High Courts05 Mar 1993
COMMISSIONER OF WEALTH TAX Vs JAGDEV INDERSINGH.
Punjab And Haryana At Chandigarh · (1993) 115 CTR 195
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,591 of 4,611
High Courts03 Mar 1993Allowed
Tara Singh Cheema Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 348
Constitution of India, 1950 — Article 14Punjab Civil Services Rules — Rule 2.83Punjab Services (Medical Attendance) Rules, 1940 — Rule 7
High Courts03 Mar 1993
Vidya Suri Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 61 : (1993) 2 LJR 331 : (1993) PLJ 442 : (1993) 2 RRR 618
High Courts02 Mar 1993
Jatinder Kumar Vs Harmohinder Singh and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 60 : (1993) 2 RCR(Rent) 47
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 108, 111
High Courts02 Mar 1993Dismissed
Gaur Brahaman Vidya, Parcharni Sabha Vs Industrial Tribunal-Cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 500
Industrial Disputes Act, 1947 — Section 10
High Courts26 Feb 1993Allowed
Mann Singh Vs Dharamjit Singh and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 239 : (1993) 2 RCR(Criminal) 281
Constitution of India, 1950 — Article 226, 277Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 1993
Sandeep Gilhotra Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 248 : (1993) 2 ILR (P&H) 36 : (1993) 103 PLR 689
Municipal Account Code, 1930 — Rule 1, 17, 18Punjab Municipal Act, 1911 — Section 12, 61, 61(1), 62(10), 62(2)
High Courts25 Feb 1993Dismissed
Karamjit Singh and Others Vs Tej Kaur
Punjab And Haryana At Chandigarh · (1993) 104 PLR 114
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, 115
High Courts24 Feb 1993
Jagmohan Singh and Another Vs The Collector
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 225 : (1993) 103 PLR 763
Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 49
High Courts24 Feb 1993
Mohd. Salim and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 189
Land Acquisition Act, 1894 — Section 4, 5
High Courts22 Feb 1993
Ram Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 LJR 69 : (1993) PLJ 638 : (1993) 3 RRR 318
High Courts22 Feb 1993
Manoj Kumar Kathuria and others Vs Haryana Agricultural University and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 219 : (1993) 104 PLR 251 : (1994) 1 RCR(Civil) 585
Constitution of India, 1950 — Article 14, 15(4), 226, 227
High Courts16 Feb 1993Dismissed
Rajinder Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) CriLJ 1968 : (1993) 103 PLR 562 : (1993) 3 RCR(Civil) 80 : (1993) 3 RCR(Criminal) 189
Advocates Act, 1961 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226(2)
High Courts15 Feb 1993
Satpal s/o Suban Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 99
High Courts12 Feb 1993
Jaswant Singh and Another Vs Chandigarh (U.T.) Administration and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 32
Constitution of India, 1950 — Article 226, 227
High Courts11 Feb 1993
Amardeep Kaur Vs Paramjit Singh Chohan
Punjab And Haryana At Chandigarh · (1994) 1 DMC 645 : (1993) 105 PLR 640
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts09 Feb 1993
Balbir Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 89
High Courts09 Feb 1993
Jot Ram Dharam Chand, Tappa Vs State of Punjab through Insecticide Inspector, Barnala
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 783 : (1993) 2 RCR(Criminal) 456
High Courts09 Feb 1993
Sh. Prem Singh Vs The Joint Director Panchayats and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 744
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(3), 7
High Courts08 Feb 1993Dismissed
Vijay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) CriLJ 2787 : (1993) 2 RCR(Criminal) 438
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 12AA, 7