High Courts17 Jul 1992Dismissed
Regional P.F. Commissioner Vs Taylor Instrument Co. (India) Ltd.
Punjab And Haryana At Chandigarh · (1994) 1 LLJ 1007 : (1993) 103 PLR 71
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,627 of 4,611
High Courts17 Jul 1992
Amir Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 ACC 496 : (1994) ACJ 194
Penal Code, 1860 (IPC) — Section 304A, 427
High Courts16 Jul 1992Allowed
K.P.V. Textiles and Another Vs Malook Chand Naresh Chand
Punjab And Haryana At Chandigarh · (1994) 79 CompCas 125 : (1992) 2 RCR(Criminal) 425
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Jul 1992
Ramesh Chand alias Subhash Vs Ved Kumari
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 86 : (1992) 3 Crimes 572 : (1992) 2 CurLJ 380 : (1992) 2 RCR(Criminal) 457
High Courts15 Jul 1992Dismissed
Sant Lal Juneja and Another Vs Des Raj and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 522
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts15 Jul 1992
Pawan Kumar Vs Haryana Land Reclamation and Development Corporation
Punjab And Haryana At Chandigarh · (1993) 105 PLR 79
Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 25F, 25L, 25N
High Courts15 Jul 1992
The Western Manufacturing Co. (Delhi) Private Ltd. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 52
Land Acquisition Act, 1894 — Section 4, 6
High Courts15 Jul 1992
Sarabjit Singh @ Shaba Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 188 : (1992) 2 CurLJ 553 : (1992) 2 RCR(Criminal) 417
High Courts15 Jul 1992Allowed
Satya Pal Vs Sona Devi
Punjab And Haryana At Chandigarh · (1992) 2 DMC 630
Hindu Marriage Act, 1955 — Section 24
High Courts15 Jul 1992Dismissed
Babu Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 531
Constitution of India, 1950 — Article 341
High Courts14 Jul 1992
Smt. Uttra Kumari Vs Bhakra Beas Management Board and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 477
Constitution of India, 1950 — Article 16
High Courts14 Jul 1992
Gursharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 115 : (1992) 2 RCR(Criminal) 498
High Courts14 Jul 1992
S.K. Budhiraja Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 313
Companies Act, 1956 — Section 456Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Jul 1992Allowed
Smt. Raj Rani Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 585
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 11A
High Courts13 Jul 1992Dismissed
Smt. Uma Aggarwal Vs Shri Yadvinder Thakar and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 706
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 96(3)Succession Act, 1925 — Section 278
High Courts13 Jul 1992Dismissed
Gurmit Singh Vs Smt. Kirpal Kaur
Punjab And Haryana At Chandigarh · (1992) 102 PLR 479 : (1992) 2 RCR(Rent) 380
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts10 Jul 1992
Silak Ram and Others Vs Bhim Singh and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 65 : (1992) 102 PLR 518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts10 Jul 1992
Mahant Sewa Dass Chela Mahant Rattan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) PLJ 703 : (1993) 1 RRR 395
High Courts10 Jul 1992Allowed
Smt. Phoolan Rani Vs Smt. Pushpa Wati and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 495 : (1992) 2 RCR(Rent) 383
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts09 Jul 1992Allowed
Pritam Singh Vs Jaskaur Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 742
Punjab Land Revenue Act, 1887 — Section 121