High Courts06 Mar 1996
Avtar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 03 P&H CK 0086
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 66 of 80
High Courts02 Mar 1996
COMMISSIONER OF INCOME TAX Vs PEARL WOOLLEN MILLS.
Punjab And Haryana At Chandigarh · (1996) 136 CTR 232
Income Tax Act, 1961 — Section 256(2)
High Courts01 Mar 1996
Harish Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 162
High Courts01 Mar 1996
Seven Seas Educational Society Vs The Haryana Urban Development Authority, Panchkula and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 229 : (1996) 113 PLR 17
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 3, 4, 5, 5(2)
High Courts01 Mar 1996
Ram Sarup Vs Ajmer Singh and another
Punjab And Haryana At Chandigarh · (1996) 2 CurLJ 322 : (1996) 3 RCR(Civil) 200
High Courts01 Mar 1996Allowed
B.S. Guraya Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 354 : (1996) 113 PLR 303
Army Rules, 1954 — Rule 14(1)
High Courts01 Mar 1996Dismissed
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 390
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 323, 326
High Courts29 Feb 1996Dismissed
Vijay Kumar and Company Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 374
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 19(6)Haryana Liquor Licence Rules, 1970 — Rule 2, 35, 36, 36(1), 36(25)
High Courts29 Feb 1996
S.B. Saini Educational Society Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 787
Constitution of India, 1950 — Article 226
High Courts29 Feb 1996Allowed
Basant Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 430
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts29 Feb 1996
Hari Kishan Vs Gian Kaur
Punjab And Haryana At Chandigarh · AIR 1996 P&H 263 : (1996) 113 PLR 360
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 13, 25, 26, 28, 28(3)Limitation Act, 1963 — Section 5
High Courts29 Feb 1996
Sukhjinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 292
High Courts29 Feb 1996
Mela Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CrLJ 3695 : (1996) 2 RCR(Criminal) 358
High Courts29 Feb 1996
Shamsher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 270 : (1996) 2 RCR(Criminal) 160
High Courts29 Feb 1996
State of Haryana Vs Karan Singh
Punjab And Haryana At Chandigarh · (1996) CrLJ 3698 : (1996) 2 RCR(Criminal) 354
High Courts29 Feb 1996Dismissed
Ghanshyam Patel and Sons Vs Hind Woollen and Hosiery Mills Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1996) 86 CompCas 715
Companies Act, 1956 — Section 433, 434, 439
High Courts29 Feb 1996Dismissed
Parshotam Dass Goel Vs The Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 47 : (1996) 113 PLR 396
Evidence Act, 1872 — Section 65, 66
High Courts28 Feb 1996
Charan Singh Vs Municipal Committee, Rania and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 207 : (1996) 113 PLR 707
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 116
High Courts28 Feb 1996
Girdhari Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 328 : (1996) 2 RCR(Criminal) 39
High Courts28 Feb 1996
Des Raj Dhingra Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 759 : (1996) 2 RCR(Criminal) 226