High Courts24 Jan 1996
G.N.A. Enterprises Private Limited Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1996) 134 CTR 425 : (1996) 219 ITR 400
Income Tax Act, 1961 — Section 256(2)Income Tax Rules, 1962 — Rule 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,412 of 4,611
High Courts23 Jan 1996Dismissed
Iqbal Singh Sufi Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 62
Constitution of India, 1950 — Article 14, 16
High Courts23 Jan 1996Dismissed
Ravinder Singh Dhillon Vs Mukhtiar Singh
Punjab And Haryana At Chandigarh · (1996) 2 DMC 120 : (1996) 2 RCR(Criminal) 159
Criminal Procedure Code, 1973 (CrPC) — Section 198(1)Penal Code, 1860 (IPC) — Section 494, 495
High Courts23 Jan 1996
Naresh Kumar Vs Gopal Krishan
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 174 : (1996) 2 RCR(Criminal) 79
High Courts23 Jan 1996
Hazoora Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 77
High Courts23 Jan 1996Allowed
Kulwaht Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 2674 : (1996) 2 RCR(Criminal) 223
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts23 Jan 1996Allowed
Smt. Jaswant Kaur Vs The Deputy Commissioner-cum-Chief Sales Commissioner
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 166
Punjab Package Deal Properties (Disposal) Act, 1976 — Section 10 , 10(2)
High Courts22 Jan 1996
Om Parkash Vs State of Haryana and othes
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 82 : (1996) 1 RCR(Criminal) 732
High Courts22 Jan 1996
Tara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 803 : (1996) 1 RCR(Criminal) 634
High Courts19 Jan 1996
M.D. University, Rohtak Vs Rumika Yadav and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 183 : (1996) 113 PLR 95
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts19 Jan 1996
Vinod Kumar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 773 : (1996) 2 RCR(Criminal) 659
High Courts19 Jan 1996
Khem Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 584
High Courts19 Jan 1996
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 794 : (1996) 1 RCR(Criminal) 572
High Courts19 Jan 1996
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 616
High Courts19 Jan 1996
Chander Singh Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 657 : (1996) 1 RCR(Criminal) 633
High Courts18 Jan 1996Allowed
Shaukat Ali Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 1 : (1996) 2 RCR(Criminal) 235
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 297, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts18 Jan 1996
Jaswant Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 3073
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts18 Jan 1996Allowed
Jagjit Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 2962 : (1996) 1 RCR(Criminal) 608
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts18 Jan 1996Dismissed
Bachan Singh Vs Harpreet Kaur
Punjab And Haryana At Chandigarh · (1996) 2 DMC 194 : (1996) 1 RCR(Criminal) 806
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts18 Jan 1996
Rajbir Singh Vs Virender Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 545 : (1996) 112 PLR 703
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27