High Courts02 Apr 1993
Shakti Metal Box and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1993) 204 ITR 450
Income Tax Act, 1961 — Section 245C, 245D, 245F, 245H, 276C
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,588 of 4,611
High Courts31 Mar 1993Allowed
Om Parkash Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) CriLJ 333 : (1993) 2 RCR(Criminal) 616
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3
High Courts31 Mar 1993
Gian Chand Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 225
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 3(1)
High Courts31 Mar 1993
Sukhminder Singh, ASI Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 584
High Courts31 Mar 1993
Mehar Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 AICLR 51 : (1993) PLJ 25 : (1993) 3 RCR(Criminal) 122
High Courts31 Mar 1993
Rakesh Kumar Vs Vanish Kumar son of Mangat Rai, resident of Sangrur
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 599
High Courts31 Mar 1993
Man Chand Parmar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 35 : (1993) 3 LJR 74 : (1993) PLJ 464 : (1993) 2 RRR 417
High Courts31 Mar 1993Allowed
Kartar Singh Vs Sukh Dev Singh and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 312
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Mar 1993Allowed
Asha Rani Vs Laljit and Another
Punjab And Haryana At Chandigarh · (1993) 03 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17
High Courts31 Mar 1993
Jindal Brothers and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) CriLJ 3691 : (1993) 2 RCR(Criminal) 524
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 24(4), 29, 3Insecticides Rules, 1971 — Rule 27(5)
High Courts31 Mar 1993
Smt. Sudesh Raizada Vs Deepak Gupta and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 455 : (1993) ACJ 1245 : (1993) 104 PLR 266
Motor Vehicles Act, 1939 — Section 110A
High Courts31 Mar 1993
Naresh Kumar Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (1994) 1 ACC 500 : (1993) 2 RCR(Criminal) 558
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A, 337
High Courts29 Mar 1993
Ishpal Singh Paramjit Singh and Others Vs Kumari Maneet Maunder and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 596 : (1995) ACJ 1281 : (1993) 104 PLR 504
Motor Vehicles Act, 1939 — Section 110A, 110C
High Courts24 Mar 1993Allowed
Gurdial Chand Sethi and Others Vs Ram Sarup and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 24 : (1994) ACJ 831 : (1994) 106 PLR 668
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Mar 1993
Sukhjinder Pal Singh Sandhu and Others Vs Nanak Chand and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 314
Motor Vehicles Act, 1988 — Section 110A
High Courts24 Mar 1993Allowed
Pritam Kaur and Others Vs Pepsu Roadways Transport Corporation and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 249 : (1995) ACJ 1251
Penal Code, 1860 (IPC) — Section 279, 337
High Courts24 Mar 1993
M.L. Puri Vs The Punjab and Haryana High Court, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 287 : (1994) 2 ILR (P&H) 263 : (1993) 3 RCR(Civil) 41
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 217, 226, 235High Court Judges (Conditions of Service) Rules, 1956 — Rule 43(II)
High Courts24 Mar 1993Allowed
Baljit and Others Vs Inderaj and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 83 : (1993) 104 PLR 292
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Mar 1993
Ravinder Singh Vs Jarnail Singh and Jangir Singh
Punjab And Haryana At Chandigarh · (1993) 2 ACC 416 : (1994) ACJ 44 : (1993) 104 PLR 295
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Mar 1993Dismissed
General Manager, Punjab Roadways and Another Vs Surjit Kaur and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 48 : (1995) ACJ 659 : (1994) 108 PLR 339
Motor Vehicles Act, 1939 — Section 110A