High Courts30 Sept 1991
Sukhmander Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 610 : (1992) 2 RCR(Criminal) 181
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,674 of 4,611
High Courts30 Sept 1991
Swatantar Kumar Prop M/s S N Enterprises Vs Harsh Kumar Adarsh Kumar
Punjab And Haryana At Chandigarh · (1993) 1 BCLR 566 : (1997) 1 DCR 201 : (1984) 1 DCR 201 : (1992) 1 RCR(Criminal) 4
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts30 Sept 1991Dismissed
Hindu Higher Secondary School Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 16
Constitution of India, 1950 — Article 226Haryana Aided Schools (Security of Service) Act, 1971 — Section 27, 28, 29Haryana Aided Schools (Security of Service) Rules, 1974 — Rule 3
High Courts27 Sept 1991
Om Parkash Aggarwal Vs Commissioner of Wealth-tax
Punjab And Haryana At Chandigarh · (1992) 196 ITR 596
Wealth Tax Act, 1957 — Section 18(1)
High Courts27 Sept 1991
S.L.Daga, Managing Director Vs Birbal S/o Sh.Beli Ram
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 50
High Courts27 Sept 1991
S.L.Daga, Managing Director Vs Birbal
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 866 : (1992) 1 RCR(Criminal) 181
High Courts26 Sept 1991Dismissed
Smt. Bhagwan Kaur Vs Shri Harinder Pal Singh
Punjab And Haryana At Chandigarh · (1992) CivCC 176 : (1992) 101 PLR 643
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts26 Sept 1991
Sahib Singh Vs State of Haryana, through I.G.(Prisons) and anr.
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 857 : (1991) 3 RCR(Criminal) 688
High Courts26 Sept 1991
Sunder Lal alias Surinder Vs State of Haryana and anr.:
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 404 : (1992) 1 RCR(Criminal) 196
High Courts26 Sept 1991
Inder Singh, Managing Director of M/s.Indersons Motors Private Limited and ors.. Vs Hardev Singh
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 915 : (1992) 1 RCR(Criminal) 75
High Courts26 Sept 1991Dismissed
Moman Ram Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1992) 101 PLR 41
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 28A
High Courts25 Sept 1991
Narinder Singh Vs Sukhbir Singh and Others
Punjab And Haryana At Chandigarh · (1992) CriLJ 2616 : (1993) 1 RCR(Criminal) 44
Penal Code, 1860 (IPC) — Section 320, 324, 326, 34
High Courts25 Sept 1991Dismissed
State of Punjab Vs Kewal Krishan and Others
Punjab And Haryana At Chandigarh · (1992) CriLJ 742 : (1992) 3 RCR(Criminal) 25
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 7, 9
High Courts25 Sept 1991
M/s. Mohali Bus Service Regd. Jalandhar Vs State Transport Appellate Tribunal, Chandigarh and others
Punjab And Haryana At Chandigarh · (1992) 1 ACC 325 : AIR 1992 P&H 162
Motor Vehicles Act, 1939 — Section 56, 57, 57(3)Punjab Motor Vehicles Rules, 1940 — Rule 4.6
High Courts25 Sept 1991
Baljinder Singh Vs Darshan Kaur
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 701
High Courts25 Sept 1991
Ved Kumari Vs Ramesh Chander @ Subhash
Punjab And Haryana At Chandigarh · (1993) 1 DMC 599
Hindu Marriage Act, 1955 — Section 13B, 13B(2), 9
High Courts25 Sept 1991Allowed
Paramjit Kaur Vs Surinder Singh
Punjab And Haryana At Chandigarh · (1992) CivCC 573 : (1992) 101 PLR 155 : (1992) 1 RCR(Criminal) 46
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts24 Sept 1991
Dr. Bhushan Lal and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 177 : (1991) 3 RCR(Civil) 635
Constitution of India, 1950 — Article 14, 226, 227
High Courts24 Sept 1991Dismissed
The Managing Committee of S.M.D.R.S.D. College Society Vs Shri K.L. Saggar, Principal (Retd), S.M.D.R.S.D. College
Punjab And Haryana At Chandigarh · (1992) 101 PLR 99
Constitution of India, 1950 — Article 226, 30(1)Punjab Affiliated Colleges (Security of Service of Employees) Rules, 1978 — Rule 3
High Courts24 Sept 1991Partly Allowed
Assistant Environmental Engineer, Haryana State Board for Prevention and Control of Water Pollution Vs Jai Bharat Woollen Finishing Works and Others
Punjab And Haryana At Chandigarh · (1993) 77 CompCas 386 : (1993) CriLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 378(5)Limitation Act, 1963 — Section 5Water (Prevention and Control of Pollution) Act, 1974 — Section 43, 44