High Courts16 Sept 1992
Poonam Yadav Vs Shri Charan Singh, Haryana Agricultural University and Others
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 409
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,614 of 4,611
High Courts16 Sept 1992
Amar Singh Vs Staya Devi
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 745 : (1993) 1 RCR(Criminal) 40 : (1993) 1 RCR(Criminal) 180
High Courts16 Sept 1992
Amar Singh Vs Satya Devi
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 745
High Courts16 Sept 1992
Daulat Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 680 : (1993) 1 RCR(Criminal) 108
High Courts16 Sept 1992Dismissed
Kashmir Singh Vs Sucha Singh and Others
Punjab And Haryana At Chandigarh · (1992) 09 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Sept 1992Dismissed
Rajinder Kumar Sagar and Others Vs Shri Gautam Dev Kumar
Punjab And Haryana At Chandigarh · (1993) 103 PLR 336 : (1993) 1 RCR(Rent) 385
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 13(3), 15(5)
High Courts15 Sept 1992Dismissed
Vinod Kumar Suri, Advocate Vs Shri Ashok Kohli, Sole Proprietor, Kohli Auto Services
Punjab And Haryana At Chandigarh · (1993) 103 PLR 569 : (1993) 1 RCR(Rent) 425
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts15 Sept 1992Dismissed
Zila Parishad Vs Chaman Lal Bahri and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 162
Punjab Panchayat Samities and Zila Parishad (Punishment and Appeal) Rules, 1963 — Rule 4
High Courts15 Sept 1992Dismissed
Devinder Sharma alias Balwinder Kumar Sharma and Another Vs Pritam Kaur and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 390 : (1993) 1 RCR(Rent) 150
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts15 Sept 1992
Ghasita Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 LJR 374 : (1993) PLJ 514 : (1993) 1 RRR 273 : (1993) 1 SCT 358
High Courts15 Sept 1992
Ranjit Kumar Lohria Vs Madan Lal
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 616 : (1993) 1 RCR(Criminal) 121
High Courts15 Sept 1992
Gram Panchayat Nalini Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 LJR 103 : (1992) PLJ 693 : (1993) 1 RRR 494
High Courts15 Sept 1992Allowed
Raja Ram and Sons Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 278 : (1993) 103 PLR 31
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 115Limitation Act, 1963 — Section 5
High Courts14 Sept 1992
Sadhu Ram Vs Superintending Canal Officer, Sirsa
Punjab And Haryana At Chandigarh · (1992) PLJ 674 : (1993) 1 RRR 194
High Courts14 Sept 1992
Angrej Singh & Others Vs State of Haryana & Others
Punjab And Haryana At Chandigarh · (1992) PLJ 627 : (1993) 1 RRR 238
High Courts14 Sept 1992
Ashok Kumar alias Ashoki Vs Union of India
Punjab And Haryana At Chandigarh · (1993) 1 RCR(Criminal) 245
High Courts14 Sept 1992
State of Punjab Vs Raj Kumar
Punjab And Haryana At Chandigarh · (1993) 1 RCR(Criminal) 291
High Courts14 Sept 1992
Raj Kumar Gupta Vs Manmohan Singh
Punjab And Haryana At Chandigarh · (1994) 79 CompCas 335 : (1993) 1 RCR(Criminal) 158
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 1992
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 RCR(Criminal) 514
High Courts14 Sept 1992
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 763 : (1993) 1 RCR(Criminal) 123 : (1993) 1 RCR(Criminal) 53