COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,934 of 4,611

High Courts20 Nov 1986Dismissed

Shakuntla Devi Vs Sham Nath and Prem Nath

Punjab And Haryana At Chandigarh · (1987) 2 ILR (P&H) 355

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 8, Order 47 Rule 1

Read judgment

High Courts20 Nov 1986

Bhopal Singh Vs Ram Chand

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 191

Read judgment

High Courts20 Nov 1986

Bhupa Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 635

Read judgment

High Courts20 Nov 1986

Kanwarjit Singh Vs State of Punjab and ors.

Punjab And Haryana At Chandigarh · (1987) PLJ 11 : (1987) RRR 55

Read judgment

High Courts20 Nov 1986

Sadhu Singh Vs Chhinder Singh

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 190

Read judgment

High Courts20 Nov 1986

Daya Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 675

Read judgment

High Courts19 Nov 1986

Gurdial Singh Vs Ajmer Singh

Punjab And Haryana At Chandigarh · (1987) 1 CurLJ 781 : (1987) PLJ 124 : (1987) RRR 25

Read judgment

High Courts19 Nov 1986

Nirmal Singh Vs Passi

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 477

Read judgment

High Courts18 Nov 1986

Har Lal Vs Manbhar

Punjab And Haryana At Chandigarh · (1987) PLJ 20 : (1987) 2 PLR 162 : (1987) RRR 440

Read judgment

High Courts18 Nov 1986

Gurdial Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 209

Read judgment

High Courts18 Nov 1986

Jagdish Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1987) CriLJ 1338 : (1987) 1 RCR(Criminal) 182

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16

Read judgment

High Courts17 Nov 1986

Madan Gopal Vs Din Dayal and Another

Punjab And Haryana At Chandigarh · AIR 1988 P&H 124 : (1987) 91 PLR 229

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3B, 91 , 92

Read judgment

High Courts17 Nov 1986

Dharam Pal Vs State of Punjab

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 415

Read judgment

High Courts14 Nov 1986

Harbans Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1987) CriLJ 1088 : (1987) 2 ILR (P&H) 427

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 401, 432

Read judgment

High Courts14 Nov 1986

Pakhar Singh Vs Bhajan Singh and Others

Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 1

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 2, Order 9 Rule 13, 152

Read judgment

High Courts14 Nov 1986

Risaldar Pakhar Singh and Others Vs Bhajan Singh and Others

Punjab And Haryana At Chandigarh · AIR 1987 P&H 170

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13, 152

Read judgment

High Courts14 Nov 1986

Angrez Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 635

Read judgment

High Courts13 Nov 1986

Tota Singh (deceased) Rep. by L.Rs. Vs Sodha

Punjab And Haryana At Chandigarh · (1987) 1 CurLJ 203 : (1987) PLJ 59 : (1987) RRR 424

Read judgment

High Courts12 Nov 1986Allowed

Inder Sain Jain Vs M/s Satish Metal Industries and others

Punjab And Haryana At Chandigarh · (1986) 11 P&H CK 0049

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts12 Nov 1986Allowed

State of Punjab Vs Harjeet Singh

Punjab And Haryana At Chandigarh · (1986) 11 P&H CK 0007

Read judgment