COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1984

941 judgments · page 2 of 48

High Courts15 Dec 1984

Kartar Singh and Another Vs Vikas Stone Crushing Co. and Others

Punjab And Haryana At Chandigarh · AIR 1985 P&H 173 : (1985) 2 ILR (P&H) 75 : (1985) 82 PLR 322

Civil Procedure Code, 1908 (CPC) — Section 113Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)Punjab Minor Minerals Concession Rules, 1964 — Rule 2

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High Courts14 Dec 1984

State Bank of India Vs Haryana Rubber Industries P. Ltd. and Others

Punjab And Haryana At Chandigarh · (1986) 60 CompCas 472

Companies Act, 1956 — Section 125State Bank of India General Regulations, 1955 — Regulation 76, 77

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High Courts14 Dec 1984

Vas Dev Vs State of Haryana

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0043

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High Courts14 Dec 1984Dismissed

Yatinder Chand Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 148

Punjab Land Reforms Act, 1972 — Section 10, 2(15), 3(2), 8

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High Courts14 Dec 1984Allowed

Ram Kumar Vs Dharam Vir

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0002

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High Courts14 Dec 1984Dismissed

Yatinder Chand Vs The State of Punjab and another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 148

Punjab Land Reforms Act, 1972 — Section 10

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High Courts13 Dec 1984

Dalip Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 116 : (1985) PLJ 247 : (1985) RRR 424

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High Courts13 Dec 1984

Ajmer Singh and Others Vs Atma Singh

Punjab And Haryana At Chandigarh · AIR 1985 P&H 315

Transfer of Property Act, 1882 — Section 122

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High Courts12 Dec 1984

Gurnam Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1985) CriLJ 1753 : (1985) 2 RCR(Criminal) 413

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10, 3, 4, 7

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High Courts12 Dec 1984Allowed

Gurnam Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 71

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10(1), 3(1), 3(2), 4, 7

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High Courts12 Dec 1984