High Courts21 Sept 1998
Rawal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 159
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,197 of 4,612
High Courts18 Sept 1998Dismissed
Yogesh Anand and Co. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 761
Constitution of India, 1950 — Article 226Haryana Minor Mineral Concessions Rules, 1964 — Rule 33
High Courts18 Sept 1998
Hoshiar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 680 : (1999) 1 FJCC 532 : (1998) 4 RCR(Criminal) 562
High Courts18 Sept 1998
Satpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 Crimes 378 : (1998) 4 RCR(Criminal) 571
High Courts18 Sept 1998
Yogesh Anand & Co. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 PLJ 434 : (1999) 1 PLR 761 : (1999) 1 RCR(Civil) 139
High Courts17 Sept 1998
Shadi Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 561 : (1998) 4 RCR(Criminal) 660
High Courts17 Sept 1998
Gopi alias Gopi Chand Vs Niranjan
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Civil) 99
High Courts17 Sept 1998
Jora Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1999) CriLJ 1302 : (1998) 4 RCR(Criminal) 414
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146
High Courts17 Sept 1998
Paramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 DMC 681 : (1998) 4 RCR(Criminal) 556
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts17 Sept 1998
Jai Kishan Ex. Token No. 1274 Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1998) 120 PLR 841
Industrial Disputes Act, 1947 — Section 11A
High Courts16 Sept 1998Allowed
Hari Krishan Vs Neelam Rani
Punjab And Haryana At Chandigarh · (1999) 2 DMC 29 : (1999) 1 RCR(Civil) 112
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 Sept 1998
Jaswinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 96 : (1998) 4 RCR(Criminal) 375
High Courts16 Sept 1998
Piar Kaur Vs Prithvi Pal Singh
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 683 : (1998) 2 RCR(Rent) 524
High Courts16 Sept 1998
Lakhi Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) CriLJ 792 : (1998) 4 RCR(Criminal) 748
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A), 20, 7
High Courts16 Sept 1998Allowed
Smt. Kulwinder Kaur and Others Vs Raghbir Singh and Others
Punjab And Haryana At Chandigarh · (1998) 3 CivCC 621 : (1998) 120 PLR 634 : (1998) 4 RCR(Civil) 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Sept 1998
Ram Phal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 288
High Courts16 Sept 1998
Megh Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 308
High Courts16 Sept 1998Allowed
State of Haryana and Others Vs Puran Chand Sharma
Punjab And Haryana At Chandigarh · (1999) 3 LLJ 1307
High Courts15 Sept 1998
Smt. Jasmer Kaur Vs The Chandigarh Administration
Punjab And Haryana At Chandigarh · (1999) 121 PLR 773 : (1999) 1 RCR(Civil) 77
High Courts15 Sept 1998Dismissed
Ram Bilash Vs Hanuman
Punjab And Haryana At Chandigarh · (1999) 4 CivCC 583 : (1998) 4 RCR(Civil) 659
Civil Procedure Code, 1908 (CPC) — Section 115