High Courts09 Jul 1993Dismissed
Ved Parkash and Another Vs Smt. Kartar Kaur and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 452 : (1993) 2 RCR(Rent) 680
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,575 of 4,611
High Courts09 Jul 1993Dismissed
Balkar Singh Vs Baljinder Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 301 : (1994) 106 PLR 197
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts09 Jul 1993
Dera Baba Ram Chander Breast Mam Swami Shankar Gior Chela Baba Rudar Gir Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 369 : (1993) 3 RCR(Criminal) 500
High Courts09 Jul 1993Dismissed
Maruti Ltd. and Another Vs Laxmi Steel Traders and Others
Punjab And Haryana At Chandigarh · (1998) 91 CompCas 632 : (1994) 106 PLR 231
Companies Act, 1956 — Section 531, 531A
High Courts09 Jul 1993
Dharam Raj and Another Vs Roshan Lal and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 642 : (1993) 2 RCR(Rent) 477
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(5)
High Courts08 Jul 1993
The Municipal Corporation Vs Shri Arjan Kumar and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 582
Constitution of India, 1950 — Article 226, 227Punjab Municipal Corporation Act, 1976 — Section 384, 394
High Courts08 Jul 1993
Shrikant Gupta and Others Vs Subodh Kumar Gupta and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 621 : (1993) 104 PLR 620
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20
High Courts08 Jul 1993
Tek Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 359
High Courts08 Jul 1993Dismissed
Chander Kanta Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 48 : (1994) 104 PLR 514 : (1993) 104 PLR 514
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5(1)
High Courts07 Jul 1993
Dhingra Radio Service Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 694 : (1993) 3 LJR 192 : (1993) PLJ 634 : (1994) 1 RRR 117
High Courts07 Jul 1993Allowed
Dhan Raj and Others Vs Sabir and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 826 : (1994) 106 PLR 663
Motor Vehicles Act, 1939 — Section 110, 110A
High Courts07 Jul 1993Dismissed
Teja Singh Vs Punjab Water Supply and Sewerage Board and Others
Punjab And Haryana At Chandigarh · (1994) 68 FLR 146 : (1994) 2 LLJ 1111
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts07 Jul 1993
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 564 : (1993) 3 RCR(Criminal) 396
High Courts07 Jul 1993
Harjinder Kaur Vs Sh.Nachhattar Singh and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 710 : (1993) 3 RCR(Criminal) 692
High Courts07 Jul 1993
Yashdev Inder Singh (legal heir of Baldev Inder Singh) Vs Commissioner of Wealth-tax
Punjab And Haryana At Chandigarh · (1993) 07 P&H CK 0047
High Courts07 Jul 1993Dismissed
Lt. Col Raghbir Singh (Retd.) and Others Vs Kulbir Singh Brar and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 356
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18Punjab Courts Act, 1918 — Section 44
High Courts06 Jul 1993Dismissed
State of Punjab Vs Dalip Singh
Punjab And Haryana At Chandigarh · (1994) 1 ACC 147 : (1994) ACJ 955
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts06 Jul 1993Allowed
Sukhdev Kaur and Others Vs New India Assurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 60 : (1994) ACJ 784
Motor Vehicles Act, 1988 — Section 110A
High Courts06 Jul 1993Dismissed
Subhash Chander and Others Vs Baij Nath Aggarwal and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 460 : (1993) 2 RCR(Rent) 471 : (1993) 2 RCR(Rent) 639
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts06 Jul 1993Allowed
Punjab State Electricity Board Vs Meghan Paper Mills Private Ltd. and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 619
Civil Procedure Code, 1908 (CPC) — Section 115Electricity (Supply) Act, 1948 — Section 78A