High Courts16 Oct 1989
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 87 : (1990) 1 CurLJ 455 : (1990) 1 RCR(Criminal) 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 11 of 63
High Courts16 Oct 1989
Harminder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 97 : (1990) 1 CurLJ 169 : (1990) 1 RCR(Criminal) 40
High Courts16 Oct 1989
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 1005 : (1990) 1 CurLJ 447 : (1989) 2 RCR(Criminal) 678
High Courts16 Oct 1989Dismissed
Hanuman Vs Som Dutt
Punjab And Haryana At Chandigarh · (1990) 97 PLR 504 : (1990) 1 RCR(Rent) 70
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts14 Oct 1989
Mithu Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 151
Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 302
High Courts13 Oct 1989Allowed
Surjeet Kaur Alias Jeeto and Another Vs Gurcharan Singh
Punjab And Haryana At Chandigarh · (1989) 10 P&H CK 0075
Guardians and Wards Act, 1890 — Section 25
High Courts06 Oct 1989
Charanjit Singh and Others Vs Gursharan Kaur
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 99 : (1991) 99 PLR 388 : (1990) 2 RCR(Criminal) 584
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482
High Courts06 Oct 1989
Mohinder Pal Vs Sarabjit Singh and Others
Punjab And Haryana At Chandigarh · (1990) 2 ACC 118
High Courts06 Oct 1989Allowed
Shrimati Laddo and Others Vs Ram Kishan Driver and Others
Punjab And Haryana At Chandigarh · (1990) 1 ACC 17 : (1990) 97 PLR 84
Motor Vehicles Act, 1939 — Section 110A
High Courts06 Oct 1989
Charanjit Singh and Others Vs Smt. Gursharan Kaur
Punjab And Haryana At Chandigarh · (1990) CriLJ 1264
Criminal Procedure Code, 1973 (CrPC) — Section 182, 397, 397(2), 397(3), 482
High Courts06 Oct 1989Dismissed
Ashok Kumar Vs The Chandigarh Administration and Another
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 276 : (1990) 1 RCR(Criminal) 36
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 12(6), 2, 3(1)Constitution of India, 1950 — Article 226Defence of India Rules, 1962 — Rule 30
High Courts06 Oct 1989Dismissed
Gulshan Kumar and Another Vs Maharlshi Dayanand University and Others
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 146
High Courts06 Oct 1989
Gurdial Singh and ors. Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 2 LJR 577 : (1989) PLJ 492 : (1989) 2 RRR 347
High Courts05 Oct 1989Allowed
Major S.P. Chadha Vs Chief of the Army Staff and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 358
Army Act, 1950 — Section 125Constitution of India, 1950 — Article 226, 227
High Courts05 Oct 1989Dismissed
Haryana State Electricity Board Vs J.S. Chotani
Punjab And Haryana At Chandigarh · (1990) CivCC 146 : (1990) 97 PLR 115
Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 227
High Courts05 Oct 1989Allowed
The Haryan Sugar and General Mills Production Co-operative Industrial Society Ltd. Vs The Registrar, Co-operative Societies and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 458
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts05 Oct 1989
Daulat Ram Charitable Trust and another Vs State Board of Technical Education, Haryana and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 292 : (1991) 1 ILR (P&H) 214
All India Council for Technical Education Act, 1987 — Section 1, 10, 10(1)Constitution of India, 1950 — Article 154, 162, 166, 19(1)Pharmacy Act, 1948 — Section 12, 12(1), 46
High Courts05 Oct 1989
Deva Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 51
High Courts05 Oct 1989Allowed
Baljit Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 DMC 54 : (1990) 1 RCR(Criminal) 39
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts05 Oct 1989Allowed
Major I.S. Sabherwal Vs Chief of Army Staff and Others
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 207
Constitution of India, 1950 — Article 226, 227