High Courts17 May 1996Dismissed
Harbhajan Singh Vs Balwant Singh
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 335 : (1996) 114 PLR 146
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AEast Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 48 of 80
High Courts17 May 1996Dismissed
Dhoom Singh Vs Baisakhi Ram and Others
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 16 : (1996) 114 PLR 541 : (1997) 1 RCR(Civil) 147
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts16 May 1996Allowed
Suraj Bhan Vs Satpal Singh and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 78 : (1997) 4 RCR(Civil) 116
Motor Vehicles Act, 1988 — Section 149, 160
High Courts16 May 1996
Dr. M.C. Sharma, Lecturer Vs The Punjab University, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 87 : (1996) 3 RCR(Civil) 714
Administrative Tribunals Act, 1985 — Section 14, 15, 28, 3, 4Chancery Procedure Act, 1852 — Section 50Constitution (Forty-Second Amendment) Act, 1976 — Article 323
High Courts16 May 1996
Dr. A.P. Sanwaria Vs Union of India and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 283 : (1997) 1 ILR (P&H) 78
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9Constitution of India, 1950 — Article 14, 19, 21
High Courts16 May 1996
Dalip Singh Vs Faquir Singh and another
Punjab And Haryana At Chandigarh · AIR 1997 P&H 19 : (1996) 3 RCR(Civil) 493
Constitution of India, 1950 — Article 2, 226Criminal Procedure Code, 1973 (CrPC) — Section 110Punjab General Clauses Act, 1898 — Section 2(30)
High Courts16 May 1996
Arpan Gupta Vs Board of Governors of Regional Engineering College, Kurukshetra and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 61 : (1998) 1 RCR(Civil) 176
Constitution of India, 1950 — Article 226Guru Jambheshwar University of Science and Technology Hisar Act, 1995 — Section 3, 4, 4(3)
High Courts16 May 1996
Shastri Nagar-Kanchghar Sudhar Sabha Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 172 : (1997) 1 ILR (P&H) 67 : (1996) 3 RCR(Civil) 279
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 31AHaryana Municipal Act, 1973 — Section 158
High Courts16 May 1996Allowed
Ravinder Kaur Vs Raj Birender Singh
Punjab And Haryana At Chandigarh · (1997) 1 DMC 544 : (1996) 3 RCR(Civil) 255
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 May 1996Dismissed
Mohinder Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 559
Constitution of India, 1950 — Article 226
High Courts16 May 1996Dismissed
Pushp Lata Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 169
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 8
High Courts16 May 1996Dismissed
Navrattan Jain Vs Capital Leasing and Finance Company
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 514 : (1997) 1 RCR(Criminal) 633
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138 , 142
High Courts15 May 1996Dismissed
State of Punjab Vs Sita Devi and Another
Punjab And Haryana At Chandigarh · (1997) CriLJ 2210 : (1996) 3 RCR(Criminal) 320
Penal Code, 1860 (IPC) — Section 302, 304, 34Punjab and Haryana High Court Rules and Order — Rule 13A
High Courts15 May 1996Allowed
Jati Ram Saini and Another Vs Prithi alias Sansi
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 292 : (1996) 113 PLR 745
Transfer of Property Act, 1882 — Section 52
High Courts15 May 1996
Babu Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 05 P&H CK 0151
High Courts15 May 1996
Commissioner of Income Tax Vs Mount Shivalik Breweries Ltd.
Punjab And Haryana At Chandigarh · (1997) 228 ITR 414 : (1997) 91 TAXMAN 146
Income Tax Act, 1961 — Section 256, 256(2), 32A, 80I
High Courts14 May 1996Allowed
Ram Narain Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · (1997) 2 DMC 133
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34
High Courts14 May 1996Dismissed
State of Punjab Vs Satnam Singh
Punjab And Haryana At Chandigarh · (1997) 1 DMC 637 : (1997) 1 RCR(Criminal) 500
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts14 May 1996
Rajinder Singh Vs Presiding Officer, Addl.Chief Judicial Mag., Kapurthala
Punjab And Haryana At Chandigarh · (1997) 1 RCR(Criminal) 589
High Courts14 May 1996
M.L.Hans Vs A.D.Nangia
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 582