High Courts03 Jan 1996
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 618
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,417 of 4,611
High Courts03 Jan 1996
Nagpal Alloys Pvt.Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 672
High Courts02 Jan 1996
Som Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 2 AICLR 86 : (1996) 2 RCR(Criminal) 214
High Courts02 Jan 1996Dismissed
Ram Parkash Vs Jagdish Kumar
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 254 : (1996) 114 PLR 304
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts02 Jan 1996
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 AICLR 648 : (1996) 1 RCR(Criminal) 463
High Courts29 Dec 1995
Subhash Chander Vs Union of India
Punjab And Haryana At Chandigarh · (1996) CrLJ 2784 : (1996) 1 RCR(Criminal) 573
High Courts22 Dec 1995
Sada Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 64 ECR 22 : (1996) 2 RCR(Criminal) 423
Arms Act, 1959 — Section 25Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 227
High Courts22 Dec 1995
Rai Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (1996) 113 PLR 72
Evidence Act, 1872 — Section 92, 92(4)
High Courts22 Dec 1995
Vinod Kumar Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 325
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 201, 302, 342, 343
High Courts22 Dec 1995
Shiv V.K.Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 768
High Courts22 Dec 1995
Prem Singh Ex. CK (S) I Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 15
Navy (Pension) Regulations, 1964 — Regulation 8
High Courts22 Dec 1995
Des Raj Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1996) CriLJ 2720
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts21 Dec 1995Dismissed
Karan Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 686
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 4Haryana Panchayati Raj Act, 1994 — Section 176
High Courts21 Dec 1995Dismissed
Oriental Electricals Insulation (P) Ltd. Vs Faridabad Complex Administration and Another
Punjab And Haryana At Chandigarh · (1996) 2 CivCC 509 : (1996) 114 PLR 215
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 11
High Courts21 Dec 1995
M/s. Gammon India Limited Vs Punjab State Electricity Board and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 43 : (1997) 115 PLR 309
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19, 226, 229Contract Act, 1872 — Section 10, 7
High Courts21 Dec 1995
Bhag Singh and Another Vs Nachattar Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 652 : (1996) 112 PLR 647
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 1995
Gram Panchayat Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1996) 113 PLR 195
Punjab Village Common Lands (Regulation) Act, 1961 — Section 3
High Courts21 Dec 1995Dismissed
Baba Construction Company Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1996) 113 PLR 92
Arbitration Act, 1940 — Section 31(4)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Dec 1995Dismissed
Sube Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 503
Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 13
High Courts20 Dec 1995Allowed
Darshan Singh alias Pappu Vs Joint Secretary to the Government of India and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 1408
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8(2)Constitution of India, 1950 — Article 22, 22(5), 226Foreign Exchange Regulation Act, 1973 — Section 35, 37, 40