COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1983

915 judgments · page 8 of 46

High Courts26 Oct 1983Dismissed

Channa Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1984) 2 ILR (P&H) 150

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 60

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High Courts25 Oct 1983

Avtar Singh Vs Hazara Singh and Another

Punjab And Haryana At Chandigarh · (1984) 1 ACC 326 : (1984) 55 CompCas 515

Motor Vehicles Act, 1939 — Section 96

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High Courts25 Oct 1983

Shankar Lal and anr. Vs Sunder Lal

Punjab And Haryana At Chandigarh · (1983) 10 P&H CK 0064

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High Courts25 Oct 1983

Prem Devi Vs Harbhajan Singh and Others

Punjab And Haryana At Chandigarh · (1984) 1 ACC 136 : (1984) ACJ 707

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High Courts25 Oct 1983

District Transport Co-operative Society Ltd. and Another Vs Janak Rani and Others

Punjab And Haryana At Chandigarh · (1984) ACJ 477 : AIR 1984 P&H 317

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High Courts25 Oct 1983

Smt. Prem Lata Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (1985) 151 ITR 723 : (1984) 1 RCR(Criminal) 566

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 277, 278BPenal Code, 1860 (IPC) — Section 193

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High Courts24 Oct 1983Allowed

Chanan Kaur Vs Kashmiri Lal and Others

Punjab And Haryana At Chandigarh · (1984) ACJ 516

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High Courts24 Oct 1983

Tara Singh Vs The General Manager, Punjab Roadways and Others

Punjab And Haryana At Chandigarh · (1984) 1 ACC 189

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts24 Oct 1983

Satnam Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (1984) PLJ 208 : (1984) RRR 10

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High Courts24 Oct 1983

Union of India (UOI) Vs Jagat Singh and Others

Punjab And Haryana At Chandigarh · (1984) 2 ILR (P&H) 89

Income Tax Act, 1961 — Section 222Income Tax Rules, 1962 — Rule 11 , 11(6)Limitation Act, 1908 — Article 14

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High Courts20 Oct 1983

Sowaran Kaur and Others Vs Oriental Fire And General Insurance Co. Ltd. and Others

Punjab And Haryana At Chandigarh · (1983) 1 ACC 166 : (1984) ACJ 742

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High Courts20 Oct 1983

Nandu Vs State of Haryana

Punjab And Haryana At Chandigarh · (1983) 10 P&H CK 0058

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High Courts20 Oct 1983Dismissed

William Jacks and Company (India) Limited Vs Saraswati Industrial Syndicate Limited

Punjab And Haryana At Chandigarh · (1986) 59 CompCas 876 : (1984) 2 ILR (P&H) 471

Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433

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High Courts20 Oct 1983

Rattan Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) AICLR 257

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High Courts20 Oct 1983

Haryana Milk Foods and Others Vs Santokh Singh

Punjab And Haryana At Chandigarh · (1984) 1 ACC 374 : (1985) ACJ 269

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High Courts19 Oct 1983

Ram Dass Vs Sudarshan Kumar Jain

Punjab And Haryana At Chandigarh · AIR 1984 P&H 254 : (1984) 1 RCR(Rent) 136

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts19 Oct 1983

Zile Singh and another Vs Darkan

Punjab And Haryana At Chandigarh · (1984) ILR (P&H) 367 : (1984) PLJ 346 : (1984) RRR 177

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High Courts18 Oct 1983Allowed

Ramesh Inder Singh and Another Vs Assistant Collector, Customs and Central Excise

Punjab And Haryana At Chandigarh · (1985) 4 ECC 89 : (1985) 22 ELT 712

Central Excises and Salt Act, 1944 — Section 9, 9(1), 9CCriminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts18 Oct 1983

Billu @ Nek Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) AICLR 207

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High Courts18 Oct 1983Allowed

Ramesh Inder Singh and Another Vs Shri M.S. Gill, Assistant Collector of Customs and Central Excise

Punjab And Haryana At Chandigarh · (1984) 18 ELT 181

Central Excises and Salt Act, 1944 — Section 9, 9(1), 9CCriminal Procedure Code, 1973 (CrPC) — Section 482

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