High Courts07 Jan 1987Allowed
M/s Haryana Tractor, G.T. Road, Hansi Vs State Bank of India and Other
Punjab And Haryana At Chandigarh · (1987) 01 P&H CK 0015
Stamp Act, 1899 — Section 35
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,931 of 4,611
High Courts07 Jan 1987Allowed
Nanak Chand and Another Vs Panchayat Samiti Nuh, Distt. Gurgaon
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 677
Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 52
High Courts07 Jan 1987Dismissed
The Yamuna Nagar Cane Growers Cooperative Society Ltd. and Another Vs The Cane Commissioner, Haryana, Chandigarh and Another
Punjab And Haryana At Chandigarh · (1987) 01 P&H CK 0003
Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953 — Section 6(1)
High Courts24 Dec 1986
Harbans Lal Vs Lahori Ram and Others
Punjab And Haryana At Chandigarh · (1986) 12 P&H CK 0004
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7(2)
High Courts19 Dec 1986Allowed
Madan Lal Vs Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 8
Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 5(2)
High Courts19 Dec 1986
Oriental Fire and General Insurance Co. Ltd. and Another Vs Krishna Devi and Another
Punjab And Haryana At Chandigarh · (1988) 1 ACC 134
Motor Vehicles Act, 1988 — Section 110A
High Courts18 Dec 1986
Brij Lal and Others Vs Kartar Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1988 P&H 88 : (1987) 91 PLR 610
Evidence Act, 1872 — Section 93Specific Relief Act, 1963 — Section 26
High Courts17 Dec 1986Allowed
Budh Singh Sethi Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1986) 12 P&H CK 0036
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts16 Dec 1986
Tilak Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 284
High Courts15 Dec 1986
Chhote Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 285
High Courts12 Dec 1986Allowed
I.T.C. Ltd. Vs Regional Provident Fund Commissioner and Others
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 73
Civil Procedure Code, 1908 (CPC) — Section 98Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 19A, 2, 6, 7
High Courts12 Dec 1986
Dewan Chand Vs Kalyan Dass and Others
Punjab And Haryana At Chandigarh · AIR 1988 P&H 43 : (1987) 91 PLR 191 : (1987) 1 RCR(Rent) 476
High Courts12 Dec 1986
Jit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 1971 P&H 366 : (1987) 1 RCR(Criminal) 286
High Courts12 Dec 1986
Ved Parkash Garg Vs Seema
Punjab And Haryana At Chandigarh · AIR 1988 P&H 75 : (1987) 2 ILR (P&H) 421
Civil Procedure Code, 1908 (CPC) — Section 10, 151, 23, 23(3), 25Hindu Marriage Act, 1955 — Section 13, 21, 9
High Courts12 Dec 1986
Smt. Veena Rani Alias Romesh Rani Vs Dharam Paul Alias Khem Chand
Punjab And Haryana At Chandigarh · (1986) 12 P&H CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts11 Dec 1986Dismissed
Jagdish Alias Jagdish Kumar Vs Sub Divisional Magistrate, Panipat and Others
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 433
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Dec 1986
Mrs. Kanta Sibal and Others Vs Sandhu Transport Co. and Others
Punjab And Haryana At Chandigarh · (1986) 12 P&H CK 0005
Motor Vehicles Act, 1988 — Section 92A
High Courts11 Dec 1986Allowed
Ram Kumar Alias Onkar Vs Gram Panchayat Village Nangal Katha
Punjab And Haryana At Chandigarh · (1986) 12 P&H CK 0003
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts11 Dec 1986Dismissed
Ajit Singh Vs Khushwant Singh
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Rent) 444
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts10 Dec 1986Allowed
Employees' State Insurance Corporation Vs Gedore Tools India (P) Ltd.
Punjab And Haryana At Chandigarh · (1987) 2 ILR (P&H) 411
Employees State Insurance Act, 1948 — Section 2(2), 2(22), 40(2), 75