High Courts17 May 1988Dismissed
Jasbir Kaur Vs Basant Kaur
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0033
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 39 of 50
High Courts16 May 1988
Manbir S/o Bhura @ Paryog Singh and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 504 : (1988) 2 RCR(Criminal) 351
High Courts16 May 1988
Karam Singh alias Karma Vs State of Punjab
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 501 : (1988) 2 RCR(Criminal) 280
High Courts13 May 1988Dismissed
Saudagar Singh Vs Harnek Singh and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0120
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts13 May 1988Allowed
The State of Punjab and others Vs U.S. Naurath, Deputy Excise and Taxation Commissioner-cum-Principal Training School, Excise and Taxation Department Patiala
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0116
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 May 1988Allowed
The State of Punjab and Others Vs U.S. Naurath, Deputy Excise and Taxation Commissioner
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0107
Civil Procedure Code, 1908 (CPC) — Section 34, 34(2)
High Courts13 May 1988Dismissed
Municipal Committee Vs Inderjit Singla and Others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 145Punjab Municipal Act, 1911 — Section 195
High Courts13 May 1988Dismissed
Municipal Committee Bhatinda Vs Inderjit Singla, Advocate and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0096
Punjab Municipal Act, 1911 — Section 195
High Courts13 May 1988
Chand Rani and ors. Vs Sunita Rani
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 1
High Courts13 May 1988
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 334 : (1989) 1 RCR(Criminal) 28
High Courts13 May 1988Allowed
Mahant Puran Dass Chela Mahant Joti Sarup (died) Vs Shiromani Gurdwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · AIR 1989 P&H 149
Sikh Gurdwaras Act, 1925 — Section 16(2), 2(4), 34, 7(1), 8
High Courts13 May 1988
V.P.Gureja Vs Jagdish Chander Raheja .
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 493 : (1988) 2 RCR(Criminal) 179
High Courts13 May 1988
Piare Lal and ors Vs Beant Singh
Punjab And Haryana At Chandigarh · (1988) 2 AICLR 505 : (1988) 2 AICLR 331 : (1989) 1 RCR(Criminal) 329
High Courts13 May 1988
Mukhtiar Singh and ors. Vs Sub Divisional Magistrate, Guhla and ors.
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 437
High Courts13 May 1988Allowed
Baba Rice and General Mills Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1988) 71 STC 266
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts13 May 1988Dismissed
Saudagar Singh Vs Harnek Singh and Others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0013
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2
High Courts12 May 1988Allowed
Om Parkash Arya, Teacher and others Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0130
High Courts12 May 1988Allowed
Ram Ghander Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0119
Punjab Tenancy Act, 1887 — Section 90
High Courts12 May 1988Allowed
Maya Devi Vs Dharam Pal Madan Lal and Others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0104
High Courts12 May 1988Allowed
Maya Devi Vs M/s Dharam Pal Madan Lal, Commission Agents, Raman Mandi and others
Punjab And Haryana At Chandigarh · (1988) 05 P&H CK 0089