High Courts15 May 1995
Sher Singh Vs Sadhu Singh and Another
Punjab And Haryana At Chandigarh · (1995) 111 PLR 117
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,453 of 4,611
High Courts12 May 1995Allowed
Hardeep Singh Vs Harbhajan Singh and Others
Punjab And Haryana At Chandigarh · (1996) ACJ 1170 : (1995) 111 PLR 214
Motor Vehicles Act, 1939 — Section 110A
High Courts12 May 1995Allowed
Jaswant Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 111 PLR 91
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts12 May 1995
Charna Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 507 : (1995) 2 RCR(Criminal) 707
High Courts12 May 1995
Pritam Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 341 : (1995) 110 PLR 378
Punjab Municipal Act, 1911 — Section 12, 17, 22, 25Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 18(1)
High Courts12 May 1995
Commissioner of Income Tax Vs Punjab Concast Steels Ltd.
Punjab And Haryana At Chandigarh · (1996) 217 ITR 206
Companies Act, 1956 — Section 205Income Tax Act, 1961 — Section 115J, 256, 80I, 80I(8)
High Courts12 May 1995
Subhash Chand Vs Station House Officer, P.S.Sunam
Punjab And Haryana At Chandigarh · (1995) 2 CurLJ 230 : (1995) 3 RCR(Criminal) 227
High Courts12 May 1995
Khuba Ram alias Khuba Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 492 : (1995) 3 RCR(Criminal) 316
High Courts12 May 1995
Gandhi College of Pharmacy, G.T. Road, Karnal Vs All India Council of Technical Education, New Delhi and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 315 : (1996) 1 RCR(Civil) 190
All India Council for Technical Education Act, 1987 — Section 10, 11, 11(3), 2, 3Constitution of India, 1950 — Article 226, 372, 395Pharmacy Act, 1948 — Section 12
High Courts12 May 1995
Chaman Lal Vs Ram Saroop
Punjab And Haryana At Chandigarh · (1995) 111 PLR 571
Partnership Act, 1932 — Section 44
High Courts12 May 1995
Harbans Singh Vs Govt. of India and Others
Punjab And Haryana At Chandigarh · (1995) 60 ECR 621 : (1995) 2 RCR(Criminal) 664
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts11 May 1995Dismissed
Karam Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1995) 110 PLR 446
Punjab Police Rules, 1934 — Rule 163
High Courts11 May 1995
Jag Mohinder Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 590
High Courts11 May 1995
Mahabir Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 332
High Courts11 May 1995
Chiman Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 327 : (1995) 2 CurLJ 239 : (1995) 3 RCR(Criminal) 313
High Courts11 May 1995
Swaran Singh Vs Karam Singh
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 391
High Courts10 May 1995Allowed
Faqir Singh Vs Central Government and Others
Punjab And Haryana At Chandigarh · (1995) CriLJ 3309 : (1995) 2 RCR(Criminal) 727
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts10 May 1995
K.L. Kohli Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 111 PLR 88
Constitution of India, 1950 — Article 309
High Courts10 May 1995Dismissed
Tarsem Singh and Others Vs Amrit Kaur
Punjab And Haryana At Chandigarh · (1995) CriLJ 3560
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 34, 498A
High Courts10 May 1995
Jasbir Singh Vs Central Government and others
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 747 : (1995) 2 RCR(Criminal) 660