High Courts07 Nov 1982
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 572
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,114 of 4,611
High Courts05 Nov 1982
Buta Ram Azad and Others Vs Union of India and Another
Punjab And Haryana At Chandigarh · AIR 1983 P&H 230
Constitution of India, 1950 — Article 226, 227, 342, 343
High Courts04 Nov 1982
Surjit Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 179 : (1983) 1 RCR(Criminal) 624
Haryana Children Act, 1974 — Section 2, 4, 6(4), 7, 7(1)Penal Code, 1860 (IPC) — Section 148, 149, 307, 452
High Courts04 Nov 1982
State of Haryana Vs Ram Dhan son of Sadhu Ram
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 56
High Courts04 Nov 1982
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) PLJ 485 : (1984) RRR 594
High Courts04 Nov 1982Allowed
Harbans Singh Vs The Municipal Committee, Talwandi Bhai, Tehsil and Distt Ferozepore and another
Punjab And Haryana At Chandigarh · (1982) 11 P&H CK 0006
Punjab Municipal Act, 1911 — Section 49
High Courts03 Nov 1982
Nand Lal Vs Guranditta
Punjab And Haryana At Chandigarh · (1983) PLJ 78 : (1986) RRR 459
High Courts03 Nov 1982
Phool Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1983) ILR (P&H) 397 : (1983) PLJ 335 : (1985) RRR 485
High Courts03 Nov 1982
Sher Singh Vs Union of India
Punjab And Haryana At Chandigarh · AIR 1983 P&H 107 : (1983) 1 ILR (P&H) 242
Land Acquisition Act, 1894 — Section 18, 4
High Courts03 Nov 1982
Joginder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 11
High Courts02 Nov 1982Dismissed
Dhanna Singh and another Vs Malkiat Singh and another
Punjab And Haryana At Chandigarh · (1982) 11 P&H CK 0067
High Courts02 Nov 1982
Dhanna Singh and Another Vs Malkiat Singh and Others
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 168
Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 3(1)Specific Relief Act, 1877 — Section 12, 16, 21Specific Relief Act, 1963 — Section 10, 14
High Courts02 Nov 1982
Tikka Balbir Singh Bedi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 299
High Courts02 Nov 1982Dismissed
Jeewan Singh Vs Mehnga Ram
Punjab And Haryana At Chandigarh · (1982) 11 P&H CK 0007
High Courts01 Nov 1982
Ajit Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) AICLR 69 : (1983) PLR 75 : (1983) 1 RCR(Criminal) 366
High Courts29 Oct 1982Allowed
M/s Segat Brothers and others Vs Food Corporation of India and others
Punjab And Haryana At Chandigarh · (1982) 10 P&H CK 0046
Arbitration Act, 1940 — Section 34
High Courts29 Oct 1982
Ludhiana Improvement Trust, Ludhiana Vs Nirmal Devi and Others
Punjab And Haryana At Chandigarh · AIR 1983 P&H 193
Constitution of India, 1950 — Article 226, 227Punjab Town Improvement Act, 1922 — Section 36, 42
High Courts28 Oct 1982
Raj Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1983) CriLJ 706 : (1983) 1 RCR(Criminal) 553
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 306
High Courts28 Oct 1982
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 31
High Courts28 Oct 1982
Buti Shah Vs Financial Commissioner
Punjab And Haryana At Chandigarh · (1983) CurLJ 114 : (1983) PLJ 490 : (1984) RRR 599