High Courts25 Nov 1991
Savitri and Others Vs Manphool and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 108
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,666 of 4,611
High Courts23 Nov 1991Allowed
Smt. Shanti Devi Bhatia Vs Sunder Lal
Punjab And Haryana At Chandigarh · (1991) 11 P&H CK 0109
High Courts22 Nov 1991Dismissed
Tarlok Nath (Deceased) through LR's Vs Smt. Ram Piari and Others
Punjab And Haryana At Chandigarh · (1992) CivCC 440 : (1992) 101 PLR 590
High Courts22 Nov 1991
Karnal Leather Karamchari Sangathan (Regd.) Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 102 PLR 224
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25O(5)
High Courts22 Nov 1991
Biharilal Sharma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 1 ACC 110
High Courts22 Nov 1991
Sukhwinder Singh Buttar and ors. Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 390
High Courts22 Nov 1991
Surinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 241
High Courts22 Nov 1991
Jagjit Singh (deceased)/L.Rs. Vs Union of India and another
Punjab And Haryana At Chandigarh · (1993) 3 LJR 766 : (1993) PLJ 91 : (1993) 2 RRR 120
High Courts22 Nov 1991Allowed
Behari Lal Sharma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) ACJ 831 : (1992) 102 PLR 8
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Nov 1991Allowed
Budhu Vs Shri Jagdish
Punjab And Haryana At Chandigarh · (1992) 102 PLR 87 : (1992) 2 RCR(Rent) 74
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(5)
High Courts20 Nov 1991
State of Punjab Vs Gurjant Singh and ors.
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 254
High Courts19 Nov 1991Dismissed
Amar Singh Vs Smt. Prem
Punjab And Haryana At Chandigarh · (1992) CivCC 280 : (1993) 1 RCR(Criminal) 43
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Nov 1991
Rameshwar Dass and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1993) 103 PLR 265 : (1992) 3 RCR(Criminal) 697
Penal Code, 1860 (IPC) — Section 302, 304B
High Courts19 Nov 1991Allowed
Daulat Ram Vs The Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 289
Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 1991
Gurdev Singh Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1992) 1 CurLJ 399 : (1992) PLJ 125 : (1992) 1 RRR 434
High Courts19 Nov 1991
Bhai Manjit Singh, Managing Director, Montari Industries Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 412 : (1992) 1 CurLJ 51 : (1992) 1 RCR(Criminal) 244
High Courts19 Nov 1991
Lakha Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 223
High Courts19 Nov 1991Allowed
Bhai Manjit Singh and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 279
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22(6), 24(2), 24(3), 24(4), 29Penal Code, 1860 (IPC) — Section 420
High Courts18 Nov 1991
State of Punjab Vs Mohan Singh and anr.
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 250
High Courts18 Nov 1991
State of Punjab Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 692 : (1992) 1 CurLJ 683 : (1992) 1 RCR(Criminal) 619