COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,298 of 4,612

High Courts27 May 1997Allowed

Raj Kumar Mangla Vs Indo Lowenbrau Breweries Ltd.

Punjab And Haryana At Chandigarh · (1997) 3 CivCC 69 : (2001) 103 CompCas 787 : (1998) CriLJ 332 : (1997) 3 RCR(Criminal) 404 : (1997) 3 RCR(Criminal) 494

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

High Courts27 May 1997

Nasib Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 270

High Courts27 May 1997

Darshan Kaur Vs Surinder Mohan

Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 699 : (1998) 1 SCT 11

High Courts27 May 1997

Tilak Raj Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 618

High Courts27 May 1997

Kala Singh Vs Union of India

Punjab And Haryana At Chandigarh · (1997) 3 AICLR 395 : (1997) 3 RCR(Criminal) 559

High Courts27 May 1997

Controller of Estate Duty Vs Smt. Pushpa Anand (accountable person of Tilak Raj Anand (Decd.))

Punjab And Haryana At Chandigarh · (1999) 157 CTR 108 : (1999) 235 ITR 534

Estate Duty Act, 1953 — Section 2, 2(15), 5, 9Partnership Act, 1932 — Section 14

High Courts27 May 1997

Balvinder Singh Vs Hansa Singh and Others

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 641 : (1997) 117 PLR 102 : (1997) 4 RCR(Civil) 134

High Courts27 May 1997Allowed

Surjan Ram Vs Anchal Singh (Died) and Others

Punjab And Haryana At Chandigarh · (1999) ACJ 53 : (1997) 117 PLR 844 : (1997) 3 RCR(Civil) 670

Motor Vehicles Act, 1988 — Section 149

High Courts27 May 1997

State Vs P.C. Aggarwal

Punjab And Haryana At Chandigarh · (1997) 2 ILR (P&H) 333 : (1997) 3 RCR(Criminal) 357

Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1932 — Section 10, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 204(1), 209

High Courts26 May 1997Dismissed

Bishan Ram Vs Surinder Singh

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 47 : (1998) 119 PLR 182 : (1998) 2 RCR(Civil) 566 : (1998) 1 RCR(Civil) 626

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

High Courts26 May 1997

Prem Lata Vs Life Insurance Corporation of India

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 444 : (1997) 3 RCR(Civil) 427

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts26 May 1997Allowed

The New India Assurance Co. Ltd. and Others Vs Vishwa Bhandhu and Others

Punjab And Haryana At Chandigarh · (1999) ACJ 42 : (1997) 117 PLR 801 : (1997) 3 RCR(Civil) 697

Motor Vehicles Act, 1988 — Section 166

High Courts26 May 1997Allowed

Arora Traders and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 75 : (1997) 4 RCR(Civil) 114 : (1997) 2 RCR(Criminal) 290

Punjab Municipal Act, 1911 — Section 121(1)

High Courts26 May 1997Dismissed

Sharomani Gurdwara Parbandhak Committee Vs Nahar Singh and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 123 : (1997) 4 RCR(Civil) 154

Civil Procedure Code, 1908 (CPC) — Section 115Sikh Gurdwaras Act, 1925 — Section 5, 7

High Courts26 May 1997

Kalsana Credit and Services Co-operative Societies Ltd., Kalsana Vs Bikram Singh and another

Punjab And Haryana At Chandigarh · AIR 1997 P&H 317 : (1997) 117 PLR 776 : (1997) 3 RCR(Civil) 678

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts26 May 1997

Nirvair Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 AICLR 76 : (1997) 4 RCR(Criminal) 739

High Courts26 May 1997Allowed

Hindustan Construction Co. Limited Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 84

Haryana General Sales Tax Act, 1973 — Section 25B(1)

High Courts26 May 1997

New India Assurance Co. Ltd. and Others Vs Vishwa Bandhu and Others

Punjab And Haryana At Chandigarh · (1998) 1 ACC 686

High Courts23 May 1997

Mrs. Mohinder Jaspal Singh and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) ACJ 671 : (1997) 117 PLR 409 : (1997) 4 RCR(Civil) 653

Motor Vehicles Act, 1939 — Section 110A

High Courts23 May 1997

Balbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 4 AICLR 369 : (1997) 4 RCR(Criminal) 202