CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,904 of 4,611

High Courts10 Aug 1987

HARBANS SINGH Vs UNION OF INDIA AND OTHERS

Punjab And Haryana At Chandigarh · (1988) 66 CTR 165 : (1988) 171 ITR 23 : (1988) 34 TAXMAN 495

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 132, 143, 148, 271, 274Penal Code, 1860 (IPC) — Section 193, 245C, 245F, 276C
Read judgment
High Courts06 Aug 1987Allowed

Ramesh Kumar Vs Rameswar Dass

Punjab And Haryana At Chandigarh · (1988) CivCC 143 : (1987) 2 RCR(Rent) 515

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(1), 15(2)
Read judgment
High Courts06 Aug 1987Allowed

Dharam Pal Vs Malkiat Singh Gill

Punjab And Haryana At Chandigarh · (1988) CivCC 104 : (1988) 1 RCR(Rent) 104

Delhi Rent Control Act, 1958 — Section 25B(4), 25B(5)East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A, 18A(3), 18A(4), 18A(5)
Read judgment
High Courts04 Aug 1987

Kapoor Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1988) CriLJ 636 : (1988) 1 ILR (P&H) 496 : (1987) 2 RCR(Criminal) 383

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
Read judgment