High Courts22 Sept 1995Dismissed
Dayal Singh Vs Atma Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 560
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,431 of 4,611
High Courts22 Sept 1995Dismissed
Paramjit Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) CriLJ 2351 : (1996) 1 RCR(Criminal) 458
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts22 Sept 1995Dismissed
Amrik Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 1610 : (1996) 1 RCR(Criminal) 240
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240, 401, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 306, 307
High Courts22 Sept 1995Allowed
Bank of India Vs Delhi Faridabad Textiles Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (1997) 1 ILR (P&H) 228 : (1996) 112 PLR 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 1(3), 115
High Courts22 Sept 1995
Chamkaur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 3 AICLR 427 : (1996) 1 RCR(Criminal) 517
High Courts22 Sept 1995
Jasbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 516
High Courts22 Sept 1995
Smt. Daya Wanti Vs Yadvindra Public School and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 208
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115
High Courts21 Sept 1995Dismissed
Mohinder Singh and Others Vs Karam Singh and Another
Punjab And Haryana At Chandigarh · (1995) 09 P&H CK 0118
High Courts21 Sept 1995
Janta Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 184
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A, 36A(1), 36D, 37
High Courts21 Sept 1995Dismissed
Anokh Devi and Others Vs Trilok Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 245 : (1996) 112 PLR 372
Specific Relief Act, 1963 — Section 18
High Courts21 Sept 1995
Ludhiana Aggarwala Coop House Building Society Vs Commissioner Jalandhar Division
Punjab And Haryana At Chandigarh · (1996) 112 PLR 512
Constitution of India, 1950 — Article 226
High Courts21 Sept 1995
Mukand Singh, Ex-Sepoy Vs Union of India
Punjab And Haryana At Chandigarh · (1996) 2 RCR(Criminal) 1
High Courts21 Sept 1995
M/s. Kewal Trading Company and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 66
Electricity (Supply) Act, 1948 — Section 79
High Courts21 Sept 1995Allowed
Harbant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 303
Punjab Panchayati Raj Act, 1994 — Section 200(2)
High Courts21 Sept 1995
Chanan Singh and Others Vs Smt. Salwant Kaur and Others
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 390 : (1996) 112 PLR 276
Transfer of Property Act, 1882 — Section 41
High Courts21 Sept 1995
Janta Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1996) CriLJ 1185 : (1996) 1 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 32A, 36, 36A , 36B
High Courts21 Sept 1995Dismissed
Lakhmi Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 415
High Courts20 Sept 1995Dismissed
Satish Chander Sethi Vs Chuni Lal Shyam Sunder
Punjab And Haryana At Chandigarh · (1996) 1 CivCC 164 : (1995) 111 PLR 685
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts20 Sept 1995
Nirmal Singh Vs Hindustan Wire Products Ltd. and Others
Punjab And Haryana At Chandigarh · (1996) 112 PLR 487
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Sept 1995
Joginder Singh and others Vs Nidhan Singh and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 120 : (1996) 112 PLR 431 : (1996) 3 RCR(Civil) 710
Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1963 — Section 19, 27, 27