CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,009 of 4,612

High Courts22 Dec 2000

Nirmal Singh Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0052

Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173, 181, 183
Read judgment
High Courts21 Dec 2000

Mohinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 239

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3
Read judgment
High Courts21 Dec 2000

Manjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 DMC 121 : (2001) 1 RCR(Criminal) 237

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 120
Read judgment
High Courts21 Dec 2000

Sugan Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 141 : (2001) 1 RCR(Criminal) 854

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1)
Read judgment
High Courts21 Dec 2000

Smt. Manjit Indira Vs State of U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 665

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
Read judgment
High Courts20 Dec 2000

Ajit Singh Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0163

Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(4)Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12, 12(3)Constitution of India, 1950 — Article 226
Read judgment