High Courts15 Jul 1993
Kuldip Singh @ Kalia. Vs Secretary to Government Punjab .
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 697 : (1994) 1 RCR(Criminal) 79
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,574 of 4,611
High Courts15 Jul 1993
Jeet Singh and ors. Vs S.D.M.Abohar and ors.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 450 : (1993) 3 RCR(Criminal) 750
High Courts15 Jul 1993
Pritbir Singh and ors. Vs Balwinder Kaur and ors.
Punjab And Haryana At Chandigarh · (1993) 07 P&H CK 0071
High Courts15 Jul 1993
Sohrab Khan, Panch, Gram Panchayat Oatha Vs Abdul Rahim and ors.
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 585 : (1993) 3 RCR(Criminal) 429
High Courts15 Jul 1993
Dhanna Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 604 : (1993) 3 RCR(Criminal) 400
High Courts15 Jul 1993
Amarjit Kaur Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 735 : (1993) 3 RCR(Criminal) 559
High Courts15 Jul 1993
Jeet Singh and ors. Vs Sub Divisional Magistrate and ors..
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 74
High Courts15 Jul 1993
Umesh Kumar Vs Moudgil Carpets and Rugs and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 391 : (1993) 3 RCR(Criminal) 357
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts14 Jul 1993
Harinder Nath Bhardwaj Vs M.C.Sharma, Col.
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 578
High Courts14 Jul 1993
Commissioner of Wealth-tax Vs Hira Lal Mehra
Punjab And Haryana At Chandigarh · (1994) 205 ITR 122 : (1993) 105 PLR 170
Wealth Tax (Amendment) Rules, 1967 — Rule 1(2), 1B, 1BB
High Courts14 Jul 1993
Smt. Janak Rani and Others Vs District Transport Co-operative Society Ltd. and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 546 : (1994) ACJ 21 : (1993) 104 PLR 669
Motor Vehicles Act, 1939 — Regulation 6, 7
High Courts13 Jul 1993Allowed
Bhupinder Singh and Others Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 461
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 115
High Courts13 Jul 1993
Ramesh Chand S.I.and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 46 : (1993) 3 RCR(Criminal) 367
High Courts13 Jul 1993
Som Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 584 : (1993) 3 RCR(Criminal) 414
High Courts13 Jul 1993
Hira Lal Vs Union of India
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 115 : (1993) 3 RCR(Criminal) 368
High Courts13 Jul 1993Dismissed
Sant Singh and Others Vs Narinder Parkash
Punjab And Haryana At Chandigarh · (1994) 107 PLR 73
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115 , 151
High Courts12 Jul 1993Dismissed
Harpal Sharma Vs Tripta Rani
Punjab And Haryana At Chandigarh · (1994) 1 DMC 18 : (1994) 108 PLR 696
Hindu Marriage Act, 1955 — Section 13
High Courts12 Jul 1993
Teja Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 394
High Courts12 Jul 1993
J.V.Gupta, Chief Justice (Retd.) Vs Chandigarh Administration, Chandigarh
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 379
High Courts09 Jul 1993
Avtar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) CriLJ 876
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34