High Courts18 Mar 1985Dismissed
Amin Chand and others Vs Thakur Dass
Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 401
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1985
970 judgments · page 38 of 49
High Courts16 Mar 1985Allowed
S.S. Jain Sabha (Regd ) and others Vs Surinder Kumar and another
Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 406
High Courts16 Mar 1985Dismissed
Sukhpal Singh Vs Darshana Rani and Others
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0070
High Courts16 Mar 1985
Ganesh Steel & Allied Industries, through its Partner, Sh.Wazir Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0058
High Courts16 Mar 1985
Vedsons Steels & Wires Pvt.Ltd Vs Union of India
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0056
High Courts16 Mar 1985
Baghla Briquette Industries Vs Punjab Financial Corporation, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1986 P&H 80 : (1985) 88 PLR 338
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1963 — Article 127
High Courts16 Mar 1985
Balam Singh. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0026
High Courts16 Mar 1985
M.P. Bansal and Another Vs The District Employment Officer, Pathankot
Punjab And Haryana At Chandigarh · AIR 1985 P&H 251 : (1985) 1 RCR(Rent) 490
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23East Punjab Urban Rent Restriction Act, 1949 — Section 11, 13(2), 19, 2
High Courts15 Mar 1985Dismissed
Pritam Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Mar 1985
Sudharsh Kumar Ahuja Vs R.P. Joshi and Another
Punjab And Haryana At Chandigarh · AIR 1985 P&H 260 : (1985) 2 ILR (P&H) 349 : (1985) 1 RCR(Rent) 484
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 27 Rule 5A, Order 6 Rule 17, Order 7 Rule 11, 115(2)
High Courts15 Mar 1985
Ved Kumari and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0024
High Courts15 Mar 1985
Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0018
High Courts14 Mar 1985
Megh Raj Vs Raghubir Singh and others .
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 437 : (1985) PLJ 316 : (1986) RRR 72
High Courts14 Mar 1985
Bachan Singh Vs Deputy Commissioner, Kurukshetra
Punjab And Haryana At Chandigarh · (1985) 2 CurLJ 50 : (1985) ILR (P&H) 413 : (1985) PLJ 281 : (1986) RRR 558
High Courts14 Mar 1985
Gurmukh Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0029
High Courts14 Mar 1985
State of Haryana Vs Isher Dass
Punjab And Haryana At Chandigarh · (1985) CriLJ 1061 : (1985) 2 ILR (P&H) 204 : (1985) 2 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
High Courts14 Mar 1985
Premier Thermatic P. Ltd. Vs Indian Sulphacid Industries Ltd.
Punjab And Haryana At Chandigarh · (1985) 57 CompCas 816
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Companies (Court) Rules, 1959 — Rule 9
High Courts14 Mar 1985
Munna Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1986 P&H 59
Constitution of India, 1950 — Article 286(1)Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 96
High Courts13 Mar 1985Dismissed
Director of Enforcement Vs Lal Chand and Another
Punjab And Haryana At Chandigarh · (1985) 6 ECC 55
Constitution of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1973 — Section 51, 52, 54
High Courts13 Mar 1985
Gore Lal Jain Vs Ram Chand Dhir
Punjab And Haryana At Chandigarh · (1985) 03 P&H CK 0059