CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 33 of 83

High Courts07 Aug 1998Dismissed

Smt. Rajo Vs State of Haryana

Punjab And Haryana At Chandigarh · (1999) 1 DMC 579 : (1998) 4 RCR(Criminal) 148

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B
Read judgment
High Courts05 Aug 1998Allowed

Ram Chander Morya Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 93

Constitution of India, 1950 — Article 226 , 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(3), 21(4), 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
Read judgment
High Courts05 Aug 1998

Krishna Vs State of Punjab

Punjab And Haryana At Chandigarh · (1999) 2 ACR 1385 : (1999) 1 RCR(Criminal) 191

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Read judgment
High Courts05 Aug 1998Dismissed

Amar Nath Vs Smt. Lajo and Others

Punjab And Haryana At Chandigarh · (1999) 1 CivCC 229 : (1998) 120 PLR 584 : (1998) 4 RCR(Civil) 383

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
Read judgment
High Courts05 Aug 1998

Jai Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (1999) 1 DMC 653 : (1998) 4 RCR(Criminal) 607

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
Read judgment