High Courts09 Sept 1985
Inder Singh Vs Gram Panchayat of Village Achal
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0020
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 12, 13, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,987 of 4,611
High Courts09 Sept 1985Allowed
Smt. Shanti Devi Vs M/s A.R. Chadha and others
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 166
High Courts07 Sept 1985
Chander Bhan and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 107, 302, 306, 498A
High Courts06 Sept 1985Dismissed
Sham Lal and another Vs Firm Lal Chand Bishan Dass and others
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0120
Penal Code, 1860 (IPC) — Section 406
High Courts06 Sept 1985
Shri Hazoora Singh Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 160 ITR 746
Contract Act, 1872 — Section 182Income Tax Act, 1961 — Section 139, 148, 153(2), 163, 5(2)
High Courts06 Sept 1985
Amar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0073
High Courts06 Sept 1985
Puran Singh Vs Jagrar Singh
Punjab And Haryana At Chandigarh · AIR 1986 P&H 84
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 12(3), Order 41 Rule 3
High Courts06 Sept 1985Allowed
Ajit Singh and others Vs Harnam Singh
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 479
East Punjab Urban Rent Restriction Act, 1949 — Section 2(d)
High Courts06 Sept 1985
Gurdev Singh Alias Gurdev Chand Vs Pritam Kaur and Other
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0010
High Courts05 Sept 1985Dismissed
Commissioner of Income Tax Vs S.B. Saini Bros.
Punjab And Haryana At Chandigarh · (1986) 25 TAXMAN 55
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts05 Sept 1985
Groz-Beckert Saboo Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 54 CTR 221 : (1986) 160 ITR 743
High Courts05 Sept 1985
Ram, Gopal Banarsi Dass Vs Satish Kumar
Punjab And Haryana At Chandigarh · AIR 1986 P&H 52 : (1985) 88 PLR 457 : (1986) 1 RCR(Rent) 236
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Punjab (Development/Regulation) Act, 1952 — Section 22Specific Relief Act, 1963 — Section 41
High Courts05 Sept 1985
Commissioner of Income Tax Vs S.B. Saini Brothers
Punjab And Haryana At Chandigarh · (1986) 161 ITR 415
Income Tax Act, 1961 — Section 256(1), 256(2)Income Tax Rules, 1962 — Rule 6DD
High Courts05 Sept 1985
Unisystems P. Ltd. Vs Stepan Chemical Ltd.
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0048
Companies Act, 1956 — Section 434(1), 483
High Courts05 Sept 1985
Balwant Ram Vs Bimla Devi
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0044
High Courts05 Sept 1985
Krishan Gopal and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0041
High Courts05 Sept 1985
Bhartu Vs Dewana and another
Punjab And Haryana At Chandigarh · (1986) 1 CurLJ 357 : (1986) 1 LLR 561 : (1986) 1 LLR 491 : (1986) PLJ 18 : (1985) RRR 316
High Courts04 Sept 1985
Nitco Roadways Pvt. Ltd. and another Vs The Municipal Corporation Ludhiana and another
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0122
Punjab Municipal Corporation Act, 1976 — Section 116
High Courts04 Sept 1985
Banarsi Dass and Others Vs Mohan Lal and Another
Punjab And Haryana At Chandigarh · (1986) CriLJ 1154 : (1985) 88 PLR 415
Criminal Procedure Code, 1973 (CrPC) — Section 250, 340, 344, 401, 482Penal Code, 1860 (IPC) — Section 175, 193, 406, 417, 420
High Courts04 Sept 1985Allowed
Dr. Ajit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482, 561APenal Code, 1860 (IPC) — Section 304A