COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,021 of 4,611

High Courts12 Dec 1984

Gurnam Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1985) CriLJ 1753 : (1985) 2 RCR(Criminal) 413

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10, 3, 4, 7

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High Courts12 Dec 1984Allowed

Gurnam Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 71

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326Terrorist Affected Areas (Special Courts) Act, 1984 — Section 10(1), 3(1), 3(2), 4, 7

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High Courts12 Dec 1984

Ludhiana Improvement Trust Vs Hans Raj .

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 485 : (1985) PLJ 339 : (1985) RRR 585

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High Courts12 Dec 1984

Prithi Vs Yatinder Kumar and Others

Punjab And Haryana At Chandigarh · AIR 1985 P&H 238

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High Courts11 Dec 1984

Ajit Singh Ex-Sarpanch Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0045

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High Courts11 Dec 1984

Gurpreet Singh Vs U.T.Chandigarh

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0042

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High Courts11 Dec 1984

Kushal Singh Vs Additional Director, Consolidation of Holdings, Punjab, Jullundur

Punjab And Haryana At Chandigarh · (1985) PLJ 220 : (1986) RRR 664

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High Courts11 Dec 1984Allowed

Bachni Vs Chhaju Singh and others

Punjab And Haryana At Chandigarh · (1985) 1 RCR(Rent) 271

Civil Procedure Code, 1908 (CPC) — Section 24(2)

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High Courts10 Dec 1984Allowed

Gram Panchayat Jotisar and another Vs Tirath Jotisar, through Swami Hira Nand

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0062

Punjab Gram Panchayat Act, 1952 — Section 8

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High Courts10 Dec 1984

Tara Singh Vs Balwant Singh and others

Punjab And Haryana At Chandigarh · (1986) 1 LLR 31 : (1985) PLJ 565 : (1985) RRR 497

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High Courts10 Dec 1984Dismissed

Rikhi Ram Banarsi Dass Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1985) 2 ILR (P&H) 144

Haryana General Sales Tax Act, 1973 — Section 39(2), 39(4), 39(6), 40, 42Punjab General Sales Tax Act, 1948 — Section 10(6), 10(7)

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High Courts10 Dec 1984Dismissed

Des Raj and others Vs Tej Ram and others

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0008

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts10 Dec 1984

Kundan Lal alias Kundan Singh Vs Union of India and others

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0004

Acquisition of Immovable Property Act, 1952 — Section 8(b)

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High Courts07 Dec 1984

Kuldip Singh Sawhney Vs Parkash Chand and Others

Punjab And Haryana At Chandigarh · AIR 1985 P&H 222 : (1985) 2 RCR(Rent) 162 : (1985) 2 RCR(Rent) 544

Transfer of Property Act, 1882 — Section 53

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High Courts07 Dec 1984Dismissed

Depro Foods Ltd. (In Liquidation) Vs Lohri Singh and Another

Punjab And Haryana At Chandigarh · (1985) 57 CompCas 818

Limitation Act, 1963 — Section 3

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High Courts07 Dec 1984

Hari Parshad Vs Mangat Ram and Another

Punjab And Haryana At Chandigarh · AIR 1985 P&H 273

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High Courts06 Dec 1984

Dalbir Kaur and Others Vs Avtar Singh and Others

Punjab And Haryana At Chandigarh · (1985) 1 ACC 417 : (1986) ACJ 821

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High Courts06 Dec 1984

Bharpoor Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 1986 P&H 149 : (1985) 1 ILR (P&H) 312 : (1985) 82 PLR 395 : (1985) 1 RCR(Criminal) 148

Criminal Procedure Code, 1973 (CrPC) — Section 482Opium Act, 1878 — Section 9

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High Courts06 Dec 1984

Kundan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 1 CurLJ 153

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High Courts06 Dec 1984Dismissed

Kewal Krishan Sharma and Others Vs Pepsu Road Transport Corporation and Another

Punjab And Haryana At Chandigarh · (1984) 12 P&H CK 0013

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