High Courts18 Nov 1992
Ram Parkash Singla Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) 104 PLR 61
Land Acquisition Act, 1894 — Section 23, 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,606 of 4,611
High Courts17 Nov 1992
Dharam Singh Vs Chandro Devi
Punjab And Haryana At Chandigarh · (1994) 1 CCC 524 : (1994) 1 CivCC 524 : (1994) 1 RCR(Criminal) 276
High Courts17 Nov 1992Allowed
Union of India (UOI) and Others Vs Ex-Constable Madan Singh
Punjab And Haryana At Chandigarh · (1993) 103 PLR 356
Border Security Force Act, 1968 — Section 117(2)
High Courts17 Nov 1992
Gauri Shankar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 105 PLR 367
Land Acquisition Act, 1894 — Section 23(1)
High Courts17 Nov 1992
Franklin Laboratories (India) Pvt. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 602
Drugs and Cosmetics Act, 1940 — Section 26A
High Courts17 Nov 1992
Satnam Singh Vs The Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 374
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 1992
Tarsem Singh Vs Ajit Singh
Punjab And Haryana At Chandigarh · (1993) 1 CurLJ 244 : (1993) 1 RCR(Criminal) 630
High Courts16 Nov 1992
Ashwani Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 247 : (1993) 2 RCR(Criminal) 145 : (1993) 2 RCR(Criminal) 472
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts16 Nov 1992Allowed
Ajit Singh Saini Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 380
Constitution of India, 1950 — Article 226, 227Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 11ATransfer of Property Act, 1882 — Section 41
High Courts16 Nov 1992
Vijay Kumar Vs Additional Director, Consolidation of Holdings, Haryana, Rohtak
Punjab And Haryana At Chandigarh · (1993) PLJ 143 : (1993) 1 RRR 504
High Courts13 Nov 1992Allowed
Satnam Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 DMC 124
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts12 Nov 1992Dismissed
Dharam Bir Singh and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 312
High Courts11 Nov 1992
Punjab State Civil Supplies Corporation Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1993) 200 ITR 536 : (1993) 103 PLR 482
Income Tax Act, 1961 — Section 143, 143(3), 263
High Courts11 Nov 1992
Commissioner of Income Tax Vs Sovrin Knit Works
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 307 : (1993) 199 ITR 679 : (1993) 103 PLR 399
Income Tax Act, 1961 — Section 33
High Courts09 Nov 1992
Chatru Lal Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1993) 103 PLR 152 : (1993) 1 RCR(Rent) 398
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 5
High Courts06 Nov 1992Allowed
Shangara Singh Vs Jawala Singh
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 33 : (1993) 103 PLR 171
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts06 Nov 1992Dismissed
Bashir and Others Vs Zamir-Ul-Din and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 533
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts06 Nov 1992Allowed
Jagan Nath Vs Vasdev
Punjab And Haryana At Chandigarh · (1993) 103 PLR 371 : (1993) 1 RCR(Rent) 387
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts06 Nov 1992
Bhag Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 140
Civil Procedure Code, 1908 (CPC) — Section 149, 151
High Courts06 Nov 1992
Amar Singh and others Vs Union Territory, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 100 : (1993) 103 PLR 393
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 43, 44, 48