High Courts07 Nov 1984
Chhailu Ram Vs Chandi Ram and others
Punjab And Haryana At Chandigarh · (1984) 11 P&H CK 0071
Evidence Act, 1872 — Section 137, 138
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1984
941 judgments · page 7 of 48
High Courts07 Nov 1984
Yash Pal Bhalla Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 218
High Courts07 Nov 1984
Bakhshish Singh Vs Divisional Dy.Director, Panchayat
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 49 : (1985) PLJ 99 : (1985) RRR 130
High Courts07 Nov 1984Dismissed
Barkha Ram Vs Balvinder Singh and Others
Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 40
Hindu Succession Act, 1956 — Section 29, 30, 31Punjab Security of Land Tenures Act, 1953 — Section 10A
High Courts07 Nov 1984
Chhota Singh Vs Gurdev Kaur alias Bhagti
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 294
High Courts07 Nov 1984Dismissed
Barkha Ram alias Pritam Vs Balvinder Singh and others
Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 40
Punjab Pre-emption Act, 1915 — Section 15(2)
High Courts06 Nov 1984
The State of Punjab and Another Vs Shri Gian Chand and Another
Punjab And Haryana At Chandigarh · (1985) 1 LLJ 535
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C
High Courts06 Nov 1984
Kala and Others Vs Suraj Bhan and Others
Punjab And Haryana At Chandigarh · AIR 1985 P&H 159 : (1985) 2 ILR (P&H) 37
High Courts06 Nov 1984
Girdhari Lal Khanna Vs Bal Kishan Khullar
Punjab And Haryana At Chandigarh · AIR 1985 P&H 117
Contract Act, 1872 — Section 62
High Courts06 Nov 1984
Maninder Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1985 P&H 46
High Courts06 Nov 1984
Rachhpal Singh Vs Gurdarshan Singh
Punjab And Haryana At Chandigarh · AIR 1985 P&H 299 : (1985) 2 ILR (P&H) 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A
High Courts31 Oct 1984
Dev Dalvir Singh Sandhu, Advocate, Ropar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 473
Criminal Procedure Code, 1973 (CrPC) — Section 231
High Courts31 Oct 1984
Devinder Dev Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 67
High Courts31 Oct 1984
Gurdial Singh Vs Ram Pal and others
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 217 : (1985) PLJ 139 : (1985) RRR 421
High Courts31 Oct 1984
Dev Balbir Singh Sandhu Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 473
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2), 203, 204
High Courts30 Oct 1984
Court of its own Motion Vs Ram Lubhaya and Another
Punjab And Haryana At Chandigarh · (1985) CriLJ 896 : (1985) 1 ILR (P&H) 428
Penal Code, 1860 (IPC) — Section 361, 363, 511Probation of Offenders Act, 1958 — Section 12, 4
High Courts30 Oct 1984
Ran Singh Vs Chief Sales Commissioner, Rehabilitation Deptt. Jullundur and Others
Punjab And Haryana At Chandigarh · AIR 1986 P&H 176
Punjab Package Deal Properties (Disposal) Act, 1976 — Section 3
High Courts30 Oct 1984
Narain Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0041
High Courts30 Oct 1984Allowed
Surjit Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 100 : (1985) 87 PLR 89
Industrial Disputes Act, 1947 — Section 25FFPunjab Co-operative Societies Act, 1961 — Section 13, 13(7), 14(4)
High Courts30 Oct 1984Allowed
Surjit Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 100 : (1985) 87 PLR 89
Industrial Disputes Act, 1947 — Section 25FF