High Courts11 Oct 1988Allowed
S.K. Dhadwal Vs Prem Singh and Another
Punjab And Haryana At Chandigarh · (1988) 10 P&H CK 0094
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 13 of 50
High Courts11 Oct 1988Dismissed
Shanti Devi Vs Karta Ram and others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 385
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts11 Oct 1988
Khazan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 1555
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts11 Oct 1988Dismissed
Shanti Devi Vs Karta Ram and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 385
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts11 Oct 1988
Atul Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 8
High Courts11 Oct 1988
Prem Chand-Peitioner. Vs State of Haryana and anr..
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 167
High Courts11 Oct 1988
Maha Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 188 : (1989) 1 RCR(Criminal) 169
High Courts11 Oct 1988
O.P.Sharma, Major (Retd.) Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 942 : (1989) 1 RCR(Criminal) 191
High Courts10 Oct 1988
Public Gas Service and anr. Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 285 : (1989) 1 RCR(Criminal) 292
High Courts10 Oct 1988Dismissed
Akhara Shri Braham Buta, Amritsar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 198 : (1988) CivCC 163 : (1989) 1 ILR (P&H) 224
Constitution of India, 1950 — Article 14, 19, 25, 26Land Acquisition Act, 1894 — Section 17(1), 4, 5A
High Courts10 Oct 1988
Bhupinder Singh Dhillon Vs Karnail Singh and Others
Punjab And Haryana At Chandigarh · (1989) 2 ACC 227
High Courts07 Oct 1988Dismissed
Cambridge Woollen Mills Vs Superintendent of C. E. and Others
Punjab And Haryana At Chandigarh · (1989) 19 ECC 153 : (1989) 20 ECR 200 : (1989) 39 ELT 515
High Courts07 Oct 1988Allowed
Preet Cold Storage and Ice Factory and Another Vs United Commercial Bank, Sangol and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 226 : (1989) 1 ILR (P&H) 247 : (1989) 95 PLR 180
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 15
High Courts07 Oct 1988
Jai Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 189 : (1989) 1 RCR(Criminal) 147
High Courts07 Oct 1988
T.Srinivasan, Accountant General, Madras Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 170
High Courts07 Oct 1988
Hazran Vs Abdul Rehman
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 309 : (1989) CrLJ 1519 : (1989) 1 RCR(Criminal) 113
High Courts07 Oct 1988
Smt. Hazran Vs Abdul Rehman
Punjab And Haryana At Chandigarh · (1989) CriLJ 1519 : (1989) 1 ILR (P&H) 380
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 397Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7
High Courts06 Oct 1988Dismissed
Messsrs Haryana Rice Mills and others Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1988) 10 P&H CK 0100
Constitution of India, 1950 — Article 14
High Courts06 Oct 1988Dismissed
Gurdial Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 11
Gram Panchayat Act, 1952 — Section 3, 4, 5
High Courts06 Oct 1988Dismissed
Haryana Rice Mills and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 375
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3B