COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,685 of 4,611

High Courts26 Jul 1991Allowed

Tejinder Singh Gujral, Advocate Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1991) 07 P&H CK 0082

Arbitration Act, 1940 — Section 20(4), 22Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)Constitution of India, 1950 — Article 226, 227

High Courts26 Jul 1991

N.K.Gupta Venus Electrical Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 485

High Courts26 Jul 1991Dismissed

Union of India (UOI) and Another Vs Lt. Colonel S.P. Kapoor

Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 244

Army Act, 1950 — Section 191, 192, 193, 27Constitution of India, 1950 — Article 226, 227Defence Service Army Regulations, 1987 — Regulation 69

High Courts26 Jul 1991

Gram Panchayat Nurpur Jattan Vs Additional Director Consolidation of Holdings and others

Punjab And Haryana At Chandigarh · (1992) PLJ 291 : (1992) 2 RRR 420

High Courts24 Jul 1991

Improvement Trust, Bhatinda Vs Satinder Kaur

Punjab And Haryana At Chandigarh · (1991) 2 CurLJ 699 : (1992) 2 LJR 71 : (1991) PLJ 627 : (1991) 2 PLR 645 : (1991) 2 RRR 435

High Courts24 Jul 1991Allowed

Provident Fund Inspector Vs New Janta Bus Service Co. Ltd.

Punjab And Haryana At Chandigarh · (1999) 3 LLJ 190 : (1992) 101 PLR 16

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1)(1), 14(2), 14A

High Courts24 Jul 1991Allowed

Ram Saran Vs Smt. Santosh

Punjab And Haryana At Chandigarh · (1992) 1 DMC 368

Hindu Marriage Act, 1955 — Section 13(1)

High Courts24 Jul 1991Dismissed

Ram Saran Vs Santosh

Punjab And Haryana At Chandigarh · (1992) 1 DMC 334

Hindu Marriage Act, 1955 — Section 13(l)

High Courts24 Jul 1991

S.P. Jaiswal Vs U.O.I. and Another

Punjab And Haryana At Chandigarh · (1991) 2 ACC 580

High Courts23 Jul 1991Dismissed

State of Haryana Vs Naresh Kumar and Others

Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 174

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 302, 306, 308

High Courts23 Jul 1991Dismissed

S.M. Enterprises Vs State Bank of India

Punjab And Haryana At Chandigarh · (1994) 80 CompCas 133

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 4, 34

High Courts23 Jul 1991

Smt. Harnam Kaur and others Vs Jagtar Singh

Punjab And Haryana At Chandigarh · AIR 1992 P&H 138 : (1992) 2 ILR (P&H) 265

Specific Relief Act, 1877 — Section 15Specific Relief Act, 1963 — Section 12, 20

High Courts23 Jul 1991

Udho Ram Vs Swaran Kanta

Punjab And Haryana At Chandigarh · AIR 1992 P&H 39 : (1992) 2 ILR (P&H) 274

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13

High Courts23 Jul 1991Dismissed

State of Haryana Vs Rajinder Singh

Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 68

Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities (Special Provisions) Act, 1981 — Section 12AA(1)Haryana Foodgrains Dealers Licencing and Price Control Order, 1978 — Section 3

High Courts22 Jul 1991

Gurdial Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) PLJ 566 : (1991) 2 RRR 500

High Courts22 Jul 1991

Gurnam Singh and ors. Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) 2 AICLR 590 : (1991) 3 RCR(Criminal) 427

High Courts22 Jul 1991

Anup Singh Kohli and ors. Vs Ravinder Kaur and anr.

Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 183

High Courts19 Jul 1991

Pritam Vs Murti Mari Gugga Pir Mandir and others

Punjab And Haryana At Chandigarh · AIR 1992 P&H 167

Arbitration Act, 1940 — Section 12, 25, 39(1), 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115, 115(2)

High Courts19 Jul 1991Dismissed

C. Sarbjit Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 87

Punjab Police Rules, 1934 — Rule 13.1, 13.1(1), 13.1(2), 13.10, 13.20

High Courts19 Jul 1991Allowed

Kishore Kumar Gupta and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 63

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 149, 400, 406, 420, 498