High Courts04 Dec 1991
Tara Singh Vs State of Punjab and ors
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 270
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,663 of 4,611
High Courts04 Dec 1991
Sadhu Ram Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 226
High Courts04 Dec 1991Dismissed
Firm Bhiwani Sahi Bishamber Dayal Vs Deena
Punjab And Haryana At Chandigarh · (1992) 101 PLR 232 : (1992) 1 RCR(Rent) 289
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15, 6
High Courts04 Dec 1991
The Punjab State Vs Paramjit Singh
Punjab And Haryana At Chandigarh · (1992) 101 PLR 417
High Courts04 Dec 1991Dismissed
Sant Ram Bhai Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 546
Constitution of India, 1950 — Article 14, 16
High Courts03 Dec 1991
Sukhwinder Singh @ Sukhdev Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 382 : (1992) 1 RCR(Criminal) 183
High Courts03 Dec 1991
State of Punjab Vs Jeet Singh
Punjab And Haryana At Chandigarh · (1992) 1 CurLJ 511 : (1992) 3 RCR(Criminal) 15
High Courts03 Dec 1991
K.P.A.K. Mahavidyalaya Vs Regional Provident Fund Commissioner and Others
Punjab And Haryana At Chandigarh · (1993) 3 LLJ 830 : (1993) 105 PLR 207
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(2)
High Courts03 Dec 1991Dismissed
Ram Lal (Died) and Another Vs Smt. Ashrafi Devi
Punjab And Haryana At Chandigarh · (1992) 101 PLR 406 : (1992) 1 RCR(Rent) 597 : (1992) 1 RCR(Rent) 363
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15
High Courts03 Dec 1991
Som Raj Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 36
Motor Vehicles Act, 1939 — Section 110A
High Courts03 Dec 1991Allowed
Vishal Kumar Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 248
Constitution of India, 1950 — Article 14, 16, 226, 227Haryana School Education Board Rules — Rule 26A(6)
High Courts03 Dec 1991Allowed
Krishan Lal Sehgal, Actor and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 237
Constitution of India, 1950 — Article 14, 16, 39
High Courts02 Dec 1991Dismissed
Mohinder Singh Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (1992) 1 DMC 505
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Dec 1991
State of Punjab Vs Avtar Singh
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 693 : (1992) 1 CurLJ 487 : (1992) 1 RCR(Criminal) 703
High Courts02 Dec 1991
State of Punjab Vs Darshan Singh
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 311 : (1992) 3 RCR(Criminal) 314
High Courts02 Dec 1991
Virsa Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 468 : (1992) 1 RCR(Criminal) 271
High Courts02 Dec 1991
Bala Rani Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 405
High Courts02 Dec 1991
Anil Kumar Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 191
High Courts02 Dec 1991
Rattan Singh Vs Sharda
Punjab And Haryana At Chandigarh · (1992) 1 DMC 510 : (1992) 1 RCR(Criminal) 194
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Nov 1991Allowed
Balwinder Singh Driver Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 101 PLR 390
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5