High Courts21 Jan 1993Dismissed
The State of Punjab and Another Vs Garja Singh and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 40
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 115Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,595 of 4,611
High Courts21 Jan 1993Dismissed
Ishawar Singh Vs Dera Baba Braharpuri Baishtma
Punjab And Haryana At Chandigarh · (1993) 01 P&H CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Jan 1993Dismissed
Mehar Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 250 : (1993) 104 PLR 77
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts21 Jan 1993
Haryana Tourism Corporation Limited Vs Haryana State Board for the Prevention and Control of Water Pollution and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 272 : (1993) 104 PLR 15
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2, 3, 3(2)
High Courts21 Jan 1993Allowed
Smt. Anita and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 601
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 115
High Courts21 Jan 1993Dismissed
Pasupati Haryana Woollens Limited Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 204
Constitution of India, 1950 — Article 226, 227Haryana Development and Regulation of Urban Areas Act, 1975 — Section 7Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 3
High Courts21 Jan 1993Dismissed
Tej Kaur Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 633
Punjab Civil Services Rules — Rule 16.17(3)
High Courts20 Jan 1993Allowed
Balwant Singh and Others Vs Ram Sarup and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 172
Civil Procedure Code, 1908 (CPC) — Section 115, 9Haryana Canal and Drainage Act, 1974 — Section 25Haryana Canal and Drainage Rules, 1976 — Rule 7
High Courts20 Jan 1993
Jasmer Singh and Others Vs Additional Director, Consolidation of Holdings
Punjab And Haryana At Chandigarh · (1993) 105 PLR 218
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts20 Jan 1993Dismissed
Dharamvir Singh Vs The Secretary to Government of Haryana, Electrical, P.W.D. (B and R) and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 374
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 15(2), 9
High Courts20 Jan 1993
Ram Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 768 : (1993) 1 CurLJ 518 : (1993) 3 RCR(Criminal) 330
High Courts20 Jan 1993Allowed
Ved Kumar Vs Smt. Raj Rani Bhati and Others
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 588 : (1993) 2 CivCC 588 : (1993) 103 PLR 531
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts20 Jan 1993
Inder Sain Vs Paras Ram
Punjab And Haryana At Chandigarh · (1993) 2 LJR 1 : (1993) PLJ 586 : (1993) 2 RRR 659
High Courts20 Jan 1993
Sham Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 507 : (1993) 2 RCR(Criminal) 403
High Courts20 Jan 1993Dismissed
Rajinder Singh Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (1993) 2 DMC 181
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 494
High Courts20 Jan 1993
Harbaksh Singh Saini Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (1993) 104 PLR 485
Contempt of Courts Act, 1971 — Section 12Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 19
High Courts19 Jan 1993Dismissed
Puran Anand and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 554
High Courts19 Jan 1993
Dalip Singh Pandhi Vs Sadhu Singh
Punjab And Haryana At Chandigarh · AIR 1993 P&H 242
Conduct of Elections Rules, 1961 — Rule 4, 7Representation of the People Act, 1951 — Section 100(1), 169, 33(2), 35
High Courts19 Jan 1993
Shri Mahender Singh Vs Shri Hukam Singh and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 5Representation of the People Act, 1951 — Section 86, 87
High Courts19 Jan 1993
Jagraj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 633