High Courts16 Dec 1997
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 45
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1997
1,683 judgments · page 3 of 85
High Courts16 Dec 1997Allowed
Gram Panchayat Vs Commissioner, Ferozepur Division
Punjab And Haryana At Chandigarh · (1998) 119 PLR 455 : (1998) 3 RCR(Civil) 276
Civil Procedure Code, 1908 (CPC) — Section 11, 9Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 21A
High Courts16 Dec 1997Dismissed
Madan Lal Vs Hari Chand and Others
Punjab And Haryana At Chandigarh · (1998) 2 CivCC 188 : (1998) 119 PLR 102 : (1998) 1 RCR(Civil) 626 : (1998) 1 RCR(Rent) 262
High Courts16 Dec 1997Allowed
Gram Panchayat Vs Commissioner and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 125 : (1998) 1 RCR(Civil) 707
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4
High Courts16 Dec 1997Allowed
Sarvshri Prabhudayal Himmatsingka and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1998) 118 PLR 375
Haryana Municipal Act, 1973 — Section 200
High Courts16 Dec 1997
Prabhudayal Himmatsingka Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 1 PLJ 36 : (1998) 1 PLR 576 : (1998) 1 PLR 375 : (1998) 2 RCR(Civil) 7
High Courts15 Dec 1997Allowed
Vinod Kumar Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (1998) 3 CivCC 228 : (1998) 120 PLR 178(1) : (1998) 1 RCR(Civil) 424
Civil Procedure Code, 1908 (CPC) — Section 58(2)
High Courts15 Dec 1997
Tikka Navdeep Singh Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (1998) 118 PLR 373
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A, 8A
High Courts15 Dec 1997
Mangla Trading Co. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 621
Constitution of India, 1950 — Article 226
High Courts12 Dec 1997
Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) CriLJ 2587 : (1998) 1 RCR(Criminal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 225, 232, 313, 464, 535Penal Code, 1860 (IPC) — Section 201, 301, 370, 376, 377
High Courts12 Dec 1997
Sushma Rani and Others Vs Manjit Singh and Another
Punjab And Haryana At Chandigarh · (1998) 118 PLR 472 : (1998) 2 RCR(Civil) 570
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Dec 1997
Balwinder Singh @ Binder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 834
High Courts12 Dec 1997
Dalbir Singh Vs Darshan Kaur
Punjab And Haryana At Chandigarh · (1998) 1 AICLR 901 : (1998) 1 RCR(Criminal) 321 : (1998) 1 SCT 434 : (1998) 1 SCT 324
High Courts12 Dec 1997
Yash Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 411
High Courts12 Dec 1997
Jagjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 AICLR 498 : (1998) 1 AICLR 798 : (1998) 1 RCR(Criminal) 580
High Courts12 Dec 1997
Chhota Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 467
High Courts12 Dec 1997
Balwinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 2 AICLR 41 : (1998) 1 RCR(Criminal) 191
High Courts12 Dec 1997Dismissed
Sham Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 DMC 174 : (1998) 1 RCR(Criminal) 829
Penal Code, 1860 (IPC) — Section 304B
High Courts12 Dec 1997Dismissed
Amrik Singh and Others Vs State Bank of India
Punjab And Haryana At Chandigarh · (1998) 118 PLR 402
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Dec 1997Allowed
Parveen Kumari Vs Subordinate Services Selection Board and Another
Punjab And Haryana At Chandigarh · (1998) 119 PLR 132
Constitution of India, 1950 — Article 14, 16