High Courts06 May 1986Dismissed
Banta Singh and others Vs Hardeep Singh and others
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0131
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,956 of 4,611
High Courts06 May 1986
Bedi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0062
High Courts06 May 1986Dismissed
Kartar Kaur and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1986) 63 STC 295
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts05 May 1986
State of Punjab and Others Vs Ram Kishan
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 276
Constitution of India, 1950 — Article 14Punjab New Mandi Townships (Development and Regulation) (Amendment) Act, 1981 — Section 8Punjab New Mandi Townships (Development and Regulation) Act, 1960 — Section 12, 13, 13(1), 13(2), 13(3)
High Courts05 May 1986
Sham Lal and another Vs Harbans Lal Sabharwal
Punjab And Haryana At Chandigarh · (1986) 2 RCR(Rent) 369 : (1986) 2 RCR(Rent) 98
High Courts05 May 1986
Chand Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0089
High Courts05 May 1986
Lalit Mohan Vs Girdhari Lal and Ors.
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0083
High Courts05 May 1986Allowed
Gurbax Singh Vs Mal Singh Nagra
Punjab And Haryana At Chandigarh · (1986) 2 RCR(Rent) 101
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 May 1986
Lajja Ram Garg & sons Vs Maya Ram Hem Dass
Punjab And Haryana At Chandigarh · (1986) PLJ 565 : (1986) RRR 244
High Courts02 May 1986Allowed
Shri Jagtar Singh Vs Gurditta and another
Punjab And Haryana At Chandigarh · (1986) 05 P&H CK 0130
Registration Act, 1908 — Section 49
High Courts02 May 1986
Sarup Singh and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1987) PLJ 10 : (1987) RRR 53
High Courts01 May 1986
Tek Singh Vs Paramjit Singh and Others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 272 : (1986) 90 PLR 39
Arbitration Act, 1940 — Section 34
High Courts01 May 1986Allowed
Shri Tek Singh Vs Shri Paramjit Singh and others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 272 : (1986) 90 PLR 39
Arbitration Act, 1940 — Section 34
High Courts30 Apr 1986Allowed
Municipal Corporation, Amrttsar, and another Vs M/s R.S. Cotton Industries, Amritsar
Punjab And Haryana At Chandigarh · (1986) 04 P&H CK 0086
Punjab Municipal Corporation Act, 1976 — Section 343
High Courts30 Apr 1986
Bani Singh Vs Rattan Singh
Punjab And Haryana At Chandigarh · (1986) PLJ 577 : (1986) RRR 2
High Courts30 Apr 1986
Commissioner of Income Tax Vs Oswal Woollen Mills Ltd.
Punjab And Haryana At Chandigarh · (1987) 61 CTR 62 : (1987) 163 ITR 851
Income Tax Act, 1961 — Section 214
High Courts30 Apr 1986
Smt. Kamla Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 04 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Section 141Land Acquisition Act, 1894 — Section 18, 53
High Courts30 Apr 1986
Employees State Insurance Corporation Vs Western Electric and Scientific Works
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 270
Employees State Insurance Act, 1948 — Section 75(1), 75(3)
High Courts29 Apr 1986
Mangal Singh alias Mangi Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 169
High Courts29 Apr 1986
Municipal Committee Sirsa Vs Arjan Dass
Punjab And Haryana At Chandigarh · (1986) 2 CurLJ 580 : (1986) PLJ 550 : (1986) RRR 237