High Courts29 Oct 1984
Mulla and Another Vs Sub-Divisional Magistrate and Another
Punjab And Haryana At Chandigarh · (1985) CriLJ 654 : (1985) 1 RCR(Criminal) 154
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1984
941 judgments · page 8 of 48
High Courts29 Oct 1984
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0042
High Courts26 Oct 1984
Channa Singh Vs State or Punjab and anr.
Punjab And Haryana At Chandigarh · (1984) 2 ILR (P&H) 150
High Courts23 Oct 1984Allowed
Mulkh Raj Vs Amar Nath and others
Punjab And Haryana At Chandigarh · (1985) 2 RCR(Rent) 639
Transfer of Property Act, 1882 — Section 107
High Courts23 Oct 1984
Banwari Lal Vs Financial Commissioner (Taxation), Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 420 : (1985) 87 PLR 15
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 117(7)
High Courts23 Oct 1984
Fateh Singh Vs The Financial Commissioner, Haryana, Chandigarh and others
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0006
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 22
High Courts23 Oct 1984Dismissed
Subedar (Now Subedar Major) Banwari Lal Vs Financial Commissioner (Taxation) Punjab and others
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0002
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts22 Oct 1984Allowed
Inder Jit and others Vs The Ambala Bus Syndicate and others
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0060
High Courts22 Oct 1984
Mohinder Singh alias Gurbax Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0039
High Courts22 Oct 1984
Lakshmi Narain Vs Mohan Lal
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 233
High Courts22 Oct 1984
Phagwara Improvement Trust Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) PLJ 254 : (1985) RRR 433
High Courts22 Oct 1984
Mohinder Singh and Another Vs Kashmira Singh
Punjab And Haryana At Chandigarh · AIR 1985 P&H 215 : (1985) 2 ILR (P&H) 34
Limitation Act, 1963 — Article 65
High Courts19 Oct 1984Allowed
Smt. Uma Wanti Vs Ram Dayal
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts19 Oct 1984Dismissed
State Bank of Patiala Vs M/s Ram Chandra Mangal Chand, Bhiwani
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0009
High Courts19 Oct 1984Allowed
Basant Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 407
Criminal Procedure Code, 1973 (CrPC) — Section 323, 326, 475Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10(4), 16, 16(1), 16(2), 8
High Courts18 Oct 1984
Basant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) CriLJ 1500 : (1985) 1 RCR(Criminal) 164
Criminal Procedure Code, 1973 (CrPC) — Section 10, 323, 326, 475Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10, 16, 8
High Courts18 Oct 1984
Megh Singh Vs Hoshiar Singh
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 366 : (1985) PLJ 241 : (1985) RRR 418
High Courts18 Oct 1984
Gurdial Singh Vs Gobind Ram and Others
Punjab And Haryana At Chandigarh · AIR 1985 P&H 214 : (1985) 1 ILR (P&H) 405 : (1986) 1 RCR(Rent) 575
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts18 Oct 1984
Milkhan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 10 P&H CK 0010