High Courts01 Sept 1988
Mohinder Partap Bahl and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 237
Constitution of India, 1950 — Article 194(3), 309, 32
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 23 of 50
High Courts31 Aug 1988
Dhan Raj Thapar and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 101
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Aug 1988Dismissed
Smt. Ram Kali Vs Ujala and another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 117
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts31 Aug 1988
Dhan Raj Thapar and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 101 : (1990) 2 RCR(Criminal) 671
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 383, 405, 406, 420, 498A
High Courts31 Aug 1988
Karnail Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1989) CriLJ 1382 : (1988) 2 RCR(Criminal) 497
Penal Code, 1860 (IPC) — Section 124A, 153A
High Courts31 Aug 1988Dismissed
Om Parkash Vs Surrinder Mohan Rai
Punjab And Haryana At Chandigarh · AIR 1989 P&H 139 : (1990) 97 PLR 646 : (1989) 1 RCR(Rent) 173
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts31 Aug 1988
Ranjit Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 627
High Courts31 Aug 1988
State of Punjab Vs Buta Singh
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 528
High Courts31 Aug 1988
Puran Singh Vs Sate of Punjab
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 914 : (1988) 2 RCR(Criminal) 519
High Courts31 Aug 1988
Subash Kumar Sethi Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 1020 : (1988) 2 CurLJ 589 : (1988) 2 RCR(Criminal) 444
High Courts31 Aug 1988
Puran Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 520
High Courts31 Aug 1988
Partap Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 106
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts31 Aug 1988Dismissed
Mukand Lal Vs Gobind Lai and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 308 : (1989) 1 RCR(Rent) 237
Delhi Rent Control Act, 1958 — Section 14(1)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 4
High Courts31 Aug 1988Dismissed
Ram Kali Vs Ujala and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 117
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 92
High Courts31 Aug 1988Dismissed
Shri Mukand Lal Vs Shri Gobind Lal and another
Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0026
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)(ii)
High Courts31 Aug 1988
Himachal Road Transport Corporation and Others Vs Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (1989) 2 ACC 149 : (1989) ACJ 338 : (1988) 94 PLR 643
High Courts30 Aug 1988
Chandgi Ram and others Vs Chief Canal Officer, Haryana and ors.
Punjab And Haryana At Chandigarh · (1988) 2 ILR (P&H) 416 : (1989) PLJ 323 : (1989) 2 RRR 601
High Courts29 Aug 1988Dismissed
Kuldip Singh Vs Smt. Rajni
Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0131
Hindu Marriage Act, 1955 — Section 24
High Courts29 Aug 1988Dismissed
Darshan Ram and Another Vs Nazar Ram
Punjab And Haryana At Chandigarh · AIR 1989 P&H 253 : (1989) 1 ILR (P&H) 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Specific Relief Act, 1963 — Section 37, 38
High Courts29 Aug 1988Allowed
Shri Kundan Lal Vs Shri Sona Ram and another
Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0014
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13