High Courts04 Sept 1985
Parvati Vs Ram Chand
Punjab And Haryana At Chandigarh · AIR 1986 P&H 217 : (1985) 88 PLR 649
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 44 Rule 1, Order 44 Rule 3 , 60(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,988 of 4,611
High Courts04 Sept 1985Dismissed
Murti Shri Thakar Ji Maharaj Thakar Dwara, Sangrur Vs Bhagwan Dass and others
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0012
Evidence Act, 1872 — Section 41
High Courts04 Sept 1985
Lady Dr. Ajit Kaur Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Penal Code, 1860 (IPC) — Section 304A
High Courts03 Sept 1985Allowed
Madan Lal Vs Shiv Narain
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0126
Partnership Act, 1932 — Section 47
High Courts03 Sept 1985Dismissed
Smt. Sudershan Kumari Vs Anand Kumar Khemka and others
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 668
High Courts03 Sept 1985Allowed
Gram Panchayat Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0123
Punjab Gram Panchayat Act, 1952 — Section 26
High Courts03 Sept 1985
Ram Kanwar Vs Partap Singh and Another
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0111
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts03 Sept 1985
Gurdev Kaur and Others Vs Channo
Punjab And Haryana At Chandigarh · AIR 1986 P&H 251 : (1985) 88 PLR 603
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22Hindu Marriage (Amendment) Act, 1956 — Section 25
High Courts03 Sept 1985
Sham Sunder Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0047
High Courts03 Sept 1985
Des Rajsingal, Ex-Chief Engineer Punjab, P.WD. Public Health Department, Patiala Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0029
Constitution of India, 1950 — Article 158, 213, 231, 254, 309Criminal Procedure Code, 1973 (CrPC) — Section 482, 5
High Courts03 Sept 1985
Puran Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0004
Land Acquisition Act, 1894 — Section 11, 15, 18, 23, 23(1A)
High Courts02 Sept 1985
Roshan Lal and Others Vs Raj Kumar and Another
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 246
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(iii)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts02 Sept 1985
Major Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) CriLJ 303 : (1985) 2 RCR(Criminal) 415
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 465, 468, 471
High Courts02 Sept 1985
New India Assurance Co. Ltd. Vs Ind Kaur and Others
Punjab And Haryana At Chandigarh · (1986) ACJ 194 : AIR 1986 P&H 153 : (1987) 62 CompCas 323 : (1986) 2 ILR (P&H) 52 : (1985) 88 PLR 475
Motor Vehicles Act, 1939 — Section 92A, 92B
High Courts02 Sept 1985
Sardari Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 2 AICLR 682
High Courts02 Sept 1985
Dhupa and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0051
High Courts02 Sept 1985
Paul Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0042
High Courts02 Sept 1985Dismissed
Jot Ram Vs Lala Ram and others
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0035
High Courts02 Sept 1985Allowed
Naib Singh and another Vs Sada Ram and others
Punjab And Haryana At Chandigarh · (1985) 09 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts30 Aug 1985
Kishan Singh Bedi Vs Kharaiti Ram and Others
Punjab And Haryana At Chandigarh · (1985) 08 P&H CK 0090