COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,486 of 4,611

High Courts25 Nov 1994Dismissed

Manjit Singh Grewal Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 57 ECR 469 : (1995) 1 RCR(Criminal) 668

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108

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High Courts25 Nov 1994

Indo-American Hybrid Seeds Vs Chandigarh Industrial and Tourism Development Corporation, Chandigarh Administration, Chandigarh and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 134 : (1995) 109 PLR 439

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts25 Nov 1994

Shamsher Singh alias Shera Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 765 : (1995) 2 Crimes 761 : (1995) 2 RCR(Criminal) 184

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High Courts24 Nov 1994

Brahma Nand Ex. Constable Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1995) 109 PLR 422

Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 12.21

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High Courts24 Nov 1994

Pargat Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 221 : (1995) 109 PLR 429

Constitution of India, 1950 — Article 226Punjab Panchayat Election Rules, 1994 — Rule 12, 13, 8Punjab State Election Commission Act, 1994 — Section 1

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High Courts24 Nov 1994Allowed

Manshu (Died) and Others Vs Jit Ram alias Jit and Another

Punjab And Haryana At Chandigarh · (1995) 2 CivCC 417 : (1995) 109 PLR 700

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts24 Nov 1994

Mohan Lal Darshan Kumar Vs S.P. Bookal, Income Tax Officer and Another

Punjab And Haryana At Chandigarh · (1995) 124 CTR 57 : (1995) 214 ITR 265 : (1995) 1 RCR(Criminal) 632

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 245C, 245D, 271(1), 273(3), 276C

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High Courts24 Nov 1994

Dharama S/o Jabbar Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 238

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High Courts24 Nov 1994

Dharma Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 229

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High Courts24 Nov 1994Dismissed

Ajay Handa Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 2002 : (1995) 2 RCR(Criminal) 739

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Insecticides Act, 1968 — Section 17, 18, 18(2), 24, 27(5)Insecticides Rules, 1971 — Rule 25(5), 27(5)

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High Courts23 Nov 1994Dismissed