High Courts24 Sept 1996Allowed
Joginder Singh Vs J.L. Khanna
Punjab And Haryana At Chandigarh · (1996) 114 PLR 513 : (1996) 2 RCR(Rent) 584
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 19 of 80
High Courts24 Sept 1996
D.K. Banerjee Vs The Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 125
Food Corporation of India Staff Regulations, 1971 — Regulation 55, 56
High Courts24 Sept 1996
Mammu Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 1 RCR(Criminal) 733
High Courts24 Sept 1996
Dalit Verg Jan Kalayan Samiti and another Vs Hindustan Petroleum Corporation Ltd., Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 147 : (1997) 1 RCR(Civil) 627
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 226Writ Proceedings Rules, 1977 — Rule 32, 5
High Courts24 Sept 1996
Punjab Tractors Limited Vs Union of India
Punjab And Haryana At Chandigarh · (1997) 1 PLR 50 : (1997) 1 RCR(Civil) 137
High Courts24 Sept 1996
Kapur Singh (deceased by L.Rs) Vs Dalbara Singh
Punjab And Haryana At Chandigarh · AIR 1997 P&H 141
Constitution of India, 1950 — Article 246, 246(1), 246(2), 246(3), 254Evidence Act, 1872 — Section 90, 91Stamp Act, 1899 — Section 13, 14, 27, 3, 37
High Courts24 Sept 1996
Harnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 AICLR 362 : (1997) 1 RCR(Criminal) 248
High Courts24 Sept 1996Allowed
Babu Ram Bansal Vs Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 105
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17(2)
High Courts24 Sept 1996Allowed
Bharpur Singh and Others Vs Pritam Kaur and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 204 : (1996) 1 RCR(Civil) 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts24 Sept 1996Allowed
Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 57 ECC 240 : (1997) 1 RCR(Criminal) 414
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts23 Sept 1996
RAKESH RAJ and ASSOCIATES Vs CENTRAL BOARD OF DIRECT TAXES and Another
Punjab And Haryana At Chandigarh · (1996) 136 CTR 217
Income Tax Act, 1961 — Section 119
High Courts23 Sept 1996
The New India Assurance Co. Ltd. Vs Randhir Singh and Another
Punjab And Haryana At Chandigarh · (1998) ACJ 58 : (1997) 115 PLR 532 : (1997) 2 RCR(Civil) 535
Motor Vehicles Act, 1939 — Section 96(2)
High Courts23 Sept 1996Allowed
Jarnail Singh Vs Gurbax Singh and Others
Punjab And Haryana At Chandigarh · (1998) ACJ 946 : (1997) 117 PLR 180 : (1997) 3 RCR(Civil) 77
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Sept 1996
Rakesh Raj and Associates Vs Central Board of Direct Taxes and Another
Punjab And Haryana At Chandigarh · (1997) 223 ITR 282 : (1997) 115 PLR 129
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194C, 194E, 194J
High Courts23 Sept 1996Dismissed
Girwar Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 626 : (1997) 2 RCR(Civil) 114
Punjab Land Revenue Act, 1887 — Section 113, 118, 16
High Courts23 Sept 1996
Chamela Ram and Others Vs Gulab Singh and Others
Punjab And Haryana At Chandigarh · (1997) 116 PLR 302 : (1997) 3 RCR(Civil) 376
Motor Vehicles Act, 1988 — Section 140(2)
High Courts23 Sept 1996
Gurmej Kaur Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1997) 4 LLR 244 : (1996) PLJ 642 : (1997) 2 RCR(Civil) 100
High Courts20 Sept 1996Dismissed
Tirath Ram Vs Mohan Lal
Punjab And Haryana At Chandigarh · (1997) 115 PLR 728 : (1997) 2 RCR(Civil) 674
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 91(8)
High Courts20 Sept 1996
Mangal Dass Arora Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1997) 115 PLR 43 : (1997) 2 RCR(Civil) 189
Constitution of India, 1950 — Article 226
High Courts20 Sept 1996Allowed
Krishan Lal Chabra Vs The Administrator, Punjab Urban Planning and Development Authority and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 18
Punjab Apartment and Property Regulation Act, 1995 — Section 46