High Courts19 Jan 1993Dismissed
Punjab Dairy Development Corporation Ltd. Vs Employees' State Insurance Corporation
Punjab And Haryana At Chandigarh · (1999) 3 LLJ 177 : (1993) 104 PLR 307
Employees State Insurance Act, 1948 — Section 2(9), 73A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,596 of 4,611
High Courts19 Jan 1993
D.N.Anand Vs Union of India, Ministry of Finance
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 220 : (1993) 2 RCR(Criminal) 104
High Courts19 Jan 1993
Kapil Garg, President of Municipal Committee Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 165 : (1993) 103 PLR 662
Haryana Municipal Act, 1973 — Section 21, 25(1), 31Haryana Municipal Rules, 1973 — Rule 6
High Courts19 Jan 1993
Commissioner of Wealth-tax Vs S. Baldev Inder Singh
Punjab And Haryana At Chandigarh · (1993) 203 ITR 837
Wealth Tax Act, 1957 — Section 5(1)
High Courts19 Jan 1993
Harish Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 26
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 1993Dismissed
Mrs. Nirmal Mittal Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 5
Constitution of India, 1950 — Article 14, 16, 309
High Courts18 Jan 1993
Daya Singh and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1993) 104 PLR 655
Land Acquisition Act, 1894 — Section 23
High Courts15 Jan 1993Dismissed
Surinder Kumar Batra and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) CriLJ 2298 : (1993) 2 RCR(Criminal) 462
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 465
High Courts15 Jan 1993Dismissed
Basheshar Nath Vs Radha Kishan
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 176 : (1993) Supp CivCC 359 : (1993) 104 PLR 56
Specific Relief Act, 1963 — Section 16
High Courts15 Jan 1993
Hari Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 225 : (1993) 2 RCR(Criminal) 25
High Courts15 Jan 1993Allowed
Dhanti Devi Vs Firm Goyal Iron Trading Company and Another
Punjab And Haryana At Chandigarh · (1993) 2 CivCC 534 : (1993) Supp CivCC 534 : (1993) 103 PLR 559 : (1993) 1 RCR(Rent) 613
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)Transfer of Property Act, 1882 — Section 107
High Courts15 Jan 1993
Gopal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) CriLJ 2724
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
High Courts14 Jan 1993Allowed
Miss Baljit Kaur and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 388
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts14 Jan 1993Dismissed
Sat Parkash Vs Devi Dayal and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 390 : (1993) 1 RCR(Rent) 677
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts14 Jan 1993
Ramu and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 775 : (1993) 2 RCR(Criminal) 424
High Courts14 Jan 1993
Tilak Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 262 : (1993) 2 RCR(Criminal) 414
High Courts14 Jan 1993
Dharam Raj and another Vs Roshan Lal and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 201 : (1993) 103 PLR 685 : (1993) 1 RCR(Rent) 697
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts14 Jan 1993Dismissed
Smt. Kaushalya Devi Vs Shri Hans Raj
Punjab And Haryana At Chandigarh · (1993) 104 PLR 111
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
High Courts14 Jan 1993Dismissed
Brij Lal Vs Dev Raj
Punjab And Haryana At Chandigarh · (1993) 104 PLR 288 : (1993) 2 RCR(Rent) 35
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts13 Jan 1993
Rajinder Mohan Mehta Vs The Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 423
Constitution of India, 1950 — Article 226, 227Haryana Urban Development Authority Act, 1977 — Section 17(4)