High Courts29 Mar 1995
Rajinder Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1995) 4 Crimes 834 : (1995) 2 RCR(Criminal) 565
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,460 of 4,611
High Courts29 Mar 1995Allowed
Punjab State Electricity Board Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1996) 1 LLJ 373 : (1995) 111 PLR 28
Industrial Disputes Act, 1947 — Section 25B(2), 25F
High Courts29 Mar 1995
Kojha Masih and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 498
High Courts29 Mar 1995
Court on its own motion Vs Sh. Sukhbir Singh, I.A.S.
Punjab And Haryana At Chandigarh · (1995) CriLJ 2818 : (1995) 3 RCR(Criminal) 387
Constitution of India, 1950 — Article 215
High Courts29 Mar 1995Dismissed
Shamir Singh Vs Chandigarh Housing Board
Punjab And Haryana At Chandigarh · (1995) 111 PLR 719
Constitution of India, 1950 — Article 226
High Courts29 Mar 1995Dismissed
Lachhman Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 111 PLR 723
Land Acquisition Act, 1894 — Section 4, 6
High Courts29 Mar 1995Allowed
Gian Chand Vs M/s Malwa Traders
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 257 : (1995) 2 RCR(Criminal) 383
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Mar 1995
G.G. Printing Press Vs The Municipal Committee and Another
Punjab And Haryana At Chandigarh · (1995) 111 PLR 24
Punjab Municipal Act, 1911 — Section 123
High Courts28 Mar 1995Dismissed
Jal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 3444 : (1995) 3 RCR(Criminal) 18
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52, 53, 57Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2, 2(2), 22
High Courts28 Mar 1995Dismissed
Jagat Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1995) 110 PLR 665
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Mar 1995Allowed
Hawa Singh Vs Deep Chand
Punjab And Haryana At Chandigarh · (1995) 110 PLR 645
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts28 Mar 1995
Vedpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 3556
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(1)
High Courts28 Mar 1995Dismissed
Phool Singh Vs Chief Canal Officer
Punjab And Haryana At Chandigarh · (1995) 111 PLR 724
Haryana Canal and Drainage Act, 1974 — Section 20(1)
High Courts28 Mar 1995
Kehar Singh and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 21
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 18(1), 33(2), 84(5)
High Courts28 Mar 1995
Shree Markande Metal (INDIA) Pvt. Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) PLJ 127 : (1995) 2 PLR 364 : (1995) 2 RRR 519
High Courts28 Mar 1995
Gurmukh Singh Vs Sardul Singh and others
Punjab And Haryana At Chandigarh · (1995) 3 LJR 264 : (1995) 4 LLR 35 : (1995) PLJ 552 : (1995) 2 RRR 378
High Courts28 Mar 1995
Amraj Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 237
High Courts28 Mar 1995
Shri Puneet Bassi Vs Punjab University
Punjab And Haryana At Chandigarh · AIR 1996 P&H 23 : (1995) 2 ILR (P&H) 351
Constitution of India, 1950 — Article 14Punjab University Act, 1947 — Section 31
High Courts28 Mar 1995Allowed
Gurchain Kaur Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 272
Constitution of India, 1950 — Article 226Punjab Panchayati Raj Act, 1994 — Section 98(2)
High Courts28 Mar 1995Allowed
Guru Ravidas Transport Co. Regd. Vs The State Transport Commissioner
Punjab And Haryana At Chandigarh · (1995) 110 PLR 368