High Courts29 May 1986
Vinod (Vinod Chadha) Vs Kirpal Singh Dhillon and Another
Punjab And Haryana At Chandigarh · AIR 1987 P&H 110 : (1987) 2 ILR (P&H) 71
Representation of the People Act, 1951 — Section 100(1), 101, 117, 81, 82
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,951 of 4,611
High Courts29 May 1986Dismissed
Industrial Ancillaries Pvt. Ltd. Vs Roop Chand and Others
Punjab And Haryana At Chandigarh · (1996) 114 PLR 431
Industrial Disputes Act, 1947 — Section 10
High Courts29 May 1986Dismissed
State of Punjab and Others Vs Janak Raj Jain
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 412
High Courts29 May 1986Dismissed
Avtar Singh Vs Bakshi Ram Chela Mahant Kundan Dass Chela Kulshetar Dass
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0014
Limitation Act, 1963 — Section 5
High Courts29 May 1986Dismissed
Partap Singh and Others Vs Ranjit Singh and Others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0002
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 44
High Courts28 May 1986Allowed
Mansha Singh Vs Municipal Committee, Jalalabad
Punjab And Haryana At Chandigarh · (1986) RCR(Rent) 462
Limitation Act, 1963 — Section 5
High Courts28 May 1986
Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0043
High Courts28 May 1986Allowed
Bodh Raj Vs R.R. Nagpal
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Rent) 349
High Courts28 May 1986Allowed
Mehar Chand Jain and others Vs Nand Singh and others
Punjab And Haryana At Chandigarh · (1987) ACJ 189
Limitation Act, 1963 — Section 6
High Courts28 May 1986
Mehar Chand Jain and Others Vs Nand Singh and Others
Punjab And Haryana At Chandigarh · (1987) ACJ 189
Limitation Act, 1963 — Section 6Motor Vehicles Act, 1988 — Section 110A(3)
High Courts27 May 1986Dismissed
Smt. Surinder Kaur and Another Vs Ujaggar Singh
Punjab And Haryana At Chandigarh · (1986) 2 RCR(Rent) 118
High Courts27 May 1986Allowed
Gurnam Singh Vs M/s. Bhag Mal Sat Pal
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0124
High Courts27 May 1986Allowed
Managing Committee of The Kanya Maha Vidalaya Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 288
Constitution of India, 1950 — Article 30, 30(1)Punjab Affiliated Colleges (Security of Service of Teachers) Act, 1974 — Section 3Punjab Affiliated Colleges (Security of Service of Teachers) Ordinance — Ordinance 13, Ordinance 14, Ordinance 15
High Courts27 May 1986
Subh Ram and Others Vs Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (1986) CriLJ 2027
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 136, 2, 439Penal Code, 1860 (IPC) — Section 160, 188, 228, 264, 277
High Courts27 May 1986Allowed
The Managing Committee, Kanya Maha Vidyalaya Jullundur Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0102
Constitution of India, 1950 — Article 30
High Courts27 May 1986Allowed
Ram Kishan and another Vs Sarwan Kumar and others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0092
High Courts27 May 1986
Raksha Rani Vs Ram Lal
Punjab And Haryana At Chandigarh · AIR 1987 P&H 60 : (1987) 1 ILR (P&H) 394 : (1986) 90 PLR 504
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 96 , 96(3)Evidence Act, 1872 — Section 3
High Courts27 May 1986
Subh Ram and Others Vs Gram Panchayat, Dhani Phogat and Another
Punjab And Haryana At Chandigarh · AIR 1986 P&H 357 : (1986) 2 ILR (P&H) 405
Punjab Gram Panchayat Act, 1952 — Section 21, 23Punjab Juvenile Smoking Act, 1918 — Section 3, 4
High Courts27 May 1986
Onkar and ors. Vs Birbal and ors.
Punjab And Haryana At Chandigarh · (1987) PLJ 155 : (1987) RRR 374
High Courts27 May 1986
Mohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 149