High Courts29 Aug 1985Allowed
Dr. S.N. Pandey, Marketing Manager, National Fertilizer Ltd. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 113 : (1985) 88 PLR 400
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1985
970 judgments · page 19 of 49
High Courts28 Aug 1985
Meera and Company Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1987) 166 ITR 76
Income Tax Act, 1961 — Section 2(31)
High Courts28 Aug 1985Dismissed
The Improvement Trust, Hoshiarpur Vs The Land Acquisition Tribunal, Hoshiarpur and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0091
Land Acquisition Act, 1894 — Section 18
High Courts28 Aug 1985
Bhartu alias Bharat Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0073
High Courts28 Aug 1985
Durga Dutt Pardhan Vs Kanshi Ram
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0066
High Courts28 Aug 1985
State of Haryana Vs Jahangir Singh and anr.
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0042
High Courts28 Aug 1985
Kasturi Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0035
High Courts28 Aug 1985
Commissioner of Income Tax Vs Meera and Co.
Punjab And Haryana At Chandigarh · (1986) 161 ITR 31
Finance Act, 1965 — Section 24, 24(1), 24(3)Income Tax Act, 1961 — Section 68
High Courts28 Aug 1985Dismissed
Ram Murti Vs Gian Chand
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 506
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts27 Aug 1985
Mohan Roller Flour Mills Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1987) 66 STC 393
Punjab General Sales Tax Act, 1948 — Section 10
High Courts27 Aug 1985
Manphool Vs Sampat and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0096
High Courts27 Aug 1985
Sarimati Shanti Devi and Another Vs Jagdish Parshad and Another
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0092
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)Registration Act, 1908 — Section 17, 17(1)(b), 49Stamp Act, 1899 — Section 35
High Courts27 Aug 1985
Court On its Own Motion Vs Charan Singh and Another
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 169
Central Excises and Salt Act, 1944 — Section 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(6)Police Act, 1861 — Section 20
High Courts27 Aug 1985
Arjan s/o Khazan Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0064
High Courts27 Aug 1985Dismissed
Walaiti Ram Vs Sohan Lal
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 593
High Courts27 Aug 1985
Raghvir Singh Vs Additional District Judge, Sonepat
Punjab And Haryana At Chandigarh · (1985) PLJ 572 : (1985) RRR 328
High Courts27 Aug 1985
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0047
High Courts27 Aug 1985
Hira Lal Anand Vs Harbans Lal Ghai
Punjab And Haryana At Chandigarh · (1985) 2 RCR(Criminal) 284 : (1986) 1 RCR(Rent) 646
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts27 Aug 1985
Prem Kumar, etc. Vs Shiv Ram
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 503
Evidence Act, 1872 — Section 116, 16
High Courts26 Aug 1985Dismissed
Piara Lal and others Vs Tirath Singh
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 257
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(iii)