High Courts11 Dec 1989
Manjeet Singh Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 340 : (1990) 1 RCR(Criminal) 464
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 3 of 63
High Courts11 Dec 1989Allowed
Jasbir Kaur and Others Vs Jaswant Singh and Others
Punjab And Haryana At Chandigarh · (1990) 1 ACC 382 : (1990) ACJ 772
High Courts08 Dec 1989Allowed
Smt. Sewati Devi Vs Tulsi Ram
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 442 : (1990) 97 PLR 210 : (1990) 1 RCR(Rent) 602
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15, 15(4), 7
High Courts07 Dec 1989
Amar Singh Vs Secretary to Government Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 448 : (1990) 1 RCR(Criminal) 518
High Courts07 Dec 1989Dismissed
State of Punjab Vs Sh. Gurmukh Singh
Punjab And Haryana At Chandigarh · (1990) 97 PLR 398 : (1990) 1 RCR(Criminal) 469
Criminal Procedure Code, 1973 (CrPC) — Section 482Punjab Regulation of Colonies Act, 1975 — Section 2, 4(2)
High Courts07 Dec 1989Dismissed
Harjinder Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts06 Dec 1989
Gurnam Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 526
High Courts06 Dec 1989
Kuldip Singh Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 465
High Courts06 Dec 1989
Ashok Kumar and anr. Vs Sardar Singh
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 362
High Courts05 Dec 1989
Oriental Fire and General Insurance Company Ltd. Vs Chandrawali and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 108
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 12 Rule 2, Order 8 Rule 8AEvidence Act, 1872 — Section 1, 3, 63, 64, 65Motor Vehicles Act, 1939 — Section 110A , 110C(2)
High Courts05 Dec 1989
Constable/Driver Ramesh Chand Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 368
Civil Procedure Code, 1908 (CPC) — Section 115, 80(1), 80(2)
High Courts05 Dec 1989
Ajmer Kaur and others Vs Punjab State and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 12 : (1990) 1 CivCC 431 : (1990) CivCC 431 : (1990) 97 PLR 314
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A
High Courts05 Dec 1989
Gangi Vs Gian Kaur and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25
High Courts04 Dec 1989Allowed
Nand Lal Bansal and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 1 DMC 314
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts04 Dec 1989
Basal Tools Co. and Others Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1990) 184 ITR 303 : (1990) 1 RCR(Criminal) 484
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Income Tax Act, 1961 — Section 127, 276C, 277, 278Penal Code, 1860 (IPC) — Section 109, 193, 463, 477
High Courts04 Dec 1989Dismissed
Prem Singh Vs Gyan Kaur and Others
Punjab And Haryana At Chandigarh · (1990) 1 DMC 456
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 9
High Courts04 Dec 1989
Babu Ram Vs The Presiding Officer, Motor Accident Claims Tribunal and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 237
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 60Motor Vehicles Act, 1939 — Section 110EMotor Vehicles Act, 1988 — Section 174
High Courts04 Dec 1989Dismissed
Hindustan Sanitary and Hardware Store Vs J.C.T. Electronics Ltd.
Punjab And Haryana At Chandigarh · (1990) 67 CompCas 585
Companies Act, 1956 — Section 433, 434, 439
High Courts04 Dec 1989
Upper India Steel Mfg. and Engg. Co. Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1990) 27 ECC 228 : (1990) 49 ELT 22
Central Excise Rules, 1944 — Rule 173G, 57A , 57B, 57C, 57DConstitution of India, 1950 — Article 226
High Courts30 Nov 1989Allowed
Jagir Singh Vs Sawinder Singh
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 230 : (1990) 97 PLR 257 : (1990) 1 RCR(Rent) 390
Penal Code, 1860 (IPC) — Section 302