High Courts25 Sept 1996Dismissed
Pal Singh and Others Vs Uma Mehta and Others
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 492 : (1997) Supp CivCC 140 : (1997) 115 PLR 80 : (1997) 1 RCR(Civil) 379
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,357 of 4,612
High Courts25 Sept 1996Allowed
Puri Oil Mills Limited Vs Haryana State Agricultural Marketing Board and Another
Punjab And Haryana At Chandigarh · (1997) 115 PLR 226 : (1997) 1 RCR(Civil) 87
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 31(4)
High Courts25 Sept 1996Allowed
Pritam Singh Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (1997) 3 CivCC 475 : (1997) 115 PLR 231 : (1997) 2 RCR(Civil) 105
Specific Relief Act, 1963 — Section 38, 41
High Courts25 Sept 1996Dismissed
Singh Ram (Deceased) Vs Gian
Punjab And Haryana At Chandigarh · (1997) 115 PLR 453 : (1997) 2 RCR(Civil) 125
Evidence Act, 1872 — Section 114
High Courts24 Sept 1996Allowed
United India Insurance Company Limited Vs Smt. Nirmala Rani and Others
Punjab And Haryana At Chandigarh · (1996) 09 P&H CK 0169
High Courts24 Sept 1996Dismissed
Iqbal Singh Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (1997) 3 CivCC 577
Punjab Land Revenue Act, 1887 — Section 158
High Courts24 Sept 1996
State of Punjab Vs Parmar Construction Co. Engineers and Contractor's
Punjab And Haryana At Chandigarh · (1997) 116 PLR 363 : (1996) 1 RCR(Civil) 424
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Sept 1996
National Insurance Co. Ltd. Vs Sudarshan Devi and Others
Punjab And Haryana At Chandigarh · (1996) 2 ACC 691
High Courts24 Sept 1996Dismissed
Sukhbir Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 116 PLR 161
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts24 Sept 1996Dismissed
Brij Lal and Co. Vs Daljit Singh Dhaliwal
Punjab And Haryana At Chandigarh · (1998) 1 CivCC 64 : (1997) 116 PLR 794 : (1997) 2 RCR(Civil) 186 : (1997) 1 RCR(Criminal) 34
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12
High Courts24 Sept 1996
The National Insurance Co. Ltd. Vs Smt. Sudarshan Devi and Others
Punjab And Haryana At Chandigarh · (1997) ACJ 1424 : (1996) 114 PLR 638
Motor Vehicles Act, 1939 — Section 95(1)
High Courts24 Sept 1996Allowed
Joginder Singh Vs J.L. Khanna
Punjab And Haryana At Chandigarh · (1996) 114 PLR 513 : (1996) 2 RCR(Rent) 584
East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13
High Courts24 Sept 1996
Mammu Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 1 RCR(Criminal) 733
High Courts24 Sept 1996
Dalit Verg Jan Kalayan Samiti and another Vs Hindustan Petroleum Corporation Ltd., Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 147 : (1997) 1 RCR(Civil) 627
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 226Writ Proceedings Rules, 1977 — Rule 32, 5
High Courts24 Sept 1996
Punjab Tractors Limited Vs Union of India
Punjab And Haryana At Chandigarh · (1997) 1 PLR 50 : (1997) 1 RCR(Civil) 137
High Courts24 Sept 1996
Kapur Singh (deceased by L.Rs) Vs Dalbara Singh
Punjab And Haryana At Chandigarh · AIR 1997 P&H 141
Constitution of India, 1950 — Article 246, 246(1), 246(2), 246(3), 254Evidence Act, 1872 — Section 90, 91Stamp Act, 1899 — Section 13, 14, 27, 3, 37
High Courts24 Sept 1996
Harnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 1 AICLR 362 : (1997) 1 RCR(Criminal) 248
High Courts24 Sept 1996Allowed
Babu Ram Bansal Vs Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 105
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17(2)
High Courts24 Sept 1996Allowed
Bharpur Singh and Others Vs Pritam Kaur and Others
Punjab And Haryana At Chandigarh · (1997) 115 PLR 204 : (1996) 1 RCR(Civil) 415
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts24 Sept 1996Allowed
Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 57 ECC 240 : (1997) 1 RCR(Criminal) 414
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18