High Courts04 Aug 1992
Vinod Kumar Sharma Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 201 : (1992) 2 RCR(Criminal) 529
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,623 of 4,611
High Courts04 Aug 1992
Sham Sunder Lal Vs Daulat Ram and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 245
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Aug 1992Allowed
Gram Panchayat Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 538
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts03 Aug 1992Dismissed
Om Parkash Rohila Vs Sat Pal and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 168 : (1992) 2 RCR(Rent) 680
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 2
High Courts03 Aug 1992
Nachhattar Singh Vs Inspector General of Prisons and anr.
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 92 : (1992) 3 Crimes 701 : (1992) 3 RCR(Criminal) 595
High Courts03 Aug 1992
New Masco Industry, Amloh Vs Punjab State Pollution Control Board, Patiala
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 361 : (1992) 2 RCR(Criminal) 572
High Courts03 Aug 1992
Mohinder Vs Bakshi and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 237
Limitation Act, 1963 — Article 65
High Courts03 Aug 1992Dismissed
The President Gobind Pura Co-operative Agriculture Service Society Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 600
Industrial Disputes Act, 1947 — Section 25(F)
High Courts03 Aug 1992Dismissed
Ram Kishan Vs Smt. Shanti Devi Bihani and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 609 : (1992) 2 RCR(Rent) 456
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts31 Jul 1992Dismissed
Jagdish Parshad Vs Mehar Chand and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 66
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 115
High Courts31 Jul 1992
Nanak @ Kaddul Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 203 : (1992) 3 Crimes 457 : (1992) 2 RCR(Criminal) 520
High Courts31 Jul 1992
Rajinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 Crimes 476 : (1992) 2 RCR(Criminal) 538
High Courts31 Jul 1992
Main Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 579
High Courts31 Jul 1992Dismissed
Union of India (UOI) Vs Ram Sarup Saini and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 234 : (1993) 103 PLR 62
Post Office Act, 1898 — Section 48Punjab Courts Act, 1918 — Section 41
High Courts31 Jul 1992Allowed
State of Punjab Vs Guru Ram Dass Transport Company (P) Ltd. and Another
Punjab And Haryana At Chandigarh · (1992) 2 ACC 340 : (1993) 103 PLR 40
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 100, 103, 103(3)
High Courts31 Jul 1992
Sundarlal Alias Shankar Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 ACC 274
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts30 Jul 1992Allowed
Babu Ram (Dead) and Others Vs Shri Mulkha Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 504
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15
High Courts30 Jul 1992Dismissed
Haryana State Vs Radhey Sham Contractor and Another
Punjab And Haryana At Chandigarh · (1993) CivCC 190 : (1993) 103 PLR 139
Arbitration Act, 1940 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jul 1992Dismissed
Sunil Kumar Vs Nasru
Punjab And Haryana At Chandigarh · (1992) 102 PLR 573
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jul 1992
Sukhdev alias Bhalia Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 RCR(Criminal) 427 : (1994) 1 RCR(Criminal) 404