High Courts20 Sept 1996
Kehar Singh Sahota Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1997) 115 PLR 117
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 20 of 80
High Courts20 Sept 1996Dismissed
Jiwni and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 1 DMC 572 : (1997) 1 ILR (P&H) 222 : (1996) 3 RCR(Criminal) 710
Criminal Procedure Code, 1973 (CrPC) — Section 181, 184, 220, 223Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
High Courts20 Sept 1996
Prem Nath Vs Assistant Sub Inspector Hukam Singh
Punjab And Haryana At Chandigarh · (1997) 1 CurLJ 679 : (1997) 1 RCR(Criminal) 805
High Courts20 Sept 1996
Smt. Bhagwant Kaur Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1997) 141 CTR 189 : (1997) 223 ITR 242
Income Tax Act, 1961 — Section 143(1), 246, 246(1)
High Courts20 Sept 1996
Mota Singh Vs Executive Magistrate, Amritsar
Punjab And Haryana At Chandigarh · (1996) 3 AICLR 712 : (1997) 1 RCR(Criminal) 67
High Courts20 Sept 1996Allowed
Pratap Singh and Another Vs Smt. Sharmila and Others
Punjab And Haryana At Chandigarh · (1997) 1 ACC 624 : (1997) ACJ 558 : (1997) 115 PLR 673 : (1997) 2 RCR(Civil) 380
Motor Vehicles Act, 1988 — Section 10
High Courts20 Sept 1996Dismissed
Punjab State and Others Vs Hardev Singh
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 620 : (1997) 115 PLR 669
Limitation Act, 1963 — Article 113
High Courts19 Sept 1996
Sat Pal (decd.) (thro Smt. Satya Wati) Vs Controller of Estate Duty
Punjab And Haryana At Chandigarh · (1997) 223 ITR 187
Estate Duty Act, 1953 — Section 14, 15, 2(15)
High Courts19 Sept 1996
Rajan Sikka Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1997) 1 RCR(Criminal) 168
High Courts19 Sept 1996
Controller of Estate Duty Vs Homojit Singh
Punjab And Haryana At Chandigarh · (1997) 223 ITR 139
High Courts19 Sept 1996
SAT PAL (DECEASED, THROUGH SMT. SATYA WATI, ACCOUNTABLE PERSON) Vs CONTROLLER OF ESTATE DUTY.
Punjab And Haryana At Chandigarh · (1997) 137 CTR 549
Estate Duty Act, 1953 — Section 14
High Courts19 Sept 1996Dismissed
Salwant Singh and Others Vs Surinder Singh and Others
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 363 : (1997) 3 CivCC 363 : (1997) 115 PLR 160 : (1997) 2 RCR(Civil) 170
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 9, 11
High Courts18 Sept 1996Allowed
Sukhdip Singh Vs Life Insurance Corporation of India
Punjab And Haryana At Chandigarh · (1997) 115 PLR 708 : (1997) 2 RCR(Civil) 655
High Courts18 Sept 1996Dismissed
Dalbir Kaur Vs Daljit Singh
Punjab And Haryana At Chandigarh · (1997) 2 DMC 247
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts18 Sept 1996
Vijay Kumar Sharma Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1997) 1 AICLR 576 : (1997) 3 RCR(Criminal) 402
High Courts18 Sept 1996Dismissed
Harbinder Bajwa Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (1996) 114 PLR 621 : (1996) 1 RCR(Civil) 417
Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 10
High Courts18 Sept 1996Dismissed
Balbir Kaur Vs Daljit Singh
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 42 : (1997) 115 PLR 448 : (1997) 2 RCR(Civil) 284 : (1997) 2 RCR(Civil) 121
Hindu Marriage Act, 1955 — Section 13(1)
High Courts18 Sept 1996
National Insurance Co. Ltd. Vs Smt. Bala Devi and Others
Punjab And Haryana At Chandigarh · (1997) ACJ 1297 : (1997) 116 PLR 269 : (1997) 3 RCR(Civil) 370
Motor Vehicles Act, 1988 — Section 166
High Courts17 Sept 1996Dismissed
Kartar Singh and Another Vs Financial Commissioner (Planning) and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 261 : (1997) 2 RCR(Civil) 608
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24
High Courts17 Sept 1996
Joginder Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1997) 115 PLR 489
Penal Code, 1860 (IPC) — Section 405, 498A