High Courts03 Apr 1992Allowed
Smt. Swaran Lata Vs Dev Kumar and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 184
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,636 of 4,611
High Courts02 Apr 1992
Franklin Laboratories (India) Private Limited Pharmaceuticals Manufacturers Vs Drugs Controller (India) showing his office at Director General of Health Services, New Delhi and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 107 : (1993) 103 PLR 222
Constitution of India, 1950 — Article 14, 19Drugs and Cosmetics Act, 1940 — Section 26
High Courts02 Apr 1992
State of Punjab Vs Darshan Singh and ors.
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 579 : (1992) 3 RCR(Criminal) 381
High Courts02 Apr 1992
Nirmal Singh Vs Balwant Singh
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 589 : (1992) 2 RCR(Criminal) 72
High Courts02 Apr 1992Dismissed
Bombay House Vs New Model Industries (Pvt.) Ltd.
Punjab And Haryana At Chandigarh · (1995) 82 CompCas 720
Companies Act, 1956 — Section 433, 434
High Courts02 Apr 1992
M/s Mittal Pipe Mfg. Co. Vs Haryana State thr. Executive Engineer
Punjab And Haryana At Chandigarh · AIR 1992 P&H 244 : (1993) 2 ILR (P&H) 207 : (1992) 102 PLR 207
Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 7
High Courts02 Apr 1992Dismissed
Shakti Metal Box Vs Union of India
Punjab And Haryana At Chandigarh · (1993) 66 TAXMAN 170
Criminal Procedure Code, 1973 (CrPC) — Section 309Income Tax Act, 1961 — Section 245C, 245D, 245D(1), 245F, 245H
High Courts02 Apr 1992Dismissed
Ashok Kumar Malik Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1992) CriLJ 2960 : (1992) 2 RCR(Criminal) 214
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 7Constitution of India, 1950 — Article 21, 22, 226, 226(1), 32Foreign Exchange Regulation Act, 1973 — Section 35, 9
High Courts02 Apr 1992Dismissed
Janghir Singh Vs Smt. Tara devi and another
Punjab And Haryana At Chandigarh · (1992) 04 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Apr 1992Dismissed
Municipal Corporation of Ludhiana Vs Dinesh Kumar and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 723
Punjab Municipal Act, 1911 — Section 195, 195A
High Courts01 Apr 1992
Vajeer Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 318 : (1992) 3 RCR(Criminal) 348
High Courts01 Apr 1992
Om Prakash and others Vs Chhaju Ram
Punjab And Haryana At Chandigarh · AIR 1992 P&H 219 : (1992) 1 CivCC 745 : (1992) CivCC 745 : (1993) 1 ILR (P&H) 449 : (1992) 102 PLR 75
Specific Relief Act, 1963 — Section 39Transfer of Property Act, 1882 — Section 44
High Courts01 Apr 1992Allowed
Yad Ram and Others Vs Ram Lal and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 604
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
High Courts01 Apr 1992Dismissed
Om Parkash Vs Palu Ram
Punjab And Haryana At Chandigarh · (1992) 102 PLR 415
Limitation Act, 1963 — Article 58
High Courts01 Apr 1992Allowed
Om Parkash Vs The Assistant Collector Ist Grade and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 97
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 7
High Courts01 Apr 1992Allowed
Tara Singh, Contractor Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 126
Arbitration Act, 1940 — Section 30, 33Arbitration Rules, 1940 — Rule 10, 11, 12Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Apr 1992Dismissed
Kewal Krishan Nagpal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 326
Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 4, 6
High Courts31 Mar 1992Dismissed
Arun Kumar Bhardwaj Vs Anila Bhardwaj
Punjab And Haryana At Chandigarh · (1992) 2 DMC 139 : (1994) 1 ILR (P&H) 273 : (1993) 103 PLR 230
Guardians and Wards Act, 1890 — Section 47
High Courts31 Mar 1992
Kirori Mal and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 555 : (1992) 3 RCR(Criminal) 393
High Courts31 Mar 1992
Charan Singh Vs Harsharan Kaur
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 407