High Courts01 Jul 1996
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 425
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 43 of 80
High Courts01 Jul 1996Allowed
Rattan Lal and Others Vs Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 133 : (1996) 3 RCR(Civil) 223
Haryana Municipal Act, 1973 — Section 246, 249, 29
High Courts01 Jul 1996
Surat Singh Engineer and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1996) 114 PLR 142 : (1996) 3 RCR(Civil) 284
Land Acquisition Act, 1894 — Section 5A(2)
High Courts01 Jul 1996
Dr. Veer Singh Vs Punjab University and Others
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 252
Constitution of India, 1950 — Article 226Punjab University Act, 1947 — Section 31(1)University for Fixation of Seniority of University Teachers Rules — Rule 11, 15, 2.1, 3
High Courts29 Jun 1996
Ram Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 374
High Courts13 Jun 1996Allowed
Raj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) CriLJ 1445
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts03 Jun 1996
Sarabjit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 291
High Courts31 May 1996Dismissed
Harbans Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 711 : (1996) 3 RCR(Civil) 458 : (1997) 1 RCR(Civil) 499
Punjab Town Improvement Act, 1922 — Section 36(2), 38
High Courts31 May 1996Dismissed
Suresh Kumar Vs Smt. Daryai and Others
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 646 : (1996) 114 PLR 379
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts31 May 1996Allowed
Ballarpur Industries Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 350
Haryana Rural Development Rules, 1987 — Rule 3(9)
High Courts31 May 1996
Bhajan Lal Vs Balbir
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Civil) 336
High Courts31 May 1996
Jatinder Aggarwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 788
High Courts31 May 1996
Pardeep Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) ISJ 531 : (1996) 2 RCR(Criminal) 791
High Courts31 May 1996
Harjinder Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 76
High Courts31 May 1996
Jai Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 282
High Courts31 May 1996
Shyam Lal Vs Sarabjit (Dead) reptd.by LRs.
Punjab And Haryana At Chandigarh · (1996) 2 CurLJ 617 : (1996) 3 LJR 535 : (1996) PLJ 468 : (1996) 3 RCR(Civil) 344
High Courts31 May 1996Allowed
Om Parkash and Another Vs Ram Nath and Another
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 530 : (1996) 114 PLR 374 : (1997) 1 RCR(Civil) 234
Partnership Act, 1932 — Section 40
High Courts31 May 1996Allowed
Amarjit Kaur Vs Sartaz Singh
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 431 : (1996) CriLJ 4476 : (1998) 1 DMC 116 : (1996) 2 RCR(Criminal) 829
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts31 May 1996Allowed
Shashi Kanta Vs The Financial Commissioner and Secretary to Government and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 561
High Courts31 May 1996Allowed
Ram Sumer Vs Presiding Officer, Industrial-cum-Labour Court-I and Others
Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 233 : (1998) 3 LLJ 1151
Industrial Disputes Act, 1947 — Section 25F, 25G, 25HPunjab Shops and Commercial Establishments Act, 1958 — Section 33