High Courts27 Apr 1987
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 759 : (1987) 2 RCR(Criminal) 193 : (1987) 2 RCR(Criminal) 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1987
949 judgments · page 31 of 48
High Courts27 Apr 1987
Fakir Chand and Ors. Vs Sub Divisional Magistrate, Kaithal and Anr.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 14
High Courts27 Apr 1987
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 754 : (1987) 2 RCR(Criminal) 355
High Courts27 Apr 1987
Inder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) PLJ 650 : (1987) RRR 39
High Courts24 Apr 1987Dismissed
Tulsi Dass and Others Vs Smt. Bachan Mala
Punjab And Haryana At Chandigarh · (1987) 04 P&H CK 0004
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 14
High Courts23 Apr 1987
Ajit Singh Vs Gopi Ram
Punjab And Haryana At Chandigarh · (1987) PLJ 657 : (1987) RRR 447
High Courts23 Apr 1987
Jairam Dass Vs Ved Parkash
Punjab And Haryana At Chandigarh · AIR 1988 P&H 240
Limitation Act, 1963 — Section 12(1)Majority Act, 1875 — Section 3
High Courts21 Apr 1987Allowed
Tilak Raj Bhalla Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 239
Constitution of India, 1950 — Article 226, 227, 309Punjab District Attorneys Service Rules, 1960 — Rule 14, 15, 3, 3(2), 54
High Courts21 Apr 1987
Ram Singh and our Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 782 : (1987) 2 PLR 357 : (1987) 2 RCR(Criminal) 208
High Courts21 Apr 1987
Sheo Chand Vs Malkhan Singh and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 392 : (1987) RRR 99
High Courts20 Apr 1987
Karan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 503
High Courts20 Apr 1987
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 202
High Courts17 Apr 1987Dismissed
Mangal Pati and Others Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 387
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1A, 104, 104(1), 104(2)
High Courts17 Apr 1987
Sujan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 723 : (1987) 2 CurLJ 559 : (1987) 2 PLR 276 : (1987) 2 RCR(Criminal) 501 : (1987) 2 RCR(Criminal) 198
High Courts17 Apr 1987
Gurmit Kaur and another Vs Dhanto
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 596 : (1987) PLJ 470 : (1987) 2 PLR 290
High Courts17 Apr 1987
Sapinder Singh Vs Baljinder Singh
Punjab And Haryana At Chandigarh · (1987) 04 P&H CK 0023
High Courts16 Apr 1987
Dharam Pal Vs Collector Land Acquisition Urban Development, Punjab, S.A.S.Nagar and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 263 : (1987) RRR 356
High Courts16 Apr 1987
Harjeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 767 : (1987) 2 RCR(Criminal) 217
High Courts15 Apr 1987
Mahadev Parshad and ors. Vs Dhumi and ors.
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 529 : (1987) PLJ 432 : (1987) RRR 397
High Courts15 Apr 1987
Karamjit Singh Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 495