COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1984

941 judgments · page 3 of 48

High Courts10 Dec 1984Dismissed

Rikhi Ram Banarsi Dass Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 144

Haryana General Sales Tax Act, 1973 — Section 39(2), 39(4), 39(6), 40, 42Punjab General Sales Tax Act, 1948 — Section 10(6), 10(7)

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High Courts10 Dec 1984Dismissed

Des Raj and others Vs Tej Ram and others

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0008

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts10 Dec 1984

Kundan Lal alias Kundan Singh Vs Union of India and others

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0004

Acquisition of Immovable Property Act, 1952 — Section 8(b)

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High Courts07 Dec 1984

Kuldip Singh Sawhney Vs Parkash Chand and Others

Punjab And Haryana At Chandigarh · AIR 1985 P&H 222 : (1985) 2 RCR(Rent) 162 : (1985) 2 RCR(Rent) 544

Transfer of Property Act, 1882 — Section 53

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High Courts07 Dec 1984Dismissed

Depro Foods Ltd. (In Liquidation) Vs Lohri Singh and Another

Punjab And Haryana At Chandigarh · (1985) 57 CompCas 818

Limitation Act, 1963 — Section 3

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High Courts07 Dec 1984

Hari Parshad Vs Mangat Ram and Another

Punjab And Haryana At Chandigarh · AIR 1985 P&H 273

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High Courts06 Dec 1984

Dalbir Kaur and Others Vs Avtar Singh and Others

Punjab And Haryana At Chandigarh · (1985) 1 ACC 417 : (1986) ACJ 821

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High Courts06 Dec 1984

Bharpoor Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1986 P&H 149 : (1985) 1 ILR (P&H) 312 : (1985) 82 PLR 395 : (1985) 1 RCR(Criminal) 148

Criminal Procedure Code, 1973 (CrPC) — Section 482Opium Act, 1878 — Section 9

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High Courts06 Dec 1984

Kundan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 1 CurLJ 153

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High Courts06 Dec 1984Dismissed

Kewal Krishan Sharma and Others Vs Pepsu Road Transport Corporation and Another

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0013

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High Courts06 Dec 1984Dismissed

Daram Pal Vs Janki Nath Sharma

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0006

East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13

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High Courts05 Dec 1984

Kailash Rani Vs Sh.Mohinder Lal

Punjab And Haryana At Chandigarh · (1985) 1 CurLJ 207

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High Courts05 Dec 1984

Balwant Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 19 : (1985) PLJ 102 : (1985) RRR 347

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High Courts05 Dec 1984

Narpat Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 130 : (1985) PLJ 221 : (1986) RRR 665

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High Courts05 Dec 1984

Ravinder kaur Vs Gurmit Singh and Others

Punjab And Haryana At Chandigarh · (1985) CriLJ 601 : (1985) 2 ILR (P&H) 68 : (1985) 88 PLR 34 : (1985) 1 RCR(Criminal) 173

Criminal Procedure Code, 1973 (CrPC) — Section 182, 397, 482Penal Code, 1860 (IPC) — Section 109, 120B, 34, 494, 495

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High Courts04 Dec 1984Allowed

Shri Nand Kishore Vs Shri Jagdish Chander Jain

Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 250

Registration Act, 1908 — Section 2(7)

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High Courts04 Dec 1984

Mahant Sant Sarup Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) CriLJ 1073 : (1985) 1 RCR(Criminal) 200

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 148, 149, 380, 448, 452

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High Courts04 Dec 1984

S.Mohinder Singh Saianwala Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0041

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High Courts04 Dec 1984

Bhagwan Singh Vs Chief Judicial Magistrate, Rupnagar and others

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0039

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High Courts04 Dec 1984

I.S.Verma Vs Harbhajan Singh Kalra

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0014

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