High Courts09 Jul 1992
Raghu Nath Vs Bhag Mal
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 448 : (1993) 103 PLR 226 : (1993) 1 RCR(Criminal) 160
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(3)Contempt of Courts Act, 1971 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,628 of 4,611
High Courts09 Jul 1992
Smt. Satya Wati Jain Vs Shiv Kant Ghai and others
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Rent) 461
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(4)
High Courts09 Jul 1992
Amar Singh Vs Sheo Narain
Punjab And Haryana At Chandigarh · (1993) 2 LJR 365 : (1993) PLJ 113 : (1993) 3 RRR 205 : (1993) 2 RRR 389
High Courts09 Jul 1992
Tek Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) PLJ 642 : (1993) 1 RRR 499
High Courts09 Jul 1992Dismissed
Gurmej Ram Vs Harbans Singh and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 487
High Courts09 Jul 1992Dismissed
Prof. Bhupinder Singh, Advocate Vs Sohinder Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 506 : (1992) 2 RCR(Rent) 406
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A, 18A(9)
High Courts09 Jul 1992Dismissed
Arun Kumar Mishra and Others Vs The Maharshi Dayanand University and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 114
Education Regulations, 1981 — Regulation 10Pharmacy Act, 1948 — Section 10, 10(1), 10(2), 12, 12(2)
High Courts08 Jul 1992Allowed
Baldev Singh Vs Smt. Sukhdev Kaur
Punjab And Haryana At Chandigarh · (1992) 102 PLR 535
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15Partnership Act, 1932 — Section 69
High Courts08 Jul 1992
Sunder Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 98 : (1992) 2 CurLJ 355 : (1992) 3 RCR(Criminal) 597
High Courts08 Jul 1992
Taneja Woollen Mills Vs General Manager, District Industries Centre and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 89
Constitution of India, 1950 — Article 226, 227Punjab Industrial Incentives Code under the Industrial Policy Statement Rules, 1978 — Rule 2.17
High Courts07 Jul 1992Allowed
Jaswant Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 91
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 21, 21(1), 22
High Courts07 Jul 1992Allowed
Gurdev Singh and Another Vs Jagroop Singh
Punjab And Haryana At Chandigarh · (1993) 103 PLR 86
Evidence Act, 1872 — Section 115
High Courts07 Jul 1992
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 Crimes 169 : (1992) 2 CurLJ 461 : (1992) 3 RCR(Criminal) 608
High Courts07 Jul 1992
Jaswant Vs The Financial Commissioner and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 111
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4, 153Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 21(1)
High Courts07 Jul 1992Dismissed
Piara Lal Vs Nasib Chand and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 417 : (1992) 2 RCR(Rent) 369
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts07 Jul 1992Dismissed
Raj Kumar Sharma Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 12
Constitution of India, 1950 — Article 226
High Courts07 Jul 1992
Ajmer Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 576
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 5(1)Punjab Security of Land Tenures Rules, 1956 — Rule 6(6)
High Courts06 Jul 1992
Parduman Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) PLJ 470 : (1993) 1 RRR 311
High Courts27 Jun 1992
Surjan Singh Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (1993) 2 CCC 198 : (1993) PLJ 35 : (1993) 1 PLR 749 : (1993) 2 RRR 533 : (1993) 1 RRR 521
High Courts17 Jun 1992Dismissed
Rajinder Parshad Vs Chander Prabha
Punjab And Haryana At Chandigarh · (1992) 2 DMC 406
Hindu Marriage Act, 1955 — Section 13