarh Vs Sumac Engineering Private Ltd. and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 26 : (1997) 89 CompCas 220 : (1994) 106 PLR 516
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6, Order 34 Rule 4Companies Act, 1956 — Section 391, 446, 446(1), 446(2), 466(2)Court Fees Act, 1870 — Article 1, 7
High Courts24 Aug 1993
Lalit Seth and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 673 : (1994) 1 RCR(Criminal) 68
High Courts24 Aug 1993Allowed
Haryana Land Reclamation and Development Corporation Ltd. Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 1198
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25N
High Courts24 Aug 1993Dismissed
Balbir Singh Vs Jagir Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 419
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts24 Aug 1993
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) ACJ 1188 : (1984) 1 ILR (P&H) 340
High Courts24 Aug 1993Allowed
Shri Jai Nath Mandal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 789 : (1994) 106 PLR 73
Industrial Disputes Act, 1947 — Section 10
High Courts24 Aug 1993Allowed
Shri Lakhbir Singh, Finger Prints Adviser Vs Mrs. Meena Sharma
Punjab And Haryana At Chandigarh · (1993) 104 PLR 695 : (1993) 2 RCR(Rent) 681
East Punjab Urban Rent Restriction Act, 1949 — Section 15.5Limitation Act, 1963 — Section 5
High Courts24 Aug 1993Allowed
Kamlesh Kumar and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 686
Land Acquisition Act, 1894 — Section 23, 4
High Courts23 Aug 1993Dismissed
Bhag Mal and Others Vs Raju and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 723
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts23 Aug 1993
Charan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 640
High Courts23 Aug 1993
Dalip Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 116
High Courts23 Aug 1993Allowed
Satish Chander Bedi Vs Madan Lal Saini
Punjab And Haryana At Chandigarh · (1993) 104 PLR 683 : (1993) 2 RCR(Rent) 597
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A