High Courts22 Sept 1988Allowed
Sh. Iqbal Singh Vs Sh. Santokh Singh
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0022
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 18 of 50
High Courts22 Sept 1988Dismissed
Balwinder Singh Vs Tarlok Chand
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Rent) 568
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts21 Sept 1988
Balwan Singh @ Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 262
High Courts21 Sept 1988
Shashi Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 29 : (1989) 1 RCR(Criminal) 31
High Courts21 Sept 1988Allowed
Haryana State Agricultural Marketing Oard Vs Tara Chand
Punjab And Haryana At Chandigarh · AIR 1989 P&H 294 : (1989) 1 ILR (P&H) 358
Arbitration Act, 1940 — Section 29
High Courts21 Sept 1988Dismissed
Rajinder Parshad Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1989) 59 FLR 405 : (1989) 2 ILR (P&H) 40 : (1995) 3 LLJ 808
Constitution of India, 1950 — Article 226
High Courts20 Sept 1988
Gurdial Singh Vs Chhaja Singh
Punjab And Haryana At Chandigarh · (1989) PLJ 15 : (1989) 1 RRR 493
High Courts19 Sept 1988
Krishan Kumar Vs Pal Singh
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Rent) 626
Evidence Act, 1872 — Section 65
High Courts19 Sept 1988Allowed
Gurjit Singh Sandhu Vs Rupinder Kaur
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0131
High Courts19 Sept 1988
Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 312
High Courts19 Sept 1988
Jagir Singh Vs Gram Panchayat, village Mirzapur and ors.
Punjab And Haryana At Chandigarh · (1990) 2 LJR 349 : (1989) PLJ 494 : (1989) 2 RRR 385
High Courts19 Sept 1988Allowed
Post Graduate Institute of Medical Education and Research Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1989) 59 FLR 371 : (1990) 1 LLJ 70
Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts19 Sept 1988
National Insurance Co. Ltd. and Another Vs Sukhdev Kaur and Another
Punjab And Haryana At Chandigarh · (1990) ACJ 236
High Courts19 Sept 1988Allowed
Darshan Singh and others Vs Sub-Judge 1st Class, Hoshiarpur and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0019
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(2)
High Courts19 Sept 1988Allowed
Smt. Sudarshan Malik Headmistress, Dhanwantri Arya Girls High School Rohtak Vs The Arya Education Society (Arya Sabha) Rohtak and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0005
High Courts16 Sept 1988
The Gram Panchayat Village Kariha Vs The Commissioner, Jalandhar Division, Jalandhar and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0143
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts16 Sept 1988
State of Haryana and Others Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 353
Haryana Municipal Act, 1973 — Section 203Punjab Municipal Act, 1911 — Section 3, 3(18)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 23(2), 24, 4, 4(1), 5
High Courts16 Sept 1988
Dhan Devi Vs Deepak
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 483 : (1989) 1 RCR(Criminal) 278
High Courts16 Sept 1988
Manjit Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 2
High Courts15 Sept 1988
Dev Raj Vohra and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 19
Constitution of India, 1950 — Article 12, 15, 16, 16(4), 309Punjab Financial Commissioners Office (State Service Class III) Rules, 1957 — Rule 20, 7(2)