COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1997

1,683 judgments · page 43 of 85

High Courts28 May 1997Dismissed

Bhupinder Singh and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 334 : (1997) 3 RCR(Civil) 594

Constitution of India, 1950 — Article 226, 243NPunjab Municipal Corporation Law (Extension To Chandigarh) Act, 1994 — Section 3, 3(2), 4

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High Courts28 May 1997Dismissed

Punjab State Vs Nangal Nikku

Punjab And Haryana At Chandigarh · (1997) 117 PLR 69 : (1997) 4 RCR(Civil) 136

Land Acquisition Act, 1894 — Section 28A(3)

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High Courts28 May 1997

Sukhdev Singh Vs Rajinder Singh

Punjab And Haryana At Chandigarh · (1999) 1 LLR 488 : (1997) 2 PLJ 73 : (1997) 3 RCR(Civil) 666

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High Courts27 May 1997Dismissed

Harbans Singh Jalal, Ex-MLA Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1997) 116 PLR 778 : (1997) 3 RCR(Civil) 355

Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 15

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High Courts27 May 1997

Piara Singh Vs Punjab State and Others

Punjab And Haryana At Chandigarh · (1998) ACJ 493 : (1997) 117 PLR 294 : (1998) 1 RCR(Civil) 19

Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166

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High Courts27 May 1997Allowed

Raj Kumar Mangla Vs Indo Lowenbrau Breweries Ltd.

Punjab And Haryana At Chandigarh · (1997) 3 CivCC 69 : (2001) 103 CompCas 787 : (1998) CriLJ 332 : (1997) 3 RCR(Criminal) 404 : (1997) 3 RCR(Criminal) 494

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts27 May 1997

Nasib Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 270

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High Courts27 May 1997

Darshan Kaur Vs Surinder Mohan

Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 699 : (1998) 1 SCT 11

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High Courts27 May 1997

Tilak Raj Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 618

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High Courts27 May 1997

Kala Singh Vs Union of India

Punjab And Haryana At Chandigarh · (1997) 3 AICLR 395 : (1997) 3 RCR(Criminal) 559

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High Courts27 May 1997

Controller of Estate Duty Vs Smt. Pushpa Anand (accountable person of Tilak Raj Anand (Decd.))

Punjab And Haryana At Chandigarh · (1999) 157 CTR 108 : (1999) 235 ITR 534

Estate Duty Act, 1953 — Section 2, 2(15), 5, 9Partnership Act, 1932 — Section 14

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High Courts27 May 1997

Balvinder Singh Vs Hansa Singh and Others

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 641 : (1997) 117 PLR 102 : (1997) 4 RCR(Civil) 134

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High Courts27 May 1997Allowed

Surjan Ram Vs Anchal Singh (Died) and Others

Punjab And Haryana At Chandigarh · (1999) ACJ 53 : (1997) 117 PLR 844 : (1997) 3 RCR(Civil) 670

Motor Vehicles Act, 1988 — Section 149

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High Courts27 May 1997

State Vs P.C. Aggarwal

Punjab And Haryana At Chandigarh · (1997) 2 ILR (P&H) 333 : (1997) 3 RCR(Criminal) 357

Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1932 — Section 10, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 204(1), 209

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High Courts26 May 1997Dismissed