High Courts21 Oct 1986
Balkishan and Another Vs Khazana Ram and Another
Punjab And Haryana At Chandigarh · (1987) CriLJ 1601
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1986
836 judgments · page 7 of 42
High Courts21 Oct 1986Dismissed
Tek Chand Vs Makhan Singh
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3
High Courts20 Oct 1986Allowed
Rameshwar Puri Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 244
Drugs and Cosmetics Act, 1940 — Section 18(a)(i)
High Courts20 Oct 1986
Bachan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0029
High Courts20 Oct 1986Allowed
Gian Chand Vs Satnam Singh and others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0011
High Courts20 Oct 1986Dismissed
Edal and Others Vs Sukha and Others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Oct 1986Allowed
State of Haryana and Others Vs Harbhajan and Another
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0006
High Courts16 Oct 1986
Sawaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 PLR 113 : (1987) 1 RCR(Criminal) 15
High Courts15 Oct 1986
Sampuran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 51
High Courts14 Oct 1986Dismissed
Smt. Urmila Joshi and Others Vs Makhan Singh and Others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0059
High Courts14 Oct 1986
Hakam Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) CriLJ 1332 : (1987) 2 RCR(Criminal) 590
Criminal Procedure Code, 1973 (CrPC) — Section 193, 196, 200, 204, 419Penal Code, 1860 (IPC) — Section 120B, 419
High Courts14 Oct 1986
State of Haryana Vs Yad Ram
Punjab And Haryana At Chandigarh · AIR 1987 P&H 203 : (1987) 1 ILR (P&H) 110
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts14 Oct 1986
Ram Sarup and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) CriLJ 928 : (1987) 91 PLR 95 : (1987) 1 RCR(Criminal) 145 : (1987) 1 RCR(Criminal) 1452
Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 469
High Courts14 Oct 1986Allowed
National Fertilizer Ltd. Vs M/s Pushkar Trading Co. and Others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts13 Oct 1986
Raghbir Vs Additional District Judge, Rohtak and ors.
Punjab And Haryana At Chandigarh · (1987) 1 CurLJ 265 : (1987) PLJ 105 : (1987) RRR 178
High Courts09 Oct 1986Dismissed
Parkash Chand (Died) represented by his Legal Representatives and others Vs Ram Sarup (Dead), represented by his Legal Representatives and others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0052
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts09 Oct 1986
Gram Panchayat Vs S.D.M. and Others
Punjab And Haryana At Chandigarh · (1987) CriLJ 1326 : (1987) 2 RCR(Criminal) 588
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts09 Oct 1986Dismissed
Commissioner of Income Tax Vs R.N. Oswal Hosiery Factory
Punjab And Haryana At Chandigarh · (1986) 29 TAXMAN 439
Income Tax Act, 1961 — Section 35B(1)(6)
High Courts08 Oct 1986Dismissed
Smt. Gurmail Kaur and others Vs Smt. Manjit Kaur
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts07 Oct 1986Dismissed
Kabal Singh Vs Parmohan Singh and others
Punjab And Haryana At Chandigarh · (1986) 10 P&H CK 0054