High Courts14 May 1986Allowed
Sukhdev Singh Chauhan Vs Govt. of Punjab and others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0026
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,954 of 4,611
High Courts14 May 1986
Kamal Dev Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 346 : (1986) 90 PLR 159 : (1986) 2 RCR(Criminal) 220 : (1987) 2 RCR(Criminal) 44
Criminal Procedure Code, 1973 (CrPC) — Section 179, 180Prevention of Corruption Act, 1947 — Section 5(1)
High Courts14 May 1986
Shri Kamal Dev Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 346 : (1986) 90 PLR 159
Prevention of Corruption Act, 1947 — Section 5(1)(e)
High Courts13 May 1986
Guddi and Another Vs Charan Singh and Others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0109
High Courts13 May 1986
Murti Shri Hanumanji Mandir Bawa Surajgir Vill. Dera Vs Deputy Secretary Rehabilitation-cum-Settlement Comm.Hr.
Punjab And Haryana At Chandigarh · (1986) PLJ 529 : (1986) RRR 214
High Courts13 May 1986
Pritam Singh and Others Vs Ashok Kumar and Anr.
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0048
High Courts13 May 1986
Bakhshish Singh S/o Sh.Mangal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 1 AICLR 68
High Courts12 May 1986
Kaka Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 264 : (1989) 2 CurLJ 183 : (1989) 2 RCR(Criminal) 43
High Courts12 May 1986
Hardip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0044
High Courts09 May 1986Allowed
Lal Singh Vs Union of India and another
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 337 : (1986) 90 PLR 256
Civil Procedure Code, 1908 (CPC) — Section 79
High Courts09 May 1986
Sh. M.M.S. Bedi Vs Union Territory of Chandigarh and Another
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 60
Criminal Procedure Code, 1973 (CrPC) — Section 2(w), 2(x), 221, 256, 256(1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts09 May 1986
Lal Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 337 : (1986) 90 PLR 256
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79 , 80Limitation Act, 1963 — Section 21
High Courts09 May 1986Dismissed
Municipal Committee Vs Krishanlal and Another
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 342
Punjab Municipal (Executive Officer) Act, 1931 — Section 4Punjab Municipal Act, 1911 — Section 61(1), 65, 67, 84, 86
High Courts09 May 1986
Amritsar Improvement Trust . Vs Gurdial Singh etc..
Punjab And Haryana At Chandigarh · (1986) ILR (P&H) 394 : (1986) PLJ 675 : (1986) RRR 53
High Courts09 May 1986Allowed
M.M.S. Bedi Vs Union Territory of Chandigarh and Another
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 389 : (1986) 89 PLR 687
Criminal Procedure Code, 1973 (CrPC) — Section 2, 221(1), 221(2), 256, 256(1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts09 May 1986Dismissed
Municipal Committee, Bhatinda Vs Krishan Lal and another
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 342
Punjab Municipal Act, 1911 — Section 65, 67
High Courts09 May 1986Allowed
M/s Scala Fornishers Vs M/s Dhillon Brothers (P) Ltd.
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts08 May 1986
Shiv Charan and Another Vs Jorawar Singh and Another
Punjab And Haryana At Chandigarh · (1987) ShimLC 76
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 14
High Courts08 May 1986Allowed
Smt. Bhagwant Devi Vs Krishan Kumar Saini and others
Punjab And Haryana At Chandigarh · (1987) ACJ 295
High Courts08 May 1986Allowed
K.K. Sharma Vs Nirmal Singh and Others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0108