High Courts26 May 1993Allowed
Sushma Bawa Vs Ravinder Nath Bawa
Punjab And Haryana At Chandigarh · (1994) 1 DMC 581
Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,579 of 4,611
High Courts21 May 1993
Smt. Harbans Kaur Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1993) 204 ITR 685 : (1993) 105 PLR 382
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(3)
High Courts21 May 1993Allowed
Jasa Bai and Others Vs Udey Singh
Punjab And Haryana At Chandigarh · (1993) 104 PLR 502
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts21 May 1993
Narinder Nath (ceceased by LRs) Vs Lt. Col. Jaswant Singh
Punjab And Haryana At Chandigarh · AIR 1994 P&H 111 : (1993) 2 RCR(Rent) 333
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 6, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2
High Courts21 May 1993Allowed
Parkash Chand Vs State Bank of Patiala
Punjab And Haryana At Chandigarh · (1993) 105 PLR 52
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts21 May 1993
Sh. Krishan Lal Kuekreja Vs Sucha Singh and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 547 : (1993) 104 PLR 495
Motor Vehicles Act, 1939 — Section 110A
High Courts20 May 1993Allowed
Guranditta Mal Shauti Parkash, Rice Millers Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 185
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29(2)Punjab Agricultural Produce Markets Act, 1961 — Section 23Punjab General Sales Tax Act, 1948 — Section 2
High Courts20 May 1993Allowed
Sarla Rani and Others Vs Rajbir and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 66 : (1995) ACJ 1249
Motor Vehicles Act, 1988 — Section 140, 166
High Courts20 May 1993
Amardeep Singh Sahota Vs The State of Punjab etc.
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 500 : (1993) 104 PLR 212
Constitution of India, 1950 — Article 14
High Courts20 May 1993
Bachittar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 LJR 494 : (1994) PLJ 682 : (1993) 3 RRR 334
High Courts20 May 1993
Manmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 LJR 751 : (1993) PLJ 569 : (1994) 1 RRR 261
High Courts20 May 1993Dismissed
Karnail Singh Ex-Constable Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 117
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 16.2(1)
High Courts20 May 1993Dismissed
Surjit Singh Vs Sheela Bai and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 529 : (1994) 1 DMC 563 : (1993) 104 PLR 339 : (1993) 3 RCR(Criminal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts19 May 1993
Lal Singh Vs Additional Director, Consolidation of Holdings, Punjab
Punjab And Haryana At Chandigarh · (1994) 2 LJR 226 : (1994) PLJ 83 : (1993) 3 RRR 334
High Courts19 May 1993
Mukhtiar Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 1007
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34
High Courts19 May 1993Allowed
Ranbir Bhatia Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (1993) 104 PLR 365 : (1993) 2 RCR(Rent) 231
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts19 May 1993
Gurdeep Singh Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 905 : (1993) 3 RCR(Criminal) 186
High Courts19 May 1993
Amin Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 907 : (1993) 3 RCR(Criminal) 177
High Courts19 May 1993
Geeta Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 246
High Courts19 May 1993
Panmeshwari and Others Vs Pehlad Singh and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 550 : (1993) 104 PLR 498
Motor Vehicles Act, 1939 — Section 110A