High Courts19 Dec 1988
Tarlok Singh Vs Gurmit Singh and others
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 2 of 50
High Courts17 Dec 1988Allowed
Surjit Singh Vs Balbir Singh
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 691
High Courts17 Dec 1988Dismissed
Dr. Nirmal Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 210
Constitution of India, 1950 — Article 16(2)
High Courts17 Dec 1988
Amarjeet Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 91
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 24Urban Areas Act, 1975 — Section 3, 7, 9
High Courts17 Dec 1988Dismissed
Surjit Singh and Another Vs Santosh Kumari and Others
Punjab And Haryana At Chandigarh · (1989) 2 ACC 313 : (1989) ACJ 466 : (1990) 68 CompCas 371 : (1990) 1 ILR (P&H) 97
Motor Vehicles Act, 1939 — Section 110A, 95, 95(1)
High Courts17 Dec 1988
Jaswant Rai Vs Land Acquisition Collector, Punjab Urban Land Development, Mohali and Another
Punjab And Haryana At Chandigarh · AIR 1989 P&H 261 : (1989) 2 ILR (P&H) 64
Land Acquisition Act, 1894 — Section 12, 12(2), 18(2), 23, 23(1A)(2)
High Courts17 Dec 1988Dismissed
M/s Mohali Forge, Sasnagar (Mohali) Vs State Bank of India
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0021
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts17 Dec 1988Allowed
Gopal Singh Vs Land Acquisition Collector and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 246
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 23ALand Acquisition Act, 1894 — Section 18, 20, 21, 6
High Courts16 Dec 1988Allowed
Rallia Ram Munshi Ram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 44 TAXMAN 416
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts16 Dec 1988Allowed
Satbachan Singh Lochab Vs The Chief Commissioner, Union Territory, Chandigarh and others
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0049
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A
High Courts16 Dec 1988
S.K.Ahooja Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 596
High Courts16 Dec 1988
Commissioner of Income Tax Vs Harnam Singh Harbans Singh
Punjab And Haryana At Chandigarh · (1989) 179 ITR 221
Income Tax Act, 1961 — Section 147
High Courts15 Dec 1988
Commissioner of Income Tax Vs Chiranji Lal Multani Mal Rai Bahadur (P.) Ltd.
Punjab And Haryana At Chandigarh · (1989) 79 CTR 133 : (1990) 1 ILR (P&H) 304 : (1989) 179 ITR 157
High Courts15 Dec 1988
The State of Punjab Vs Deboo
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0007
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts15 Dec 1988Dismissed
State of Haryana Vs Shankar
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts14 Dec 1988Dismissed
Mohinder Singh Vs Ram Kumar
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 534
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts14 Dec 1988
Jai Krishan Vs Pepsu Road Transport Corporation and Another
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0026
High Courts14 Dec 1988Allowed
Jai Krishan Vs Pepsu Road Transport Corporation, Patiala and another
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0004
High Courts12 Dec 1988
State Bank of India Vs Bal Raj and another
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Suits Valuation Act, 1887 — Section 11
High Courts12 Dec 1988Allowed
State Bank of India Vs Bal Raj and Another
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 7 Rule 11, 21 , 21(1), 21(2)Suits Valuation Act, 1887 — Section 11, 11(1), 8