COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1985

970 judgments · page 12 of 49

High Courts26 Sept 1985Allowed

Devi Dass Gopal Krishan Private Ltd. Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1986) 63 STC 113

Contract Act, 1872 — Section 230Income Tax Act, 1961 — Section 2, 5Punjab General Sales Tax Act, 1948 — Section 11, 2, 4B, 5

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High Courts26 Sept 1985

Nechhittar Singh Vs Jagir Kaur and Others

Punjab And Haryana At Chandigarh · AIR 1986 P&H 197

Evidence Act, 1872 — Section 44Registration Act, 1908 — Section 17

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High Courts26 Sept 1985

Ranbir Kaur Bindra and Another Vs Sital Parkash Jain and Others

Punjab And Haryana At Chandigarh · AIR 1986 P&H 185 : (1986) 1 RCR(Rent) 266

Capital of Punjab (Development and Regulation) Act, 1952 — Section 11East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 13(3), 2

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High Courts26 Sept 1985

Ved Kumari Mittal and ors. Vs State of Punjab and anr.

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0054

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High Courts26 Sept 1985

Prestolite of India Limited Vs Union of Bank of India and Others

Punjab And Haryana At Chandigarh · AIR 1986 P&H 64 : (1986) 2 ILR (P&H) 122

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 12, Order 26 Rule 9, Order 38 Rule 5, Order 39 Rule 1

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High Courts25 Sept 1985

M/s. Universal Fasteners and Others Vs Bank of Baroda and Another

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0104

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4

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High Courts25 Sept 1985

Mehar Singh Vs Gram Sabha of Village Pathial

Punjab And Haryana At Chandigarh · (1986) PLJ 435 : (1986) RRR 654

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High Courts25 Sept 1985

Lal Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0043

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High Courts25 Sept 1985Allowed

Waryam Singh and another Vs Ishar Singh

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0018

Punjab Pre-emption Act, 1913 — Section 8(2)

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High Courts25 Sept 1985

Smt. Kasturi Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306

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High Courts24 Sept 1985

Dalip Singh and Others Vs Kaur Chand and Others

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0129

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High Courts24 Sept 1985

State of Punjab Vs Pohu and Another

Punjab And Haryana At Chandigarh · AIR 1986 P&H 143

Evidence Act, 1872 — Section 35, 65, 91Land Acquisition Act, 1894 — Section 17, 18, 23, 24, 4

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High Courts24 Sept 1985

Hari Ram Vs Anil Kumar

Punjab And Haryana At Chandigarh · AIR 1986 P&H 326

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High Courts24 Sept 1985

Harpal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0045

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High Courts24 Sept 1985

Rishi Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0040

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High Courts24 Sept 1985Allowed

Rubicon Steels Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0033

Punjab Municipal Act, 1911 — Section 241(1)

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High Courts23 Sept 1985

Nek Singh and Others Vs Bhag Stngh and Others

Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0132

Civil Procedure Code, 1908 (CPC) — Section 42

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High Courts23 Sept 1985

Subhash Chander Vs Harbhajan Singh and ors.

Punjab And Haryana At Chandigarh · (1987) PLJ 632 : (1988) 1 RRR 329

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High Courts23 Sept 1985

Ujagar Singh Vs Chanan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1986 P&H 230

Succession Act, 1925 — Section 63

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High Courts23 Sept 1985

Puran Vs State of Haryana

Punjab And Haryana At Chandigarh · AIR 1986 P&H 305 : (1986) 2 ILR (P&H) 174

Land Acquisition (Amendment) Act, 1984 — Section 30(1)Land Acquisition Act, 1894 — Section 18, 23(1, 4, 4(1)

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