High Courts07 Apr 1997
Rajinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 302
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,314 of 4,612
High Courts07 Apr 1997
Bant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 142
High Courts07 Apr 1997Dismissed
Mange Ram Vs District Development and Panchayat Officer-cum-Returning Officer and Others
Punjab And Haryana At Chandigarh · AIR 1998 P&H 78 : (1997) 117 PLR 331 : (1997) 3 RCR(Civil) 44 : (1997) 3 RCR(Civil) 680
General Clauses Act, 1897 — Section 10Representation of the People Act, 1951 — Section 80
High Courts07 Apr 1997
Ranbir Singh Vs The Financial Commissioner and Secretary to Government, Revenue Department and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 330
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 18
High Courts07 Apr 1997Dismissed
Modella Knitwear Limited Vs Ram Lal and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 442
Industrial Disputes Act, 1947 — Section 2S
High Courts04 Apr 1997Dismissed
Harjinder Singh Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 226 : (1997) 116 PLR 818 : (1997) 3 RCR(Civil) 703
High Courts04 Apr 1997Dismissed
Bhan Singh and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1997) 116 PLR 729 : (1997) 3 RCR(Civil) 707
High Courts04 Apr 1997
Dwarka Minerals and Chemicals (P) Ltd. Vs C.C.E. (Appeals)
Punjab And Haryana At Chandigarh · (1997) 58 ECC 44 : (1997) 71 ECR 9 : (1997) 93 ELT 330
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts03 Apr 1997Dismissed
Deepak Agnihotri Vs Jai Bhan and Another
Punjab And Haryana At Chandigarh · (1998) ACJ 752 : (1997) 117 PLR 90 : (1997) 4 RCR(Civil) 119
Motor Vehicles Act, 1939 — Section 166
High Courts03 Apr 1997Allowed
Harbans Singh Vs Amrik Singh and Another
Punjab And Haryana At Chandigarh · (1997) 2 CivCC 309 : (1997) 116 PLR 311 : (1997) 4 RCR(Civil) 456 : (1997) 1 RCR(Rent) 659
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts03 Apr 1997
Ram Kishan Hooda Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 514
High Courts03 Apr 1997
Mehal Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · (1997) 2 LLR 500 : (1997) 3 RCR(Civil) 224
High Courts03 Apr 1997Allowed
Capital Bus Service Private Limited Vs Assessing Authority (Passanger Tax) and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 54 : (1997) 4 RCR(Civil) 490
Post Office Act, 1898 — Section 4
High Courts03 Apr 1997
Ramesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) CriLJ 165 : (1997) 3 RCR(Criminal) 19
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts03 Apr 1997
Gulbir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 RCR(Civil) 315
High Courts02 Apr 1997Dismissed
Gagan Hotel and Restaurant Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 116 PLR 529 : (1997) 3 RCR(Civil) 315
Constitution of India, 1950 — Article 19(1)Punjab Excise Act, 1914 — Section 43Punjab Liquor Licence Rules, 1956 — Rule 12
High Courts02 Apr 1997Dismissed
Atam Parkash and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1997) 2 LLJ 959 : (1997) 116 PLR 640
Industrial Disputes Act, 1947 — Section 2
High Courts01 Apr 1997
Darshan Kumar Devinder Kumar, Karyana Merchant and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1997) 116 PLR 725 : (1997) 3 RCR(Civil) 460
Haryana Municipal Act, 1973 — Section 128
High Courts01 Apr 1997Dismissed
The Primary Land Development Bank Vs Mangal Chand and Others
Punjab And Haryana At Chandigarh · (1998) ACJ 1312 : (1997) 117 PLR 203 : (1997) 4 RCR(Civil) 100
Motor Vehicles Act, 1939 — Section 110A
High Courts01 Apr 1997Dismissed
Punjab Tourism Development Corporation Ltd. Vs Regional Provident Fund Commissioner and Another
Punjab And Haryana At Chandigarh · (1999) 3 LLJ 21 : (1997) 116 PLR 763
Companies Act, 1956 — Section 16(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)