High Courts02 Aug 1993
Pritam Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 899 : (1994) 1 RCR(Criminal) 514 : (1994) 1 RCR(Criminal) 172
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,570 of 4,611
High Courts02 Aug 1993
Mota Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 685 : (1993) 3 RCR(Criminal) 654
High Courts02 Aug 1993
Lalita Sharma and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 777 : (1993) 3 RCR(Criminal) 498
High Courts02 Aug 1993
Bindraban Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 101
High Courts02 Aug 1993
Swaminathan and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 541 : (1996) 85 CompCas 5 : (1994) 106 PLR 389 : (1993) 3 RCR(Criminal) 507
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Aug 1993
Pritam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 899
High Courts02 Aug 1993Dismissed
Anil Kumar Vs Shri Avtar Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 251 : (1993) 2 RCR(Rent) 645
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh (Sale of sites and building) Rules, 1966 — Rule 9East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts02 Aug 1993
Gurdip Singh @ Ram Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 08 P&H CK 0033
High Courts02 Aug 1993
Punjab Wakf Board Vs Chamba Ram and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 685
Land Acquisition Act, 1894 — Section 23, 30Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts30 Jul 1993Allowed
Union of India (UOI) and Others Vs Ass Mohd. and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 669
Limitation Act, 1963 — Section 5
High Courts30 Jul 1993Dismissed
National Electrical Equipment Corporation and Others Vs The Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 711
Constitution of India, 1950 — Article 14
High Courts30 Jul 1993Dismissed
Balwinder Kaur Vs Chander Kanta
Punjab And Haryana At Chandigarh · (1994) 1 DMC 552
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13
High Courts30 Jul 1993
Suresh Kumar and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 DMC 506 : (1993) 3 RCR(Criminal) 404
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts30 Jul 1993
Tirlok Nath Mittal Vs Union of India and ors.
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 546 : (1994) 1 RCR(Criminal) 247
High Courts30 Jul 1993
Devinder Kumar Jain Vs Drugs Inspector, Hoshiarpur
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 345
High Courts30 Jul 1993
Hannu Singh Vs Raju @ Rajesh and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 714 : (1993) 3 RCR(Criminal) 536
High Courts30 Jul 1993Dismissed
Ramesh Vs Commissioner, Ambala Division and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 290
Constitution of India, 1950 — Article 226, 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 4
High Courts29 Jul 1993
Gopal and others Vs State and others
Punjab And Haryana At Chandigarh · (1995) 2 LJR 699 : (1996) 1 LLR 66 : (1995) PLJ 236 : (1995) 3 RRR 160
High Courts29 Jul 1993
Sardari Lal Midha Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 695
Motor Vehicles Act, 1939 — Section 110A
High Courts29 Jul 1993Allowed
Pala Ram Vs Naurang Singh and Nauranga
Punjab And Haryana At Chandigarh · (1993) 105 PLR 607
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17