High Courts27 Apr 1993
Narinderjit Singh Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1993) 2 ACC 239
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,585 of 4,611
High Courts26 Apr 1993Allowed
Ranbir Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) CriLJ 55
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 201, 380
High Courts26 Apr 1993Dismissed
The Barsalpur Cooperative Agricultural Service Society Ltd. Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 198
Punjab Co-operative Societies Act, 1961 — Section 37
High Courts26 Apr 1993
Sadhu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 593
High Courts26 Apr 1993
Mohinder Singh Vs Sukhjinder Singh alias Mintu and ors.
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 728 : (1993) 2 RCR(Criminal) 470
High Courts26 Apr 1993Allowed
Kumud Wadhwa Vs M.K. Wadhwa
Punjab And Haryana At Chandigarh · (1994) 1 DMC 543 : (1993) 105 PLR 401
Civil Procedure Code, 1908 (CPC) — Section 10, 13(1)Hindu Marriage Act, 1955 — Section 23A
High Courts26 Apr 1993Dismissed
Meenakshi Kapila and Others Vs Punjabi University and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 174
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 1993
Kashmiri Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) CriLJ 3820 : (1993) 2 RCR(Criminal) 511
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19, 7
High Courts23 Apr 1993
Devkinangan Bangur and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 605 : (1995) ACJ 1288 : (1993) 104 PLR 523
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110A, 110B, 110C
High Courts23 Apr 1993Dismissed
Sanjiv Kumar Vs Surendera Steel Rolling Mills
Punjab And Haryana At Chandigarh · (1996) 86 CompCas 418 : (1993) 104 PLR 466 : (1993) 2 RCR(Criminal) 505
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Apr 1993
Jai Singh (Deceased) and Others Vs Pushpa Devi and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 440
Registration Act, 1908 — Section 77(1)
High Courts23 Apr 1993
Gurvinder Singh Vs Under Secretary, Home
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 512 : (1993) 2 RCR(Criminal) 494
High Courts23 Apr 1993
Dhanpat Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 264 : (1993) 2 LJR 732 : (1993) PLJ 540 : (1993) 2 RRR 652
High Courts22 Apr 1993
Ishpal Singh Paramjit Singh and Others Vs Simla Devi and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 63
High Courts22 Apr 1993
Ishpal Singh Paramjit Singh and Others Vs Kamlesh Kumari and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 38
High Courts22 Apr 1993
Jagdish Rai and Another Vs Sada Nand
Punjab And Haryana At Chandigarh · (1993) 104 PLR 387 : (1993) 2 RCR(Rent) 202
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts22 Apr 1993
Bodh Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 588 : (1993) 3 RCR(Criminal) 720 : (1994) 1 RCR(Criminal) 281
High Courts22 Apr 1993
Mrs. Leela Ohri and Others Vs The Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 696 : (1994) ACJ 274 : (1993) 104 PLR 515
Motor Vehicles Act, 1939 — Section 110A, 110C
High Courts21 Apr 1993
Hari Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 509
High Courts21 Apr 1993
Joginder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 515 : (1993) 2 RCR(Criminal) 590