High Courts14 Jul 1998
Balkar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) CriLJ 718 : (1999) 2 DMC 75 : (1998) 4 RCR(Criminal) 730
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 41 of 83
High Courts14 Jul 1998Dismissed
Hira Lal Vs Anurag Kumar and Another
Punjab And Haryana At Chandigarh · (1998) 120 PLR 219 : (1998) 2 RCR(Rent) 254
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts14 Jul 1998Dismissed
Shri Madan Mohan Kaphai Vs Sh. Amar Nath Malhotra and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 120 : (1998) 2 RCR(Rent) 247
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(5)
High Courts13 Jul 1998Disposed Of
Iqbal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 ACR 853
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts13 Jul 1998
Raju alias Bhola Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 216 : (1998) 2 CivCC 296 : (1998) 3 RCR(Criminal) 585
High Courts13 Jul 1998Dismissed
Narender Singh Kadian Vs Dhanpati and Others
Punjab And Haryana At Chandigarh · (1999) 1 ACC 20 : (2000) ACJ 51 : AIR 1999 P&H 88 : (1998) 120 PLR 592 : (1998) 4 RCR(Civil) 562
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Motor Vehicles Act, 1988 — Section 174, 176
High Courts13 Jul 1998
Bhola Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1999) 2 ACR 1381 : (1998) 3 RCR(Criminal) 590
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 22B, 50
High Courts10 Jul 1998
Harmaljil Kaur Vs Swaran Seth
Punjab And Haryana At Chandigarh · (1998) 07 P&H CK 0173
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jul 1998Dismissed
Gurdial Chand Bhasin Vs Anil Kumar and Others
Punjab And Haryana At Chandigarh · (2000) ACJ 336 : (1998) 120 PLR 118 : (1998) 4 RCR(Civil) 54
Motor Vehicles Act, 1939 — Section 110E, 96(2)
High Courts10 Jul 1998Allowed
Oswal Agro Furane Workers Union Etc. Vs State of Punjab Etc.
Punjab And Haryana At Chandigarh · (1991) 34 ECC 222 : (1998) 119 PLR 826
Industrial Disputes Act, 1947 — Section 25J, 25N, 25N(1), 25O, 25O(I)
High Courts10 Jul 1998
Harmaljit Kaur Vs Swaran Seth
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 367 : (1998) 3 CCC 410 : (1998) 3 CivCC 410 : (1999) 1 Crimes 265 : (1998) DCR 342 : (1998) ISJ 681 : (1999) 4 RCR(Criminal) 406 : (1998) 3 RCR(Criminal) 819
High Courts09 Jul 1998Dismissed
Rawat Ram Vs Havita Shree and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 798
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 11Punjab Land Revenue Act, 1887 — Section 13 , 158
High Courts09 Jul 1998
United Construction Company Vs Piccadily Agro Industries Ltd.
Punjab And Haryana At Chandigarh · (2000) 101 CompCas 33 : (1998) 120 PLR 688 : (1998) 4 RCR(Civil) 649
Companies Act, 1956 — Section 433, 434
High Courts09 Jul 1998
Naveen Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 28 : (1998) 3 RCR(Criminal) 564
High Courts09 Jul 1998
Daljit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 65 : (1998) 4 RCR(Criminal) 237
High Courts09 Jul 1998
Sham Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 605
High Courts09 Jul 1998
Namit Kumar Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1998) 3 RCR(Civil) 366
High Courts09 Jul 1998
Gurditt Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 5
High Courts09 Jul 1998
In re Gopalkrishan Heggade, 1910 Volume 11 The Criminal Law Journal Reports 401.
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 57
High Courts09 Jul 1998
Century Continuous Stationery Pvt. Ltd. Vs Radhey Shyam Gupta
Punjab And Haryana At Chandigarh · (1998) 07 P&H CK 0059
Civil Procedure Code, 1908 (CPC) — Section 151Trade and Merchandise Marks Act, 1958 — Section 105, 106, 12, 131, 19