High Courts03 Sept 1998
Arun Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 523
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 27 of 83
High Courts03 Sept 1998
Krishan Lal Ahuja Vs Harbans Lal Khattar
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 79
High Courts03 Sept 1998Allowed
Karnail Singh Vs Sampuran Kaur and Others
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 101 : (1998) 120 PLR 776 : (1998) 4 RCR(Civil) 378
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151
High Courts03 Sept 1998Allowed
Mehla Vs Roop Ram and Others
Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 315 : (1998) 120 PLR 781 : (1998) 4 RCR(Civil) 170
Haryana Panchayati Raj Act, 1994 — Section 176, 176(5)
High Courts03 Sept 1998Allowed
Sham Lal Vs C.A.T. Chandigarh and Others
Punjab And Haryana At Chandigarh · (1999) 2 ILR (P&H) 115
High Courts03 Sept 1998Allowed
Shri Ram Charan Vs Shri Bataku Ram (Died) and Another
Punjab And Haryana At Chandigarh · (1998) 120 PLR 834 : (1998) 2 RCR(Rent) 656
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(1), 15(5)
High Courts02 Sept 1998
Roadmaster Foods Ltd. Vs Collector of Central Excise Collectorate
Punjab And Haryana At Chandigarh · (2000) 67 ECC 489 : (1999) 1 RCR(Civil) 137
Central Excises and Salt Act, 1944 — Section 13, 23, 6Constitution of India, 1950 — Article 226
High Courts02 Sept 1998Dismissed
D.A.V. College Managing Committee Vs Dr. S.K. Sood and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 735
Punjab Affiliated Colleges (Security of Service of Employees) Rules, 1978 — Rule 3(4)
High Courts02 Sept 1998
A.K. Alloys Private Ltd. Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 42 : (1998) 4 RCR(Civil) 512
Constitution of India, 1950 — Article 226
High Courts02 Sept 1998Allowed
The Mahajan Co-operative House Building Society Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 726 : (1999) 1 RCR(Civil) 347
Punjab Town Improvement Act, 1922 — Section 72E
High Courts02 Sept 1998
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) CriLJ 396
Penal Code, 1860 (IPC) — Section 300
High Courts02 Sept 1998
Harkamal Singh (Minor) Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 78
High Courts02 Sept 1998
Anil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 3 CCJ 265 : (1999) 1 RCR(Criminal) 148
High Courts02 Sept 1998
Roadmaster Foods Ltd. Vs CCE, Chandigarh and Another
Punjab And Haryana At Chandigarh · (1999) 63 ECC 22 : (1999) 105 ELT 27 : (1999) 121 PLR 783
Central Excise Rules, 1944 — Article 173B, 173C, 173F, 173G, 226Central Excises and Salt Act, 1944 — Section 23(1), 24, 35F, 6Constitution of India, 1950 — Article 226
High Courts02 Sept 1998
Lakhi Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 198
High Courts02 Sept 1998Dismissed
Puran Chand Halwai Vs Krishan Kumar and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 262
High Courts01 Sept 1998
Lakhbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) CriLJ 4796 : (1998) 4 RCR(Criminal) 477
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts01 Sept 1998Allowed
Chandigarh Administration and Others Vs Ashwani Kumar and Another
Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 77 : (1998) 120 PLR 764 : (1998) 4 RCR(Civil) 251
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AConstitution of India, 1950 — Article 14
High Courts01 Sept 1998
Ajay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 ACR 1779 : (1999) 1 RCR(Criminal) 194
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 43, 50
High Courts31 Aug 1998
State of Punjab and others Vs Punjab Fibres Limited and others
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 17 : (1998) 120 PLR 702 : (1998) 4 RCR(Civil) 363
Factories Act, 1948 — Section 2, 21