High Courts19 Feb 1987
Man Mohan Sahani Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 743 : (1987) 2 RCR(Criminal) 292
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,924 of 4,611
High Courts19 Feb 1987
Walaiti Lal alias Surinder Kumar Vs State (U.T.), Chandigarh
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 505 : (1987) 1 RCR(Criminal) 341
High Courts18 Feb 1987Dismissed
Gian Singh and Others Vs Smt. Devinderjit Kaur
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0082
High Courts18 Feb 1987
Mewa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 297 : (1987) 1 RCR(Criminal) 319
High Courts18 Feb 1987
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 518 : (1987) 2 RCR(Criminal) 324
High Courts18 Feb 1987
Nahar Singh & Ors. Vs Sate of Punjab & anr.
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 455 : (1987) 2 RCR(Criminal) 118
High Courts18 Feb 1987
Jarnail Singh and another Vs Gram Sabha of Village Sarabha and others
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 61 : (1987) PLJ 175 : (1987) 2 PLR 459 : (1987) RRR 308
High Courts18 Feb 1987
Bhoop Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 517 : (1987) 1 CurLJ 571 : (1987) 1 RCR(Criminal) 318
High Courts18 Feb 1987Allowed
Jai Kumar Jain Vs Babu Ram and Others
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Rent) 427
High Courts17 Feb 1987Dismissed
Murtt Shree Ram Chander Ji Maharaj, Installed In Thakardwara Kalan, Talab Naurang Rai Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 171
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 30
High Courts17 Feb 1987Dismissed
Murti Shri Ram Chander Jit Maharaj. Installed In Thakardwara Kalan. Talab Nauranj Rai Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 171
Land Acquisition Act, 1894 — Section 18
High Courts17 Feb 1987
Harbans Singh and anr. Vs Gurbakhsh Singh and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 224 : (1987) RRR 132
High Courts17 Feb 1987
Shrimati Gita Devi Vs Financial Commissioner, Haryana and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 265 : (1987) RRR 287
High Courts17 Feb 1987
Ajmer Singh Vs Pritam Singh and anr.
Punjab And Haryana At Chandigarh · (1987) 2 CurLJ 197 : (1987) PLJ 264 : (1987) RRR 274
High Courts17 Feb 1987
Nirmaljit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 462 : (1987) 1 RCR(Criminal) 381
High Courts11 Feb 1987
Shiam Lal Sunder Lal and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1987) 66 STC 37
Constitution of India, 1950 — Article 366Punjab General Sales Tax Act, 1948 — Section 4B
High Courts11 Feb 1987Allowed
Lekh Ram Vs Hari Singh
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0069
High Courts11 Feb 1987Allowed
Lekh Ram (deceased) and Others Vs Hart Singh
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0004
High Courts09 Feb 1987Allowed
Hari Singh (Deceased) Represented By His Lrs. Vs Gurmej Kaur and Others
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0092
Specific Relief Act, 1963 — Section 19(b)
High Courts09 Feb 1987Allowed
Naurata Ram Vs Bagga Singh (Deceased) Through His Legal Representatives
Punjab And Haryana At Chandigarh · (1987) 02 P&H CK 0090
East Punjab Urban Rent Restriction Act, 1949 — Section 2(f)