High Courts19 Jan 1996
M.D. University, Rohtak Vs Rumika Yadav and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 183 : (1996) 113 PLR 95
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1996
1,597 judgments · page 76 of 80
High Courts19 Jan 1996
Vinod Kumar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 773 : (1996) 2 RCR(Criminal) 659
High Courts19 Jan 1996
Khem Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 584
High Courts19 Jan 1996
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 794 : (1996) 1 RCR(Criminal) 572
High Courts19 Jan 1996
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 616
High Courts19 Jan 1996
Chander Singh Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 657 : (1996) 1 RCR(Criminal) 633
High Courts18 Jan 1996Allowed
Shaukat Ali Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 1 : (1996) 2 RCR(Criminal) 235
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 297, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts18 Jan 1996
Jaswant Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 3073
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts18 Jan 1996Allowed
Jagjit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 2962 : (1996) 1 RCR(Criminal) 608
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts18 Jan 1996Dismissed
Bachan Singh Vs Harpreet Kaur
Punjab And Haryana At Chandigarh · (1996) 2 DMC 194 : (1996) 1 RCR(Criminal) 806
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts18 Jan 1996
Rajbir Singh Vs Virender Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 545 : (1996) 112 PLR 703
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Jan 1996
Bhagwan Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 101
High Courts18 Jan 1996
Paramjit Singh Vs Sohan Singh
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 765
High Courts18 Jan 1996
Sukhbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 568
High Courts18 Jan 1996Allowed
Hardeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 2733 : (1996) 2 DMC 225 : (1996) 2 RCR(Criminal) 32
Penal Code, 1860 (IPC) — Section 302
High Courts18 Jan 1996Allowed
Pardeep Singh Jassal alias Babla Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 1830 : (1996) 2 ILR (P&H) 173 : (1996) 1 RCR(Criminal) 723
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 22, 22(5), 226
High Courts18 Jan 1996
Hotel Oberoi Mountview Vs The Assessing Authority, U.T.
Punjab And Haryana At Chandigarh · (1996) 113 PLR 585
Punjab General Sales Tax Act, 1948 — Section 21, 22(3)
High Courts17 Jan 1996Allowed
Billu Ram Vs Nirmal Singh and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 48
Motor Vehicles Act, 1988 — Section 166
High Courts17 Jan 1996
Sanjiv Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 120 : (1996) 2 RCR(Criminal) 97
High Courts17 Jan 1996
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 01 P&H CK 0067