High Courts20 Nov 1986
Bhopal Singh Vs Ram Chand
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 191
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1986
836 judgments · page 4 of 42
High Courts20 Nov 1986
Bhupa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 635
High Courts20 Nov 1986
Kanwarjit Singh Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 11 : (1987) RRR 55
High Courts20 Nov 1986
Sadhu Singh Vs Chhinder Singh
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 190
High Courts20 Nov 1986
Daya Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 675
High Courts19 Nov 1986
Ashok Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1987) CriLJ 1412 : (1987) 1 RCR(Criminal) 480
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 319Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Nov 1986
Gurdial Singh Vs Ajmer Singh
Punjab And Haryana At Chandigarh · (1987) 1 CurLJ 781 : (1987) PLJ 124 : (1987) RRR 25
High Courts19 Nov 1986
Nirmal Singh Vs Passi
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 477
High Courts18 Nov 1986
Har Lal Vs Manbhar
Punjab And Haryana At Chandigarh · (1987) PLJ 20 : (1987) 2 PLR 162 : (1987) RRR 440
High Courts18 Nov 1986
Gurdial Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 209
High Courts18 Nov 1986
Jagdish Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) CriLJ 1338 : (1987) 1 RCR(Criminal) 182
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16
High Courts17 Nov 1986
Madan Gopal Vs Din Dayal and Another
Punjab And Haryana At Chandigarh · AIR 1988 P&H 124 : (1987) 91 PLR 229
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3B, 91 , 92
High Courts17 Nov 1986
Dharam Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 415
High Courts14 Nov 1986
Harbans Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1987) CriLJ 1088 : (1987) 2 ILR (P&H) 427
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432
High Courts14 Nov 1986
Pakhar Singh Vs Bhajan Singh and Others
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 1
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 2, Order 9 Rule 13, 152
High Courts14 Nov 1986
Risaldar Pakhar Singh and Others Vs Bhajan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1987 P&H 170
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13, 152
High Courts14 Nov 1986
Angrez Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 635
High Courts13 Nov 1986
Tota Singh (deceased) Rep. by L.Rs. Vs Sodha
Punjab And Haryana At Chandigarh · (1987) 1 CurLJ 203 : (1987) PLJ 59 : (1987) RRR 424
High Courts12 Nov 1986Allowed
Inder Sain Jain Vs M/s Satish Metal Industries and others
Punjab And Haryana At Chandigarh · (1986) 11 P&H CK 0049
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Nov 1986Allowed
State of Punjab Vs Harjeet Singh
Punjab And Haryana At Chandigarh · (1986) 11 P&H CK 0007