High Courts15 Sept 1988
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) PLJ 95 : (1989) 1 RRR 393
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 19 of 50
High Courts15 Sept 1988
Balkar Singh and another Vs Commissioner Jullundur Division, Jullundur and another
Punjab And Haryana At Chandigarh · (1989) PLJ 101
High Courts15 Sept 1988Dismissed
Kundan Singh and Others Vs Financial Commissioner (Revenue) and Secretary (Rehabilitation) and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 136
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19
High Courts15 Sept 1988
Swami Shaktivesh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 1313 : (1989) 1 CurLJ 315 : (1988) 2 RCR(Criminal) 556
High Courts15 Sept 1988
Om Singh Vs State of Haryana & ors.
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 132 : (1988) PLJ 519 : (1988) 2 RRR 487
High Courts14 Sept 1988
Kurda Ram Vs Yad Ram and another
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0148
Penal Code, 1860 (IPC) — Section 420, 465
High Courts14 Sept 1988
Sukh Rani and Another Vs Himachal Road Transport Corporation and Another
Punjab And Haryana At Chandigarh · (1989) 1 ACC 302 : (1989) ACJ 312 : (1988) 94 PLR 656
Limitation Act, 1963 — Section 6
High Courts14 Sept 1988Allowed
Miya Singh Vs Haryana Roadways and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 276 : (1993) 3 LLJ 486
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts14 Sept 1988Dismissed
Sittal Dass and Another Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 100
Evidence Act, 1872 — Section 116Punjab Village Common Lands (Regulation) Act, 1961 — Section 4(3)
High Courts14 Sept 1988
Vakil Chand and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 629
High Courts14 Sept 1988
Gurmit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) PLJ 704 : (1989) 1 RRR 547
High Courts14 Sept 1988
Gurmej Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 194 : (1989) 1 RCR(Criminal) 54
High Courts14 Sept 1988
Kashmira Singh Vs Deputy Registrar, Co-operative Societies, Rohtak
Punjab And Haryana At Chandigarh · (1989) PLJ 158 : (1989) 1 RRR 438
High Courts14 Sept 1988
Shori Lal and ors. Vs Nisha and anr.
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 950 : (1989) 1 RCR(Criminal) 276
High Courts14 Sept 1988
Banarsi Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 1989 P&H 154
Land Acquisition Act, 1894 — Section 18, 23
High Courts14 Sept 1988
Joginder Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1989) CriLJ 482 : (1989) 1 ILR (P&H) 251 : (1988) 2 RCR(Criminal) 548
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 1988Allowed
Shri Mati Chhanno Vs Bachan Singh
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Sept 1988Dismissed
Chander Kumar Anand and Others Vs Daropadi Devi
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 231 : (1988) 2 RCR(Rent) 638
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts13 Sept 1988Dismissed
Inderjit Singh Sekhon and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 475
Constitution of India, 1950 — Article 226, 227Sikh Gurdwaras Act, 1925 — Section 120, 121, 122, 142, 143
High Courts13 Sept 1988
Mohinder Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 613