High Courts13 Aug 1993
Lajpat Rai. Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 1971 P&H 113 : (1994) 1 RCR(Criminal) 44
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,567 of 4,611
High Courts13 Aug 1993
Harjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 547 : (1994) 1 RCR(Criminal) 62
High Courts13 Aug 1993
Janardhan Dass Vs Prem Chand
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 494 : (1994) 3 RCR(Criminal) 55
High Courts13 Aug 1993
Ujagar Singh Vs Sub Divisional Magistrate, Malerkotla
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 393
High Courts13 Aug 1993
Sahi Ram Vs Superintendent Canal Officer and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 149 : (1993) 104 PLR 732
Constitution of India, 1950 — Article 14, 226Northern India Canal and Drainage Act, 1873 — Section 68
High Courts13 Aug 1993
Kuldip Kaur Vs Gurdeep Singh
Punjab And Haryana At Chandigarh · (1993) 2 DMC 410 : (1993) 104 PLR 703
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 9
High Courts13 Aug 1993Dismissed
Satvir Singh Vs Shanti and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 304 : (1994) ACJ 1252 : (1994) 106 PLR 24
Motor Vehicles Act, 1939 — Section 95
High Courts12 Aug 1993Allowed
Inderbir Kaur Vs The Chairman, Chandigarh Housing Board and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 87
Constitution of India, 1950 — Article 226, 227
High Courts12 Aug 1993Dismissed
Amin Lal and Others Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 712
Punjab Custom (Power to Contest) Act, 1920 — Section 6
High Courts12 Aug 1993
Bhola Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) ACJ 1216 : (1994) 1 RCR(Criminal) 88
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304A
High Courts12 Aug 1993Dismissed
Amar Nath Vs Ramesh Kumar and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 252 : (1993) 2 RCR(Rent) 640
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts12 Aug 1993
Guru Hardip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 4 LLR 154 : (1995) PLJ 385 : (1995) 3 RRR 642
High Courts11 Aug 1993Allowed
Amanjot and Another Vs Army Head Quarters Western Command (A Branch) and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 67
Constitution of India, 1950 — Article 226
High Courts11 Aug 1993Dismissed
Kuljit Singh Vs Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 287
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25FFF
High Courts11 Aug 1993
Smt. Suman Aneja Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 56
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4, 6
High Courts11 Aug 1993Allowed
Smt. Saroj Garg and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 194
Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1993
Balbir Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 105
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 101, 6, 6(4)Punjab Gram Panchayat Election Rules, 1960 — Rule 14A, 15(1), 15(2), 31
High Courts11 Aug 1993
Booti Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 597 : (1993) 3 RCR(Criminal) 696
High Courts11 Aug 1993
Janardhan Dass Gram Sachiv Vs Prem Chand Ex.Sarpanch and ors.
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 336
High Courts11 Aug 1993Allowed
Smt. Kalawati and Others Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 716
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115