High Courts16 Dec 1992
Shri Jagir Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 315 : (1993) 103 PLR 376
Constitution of India, 1950 — Article 226, 227, 311
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,600 of 4,611
High Courts15 Dec 1992Dismissed
Mohant Jyoti Sarup Chela Mohant Bhagwan Dass Vs Shiromani Gurdwara Parbandhak Committee
Punjab And Haryana At Chandigarh · (1993) 105 PLR 123
Sikh Gurdwaras Act, 1925 — Section 87(1)
High Courts15 Dec 1992
State of Haryana Vs Chaudhry Ram Vohra
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 226 : (1993) 2 RCR(Criminal) 33
High Courts15 Dec 1992Dismissed
Sukhdev Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) 103 PLR 234
Land Acquisition Act, 1894 — Section 23
High Courts15 Dec 1992Dismissed
The Punjab State and Another Vs Sh. Satinder Singh
Punjab And Haryana At Chandigarh · (1993) 103 PLR 666
Punjab Police Rules, 1934 — Rule 12, 21
High Courts14 Dec 1992Allowed
Rakesh Kumar and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 103 PLR 585 : (1993) 2 RCR(Criminal) 600 : (1993) 2 RCR(Criminal) 31
Essential Commodities Act, 1955 — Section 7
High Courts14 Dec 1992
Som Nath Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 665 : (1993) 2 RCR(Criminal) 582
High Courts14 Dec 1992
Roshan Lal & ors. Vs Union Territory of Chandigarh & anr.
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 326
High Courts14 Dec 1992
Mr. Ranjeev Banga Vs The Principal, Punjab Engineering College
Punjab And Haryana At Chandigarh · (1993) 103 PLR 580
Constitution of India, 1950 — Article 226, 227Punjab Engineering College, Discipline and Conduct of Students Rules — Rule 1, 12
High Courts14 Dec 1992
Bachan Singh Vs Surain Singh
Punjab And Haryana At Chandigarh · (1992) 12 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts11 Dec 1992Allowed
Kapoor Singh and Others Vs Surinder Singh and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 375 : (1993) 104 PLR 18
Specific Relief Act, 1963 — Section 12, 34
High Courts11 Dec 1992Dismissed
Jamil Akhtar Vs Mohd. Shahid
Punjab And Haryana At Chandigarh · (1994) 1 DMC 395
High Courts11 Dec 1992Dismissed
Ramesh Kumari Vs Barhma Nand @ Barham Parkash
Punjab And Haryana At Chandigarh · (1993) 1 DMC 263
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Dec 1992
Amrik Singh alias Bittu Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 670 : (1993) 2 RCR(Criminal) 225
High Courts11 Dec 1992Allowed
Brij Mohan Mahajan Vs Shrimati Prem Lata Kathuria
Punjab And Haryana At Chandigarh · (1993) 103 PLR 492
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AEast Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts10 Dec 1992
Gram Sabha, Dhade Vs Shiromani Gurdwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · AIR 1993 P&H 131
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Sikh Gurdwaras Act, 1925 — Section 10, 25A, 86, 87(1)
High Courts10 Dec 1992
Bal Raj Kapuria and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 114 : (1993) 105 PLR 624
Constitution of India, 1950 — Article 226Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 3, 5, 8(1), 8(3)
High Courts10 Dec 1992
The Guru Nanak Dev University, Amritsar Vs Devinder Paul Sharma and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 230 : (1993) 2 RCR(Civil) 755
Constitution of India, 1950 — Article 226
High Courts10 Dec 1992
Avtar Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 1 DMC 282 : (1993) 2 RCR(Criminal) 157
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts10 Dec 1992Dismissed
Bohra Mills Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 51
Constitution of India, 1950 — Article 226, 227, 301, 302, 303Punjab Agricultural Produce Markets Act, 1961 — Section 23