High Courts25 Oct 1991
Randhir Singh Vs Additional Registrar (Credit)
Punjab And Haryana At Chandigarh · (1992) 2 LJR 402 : (1992) PLJ 38 : (1992) 2 RRR 449 : (1992) 2 RRR 96
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,671 of 4,611
High Courts25 Oct 1991
Diwan Chand Vs Raj Rani
Punjab And Haryana At Chandigarh · (1992) 1 DMC 438
Criminal Procedure Code, 1973 (CrPC) — Section 412Dowry Prohibition Act, 1961 — Section 4, 4B, 6Penal Code, 1860 (IPC) — Section 406
High Courts24 Oct 1991Dismissed
Jaswant Singh and Another Vs Ajit Singh and Others
Punjab And Haryana At Chandigarh · (1993) 1 DMC 342 : (1993) 2 ILR (P&H) 191 : (1992) 101 PLR 550
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts24 Oct 1991
Gian Jyoti Educational Society Vs Estate Officer, Urban Estate, Punjab and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 75 : (1993) 105 PLR 178 : (1992) 1 RCR(Rent) 193
Constitution of India, 1950 — Article 39, 41Land Acquisition Act, 1894 — Section 18Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 11(4), 11A, 2, 23, 23(2)
High Courts24 Oct 1991Partly Allowed
New Bank of India Vs Bhupinder Singh and Others
Punjab And Haryana At Chandigarh · (1994) 80 CompCas 501
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts24 Oct 1991
Gurdial Singh and others Vs Gurmit Singh and others
Punjab And Haryana At Chandigarh · (1992) PLJ 11 : (1992) 1 RRR 473
High Courts24 Oct 1991Allowed
Kamal Masih Vs Guru Nanak Dev University
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 503 : (1992) 101 PLR 307
Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 1991Dismissed
Indian Red Cross Society Vs The Additional Labour Court and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 18
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts22 Oct 1991
Lal Chand and another Vs Chandigarh Administration and another
Punjab And Haryana At Chandigarh · AIR 1992 P&H 194
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74
High Courts22 Oct 1991
Managing Society, Goswami Ganesh Dutt Sanatan Dharam College Vs Union Territory, Chandigarh Administration, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 284 : (1993) 2 ILR (P&H) 362 : (1993) 105 PLR 173
Capital of Punjab (Development and Regulation) Act, 1952 — Section 22, 3Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 13Constitution of India, 1950 — Article 226, 227
High Courts21 Oct 1991
Har Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 147 : (1992) 1 RCR(Criminal) 133
High Courts11 Oct 1991
The Indian Hume Pipe Co. Ltd. and Others Vs The Assistant Collector, Central Excise and Another
Punjab And Haryana At Chandigarh · (1992) CriLJ 3187 : (1992) 40 ECC 343 : (1993) 1 ILR (P&H) 347 : (1992) 2 RCR(Criminal) 125
Central Excise Rules, 1944 — Rule 173F, 173G, 226, 52A, 53Central Excises and Salt Act, 1944 — Section 4, 9, 9(1), 9AAConstitution of India, 1950 — Article 20
High Courts11 Oct 1991
Darbara Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 93
High Courts11 Oct 1991
Lila Dhar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 50
High Courts11 Oct 1991
Bindra Feed Mills, Farakpur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 LJR 375 : (1994) PLJ 188 : (1994) 1 RRR 131
High Courts10 Oct 1991Dismissed
Darshan Ram Suman and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 107
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Excise and Taxation Subordinate Service Rules, 1943 — Rule 7
High Courts10 Oct 1991
Jarnail Singh Constable and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 380
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 11, 13.7
High Courts10 Oct 1991Dismissed
Shiv Ram and Another Vs Smt. Durga Devi and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 449
Evidence Act, 1872 — Section 50
High Courts10 Oct 1991
Lala Ram Vs Financial Commissioner, Haryana and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 62
Constitution of India, 1950 — Article 226
High Courts10 Oct 1991Dismissed
Union Territory Vs Ghansham Dass
Punjab And Haryana At Chandigarh · (1992) 101 PLR 533 : (1992) 3 RCR(Criminal) 332
Prevention of Food Adulteration Act, 1954 — Section 16(1)