High Courts07 Sept 1991
Ishwar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,678 of 4,611
High Courts07 Sept 1991Dismissed
Mohinder and Others Vs Nagina
Punjab And Haryana At Chandigarh · (1993) 1 DMC 480 : (1993) 1 ILR (P&H) 27 : (1993) 105 PLR 153
Evidence Act, 1872 — Section 68, 71, 72Registration Act, 1908 — Section 59
High Courts06 Sept 1991
Kartar Singh Vs Rajdev Kaur and anr.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 339
High Courts06 Sept 1991
Nanak Ram and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1991) PLJ 675 : (1992) 1 RRR 149 : (1991) 2 RRR 601
High Courts06 Sept 1991
Moti Lal Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 370
High Courts06 Sept 1991
Nanak Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) PLJ 675 : (1992) 1 RRR 149 : (1991) 2 RRR 601
High Courts06 Sept 1991
Romesh Khosla and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 491
High Courts06 Sept 1991Allowed
Dadri Education Society Vs Jagdish Parshad
Punjab And Haryana At Chandigarh · (1992) 101 PLR 470
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(5), 4(3)
High Courts06 Sept 1991
Harbhajan Singh Kalra Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1992) CivCC 506 : (1993) 76 CompCas 371 : (1992) 101 PLR 599 : (1992) 1 RCR(Criminal) 169
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts06 Sept 1991Allowed
Dr. N.K. Sood Vs Smt. Tara Wati and Another
Punjab And Haryana At Chandigarh · (1992) CivCC 185 : (1993) 2 ILR (P&H) 349 : (1992) 101 PLR 27 : (1992) 1 RCR(Rent) 55
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts05 Sept 1991Dismissed
Union Territory, Chandigarh Vs Jamuna Parshad
Punjab And Haryana At Chandigarh · (1992) CriLJ 679 : (1992) 3 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(3), 16(1), 7
High Courts05 Sept 1991Dismissed
The State of Punjab Vs Parkash Chand
Punjab And Haryana At Chandigarh · (1992) 101 PLR 36
Punjab Police Rules, 1934 — Rule 16.2, 16.24(1)
High Courts05 Sept 1991
K.K. Kakkar and Associates Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 406 : (1992) 194 ITR 327
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(4), 26AIncome Tax Act, 1961 — Section 144, 184, 185, 185(5), 186
High Courts05 Sept 1991
Bansi Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 654
High Courts05 Sept 1991
Hem Lata Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1992) ISJ 165 : (1992) 1 RCR(Criminal) 384
High Courts05 Sept 1991
Ved Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 878 : (1992) 1 RCR(Criminal) 2
High Courts05 Sept 1991
Tara Singh Vs Chandigarh Administration and ors.
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 661
High Courts05 Sept 1991
Miss. Chetna Sharma and others Vs Union Territory, Chandigarh and another
Punjab And Haryana At Chandigarh · AIR 1992 P&H 109 : (1992) 1 ILR (P&H) 189 : (1992) 101 PLR 291 : (1992) 1 RCR(Civil) 641
Constitution of India, 1950 — Article 226Punjab University Act, 1947 — Section 27, 30, 31
High Courts05 Sept 1991
Anil Anant Pathak Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 189
High Courts05 Sept 1991
Inder Sain and another Vs Man Singh Gujjar
Punjab And Haryana At Chandigarh · AIR 1992 P&H 130 : (1995) 1 ILR (P&H) 1 : (1992) 1 RCR(Rent) 105
Administrator Generals Act, 1913 — Section 31, 32Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 47Limitation Act, 1963 — Article 136