High Courts02 Jun 1993
Ashwani Kumar Vs Rama Rani
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 370 : (1993) 3 RCR(Criminal) 427
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,578 of 4,611
High Courts02 Jun 1993
Subash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 66 : (1993) 3 RCR(Criminal) 488
High Courts02 Jun 1993
Jagdish Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 474
High Courts02 Jun 1993Dismissed
Ran Singh Malik and Others Vs Registrar Co-operative Societies and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 748
Haryana Co-operative Societies Rules, 1989 — Rule 86
High Courts02 Jun 1993Allowed
Rekha Sharma Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 745
Constitution of India, 1950 — Article 226
High Courts01 Jun 1993Allowed
Hawa Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 1182
Penal Code, 1860 (IPC) — Section 302, 34, 366, 376
High Courts01 Jun 1993Dismissed
Gian Chand and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 267
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 9, 9(1)
High Courts01 Jun 1993Allowed
Ms. Randeep Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 137
Constitution of India, 1950 — Article 226, 227
High Courts01 Jun 1993Dismissed
Lachhman Dass Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 396
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 20A
High Courts31 May 1993Dismissed
Rachhpal Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 666 : (1994) 106 PLR 750
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110A
High Courts31 May 1993
Dharamvir and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 1281
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 325
High Courts31 May 1993
Suresh Kumar Vs Prem Chand
Punjab And Haryana At Chandigarh · AIR 1994 P&H 203 : (1993) 2 RCR(Rent) 221
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2), 151
High Courts31 May 1993
Vidya Devi Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 65 : (1993) 3 RCR(Criminal) 185
High Courts31 May 1993Dismissed
Ramesh Kumari and Others Vs Kulwant Singh
Punjab And Haryana At Chandigarh · (1993) 2 DMC 292
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts31 May 1993
Ajit Inder Singh Vs Kuldip Kaur and Others
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 680 : (1994) 106 PLR 199
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115
High Courts29 May 1993
Sudhir Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 603
Land Acquisition Act, 1894 — Section 23, 4
High Courts27 May 1993Dismissed
Hem Chand and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 192
Constitution of India, 1950 — Article 14, 19(1)
High Courts27 May 1993
Tarsem Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 43 : (1993) 3 RCR(Criminal) 181
High Courts26 May 1993Dismissed
Mohinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 346
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 6(1), 6(4A)
High Courts26 May 1993
Jangir Kaur Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 445