COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,443 of 4,611

High Courts25 Jul 1995Dismissed

Gram Panchayat Vs The Director Land Records and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 599

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16

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High Courts25 Jul 1995Dismissed

Mandeep Kaur Sahota Vs The Union Territory of Chandigarh and Another

Punjab And Haryana At Chandigarh · (1995) 111 PLR 456

Constitution of India, 1950 — Article 226

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High Courts25 Jul 1995Allowed

Kesar Singh Vs Hans Raj and Others

Punjab And Haryana At Chandigarh · (1995) 111 PLR 758

Limitation Act, 1963 — Section 5

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High Courts24 Jul 1995

Dewan Chand Vs District and Sessions Judge and Others

Punjab And Haryana At Chandigarh · (1995) 111 PLR 65

Constitution of India, 1950 — Article 227

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High Courts24 Jul 1995Allowed

Hafed Vs Presiding Officer, Industrial Tribunal - Labour Court

Punjab And Haryana At Chandigarh · (1997) 3 LLJ 353 : (1996) 112 PLR 111

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts24 Jul 1995

Balwant Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 322

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High Courts24 Jul 1995Dismissed

Gurdeep Singh Vs Kuldeep Raj and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 412

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High Courts24 Jul 1995

Harish Tewari Vs Vimal Kumar Singh Travelling Ticket Examiner and Others

Punjab And Haryana At Chandigarh · (1995) CriLJ 3859 : (1995) 3 RCR(Criminal) 285

Criminal Procedure Code, 1973 (CrPC) — Section 183Penal Code, 1860 (IPC) — Section 307, 323, 34, 352, 504

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High Courts21 Jul 1995Allowed

National Insurance Co. Ltd. Vs Smt. Kamla Sharma and Others

Punjab And Haryana At Chandigarh · (1996) 112 PLR 315

Motor Vehicles Act, 1939 — Section 110A

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High Courts21 Jul 1995Allowed

Joginder Singh Vs Ajaib Singh and Others

Punjab And Haryana At Chandigarh · (1995) 111 PLR 292

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts21 Jul 1995

Rakesh Kumar Singla Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 417 : (1995) 111 PLR 411

Constitution of India, 1950 — Article 14, 16, 38, 38(2), 39Punjab Civil Services Rules — Rule 11Punjab Security of Land Tenures Act, 1953 — Section 9, 9(1)

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High Courts21 Jul 1995

Atma Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 3 AICLR 440 : (1995) 3 RCR(Criminal) 461

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High Courts21 Jul 1995

Swaran Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 1 AICLR 411 : (1995) 3 RCR(Criminal) 736

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High Courts21 Jul 1995Dismissed

Balwinder Kaur (Died) Vs Malik Singh

Punjab And Haryana At Chandigarh · (1996) 1 DMC 315 : (1995) 3 RCR(Criminal) 463

Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 498A

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High Courts20 Jul 1995Allowed

Gram Panchayat Vs The Collector

Punjab And Haryana At Chandigarh · (1996) 112 PLR 528(1)

Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6

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High Courts20 Jul 1995

Nasir Raja Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 3 AICLR 324 : (1995) 3 RCR(Criminal) 474

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High Courts20 Jul 1995

Thandi Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 327

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High Courts20 Jul 1995

Pappi Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 3 AICLR 222 : (1995) 3 RCR(Criminal) 116

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High Courts20 Jul 1995

Sulakhan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1996) 1 AICLR 95 : (1995) 3 RCR(Criminal) 784

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High Courts20 Jul 1995

Dharamender Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 221

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