High Courts05 May 1987
Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 761 : (1987) 2 RCR(Criminal) 214
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1987
949 judgments · page 30 of 48
High Courts05 May 1987
Gram Panchayat of Village Bhaddi Vs Om Parkash
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 165 : (1987) PLJ 612 : (1988) 1 RRR 247
High Courts05 May 1987
Bhajan Singh @ Harbhajan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 804 : (1988) 1 RCR(Criminal) 358
High Courts04 May 1987Allowed
Rajbir Alias Raj Kumar Vs Sh. Mange ram and Another
Punjab And Haryana At Chandigarh · (1987) 05 P&H CK 0084
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 May 1987
Chain Sukh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 760
High Courts04 May 1987
State of Punjab Vs Krishan Lal
Punjab And Haryana At Chandigarh · AIR 1987 P&H 222 : (1987) 2 ILR (P&H) 117
Land Acquisition Act, 1894 — Section 18, 23(2), 23(lA), 28
High Courts04 May 1987
Jang Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) 1 RCR(Criminal) 344
High Courts03 May 1987
Lalan Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1987) 2 PLR 395 : (1988) 2 RCR(Criminal) 595
High Courts01 May 1987
Parkash Singh Badal and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1987 P&H 263 : (1988) 1 ILR (P&H) 251
Civil Procedure Code, 1908 (CPC) — Section 9Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 101, 102, 132, 136, 191
High Courts01 May 1987
Davinder Singh alias Datinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 352
High Courts01 May 1987
Major Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 245
High Courts01 May 1987
Ashok Kumar Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 317
High Courts01 May 1987Allowed
Harjinder Kaur (Smt.) and Others Vs Employees' State Insurance Corpn.
Punjab And Haryana At Chandigarh · (1988) ACJ 906 : (1988) 1 ILR (P&H) 390 : (1995) 3 LLJ 593
Employees State Insurance Act, 1948 — Section 2(8), 51A, 52
High Courts01 May 1987
Joginder Singh Vs Stat of Punjab
Punjab And Haryana At Chandigarh · (1988) 1 RCR(Criminal) 376
High Courts30 Apr 1987
Union of India Vs Inder Singh
Punjab And Haryana At Chandigarh · AIR 1988 P&H 257 : (1988) 1 ILR (P&H) 235
High Courts28 Apr 1987
Narinder Singh, Ex-HC of Police Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 37
High Courts28 Apr 1987
Maya Devi and Others Vs Mehria Gram Dall Mill and Others
Punjab And Haryana At Chandigarh · AIR 1988 P&H 176
Civil Procedure Code, 1908 (CPC) — Section 151Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13Penal Code, 1860 (IPC) — Section 406
High Courts27 Apr 1987
Puran Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1988) CriLJ 1031 : (1988) 2 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313
High Courts27 Apr 1987
Jasbir Singh and Others Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1987) 63 CTR 160 : (1987) 168 ITR 770 : (1987) 2 RCR(Criminal) 235
Income Tax Act, 1961 — Section 277, 278B