COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,012 of 4,611

High Courts15 Feb 1985Allowed

Chandu Ram and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 332

Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 20, 20(1), 232, 235, 236Punjab Municipal Election Rules, 1952 — Rule 47, 51, 52, 59, 63

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High Courts15 Feb 1985Dismissed

Smt. Shail Kumari Vs Baij Nath

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0003

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High Courts15 Feb 1985Dismissed

Darshan Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0001

Land Acquisition Act, 1894 — Section 4

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High Courts14 Feb 1985

Gian Singh Vs Rajinder Singh and Others

Punjab And Haryana At Chandigarh · (1985) 2 ACC 316 : (1987) ACJ 541

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High Courts14 Feb 1985Allowed

The Kapurthala Central Co-Operative Bank Limited Vs The Presiding Officer, Labour Court, Jalandhar and others

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0063

Constitution of India, 1950 — Article 226

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High Courts14 Feb 1985

Dharam Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0051

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High Courts14 Feb 1985

Bhim Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1987) 1 RCR(Criminal) 150

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High Courts14 Feb 1985

Anil Kumar Vs Shri Anil Sabharwal and another

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0044

Trade and Merchandise Marks Act, 1958 — Section 77, 78

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High Courts14 Feb 1985

Gurdial Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 2 CurLJ 362

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High Courts14 Feb 1985Dismissed

Ram Lal Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 527

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3

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High Courts13 Feb 1985

Gurdeep Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0052

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High Courts13 Feb 1985

Pritam Singh Vs Tara Singh

Punjab And Haryana At Chandigarh · (1986) PLJ 177 : (1986) RRR 585

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High Courts13 Feb 1985

Mohinder Kaur Vs Rana Joginder Singh

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 229 : (1985) PLJ 240 : (1986) RRR 543

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High Courts13 Feb 1985

Baldev Krishan Vs Punjab State Agricultural Marketing Board, Chandigarh

Punjab And Haryana At Chandigarh · AIR 1985 P&H 354

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 6, Order 41 Rule 6(1)

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High Courts12 Feb 1985Dismissed

Nam Adhar Jolota Vs Ramesh Chand and others

Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 521

East Punjab Urban Rent Restriction Act, 1949 — Section 11

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High Courts12 Feb 1985Allowed

Shri Lakhi Prashad Shah and another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 233 : (1985) 87 PLR 669

Prevention of Corruption Act, 1947 — Section 5(I)(d)

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High Courts12 Feb 1985

Misri Vs Financial Commissioner Haryana

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 314 : (1985) PLJ 176 : (1985) RRR 636

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High Courts12 Feb 1985

Bhagwant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 2 CurLJ 357 : (1985) 2 CurLJ 35 : (1986) 1 RCR(Criminal) 103

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High Courts12 Feb 1985Allowed

Lakhi Prashad Shah and Another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 233 : (1985) 87 PLR 669

Criminal Law (Amendment) Act, 1952 — Section 6, 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 173, 204, 204(1), 238, 239Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A

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High Courts12 Feb 1985

Dhup Singh Vs State of Haryana and ors.

Punjab And Haryana At Chandigarh · (1985) 02 P&H CK 0008

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