High Courts25 Feb 1987Allowed
Badri Nath Vs Ramji Dass Singh
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0083
East Punjab Urban Rent Restriction (Amendment) Act — Section 13A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1987
949 judgments · page 40 of 48
High Courts25 Feb 1987
Kuldip Singh and Other Vs Gurdial Singh Dyal Singh and Other
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0014
High Courts25 Feb 1987Allowed
Hari Singh and another Vs Smt. Ambo and another
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts24 Feb 1987
Court on its own motion Vs Sajjan Singh
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 144 : (1987) 1 RCR(Criminal) 648
High Courts24 Feb 1987
Buta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 504 : (1987) 1 RCR(Criminal) 315
High Courts24 Feb 1987
Swatantra Kumar Lamba and Another Vs Sheila Didi and Another
Punjab And Haryana At Chandigarh · (1987) 2 ACC 179 : (1988) ACJ 74
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Feb 1987
Harnam Singh Vs Gurmail Kaur
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 324 : (1987) 1 RCR(Criminal) 335
High Courts23 Feb 1987Allowed
Sh. Sudarshan Kumar Beri Vs Sh. Mahesh Kumar and Others
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts23 Feb 1987Dismissed
Saudagar Singh Vs Harnam Kaur and Others
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0086
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts23 Feb 1987Dismissed
Anajni Kumar and Another Vs Tarlochan Lal
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Rent) 429
High Courts23 Feb 1987
Charanjit Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1988) CriLJ 307 : (1987) 2 ILR (P&H) 509 : (1987) 1 RCR(Criminal) 580
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482
High Courts23 Feb 1987
Harbans Singh Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 721 : (1987) 1 RCR(Criminal) 628
High Courts23 Feb 1987
Neelam Chauhan and ors. Vs Madan Gopal and ors.
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 366 : (1987) PLJ 294 : (1989) 1 RRR 277 : (1987) RRR 536
High Courts23 Feb 1987
Jagat Ram Vs State (U.T.Chandigarh)
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 727 : (1987) 2 RCR(Criminal) 269
High Courts23 Feb 1987
Gurnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 20 : (1987) 1 RCR(Criminal) 672
High Courts23 Feb 1987
Court on its own Motion Vs Surjit Singh, Inspector of Police and Ors.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 16
High Courts23 Feb 1987Allowed
Guru Nanak Khalsa High School, Sectors 30-B, Chandigarh Vs The Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Feb 1987Allowed
Rajinder Kaur Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0091
Lunacy Act, 1912 — Section 62
High Courts20 Feb 1987
Kaur Singh Jeewar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 296 : (1987) 1 RCR(Criminal) 312
High Courts20 Feb 1987
Pritpal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 10 : (1987) 2 RCR(Criminal) 68