COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,433 of 4,611

High Courts14 Sept 1995

Vinod Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) CriLJ 1037

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Essential Commodities Act, 1955 — Section 7

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High Courts14 Sept 1995Dismissed

Punjab State Cooperative Supply and Marketing Federation Limited Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1996) 2 ILR (P&H) 7 : (1996) 112 PLR 657

Industrial Disputes Act, 1947 — Section 2

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High Courts13 Sept 1995Dismissed

Manohar Singh and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 302

Land Acquisition Act, 1894 — Section 48

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High Courts13 Sept 1995

Bhag Ram and Others Vs Pala Singh and Others

Punjab And Haryana At Chandigarh · (1996) 1 CivCC 50 : (1995) 111 PLR 708

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Specific Relief Act, 1963 — Section 16

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High Courts13 Sept 1995Allowed

The Muncipal Committee Vs The Deputy Commissioner

Punjab And Haryana At Chandigarh · (1996) 112 PLR 507

Punjab Municipal Act, 1911 — Section 3(1)

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High Courts13 Sept 1995

Tarun Kumar and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 189

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High Courts13 Sept 1995

Kiran Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 353

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High Courts13 Sept 1995

General Manager, Punjab Roadways and Another Vs Joginder Lal and Another

Punjab And Haryana At Chandigarh · (1996) 112 PLR 94

Industrial Disputes Act, 1947 — Section 11A

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High Courts13 Sept 1995Allowed

The Batala Co-operative Sugar Mills Ltd. Vs The Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 403

Essential Commodities Act, 1955 — Section 3(3C)

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High Courts13 Sept 1995Allowed

Gurmukh Singh Nagi Vs Sheo Karan and Others

Punjab And Haryana At Chandigarh · (1996) ACJ 706 : (1996) 112 PLR 115

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Motor Vehicles Act, 1939 — Section 110A, 95(2), 95(4)

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High Courts13 Sept 1995

Mohinder Partap Soni Vs Madan Lal and Another

Punjab And Haryana At Chandigarh · (1996) 113 PLR 156

Specific Relief Act, 1963 — Section 38

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High Courts12 Sept 1995

Jindal Strips Limited Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) 111 PLR 532

Haryana General Sales Tax Rules, 1975 — Rule 35(1)

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High Courts12 Sept 1995

Nirmal Singh Vs The Union Territory and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 355

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High Courts12 Sept 1995Allowed

Kultar Singh Kultar Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1996) 112 PLR 129

Constitution of India, 1950 — Article 226, 227

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High Courts12 Sept 1995

Tarsem Lal and others Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 190

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High Courts12 Sept 1995Dismissed

Balwant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 2 DMC 614 : (1996) 1 RCR(Criminal) 248

Penal Code, 1860 (IPC) — Section 304B

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High Courts11 Sept 1995

Hari Singh Vs Municipal Committee and Another

Punjab And Haryana At Chandigarh · (1996) 112 PLR 88

Punjab Municipal Act, 1911 — Section 56(3)

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High Courts11 Sept 1995Allowed

Krishanlal Khanna Vs Shashi Sen and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 180

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts11 Sept 1995

Kartar and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 441

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High Courts11 Sept 1995

S.N.Chemical Industries Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 1 RCR(Criminal) 399

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