High Courts23 Mar 1993
Miss. Anurag Gupta Vs State of Haryana and another
Punjab And Haryana At Chandigarh · AIR 1994 P&H 63 : (1993) 3 RCR(Civil) 23
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,589 of 4,611
High Courts23 Mar 1993
Baldev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 240 : (1993) 2 LJR 319 : (1993) PLJ 362 : (1993) 2 RRR 289
High Courts23 Mar 1993
Raj Kumar Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 214 : (1995) 2 CurLJ 161 : (1993) 2 CurLJ 317 : (1993) 2 RCR(Criminal) 374
High Courts23 Mar 1993Allowed
Subhan Khan Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 236
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4(1)
High Courts22 Mar 1993
Shanti Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 ACC 342
Motor Vehicles Act, 1988 — Section 92A, 92B
High Courts22 Mar 1993
Parbhati Lal and Others Vs Bhagwant Singh and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 419 : (1994) ACJ 156 : (1993) 104 PLR 130
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Mar 1993Allowed
Gulabdevi Memorial Hospital Trust Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 1250 : (1993) 104 PLR 128
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Mar 1993Dismissed
Kaushal Kumar Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 640
Constitution of India, 1950 — Article 226, 227Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 8
High Courts22 Mar 1993
Sarwan Devi and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 569
Motor Vehicles Act, 1988 — Section 110A
High Courts22 Mar 1993
Shanti Devi and Others Vs Sukhdev Raj and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 552 : (1993) 104 PLR 499
Motor Vehicles Act, 1939 — Section 110A
High Courts19 Mar 1993
Suresh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 152 : (1993) 103 PLR 711
Constitution of India, 1950 — Article 226
High Courts19 Mar 1993Dismissed
Bachni Devi Vs Tej Ram and Others
Punjab And Haryana At Chandigarh · (1993) 03 P&H CK 0001
High Courts18 Mar 1993
Girdharilal Vs Radhey Shyam and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 504
Limitation Act, 1963 — Section 5
High Courts18 Mar 1993
Davinder Kumar and another Vs Estate Officer Urban Estate Panchkula Dist. Ambala and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 303
Constitution of India, 1950 — Article 226Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 17Haryana Urban Development Authority Act, 1977 — Section 17(3)
High Courts18 Mar 1993
Sucha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 03 P&H CK 0027
High Courts18 Mar 1993
Umrao Singh alias Umra and Another Vs Raj Singh and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 204
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Mar 1993Allowed
Rajander Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 680
Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Act, 1961 — Section 55, 56
High Courts17 Mar 1993
Jetinder Pal Singh and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 293 : (1993) 104 PLR 425
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 110, 110(2), 124
High Courts17 Mar 1993Allowed
Davinder Singh Vs Punjab Roadways and Others
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 1050 : (1993) 104 PLR 127
Industrial Disputes Act, 1947 — Section 7
High Courts17 Mar 1993Allowed
Davinder Singh Vs General Manager Punjab Roadways, Batala, and others
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 1050 : (1993) 104 PLR 127