High Courts24 Feb 1992Allowed
Vishwa Mittar Vs Jit Singh
Punjab And Haryana At Chandigarh · (1993) CivCC 39 : (1992) 102 PLR 618
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Limitation Act, 1963 — Article 113
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,645 of 4,611
High Courts24 Feb 1992Allowed
Bhajan Singh Vs Subhash Chander and Others
Punjab And Haryana At Chandigarh · (1992) 02 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Haryana Municipal Act, 1973 — Section 181
High Courts22 Feb 1992Allowed
Glaxo India Limited and Another Vs Jalandhar Feed Corporation and Another
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 170 : (1992) 102 PLR 345
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151
High Courts22 Feb 1992
Gokal Chand Vs Romesh Chander and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 20 : (1992) 1 RCR(Rent) 528
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts22 Feb 1992
Abdul Rashid Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 631 : (1992) 1 RCR(Criminal) 565
High Courts22 Feb 1992
Charan Singh alias Kala and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 306
High Courts22 Feb 1992
Kuldeep Sharma Vs Anju Bala
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 665 : (1992) 2 RCR(Criminal) 121
High Courts22 Feb 1992Allowed
Parma Nand Doda and Others Vs Shree Sanatan Dharam Sabha and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 424
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts22 Feb 1992Allowed
State of Haryana Vs Shiv Singh and Others
Punjab And Haryana At Chandigarh · (1993) CriLJ 547
Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 406, 467, 471
High Courts21 Feb 1992Dismissed
Partap Chand and Others Vs Chiranji Lal and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 334
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 1992
Chand Singh Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 714 : (1992) 1 RCR(Criminal) 581
High Courts21 Feb 1992Dismissed
Raj Kumar and Others Vs Shri Narain Dass and Others
Punjab And Haryana At Chandigarh · (1992) CivCC 629 : (1992) 102 PLR 263 : (1992) 2 RCR(Rent) 218
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts20 Feb 1992Allowed
Puran Lal Aggarwal and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 669
Constitution of India, 1950 — Article 226, 227Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3Punjab Tenancy Act, 1887 — Section 77(3)
High Courts20 Feb 1992
Harnek Singh alias Meka and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 557 : (1992) 3 RCR(Criminal) 422
High Courts20 Feb 1992
Mangat Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) PLJ 129 : (1992) 2 RRR 76
High Courts20 Feb 1992
Mukand Singh Vs Additional Director, Consolidation of Holdings, Punjab, Chandigarh
Punjab And Haryana At Chandigarh · (1992) 2 LJR 487 : (1992) PLJ 247 : (1992) 1 RRR 488
High Courts20 Feb 1992
Maghar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 678 : (1992) 1 RCR(Criminal) 657
High Courts20 Feb 1992
Ashwani Kumar Vs Chandigarh Administration thr. its Administrator at Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 274
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AConstitution of India, 1950 — Article 14, 19(1)
High Courts20 Feb 1992
Mukhtiar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) CriLJ 2968 : (1993) 1 RCR(Criminal) 204
Criminal Procedure Code, 1973 (CrPC) — Section 144, 313, 318East Punjab Children Act, 1949 — Section 27, 60, 60(1), 60(2)Juvenile Justice Act, 1986 — Section 22
High Courts17 Feb 1992Dismissed
Shally Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) CriLJ 4026 : (1992) 1 RCR(Criminal) 602
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 17, 17(2)