High Courts25 Feb 1986
Gram Panchayat, Tibbi Khurd Vs Additional Commissioner, Ferozepur
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 459
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A, 10A(7)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1986
836 judgments · page 35 of 42
High Courts25 Feb 1986Dismissed
Gram Panchayat Vs Additional Commissioner Ferozepur and Others
Punjab And Haryana At Chandigarh · (1986) 2 ILR (P&H) 459
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10(7), 10A, 10A(7), 16(7)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 5
High Courts25 Feb 1986
Ghansham Dass Goyal and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1986 P&H 207 : (1988) 2 RCR(Criminal) 112
General Clauses Act, 1897 — Section 21Haryana Urban Development Authority Act, 1977 — Section 6Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts21 Feb 1986
Pritam Kaur and Others Vs Madan Mohan and Others
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Feb 1986
Baldev Singh and Others Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0006
Punjab Security of Land Tenures Act, 1953 — Section 14A(i), 25, 9(1)(vi)
High Courts20 Feb 1986Allowed
Ch. Baljit Singh and other Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0083
Punjab Co-operative Societies Act, 1961 — Section 26(4)
High Courts20 Feb 1986Allowed
Smt. Balwant Kaur Vs Life Insurance Corporation of India
Punjab And Haryana At Chandigarh · (1986) 60 CompCas 137
Insurance Act, 1938 — Section 45
High Courts20 Feb 1986
Shamsher Singh and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 256
High Courts20 Feb 1986
Smt. Sheela Devi Vs Sohan Lal
Punjab And Haryana At Chandigarh · (1986) RCR(Rent) 77
East Punjab Urban Rent Restriction Act, 1949 — Section 3Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1, 1(3)
High Courts19 Feb 1986Allowed
Gopi Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0002
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts18 Feb 1986
Gian Chand Vs The Addl. District Judge, Hoshiarpur and Another
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0071
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts18 Feb 1986
Krishna Gopal Kataria and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1986 P&H 328 : (1987) 1 ILR (P&H) 145
Constitution of India, 1950 — Article 13Registration Act, 1908 — Section 21, 23, 28, 32, 35
High Courts18 Feb 1986
Subash Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0040
High Courts18 Feb 1986
Santokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0028
High Courts18 Feb 1986Allowed
Smt. Agnes Bagga Vs Tarlok Chand Bagga
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0008
Divorce Act, 1869 — Section 10
High Courts17 Feb 1986
Kewal Krishan and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) CrLJ 1792 : (1986) 2 RCR(Criminal) 129
High Courts17 Feb 1986
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 02 P&H CK 0029
High Courts17 Feb 1986
Kehar Singh Ganda and Others Vs Kamaljit Singh and Another
Punjab And Haryana At Chandigarh · (1986) 2 ACC 140 : (1987) ACJ 990 : (1986) 90 PLR 520
High Courts17 Feb 1986Dismissed
Jatinder Singh and Others Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 81
Constitution of India, 1950 — Article 14, 16Punjab Public Works Department (Electricity Branch) State Service (Class III) (Subordinate Posts) Rules, 1952 — Rule 9Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Regulation 2, 6, 9, 9(1), 9(7)
High Courts14 Feb 1986Dismissed
Mohamad Azam and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 69
Constitution of India, 1950 — Article 254Drugs and Cosmetics Rules, 1945 — Rule 2East Punjab Ayurvedic and Unani Practitioners Act, 1949 — Section 34