High Courts13 Aug 1985Allowed
Bant Singh Vs Ujagar Singh
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0014
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1985
970 judgments · page 22 of 49
High Courts12 Aug 1985Allowed
Rukmani Devi Vs Rameshwar Datt and Another
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0116
High Courts12 Aug 1985Dismissed
Mohinder Singh Vs Harbans Kaur and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts12 Aug 1985
Smt. Rukmani Devi Vs Rameshwar Datt and Another
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0101
High Courts12 Aug 1985
Court on its own Motion Vs Shamsher Singh Bedi and Others
Punjab And Haryana At Chandigarh · (1986) CriLJ 293 : (1986) 1 RCR(Criminal) 27
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 2
High Courts12 Aug 1985
Parmod Kumar Vs Bhagwat Sarup and Others
Punjab And Haryana At Chandigarh · AIR 1986 P&H 219 : (1986) 1 RCR(Rent) 628
High Courts12 Aug 1985
Bikkar Singh Vs Punjab State and others
Punjab And Haryana At Chandigarh · (1986) 1 LLR 159 : (1985) PLJ 573 : (1985) RRR 346
High Courts12 Aug 1985
Shashi Mehta Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 2 CurLJ 472
High Courts12 Aug 1985
Court On its Own Motion Vs Ajtt Singh and Others
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 5 : (1985) 2 RCR(Criminal) 530
Civil Procedure Code, 1908 (CPC) — Section 24Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 380, 411, 458
High Courts12 Aug 1985Allowed
Vinod Kumar Vs Bhagwat Sarup and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0025
High Courts11 Aug 1985
Moola Singh Vs Puran Singh
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 185
High Courts09 Aug 1985Allowed
The State of Punjab Vs Shri Ram Chand Contractor and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0099
Arbitration Act, 1940 — Section 28(2)
High Courts09 Aug 1985
Ramesh Kumar Vs Subhash Chander
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0075
High Courts09 Aug 1985
Haryana Urban Development Authority Vs Tejinder Mohan Singh Liberhan
Punjab And Haryana At Chandigarh · (1986) 2 CurLJ 29 : (1986) PLJ 15 : (1985) RRR 289
High Courts09 Aug 1985
Sukhdev Singh Dhindsa and Another Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1985) CriLJ 1739 : (1985) 2 ILR (P&H) 380 : (1985) 2 RCR(Criminal) 438
Arms Act, 1959 — Section 11, 25, 26, 27, 28Constitution of India, 1950 — Article 21, 217, 226, 227, 50Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 151
High Courts09 Aug 1985Dismissed
Harivansh Singh Vs Malook Singh, etc
Punjab And Haryana At Chandigarh · (1986) 2 RCR(Rent) 92 : (1986) 1 RCR(Rent) 287
High Courts09 Aug 1985Allowed
Lauti Ram and others Vs Jodha Ram and others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts08 Aug 1985Dismissed
Pandit Bishan Sarup Vs Prem Narain
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 1 : (1985) 88 PLR 393
High Courts08 Aug 1985Allowed
Sher Singh Vs Puran and others
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 289
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Aug 1985
Ranjit Singh Vs Kartara Ram and another
Punjab And Haryana At Chandigarh · (1986) 1 LLR 214 : (1985) PLJ 521 : (1986) RRR 617