COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,320 of 4,612

High Courts10 Mar 1997Dismissed

Bhagwan Singh and Others Vs The Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · (1997) 116 PLR 578 : (1997) 2 RCR(Civil) 365

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18

High Courts10 Mar 1997Dismissed

Ramesh Chand alias Ramesh Kumar and Another Vs United India Insurance Co. Ltd. and Another

Punjab And Haryana At Chandigarh · (1997) ACJ 1331 : (1997) 117 PLR 426 : (1997) 4 RCR(Civil) 627

Motor Vehicles Act, 1939 — Section 110A, 110CC, 96(2)

High Courts10 Mar 1997Allowed

Deep Kumar and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) CriLJ 3104 : (1997) 2 RCR(Criminal) 417

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 64 , 65, 66

High Courts06 Mar 1997Allowed

Savinder Kaur and Others Vs Harcharan Singh and Others

Punjab And Haryana At Chandigarh · (1997) 116 PLR 360 : (1997) 3 RCR(Civil) 312

Motor Vehicles Act, 1988 — Section 166

High Courts06 Mar 1997

Santokh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 3 AICLR 300 : (1997) 2 RCR(Criminal) 778

High Courts06 Mar 1997

Artee Minerals Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 620

High Courts06 Mar 1997Dismissed

Ram Chand and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1997) CriLJ 3359 : (1997) 2 RCR(Criminal) 789

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 174, 204, 209Penal Code, 1860 (IPC) — Section 120, 24, 34

High Courts06 Mar 1997

Rajbir Singh Vs Saroj Bala

Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 474

High Courts05 Mar 1997

Rupinder Singh and others Vs The Punjab State Board of Technical Education and Industrial Training, Chandigarh and others

Punjab And Haryana At Chandigarh · (1997) 03 P&H CK 0139

Constitution of India, 1950 — Article 14, 226

High Courts05 Mar 1997Dismissed

Smt. Radha Bai Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 638 : (1997) 3 RCR(Civil) 509

Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 16, 26

High Courts05 Mar 1997Dismissed

Som Nath Vs Smt. Krishna Devi Nayal

Punjab And Haryana At Chandigarh · (1997) 116 PLR 486 : (1997) 1 RCR(Rent) 693

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A

High Courts05 Mar 1997Dismissed

National Insurance Company Ltd. and Others Vs Smt. Parkash Kaur and Others

Punjab And Haryana At Chandigarh · (1998) 2 ACC 51 : (1998) ACJ 1397 : (1997) 117 PLR 718 : (1998) 1 RCR(Civil) 560

Motor Vehicles Act, 1939 — Section 110A

High Courts05 Mar 1997

Jai Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 3 AICLR 454 : (1997) 2 RCR(Criminal) 649

High Courts05 Mar 1997

Dalip Singh Vs Ram Singh

Punjab And Haryana At Chandigarh · (1997) 2 PLJ 188 : (1998) 2 RCR(Civil) 404

High Courts05 Mar 1997

Nachhattar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 56

High Courts05 Mar 1997

Joginder Pal Vs Hindustan Petroleum Corpn. Ltd. and others

Punjab And Haryana At Chandigarh · AIR 1997 P&H 248 : (1997) 117 PLR 110 : (1997) 2 RCR(Civil) 605

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151Prevention of Corruption Act, 1988 — Section 13, 7

High Courts05 Mar 1997

Haqiqat Singh Vs Amritpal Singh

Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 140

High Courts05 Mar 1997Allowed

Anil Kumar Aggarwal Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) CriLJ 2954 : (1998) 3 RCR(Criminal) 454

Customs Act, 1962 — Section 104, 108

High Courts05 Mar 1997Allowed

Balwinder Singh Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) CriLJ 2808 : (1997) 2 RCR(Criminal) 342

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432, 482Penal Code, 1860 (IPC) — Section 149, 312

High Courts04 Mar 1997Allowed

Luxmi Chand Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1997) 116 PLR 628 : (1997) 3 RCR(Civil) 684