High Courts07 Jul 1986Dismissed
Dharam Veer Vs Smt. Santosh Devi
Punjab And Haryana At Chandigarh · (1986) 07 P&H CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 161
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,950 of 4,611
High Courts07 Jul 1986
Umrao Singh Vs Lalji and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 236 : (1988) 1 RRR 477
High Courts07 Jul 1986
Naranjan Singh Vs Dalbir Singh S/o Buta Singh and anr.
Punjab And Haryana At Chandigarh · (1986) 2 AICLR 535
High Courts07 Jul 1986Allowed
Tarlok Singh Vs Gurmel Singh and others
Punjab And Haryana At Chandigarh · (1986) 07 P&H CK 0004
Punjab Gram Panchayat Act, 1952 — Section 13(o)
High Courts18 Jun 1986
Sukhdev Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (1986) 06 P&H CK 0001
High Courts10 Jun 1986
Bimal Kaur Khalsa Vs Sujan Singh and Others
Punjab And Haryana At Chandigarh · AIR 1987 P&H 145
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 22, 29Constitution of India, 1950 — Article 327
High Courts06 Jun 1986
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 2 RCR(Criminal) 255
High Courts06 Jun 1986
Rang Lal & Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 06 P&H CK 0002
High Courts03 Jun 1986
State of Haryana Vs Islam
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 259
High Courts30 May 1986
V.K. Construction Works (P) Ltd. Vs Food Corporation of India, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1987 P&H 97 : (1987) 1 ILR (P&H) 439
Arbitration Act, 1940 — Section 10, 20, 20(4), 8, 9
High Courts30 May 1986
Kishori Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 54
High Courts30 May 1986Dismissed
Raghunath Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0091
Land Acquisition Act, 1894 — Section 18
High Courts30 May 1986
Sukhdev Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · AIR 1987 P&H 5 : (1986) 2 RCR(Criminal) 261
Constitution of India, 1950 — Article 19(1)Press and Registration of Books Act, 1867 — Section 7Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3, 4
High Courts30 May 1986
Swaran Singh, S/o Harbans Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 2 AICLR 225
High Courts30 May 1986
Sukhdev Singh Vs Union Territory
Punjab And Haryana At Chandigarh · (1986) CriLJ 1757 : (1986) 2 ILR (P&H) 231
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 161, 437, 439Penal Code, 1860 (IPC) — Section 120B, 124A, 153A
High Courts30 May 1986Dismissed
State of Punjab and Another Vs Jagan Nath
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 421
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(2), 2, 272, 378Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 16(1)
High Courts30 May 1986Dismissed
Mange Ram and others Vs Lalita Devi and others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 May 1986Dismissed
The State of Punjab Vs Jagan Nath
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 5
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts29 May 1986
Shri Shree Pal Narwania Vs Union Bank of India and others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0105
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts29 May 1986
Manohar Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0080