High Courts30 Jan 1997Allowed
Smt. Navroop Kaur and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 2 ACC 617 : (1998) ACJ 679 : (1997) 116 PLR 189 : (1997) 3 RCR(Civil) 158
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1997
1,683 judgments · page 76 of 85
High Courts30 Jan 1997
Smt. Sonia Vs Rajnish Kumar Arora
Punjab And Haryana At Chandigarh · (1997) 116 PLR 598
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts30 Jan 1997Allowed
Gurmeet Kaur and Others Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1998) ACJ 658 : (1997) 116 PLR 169
Motor Vehicles Act, 1939 — Section 110A
High Courts30 Jan 1997Dismissed
Anil Kumar Vs Kiran Bala
Punjab And Haryana At Chandigarh · (1997) 117 PLR 201 : (1997) 3 RCR(Civil) 219
Hindu Marriage Act, 1955 — Section 9
High Courts30 Jan 1997Dismissed
State of Punjab Vs Harpal Singh Ex-Conductor and Another
Punjab And Haryana At Chandigarh · (1997) 117 PLR 166
Industrial Disputes Act, 1947 — Section 33(2)
High Courts30 Jan 1997Allowed
Fine Surgical Dressing Manufacturing Co. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1997) 116 PLR 398
Punjab General Sales Tax Act, 1948 — Section 21(1)
High Courts29 Jan 1997Allowed
Ravinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 2748 : (1997) 1 RCR(Criminal) 720
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55
High Courts29 Jan 1997Allowed
Roop Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 2 ILR (P&H) 427 : (1997) 2 RCR(Criminal) 132
Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 433A, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Jan 1997
Kusum Tandon Vs Kanwal Tandon
Punjab And Haryana At Chandigarh · (1997) 2 RCR(Civil) 364
High Courts29 Jan 1997
Bhagwan Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 2 RCR(Criminal) 426
High Courts29 Jan 1997Allowed
Dr. P.N. Pandit Vs Anil Joshi
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 661 : (1997) 89 CompCas 703 : (1997) 3 RCR(Criminal) 760
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jan 1997Allowed
Smt. Sona Devi Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1997) 116 PLR 138
Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 1997Dismissed
Sukhwinder Singh @ Sukha and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 332 : (1997) 1 RCR(Criminal) 682
Arms Act, 1959 — Section 20Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 304(1)
High Courts28 Jan 1997Dismissed
Mukhtiar Singh @ Mukha Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 2 ILR (P&H) 421 : (1997) 2 RCR(Criminal) 111
Criminal Procedure Code, 1973 (CrPC) — Section 118Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 2, 3, 4, 5, 6
High Courts28 Jan 1997Allowed
Baggar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) CriLJ 3293 : (1997) 1 RCR(Criminal) 642
Penal Code, 1860 (IPC) — Section 397
High Courts28 Jan 1997Allowed
Achhay Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CriLJ 2883
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Jan 1997
Kiddy Palace and Others Vs State Bank of India
Punjab And Haryana At Chandigarh · (1997) 2 CivCC 311 : (1997) 116 PLR 574 : (1997) 2 RCR(Civil) 362
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 9 Rule 7
High Courts28 Jan 1997Dismissed
Mandeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 2 DMC 284 : (1997) 2 RCR(Criminal) 154
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 204, 245(2), 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts28 Jan 1997Dismissed
Parkash Chand Chahal Vs Sheela
Punjab And Haryana At Chandigarh · (1998) 2 DMC 230
Hindu Marriage Act, 1955 — Section 13(1)
High Courts28 Jan 1997
Dimple Jain and others Vs Post-Graduate Institute of Medical Education and Research, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 217 : (1997) 116 PLR 442 : (1997) 2 RCR(Civil) 252
Constitution of India, 1950 — Article 14, 16, 226