CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1978

366 judgments · page 4 of 19

High Courts07 Nov 1978Dismissed

Sohan Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1979) 1 ILR (P&H) 209

Constitution of India, 1950 — Article 19(1), 19(5), 19(6)Essential Commodities Act, 1955 — Section 3Punjab Agricultural Produce Markets Act, 1961 — Section 11, 12, 13, 20, 3
Read judgment
High Courts07 Nov 1978

Darshan Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1979 P&H 102

Constitution of India, 1950 — Article 14, 19, 245, 246, 252Government of India Act, 1935 — Section 103, 293Punjab Excise Act, 1914 — Section 3(14)
Read judgment
High Courts07 Nov 1978

Gian Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (1979) CriLJ 754 : (1979) 2 ILR (P&H) 284

Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 19, 2
Read judgment
High Courts03 Nov 1978

Balbir Singh Vs Darshana Kumari

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 265

Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 482Penal Code, 1860 (IPC) — Section 109, 120B, 365, 394, 420
Read judgment
High Courts02 Nov 1978

Balbir Kaur Vs Dhir Dass

Punjab And Haryana At Chandigarh · AIR 1979 P&H 162

Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 13(1)
Read judgment
High Courts27 Oct 1978

Darsan Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1979) 2 ILR (P&H) 46

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 2, 482Dowry Prohibition Act, 1961 — Section 3, 4, 4A, 4B, 6Penal Code, 1860 (IPC) — Section 182, 323, 406
Read judgment