High Courts16 Mar 1993
Oriental Insurance Co. Ltd. Vs Tarsem Kaur and Others
Punjab And Haryana At Chandigarh · (1993) 2 ACC 351
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,590 of 4,611
High Courts16 Mar 1993Dismissed
Harjinder Singh Vs Bimla Devi
Punjab And Haryana At Chandigarh · (1994) 1 DMC 344
Hindu Marriage Act, 1955 — Section 13
High Courts16 Mar 1993Dismissed
Malhotra Steel Syndicate Vs Punjab Chemi-Plants Ltd.
Punjab And Haryana At Chandigarh · (1996) 85 CompCas 586 : (1994) 106 PLR 522
Companies Act, 1956 — Section 433
High Courts15 Mar 1993
Som Parkash Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 361
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 23
High Courts15 Mar 1993
State of Haryana and Another Vs Budh Dev Yadav
Punjab And Haryana At Chandigarh · (1993) 104 PLR 108
Civil Procedure Code, 1908 (CPC) — Section 115, 34, 47
High Courts15 Mar 1993
Raj Kumar Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 125
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 9(3)
High Courts15 Mar 1993
Sarwan Singh and Others Vs Gram Panchayat and Gram Sabha and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 230
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts15 Mar 1993Allowed
Kartar Singh Vs Patiala Improvement Trust
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 325 : (1994) 108 PLR 542
Constitution of India, 1950 — Article 226
High Courts15 Mar 1993
Sahib Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 4 : (1993) 3 LJR 108 : (1993) PLJ 473 : (1994) 3 RRR 240
High Courts14 Mar 1993
COMMISSIONER OF WEALTH-TAX Vs HIRA LAL MEHRA.
Punjab And Haryana At Chandigarh · (1993) 114 CTR 249 : (1993) 205 ITR 122
High Courts12 Mar 1993Dismissed
Parveen Bala @ Veena Vs Jagdish Rai
Punjab And Haryana At Chandigarh · (1993) CivCC 522 : (1994) 1 DMC 319
Hindu Marriage Act, 1955 — Section 24, 9
High Courts11 Mar 1993
Barjinder Singh, Chief Editor, The Daily Ajit Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) CriLJ 2040
Criminal Procedure Code, 1973 (CrPC) — Section 482, 95, 95, 95(1), 96Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 292, 293Press Council Act, 1978 — Section 15, 8
High Courts11 Mar 1993
Bijender Kumar Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1993) CriLJ 2210 : (1993) 3 RCR(Criminal) 283
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 3, 3(1), 4, 4(2)
High Courts11 Mar 1993
Deep Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 504 : (1993) 2 BC 588 : (1993) 1 CurLJ 806 : (1993) 2 RCR(Criminal) 369
High Courts11 Mar 1993
Kuljeet Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 54 : (1993) 3 RCR(Criminal) 119
High Courts11 Mar 1993
Barjinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 55 : (1993) 104 PLR 1 : (1993) 3 RCR(Criminal) 77
Constitution of India, 1950 — Article 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 96(3), 96(4)Penal Code, 1860 (IPC) — Section 124A, 153B
High Courts07 Mar 1993
YASHDEV INDER SINGH (LEGAL HEIR OF BALDEV INDER SINGH) Vs COMMISSIONER OF WEALTH-TAX.
Punjab And Haryana At Chandigarh · (1994) 209 ITR 172
High Courts05 Mar 1993Dismissed
Makhan Singh Vs Gurmej Kaur
Punjab And Haryana At Chandigarh · (1994) 1 DMC 624
Dowry Prohibition Act, 1961 — Section 4, 6Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406
High Courts05 Mar 1993Allowed
Bata India Ltd. Vs Assistant Collector of Central Excise
Punjab And Haryana At Chandigarh · (1993) 43 ECC 88 : (1993) ECR 25 : (1993) 67 ELT 281
Central Excise (Amendment) Act, 1973 — Section 4(1), 4(2)Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3(2), 4, 4(4)