COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 47 of 83

High Courts26 May 1998

Manmohan Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1998 P&H 188 : (1999) CriLJ 4918 : (1998) 4 RCR(Criminal) 72

Criminal Procedure Code, 1973 (CrPC) — Section 167, 438, 482, 57Penal Code, 1860 (IPC) — Section 148, 149, 294, 452, 506

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High Courts26 May 1998

Raj Kumar Vs State Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 746

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High Courts26 May 1998

Rajesh Kumar Vs The Institute of Engineers (India)

Punjab And Haryana At Chandigarh · (1998) 120 PLR 706

Constitution of India, 1950 — Article 12

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High Courts25 May 1998

Harbans Singh alias Lovely Vs State of Punjab

Punjab And Haryana At Chandigarh · (1999) CriLJ 3071 : (1998) 3 RCR(Criminal) 507

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36

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High Courts25 May 1998

Bagga Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 61

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High Courts23 May 1998Allowed

State of Haryana Vs Akhara Panchayat Maha Nirwani and Others

Punjab And Haryana At Chandigarh · (1999) 121 PLR 200

Land Acquisition Act, 1894 — Section 18

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High Courts22 May 1998Dismissed

Sohan Lal Vs Suraj Bhan

Punjab And Haryana At Chandigarh · (1998) 120 PLR 71

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115(1) , 151

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High Courts22 May 1998

Baljit Singh Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 612

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High Courts22 May 1998

Chhaju Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1999) 1 AICLR 720 : (1998) 2 CurLJ 638 : (1998) 3 RCR(Criminal) 609

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High Courts22 May 1998

Madan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 593

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High Courts22 May 1998

Municipal Committee, Gidderbaha Vs Labour Court, Bhatinda and others

Punjab And Haryana At Chandigarh · (1999) 2 ILR (P&H) 65 : (1999) 2 LLJ 84 : (1998) 120 PLR 212

Industrial Disputes Act, 1947 — Section 19, 19(6), 33C, 33C(1), 33C(2)

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High Courts22 May 1998

Ram Niwas Bansal Vs State Bank of Patiala and another

Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 205 : (1999) 2 LLJ 126 : (1998) 119 PLR 768

State Bank of Patiala (Officers) Service Regulations, 1979 — Regulation 70

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High Courts21 May 1998

Rameshwar Dayal Vs Ram Singh, Col.

Punjab And Haryana At Chandigarh · (1998) 4 AICLR 236 : (1998) 2 RCR(Criminal) 802

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High Courts20 May 1998

Smt. Pushpa Wati Monga and Another Vs Gopal Mohan Monga and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 806 : (1998) 3 RCR(Civil) 113

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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High Courts20 May 1998Dismissed

H.M.T. Limited Vs The Presiding Officer, Industrial Tribunal and Another

Punjab And Haryana At Chandigarh · (1998) 120 PLR 221

Payment of Bonus Act, 1965 — Section 31A

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High Courts20 May 1998Dismissed

Yash Pal Sharma Vs Shanta Rani

Punjab And Haryana At Chandigarh · (1998) 120 PLR 583 : (1998) 3 RCR(Civil) 140

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts20 May 1998Allowed

Sukhmander Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1999) CriLJ 1398

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts20 May 1998

Sukhmander Singh and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 DMC 701 : (1998) 3 RCR(Criminal) 261

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts20 May 1998

Kishori Lal Vs Ajmer Singh

Punjab And Haryana At Chandigarh · (1998) 05 P&H CK 0084

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High Courts20 May 1998

Balbir Singh Vs Sahjoo

Punjab And Haryana At Chandigarh · (1998) 2 CurLJ 333 : (1998) 3 LLR 339 : (1998) 3 RCR(Civil) 115

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