High Courts21 Sept 1984Dismissed
Sahaj Ram Vs Chhaju Ram and others
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0086
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,030 of 4,611
High Courts21 Sept 1984
State of Punjab Vs Piara Singh
Punjab And Haryana At Chandigarh · (1985) CriLJ 146 : (1985) 1 ILR (P&H) 373 : (1985) 82 PLR 72 : (1984) 2 RCR(Criminal) 524
Criminal Procedure Code, 1973 (CrPC) — Section 307, 308, 438, 439
High Courts21 Sept 1984Allowed
Sham Lal and others Vs Sant Ram and others
Punjab And Haryana At Chandigarh · (1984) 2 RCR(Rent) 597
High Courts20 Sept 1984Dismissed
Man Singh Vs Punjab Financial Corporation and others
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0085
State Financial Corporations Act, 1951 — Section 31
High Courts20 Sept 1984Dismissed
Gurcharan Singh and another Vs Savitri devi and others
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0084
Motor Vehicles Act, 1988 — Section 96
High Courts20 Sept 1984Allowed
Manohar Lal and others Vs Budh Ram and others
Punjab And Haryana At Chandigarh · (1986) RCR(Rent) 4
High Courts20 Sept 1984
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0056
High Courts20 Sept 1984Allowed
Amar Chand Sohal and another Vs Jasdev Singh
Punjab And Haryana At Chandigarh · (1984) 2 RCR(Rent) 502
High Courts19 Sept 1984
Darshan Singh Vs The General Manager and Others
Punjab And Haryana At Chandigarh · (1985) 1 ACC 5
High Courts19 Sept 1984
Des Raj Vs Promila Kumari
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0067
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts19 Sept 1984
Gurinder Singh alias Natti Vs State of Punjab
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0027
High Courts18 Sept 1984Allowed
Girdhari Lal, etc. Vs Bhag Singh and Another
Punjab And Haryana At Chandigarh · (1984) 2 RCR(Rent) 587
East Punjab Urban Rent Restriction Act, 1949 — Section 3
High Courts18 Sept 1984Allowed
Dhan Singh and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 292 : (1985) 87 PLR 145
Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Children Act, 1974 — Section 2, 27Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts18 Sept 1984
Mukandi Lal and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0053
High Courts18 Sept 1984
Hetu Vs State of Haryana
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 345 : (1985) PLJ 211 : (1986) RRR 661
High Courts18 Sept 1984
Harijan Tanner & Shoe-Maker Co-op. Industrial Society Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1985) 2 CurLJ 130 : (1985) ILR (P&H) 348 : (1985) PLJ 219 : (1985) RRR 462
High Courts18 Sept 1984
Shanta Tangri Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1985) 1 AICLR 413
High Courts18 Sept 1984Allowed
Dhan Singh and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1985) 1 ILR (P&H) 292 : (1985) 87 PLR 145
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Sept 1984
Tej Singh and anr. Vs Gurdial Kaur and ors.
Punjab And Haryana At Chandigarh · (1984) 09 P&H CK 0044
High Courts14 Sept 1984
Bula Ram Vs Superintending Canal Officer
Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 256 : (1985) PLJ 205 : (1986) RRR 659