High Courts05 Jun 1987
Lakhmi Chand Vs Sarla Devi
Punjab And Haryana At Chandigarh · AIR 1988 P&H 146 : (1988) 1 ILR (P&H) 486
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 6(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,909 of 4,611
High Courts05 Jun 1987Allowed
Jawahar Lal Vs Mangu Ram through L.Rs.
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 483
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 8
High Courts05 Jun 1987Allowed
Jawahar Lal Vs Mangu Ram
Punjab And Haryana At Chandigarh · (1988) CivCC 54 : (1988) 1 ILR (P&H) 483 : (1987) 2 RCR(Rent) 208
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(2), Order 26 Rule 8
High Courts04 Jun 1987
Jagtar Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 455
High Courts04 Jun 1987
Som Nath alisa Som Kumar alias Som Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 299
High Courts04 Jun 1987Allowed
State Bank of India Vs Depro Foods Ltd. and Others
Punjab And Haryana At Chandigarh · (1988) 64 CompCas 375
Companies (Court) Rules, 1959 — Rule 291, 291(4)Companies Act, 1956 — Section 451
High Courts03 Jun 1987
Jeevan Singh Vs State Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 212
High Courts03 Jun 1987
Jagdeep Singh alias Rana Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 716 : (1987) 2 RCR(Criminal) 203
High Courts03 Jun 1987
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 690 : (1987) 2 RCR(Criminal) 329
High Courts03 Jun 1987Dismissed
Chamela Ram Vs Hukma and Another
Punjab And Haryana At Chandigarh · (1987) 06 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6B, Order 8 Rule 8, 151
High Courts02 Jun 1987Dismissed
Vasdev Singh Vs Miss Parmin Kaur
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 479 : (1988) 2 RCR(Criminal) 112
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)
High Courts02 Jun 1987
Hari Chand Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 361
High Courts02 Jun 1987
Godavari Devi Vs Union of India and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 509 : (1987) RRR 316
High Courts02 Jun 1987
Pritam Singh Vs Haryana Administration
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 246
High Courts02 Jun 1987
Vinod Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 785 : (1987) 2 PLR 506 : (1987) 2 RCR(Criminal) 477
High Courts02 Jun 1987
Parsotam Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 659 : (1987) 2 RCR(Criminal) 323
High Courts01 Jun 1987
Jai Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 325
High Courts28 May 1987
Ajaib Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1988) CriLJ 680 : (1987) 2 RCR(Criminal) 444
High Courts28 May 1987
Shivalik Ice Factory and Cold Storage Pvt. Ltd. and Others Vs Registrar of Companies
Punjab And Haryana At Chandigarh · (1988) 64 CompCas 113 : (1988) 1 ILR (P&H) 454 : (1988) 2 RCR(Criminal) 24
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts28 May 1987
Mahabir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 415 : (1987) 2 PLR 194 : (1987) 2 RCR(Criminal) 368