High Courts10 Oct 1995
Ram Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 696
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,430 of 4,611
High Courts10 Oct 1995
Sat Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 411
High Courts10 Oct 1995
Sukhwinder Singh @ Chhinda Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 390
High Courts10 Oct 1995Dismissed
Savodya Bal Shiksha Samiti Vs Haryana School Education Board
Punjab And Haryana At Chandigarh · (1996) 112 PLR 576
Constitution of India, 1950 — Article 226
High Courts10 Oct 1995
Chander Bhan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) CriLJ 811 : (1996) 1 RCR(Criminal) 125
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration (Amendment) Act, 1976 — Section 20AA
High Courts10 Oct 1995
The Faridabad Complex Administration Vs The Commissioner and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 352
Faridabad Complex (Regulation and Development) Act, 1971 — Section 78
High Courts09 Oct 1995Dismissed
Krishna Devi Vs Municipality
Punjab And Haryana At Chandigarh · (1996) 112 PLR 530
Punjab Municipal Act, 1911 — Section 182
High Courts09 Oct 1995Dismissed
Hazura Singh Vs Sukhdev Singh and Another
Punjab And Haryana At Chandigarh · (1996) 112 PLR 480 : (1996) 3 RCR(Civil) 419
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Oct 1995
Pallu alias Pehlwan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 457
High Courts09 Oct 1995
Tehal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 443
High Courts09 Oct 1995Dismissed
Bawa Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 550
Punjab Panchayati Raj Act, 1994 — Section 228
High Courts08 Oct 1995Allowed
Sh. Suresh Kumar and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 464
Constitution of India, 1950 — Article 226Haryana Municipal Act, 1973 — Section 9(3)
High Courts06 Oct 1995Dismissed
Krishan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) CriLJ 1401
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 297(2), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55Opium Act, 1878 — Section 9
High Courts06 Oct 1995
Bharat Singh Vs Dalip Singh and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 271 : (1996) 112 PLR 70
Haryana Panchayati Raj Act, 1994 — Section 176, 176(2), 176(4), 183Haryana Panchayati Raj Election Rules, 1994 — Rule 62, 63, 64, 65, 66Punjab State Election Commission Act, 1994 — Section 73
High Courts06 Oct 1995
Chander Kala Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 698 : (1996) 1 RCR(Criminal) 212
High Courts05 Oct 1995Allowed
Prince Sales Corporation Vs Partap Singh and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 163
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts05 Oct 1995Dismissed
Pala Ram Nain Vs The Financial Commissioner and Secretary to Govt., Co-operation Deptt. and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 462
Constitution of India, 1950 — Article 226, 227
High Courts04 Oct 1995
Ajmer Singh Vs Deputy Registrar, Co-operative Societies, Karnal
Punjab And Haryana At Chandigarh · (1996) PLJ 3 : (1996) 3 RCR(Civil) 388
High Courts04 Oct 1995
Gulab Singh Vs Divisional Canal Officer and Others
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 38 : (1996) 112 PLR 675
Haryana Canal and Drainage Act, 1974 — Section 24
High Courts04 Oct 1995
Raj Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 409