High Courts10 May 1993Dismissed
Uggar Sain and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1993) 1 CivCC 463 : (1993) CivCC 463 : (1993) 3 RCR(Criminal) 444
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,582 of 4,611
High Courts07 May 1993
V. K. SOOD ENGINEERS AND CONTRACTORS PVT. LTD. Vs COMMISSIONER OF Income Tax AND OTHERS.
Punjab And Haryana At Chandigarh · (1994) 114 CTR 132 : (1994) 208 ITR 341
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 144A
High Courts07 May 1993
V.K. Sood Engineers and Contractors Pvt. Ltd. Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (1994) 114 CTR 132 : (1994) 208 ITR 341
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144A, 220
High Courts07 May 1993
Jaswant Rai & Bros. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 LJR 327 : (1993) PLJ 563 : (1993) 3 RRR 360
High Courts06 May 1993
Lal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 ACC 490 : (1993) 3 RCR(Criminal) 231
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 360, 361Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 May 1993Dismissed
Sadhu Singh Chahal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 467
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 8(2)Punjab Civil Services Rules — Rule 2.2
High Courts06 May 1993Dismissed
Biru Vs Gram Panchyat and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 214
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 5A
High Courts06 May 1993
Jagir Kaur and Another Vs Nirmal Singh and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 374
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts06 May 1993
Mange Ram Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 228
Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Development and Regulation of Urban Areas Act, 1975 — Section 7(1)
High Courts06 May 1993Allowed
Om Prakash Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 1 LLJ 533 : (1993) 104 PLR 500
Industrial Disputes Act, 1947 — Section 10(1)
High Courts06 May 1993
Gurdev Kaur and another Vs Deputy Commissioner, Patiala and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 298 : (1993) 2 ILR (P&H) 74 : (1993) 104 PLR 141
Constitution of India, 1950 — Article 15, 15(3)Punjab Gram Panchayat (Amendment) Act, 1953 — Section 4, 5(1), 6, 6(4)
High Courts06 May 1993Dismissed
Punjab State Electricity Board and Others Vs Guru Nanak Ice Factory and Cold Storage
Punjab And Haryana At Chandigarh · (1993) 104 PLR 293
Limitation Act, 1963 — Article 24
High Courts05 May 1993
Modern Food Industries (India) Ltd. Vs State of Haryana Ministry of Agriculture and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 234
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29(1)
High Courts05 May 1993
Anand Canvass Mills Pvt. Ltd. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 232
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 39(5)
High Courts05 May 1993
Vikram Bakshi Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 256
Land Acquisition Act, 1894 — Section 4(1), 5A, 6(1)
High Courts05 May 1993
Mahabir Parshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 456 : (1993) 1 BC 11 : (1992) 3 Crimes 798 : (1993) CrLJ 1206 : (1993) 3 RCR(Criminal) 152 : (1993) 3 RCR(Criminal) 74
High Courts05 May 1993
Lachhman Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 790 : (1993) 2 RCR(Criminal) 567
High Courts05 May 1993
Gill Bus Service (Registered), Amritsar and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 281
Constitution of India, 1950 — Article 226Punjab Passengers and Goods Taxation Act, 1952 — Section 3, 4Punjab Passengers and Goods Taxation Rules, 1952 — Rule 9
High Courts05 May 1993Allowed
Ramesh Lal Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 133
Punjab Panchayat Samities and Zila Parishad Service Rules, 1965 — Rule 4
High Courts05 May 1993
Raj Singh and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1993) 05 P&H CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 202, 300, 302