CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1996

1,597 judgments · page 58 of 80

High Courts15 Apr 1996Dismissed

Attar Singh Vs Smt. Meena and Another

Punjab And Haryana At Chandigarh · (1996) 2 CivCC 111 : (1996) 2 RCR(Criminal) 579

Constitution of India, 1950 — Article 15(3), 9Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(3) , 13B
Read judgment
High Courts15 Apr 1996Dismissed

Surinder Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1996) 113 PLR 680

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Haryana Panchayati Raj Act, 1994 — Section 175
Read judgment
High Courts15 Apr 1996Dismissed

Gian Kaur Vs Amrit Singh and Others

Punjab And Haryana At Chandigarh · (1996) 2 CivCC 184 : (1996) 113 PLR 447 : (1996) 3 RCR(Civil) 595

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123
Read judgment
High Courts12 Apr 1996Dismissed

Som Nath and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) CriLJ 1897 : (1996) 2 RCR(Criminal) 561

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 420
Read judgment
High Courts12 Apr 1996Dismissed

Gram Panchayat Vs The Additional Director, Consolidation and Others

Punjab And Haryana At Chandigarh · (1997) 115 PLR 391 : (1997) 2 RCR(Civil) 259

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16Evidence Act, 1872 — Section 116
Read judgment
High Courts11 Apr 1996Allowed

Ruldu Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) CriLJ 1 : (1996) 2 RCR(Criminal) 342

Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 380, 406, 414, 457Punjab Food Grains Dealers and Price Control Order, 1978 — Section 2
Read judgment