High Courts19 May 1988
The Shahabad Farmers Cooperative Marketing Cum Processing Society Limited, Shahabad Vs Chajju Ram
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0113
Workmens Compensation Act, 1923 — Section 10
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 38 of 50
High Courts19 May 1988
Union of India Vs Mehta Pharmacuticals (P) Limited
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0097
Punjab Courts Act, 1918 — Section 39
High Courts19 May 1988
Employees' State Insurance Corporation Vs Bhag Singh
Punjab And Haryana At Chandigarh · AIR 1989 P&H 1 : (1989) 2 LLJ 126
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts19 May 1988
Roop Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0082
Haryana Ceiling on Land Holdings Act, 1972 — Section 12
High Courts19 May 1988
Sanwal Ram and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 270
High Courts19 May 1988
Harbans Singh/Detenu Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 205
High Courts19 May 1988
State of Punjab Vs Nachhattar Singh and ors.
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0061
High Courts19 May 1988Allowed
Chan Parkash Vs Tara Singh and another
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0041
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts19 May 1988
Employees State Insurance Corporation Vs Bhag Singh
Punjab And Haryana At Chandigarh · AIR 1989 P&H 1 : (1989) 2 LLJ 126 : (2001) 1 RCR(Civil) 171
Employees State Insurance Act, 1948 — Section 1(5), 2, 2(12), 75Factories Act, 1948 — Section 1(5), 2, 2(12)Punjab Shops and Commercial Establishments Act, 1958 — Section 2(5)
High Courts19 May 1988Dismissed
Babu Ram Vs Mahant Arbindu Nath
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0020
High Courts19 May 1988
Om Parkash Kapoor Vs Nirmala Devi and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0015
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts19 May 1988
Shahabad Farmers Cooperative Marketing-cum-Processing Society Ltd. Vs Chajju Ram
Punjab And Haryana At Chandigarh · (1989) ACJ 641
Workmens Compensation Act, 1923 — Section 10
High Courts17 May 1988Dismissed
Shri Banta Ram Vs Amrit Kumar Kuthiala and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0128
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(a)
High Courts17 May 1988
Inder Singh and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 497 : (1988) 2 RCR(Criminal) 162
High Courts17 May 1988
Soma Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 190
High Courts17 May 1988
Kuldip Singh alias Fauji Vs State of Punjab
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 281
High Courts17 May 1988
Chhajju Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 190
High Courts17 May 1988Allowed
Jogdarshan and Others Vs Leela Devi and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 48
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 9Limitation Act, 1963 — Section 2, 5
High Courts17 May 1988
Banta Singh and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · AIR 1988 P&H 308
Civil Procedure Code, 1908 (CPC) — Section 149, 151, 18, 53Court Fees Act, 1870 — Section 8Land Acquisition (Amendment) Act, 1984 — Section 15, 18, 23(2), 28, 28A
High Courts17 May 1988
AMRITSAR TRANSPORT CO. (P.) LTD. Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1988) 174 ITR 377