High Courts29 Dec 1995
Subhash Chander Vs Union of India
Punjab And Haryana At Chandigarh · (1996) CrLJ 2784 : (1996) 1 RCR(Criminal) 573
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1995
1,302 judgments · page 1 of 66
High Courts22 Dec 1995
Sada Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 64 ECR 22 : (1996) 2 RCR(Criminal) 423
Arms Act, 1959 — Section 25Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 227
High Courts22 Dec 1995
Rai Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (1996) 113 PLR 72
Evidence Act, 1872 — Section 92, 92(4)
High Courts22 Dec 1995
Vinod Kumar Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 325
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 201, 302, 342, 343
High Courts22 Dec 1995
Gurminder Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 749 : (1996) 3 RCR(Criminal) 155
East Punjab Urban Rent Restriction Act, 1949 — Section 3Punjab Panchayat Samities and Zila Parishads (Sale, Lease and other Alienation of Property and Public Places) Rules, 1964 — Rule 3
High Courts22 Dec 1995
Shiv V.K.Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 768
High Courts22 Dec 1995
Prem Singh Ex. CK (S) I Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 15
Navy (Pension) Regulations, 1964 — Regulation 8
High Courts22 Dec 1995
Des Raj Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1996) CriLJ 2720
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts21 Dec 1995Dismissed
Karan Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 686
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 4Haryana Panchayati Raj Act, 1994 — Section 176
High Courts21 Dec 1995Dismissed
Oriental Electricals Insulation (P) Ltd. Vs Faridabad Complex Administration and Another
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 509 : (1996) 114 PLR 215
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 11
High Courts21 Dec 1995
M/s. Gammon India Limited Vs Punjab State Electricity Board and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 43 : (1997) 115 PLR 309
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19, 226, 229Contract Act, 1872 — Section 10, 7
High Courts21 Dec 1995
Bhag Singh and Another Vs Nachattar Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 652 : (1996) 112 PLR 647
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 1995
Gram Panchayat Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 195
Punjab Village Common Lands (Regulation) Act, 1961 — Section 3
High Courts21 Dec 1995Dismissed
Baba Construction Company Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1996) 113 PLR 92
Arbitration Act, 1940 — Section 31(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Dec 1995Dismissed
Sube Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 503
Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 13
High Courts20 Dec 1995Allowed
Darshan Singh alias Pappu Vs Joint Secretary to the Government of India and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 1408
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8(2)Constitution of India, 1950 — Article 22, 22(5), 226Foreign Exchange Regulation Act, 1973 — Section 35, 37, 40
High Courts20 Dec 1995Dismissed
Amrit Lal and Others Vs Joginder Singh and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 761 : (1996) 3 RCR(Civil) 113
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 100
High Courts20 Dec 1995
Ram Dhari and others Vs Darbo and others
Punjab And Haryana At Chandigarh · (1997) 1 PLJ 344 : (1996) 2 RRR 344
High Courts20 Dec 1995Dismissed
Subash Chander Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 63 ECR 530
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226, 227, 32Foreign Exchange Regulation Act, 1973 — Section 34, 36, 40
High Courts20 Dec 1995
Yuvak Gram Sudhar Sabha Neemka Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 494
Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 13