High Courts14 Jul 1982Allowed
Hardit Singh Hav. No. 1401537 Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1982) 07 P&H CK 0005
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1982
561 judgments · page 17 of 29
High Courts14 Jul 1982Dismissed
Pawan Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) 07 P&H CK 0002
Opium Act, 1878 — Section 9
High Courts13 Jul 1982
Parkash Chand Ahuja Vs Dinesh Finance and Chit Fund Co. (Pvt) Ltd.
Punjab And Haryana At Chandigarh · AIR 1983 P&H 67
Arbitration Act, 1940 — Section 30 , 33Limitation Act, 1963 — Article 119
High Courts13 Jul 1982
Balwant Singh Vs Gurbaksh Singh Etc.
Punjab And Haryana At Chandigarh · (1982) PLJ 344 : (1984) RRR 488
High Courts13 Jul 1982
Punjab Wakf Board Vs Mohan Singh and others
Punjab And Haryana At Chandigarh · (1982) PLJ 343 : (1984) RRR 485
High Courts12 Jul 1982
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) CriLJ 1217
Constitution of India, 1950 — Article 37, 39ACriminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13
High Courts12 Jul 1982
Faqir Chand Vs Ram Kali
Punjab And Haryana At Chandigarh · AIR 1983 P&H 167 : (1983) 1 ILR (P&H) 383 : (1982) 2 RCR(Rent) 404
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 11, 13, 19, 2, 4
High Courts12 Jul 1982
The Punjab University, Chandigarh Vs Kanwar Chaudhary
Punjab And Haryana At Chandigarh · AIR 1983 P&H 200
High Courts12 Jul 1982Dismissed
Vijay Kumar and Others Vs The Post-Graduate Institute of Medical Education and Research and Others
Punjab And Haryana At Chandigarh · (1983) 1 ILR (P&H) 323
Constitution of India, 1950 — Article 16, 16(1), 166(3)
High Courts09 Jul 1982Allowed
Janak Raj Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) 07 P&H CK 0042
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts06 Jul 1982Allowed
Bawa Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) 07 P&H CK 0006
Drugs and Cosmetics Act, 1940 — Section 27(a)(ii)
High Courts02 Jul 1982
Dewan Singh etc. Vs Bur Singh etc.
Punjab And Haryana At Chandigarh · (1982) PLJ 493 : (1984) RRR 650
High Courts22 Jun 1982
Bhagwan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1982) CriLJ 2138 : (1983) 1 ILR (P&H) 312
Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 45
High Courts04 Jun 1982
Gurmej Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) PLJ 369 : (1984) RRR 468
High Courts04 Jun 1982
Sohan Lal Verma Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1983 P&H 62
Punjab Municipal Act, 1911 — Section 16, 16(1), 173, 22
High Courts04 Jun 1982
Inderjit Singh and Brothers Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1982) 51 STC 245
Punjab General Sales Tax Act, 1948 — Section 10, 22, 5
High Courts04 Jun 1982Dismissed
Kamalpuri and others Vs Geeta
Punjab And Haryana At Chandigarh · (1982) 06 P&H CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Jun 1982
Subash Chander Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1982 P&H 397
Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 30Punjab Land Revenue Act, 1887 — Section 42, 42(2)
High Courts03 Jun 1982
Balbir Singh Vs Hari Ram
Punjab And Haryana At Chandigarh · AIR 1983 P&H 132 : (1982) 2 RCR(Rent) 329
East Punjab Urban Rent Restriction Act, 1949 — Section 12Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 12, 13(3)
High Courts03 Jun 1982
Subhash Chander Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1982) 2 ILR (P&H) 512
Punjab Minor Minerals Concession Rules, 1964 — Rule 2(5), 2(7), 54FPunjab Village Common Lands (Regulation) Act, 1961 — Section 14APunjab Village Common Lands (Regulation) Rules, 1964 — Rule 3(2), 6(5)