High Courts04 Sept 1997
Swaranjit Singh and Another Vs State of Punjab, Deptt. of Education and Others
Punjab And Haryana At Chandigarh · AIR 1998 P&H 61 : (1997) 117 PLR 691 : (1997) 4 RCR(Civil) 511
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1997
1,683 judgments · page 22 of 85
High Courts04 Sept 1997
Manjit Kaur Jhanji Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 AICLR 98 : (1998) 1 RCR(Criminal) 62
High Courts04 Sept 1997Allowed
Varinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1998 P&H 42 : (1998) 1 ILR (P&H) 39 : (1997) 117 PLR 494
Constitution of India, 1950 — Article 226, 254Evidence Act, 1872 — Section 115Homoeopathy Central Council Act, 1973 — Section 21(1), 21A
High Courts04 Sept 1997
Nishan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 177
High Courts04 Sept 1997
Mulakh Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 43
High Courts03 Sept 1997
Sarup Singh Vs State of Haryana .
Punjab And Haryana At Chandigarh · (1998) 3 LLR 422 : (1998) 1 PLJ 433 : (1998) 2 RCR(Civil) 89
High Courts03 Sept 1997
Commissioner of Income Tax Vs Daulat Ram Chhog Mal
Punjab And Haryana At Chandigarh · (1998) 233 ITR 137
Income Tax Act, 1961 — Section 2(1A), 45
High Courts03 Sept 1997
Kavita Vs Daya Nand Medical College and Hospital
Punjab And Haryana At Chandigarh · (1998) 120 PLR 413
Constitution of India, 1950 — Article 226
High Courts02 Sept 1997
Akon Electronics India Pvt. Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 2 LLR 87 : (1998) 1 PLJ 3 : (1998) 2 PLR 64 : (1998) 1 RCR(Civil) 132
High Courts02 Sept 1997
COMMISSIONER OF INCOME TAX Vs KULWANT SINGH and CO.
Punjab And Haryana At Chandigarh · (1998) 146 CTR 669 : (1998) 96 TAXMAN 397
Income Tax Act, 1961 — Section 143, 256
High Courts02 Sept 1997
The State of Punjab Vs Mahavir Spinning Mills (P) Ltd.
Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 133
Central Sales Tax Act, 1956 — Section 21(3), 6, 8, 8(2), 8(2A)
High Courts02 Sept 1997
State of Haryana Vs Mahabir Parshad
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 77
High Courts02 Sept 1997
Rakesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 177
High Courts02 Sept 1997
Rajbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 853
High Courts02 Sept 1997Dismissed
Partap and Others Vs Bharat Petroleum Corporation Limited and Others
Punjab And Haryana At Chandigarh · (1998) 118 PLR 240 : (1997) 4 RCR(Civil) 291 : (1998) 1 RCR(Civil) 331
High Courts02 Sept 1997Allowed
Akon Electronics India Pvt. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 64
Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 12, 31
High Courts01 Sept 1997Allowed
Sangrur Improvement Trust Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 1 CivCC 615 : (1998) 118 PLR 97
Punjab Town Improvement Act, 1922 — Section 36, 38
High Courts01 Sept 1997
Chhabil Das Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 2 AICLR 78 : (1998) 1 RCR(Criminal) 133
High Courts29 Aug 1997Allowed
Jarnail Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) CriLJ 1601 : (1997) 4 RCR(Criminal) 657
Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 41(2), 42, 42(1)