High Courts17 Sept 1996
Jagir Singh Vs Hartej Singh
Punjab And Haryana At Chandigarh · (1997) 2 ICC 282 : (1997) 1 PLJ 503 : (1997) 1 RCR(Civil) 554
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 21 of 80
High Courts17 Sept 1996
Harmail Khan Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 117
High Courts17 Sept 1996Allowed
Dharambir Vs Risal Singh and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 207 : (1997) 1 RCR(Civil) 410
Civil Procedure Code, 1908 (CPC) — Section 115Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts16 Sept 1996
Superintending Engineer, Punjab Water Supply and Sewerage Board Vs Surinder Singh
Punjab And Haryana At Chandigarh · (1997) 116 PLR 101 : (1997) 1 RCR(Civil) 266
Arbitration Act, 1940 — Section 11(1)
High Courts16 Sept 1996Dismissed
Ujagar Singh and Others Vs Gram Panchayat of Village Majhi and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 386 : (1997) 2 RCR(Civil) 93
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13
High Courts16 Sept 1996Dismissed
Mukhtiar Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1997) 115 PLR 115 : (1997) 1 RCR(Civil) 145
Land Acquisition Act, 1894 — Section 4, 5A
High Courts16 Sept 1996
Christ High School and Nursery Vs Bharbhagwan Singh and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 146
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts16 Sept 1996Allowed
Tarsem Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 34 : (1996) 3 RCR(Civil) 468 : (1996) 3 RCR(Criminal) 633
Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 3(1)
High Courts16 Sept 1996Dismissed
Compact Disc India Ltd. and Others Vs Contour Advertising (P.) Ltd.
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 295 : (1997) 88 CompCas 176
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Sept 1996
Christ High School and Nursery through its Principal Vs Bharbhagwan Singh
Punjab And Haryana At Chandigarh · (1997) 3 CCC 338 : (1997) Supp CivCC 338 : (1997) 1 PLR 146 : (1997) 2 RCR(Civil) 185
High Courts16 Sept 1996
Balwinder Singh and Others Vs Surinder Kaur and Another
Punjab And Haryana At Chandigarh · (1996) 114 PLR 509 : (1997) 1 RCR(Civil) 264
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Sept 1996
Union of India (UOI) Vs The Special Land Acquisition Collector-cum-Competent Authority and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 595 : (1997) 2 RCR(Civil) 98
Land Acquisition Act, 1894 — Section 2
High Courts16 Sept 1996Dismissed
Rikhi Ram Sharma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 10
Constitution of India, 1950 — Article 14Punjab Privately Managed Recognised Schools Employees (Security of Service) (First Amendments) Rules, 1991 — Rule 22A
High Courts13 Sept 1996
Subash Chugh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 232 : (1997) 2 RCR(Civil) 109
Haryana Urban Development Authority Act, 1977 — Section 15
High Courts13 Sept 1996
Hardev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 2 RCR(Criminal) 128
High Courts13 Sept 1996
Gulzar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 702
High Courts13 Sept 1996
Surjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 780
High Courts13 Sept 1996
Balwant Singh Vs Nafe Singh
Punjab And Haryana At Chandigarh · (1997) 1 CurLJ 690 : (1997) 4 LLR 139 : (1997) 2 RCR(Civil) 268 : (1997) 1 RCR(Criminal) 657
High Courts13 Sept 1996
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 747
High Courts13 Sept 1996
Kashmiri Lal Talwar Vs Controller of Estate Duty
Punjab And Haryana At Chandigarh · (1997) 143 CTR 135 : (1997) 223 ITR 747
Estate Duty Act, 1953 — Section 44, 74