High Courts05 Feb 1996Dismissed
Annu Bala Vs Dharam Pal
Punjab And Haryana At Chandigarh · (1996) 2 DMC 293 : (1996) 2 RCR(Criminal) 688
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 73 of 80
High Courts05 Feb 1996
M/s. Om Prakash Satish Kumar Thapar Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1996 P&H 250 : (1996) 113 PLR 42 : (1996) 3 RCR(Civil) 72
Arbitration Act, 1940 — Section 12, 20, 32, 33, 37Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7, 7
High Courts05 Feb 1996
State of Punjab Vs Parveen Kumar
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 83
High Courts05 Feb 1996
Sahbia alias Rameshwar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 698
High Courts05 Feb 1996
Mahabir Singh Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 87
High Courts05 Feb 1996
Ishwar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 17
High Courts05 Feb 1996
Baj Singh alias Baji Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 699
High Courts05 Feb 1996Allowed
National Fertilizer Ltd. Vs Municipal Committee and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 564 : (1997) 1 RCR(Civil) 52
Punjab Municipal Act, 1911 — Section 80(2)
High Courts05 Feb 1996Dismissed
Karnail Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1996) 113 PLR 715
Constitution of India, 1950 — Article 226Punjab Town Improvement Act, 1922 — Section 41(1), 41(5)
High Courts05 Feb 1996
Zora Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 2915
Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 326
High Courts05 Feb 1996Allowed
Jhajhan Lal Gupta, Director and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) CriLJ 190 : (1996) 3 RCR(Criminal) 42
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22, 24, 24(4), 29(1), 3K(1)
High Courts02 Feb 1996Allowed
Jahagir and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) CriLJ 48
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 397
High Courts02 Feb 1996Dismissed
Sawinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 3205 : (1996) 2 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Feb 1996Dismissed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 DMC 53
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 304B
High Courts02 Feb 1996
Kumari Saroj @ Mona Vs Meenakshi
Punjab And Haryana At Chandigarh · (1996) 2 DMC 197 : (1996) 1 RCR(Criminal) 683
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts02 Feb 1996
M/s. Bharat Wools, Ludhiana Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 215 : (1997) 1 ILR (P&H) 121 : (1996) 113 PLR 230
Companies Act, 1956 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 12, 14, 167, 226Evidence Act, 1872 — Section 115
High Courts02 Feb 1996
Bhagwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 722 : (1996) CrLJ 4390 : (1996) 2 RCR(Criminal) 145
High Courts02 Feb 1996
Gobind Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 153
High Courts02 Feb 1996Dismissed
State of Haryana Vs Naresh alias Pappi
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 600 : (1996) 1 CivCC 603 : (1996) CriLJ 3164 : (1996) 2 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 177, 179, 184Penal Code, 1860 (IPC) — Section 363, 366, 375, 376, 497
High Courts02 Feb 1996
Balbir Singh alias Bhira and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) CriLJ 2663 : (1996) 2 RCR(Criminal) 95
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 325