High Courts10 Jul 1996Allowed
Naresh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 1044 : (1997) 1 RCR(Criminal) 18
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 40 of 80
High Courts10 Jul 1996Allowed
Faqir Chand Vs Savita Mittal
Punjab And Haryana At Chandigarh · (1996) 2 DMC 245
Constitution of India, 1950 — Article 226
High Courts10 Jul 1996
Govt. of Manipur Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1997 P&H 28
Constitution of India, 1950 — Article 14, 19(6), 246, 246(1), 298Penal Code, 1860 (IPC) — Section 294A
High Courts10 Jul 1996
Gurcharan Singh @Channa Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 507
High Courts10 Jul 1996
Balvinder Singh @Devinder Singh @Billa Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 693
High Courts10 Jul 1996
Ravi Kant Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 AICLR 296 : (1996) 3 RCR(Criminal) 714
High Courts10 Jul 1996Dismissed
Urmila Rani (Died) through her LRs Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 472 : (1997) 1 RCR(Civil) 268
Land Acquisition Act, 1894 — Section 18
High Courts10 Jul 1996Dismissed
The Government of Manipur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 277 : (1996) 3 RCR(Civil) 421
Constitution of India, 1950 — Article 14, 19(6), 246, 246(1), 246(3)Penal Code, 1860 (IPC) — Section 294(A)
High Courts10 Jul 1996Allowed
Chand Mohd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 810 : (1996) 3 RCR(Criminal) 142
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts10 Jul 1996Allowed
Bhura Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 1892 : (1996) 3 RCR(Criminal) 336
Criminal Procedure Code, 1973 (CrPC) — Section 296, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55
High Courts09 Jul 1996Dismissed
State of Punjab Vs Hadayat Masih and Others
Punjab And Haryana At Chandigarh · (1997) CriLJ 2139 : (1997) 1 RCR(Criminal) 230
High Courts09 Jul 1996Allowed
Sham Sunder Teacher Vs The Director of School Education and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 347
Haryana Aided Schools (Security of Service) Rules, 1974 — Rule 7(6)
High Courts09 Jul 1996
Sat Pal Singh etc. Vs Dhanpat Ram etc.
Punjab And Haryana At Chandigarh · (1996) 114 PLR 401
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts09 Jul 1996
Satpal Singh and Another Vs Sunil Kumar Amit Kumar and Another
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 101 : (1996) 114 PLR 693 : (1997) 2 RCR(Civil) 88
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts09 Jul 1996
Smt. Amro and Another Vs General Manager, Punjab Roadways Depot and Others
Punjab And Haryana At Chandigarh · (1998) 1 ACC 319
High Courts08 Jul 1996
Sukhjit Starch and Chemicals Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1997) 137 CTR 606 : (1996) 221 ITR 308
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts08 Jul 1996
Satwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 RCR(Criminal) 460
High Courts08 Jul 1996
Madan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 386
High Courts08 Jul 1996
Virbhan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 517
High Courts08 Jul 1996
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 761