High Courts13 May 1993Allowed
Smt. Kulwant Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 104 PLR 154
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,581 of 4,611
High Courts13 May 1993
Raghuvansh and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 140
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts13 May 1993
Chander Bhan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 104 PLR 432
Land Acquisition Act, 1894 — Section 23
High Courts13 May 1993Allowed
Darshan Singh Vs Superintending Canal Officer and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 604
Northern India Canal and Drainage Act, 1873 — Section 68
High Courts13 May 1993
New India Assurance Co. Ltd. Vs Dig Vijay Prinja and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 13
Motor Vehicles Act, 1988 — Section 92A
High Courts13 May 1993Allowed
Ved Parkash Saini Vs Mohinder Lal
Punjab And Haryana At Chandigarh · (1993) 105 PLR 395
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115 , 151
High Courts12 May 1993Allowed
Sher Gir and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1994) CriLJ 38
Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 34
High Courts12 May 1993
Sher Gir Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) CrLJ 38 : (1993) 2 RCR(Criminal) 569
High Courts11 May 1993Dismissed
Raghbir Seth and Others Vs Ram Swarup and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 487 : (1993) 2 RCR(Rent) 481
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18
High Courts11 May 1993Allowed
Smt. Balbir Kaur (Died) and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) 104 PLR 438
Land Acquisition Act, 1894 — Section 23
High Courts11 May 1993
Brij Bhushan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 746 : (1993) 2 RCR(Criminal) 562
High Courts11 May 1993
Satpal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 803 : (1993) 2 RCR(Criminal) 529
High Courts11 May 1993
Shri J.D. Mathur Vs Smt. Sunita @ Sunita Madhok
Punjab And Haryana At Chandigarh · (1993) 105 PLR 731
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A
High Courts11 May 1993Dismissed
Savitri Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 202 : (1993) 2 RCR(Criminal) 564
Criminal Procedure Code, 1973 (CrPC) — Section 161, 19, 193, 209, 31Penal Code, 1860 (IPC) — Section 363, 366, 376, 380, 382
High Courts10 May 1993Allowed
Niab Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) CriLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 May 1993Dismissed
Raj Kumar Vs Hardit Singh (Deceased) represented by his LRs
Punjab And Haryana At Chandigarh · (1995) 105 PLR 364 : (1993) 105 PLR 364
Punjab Municipal Act, 1911 — Section 63, 64
High Courts10 May 1993Allowed
Pirthi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) CriLJ 3517 : (1993) 3 RCR(Criminal) 245
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts10 May 1993
Gurdeep Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 190
High Courts10 May 1993
Naib Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 799 : (1994) CrLJ 100 : (1993) 2 RCR(Criminal) 514
High Courts10 May 1993
Anita Devi Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 322 : (1993) 104 PLR 157 : (1993) 3 RCR(Civil) 668
Constitution of India, 1950 — Article 14, 226