COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1989

1,260 judgments · page 4 of 63

High Courts30 Nov 1989Dismissed

Sadhu Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) CriLJ 2662 : (1990) 2 ILR (P&H) 280 : (1990) 97 PLR 383 : (1990) 1 RCR(Criminal) 471 : (1990) 1 RCR(Criminal) 467

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 300Prevention of Food Adulteration Act, 1954 — Section 16(1)

High Courts30 Nov 1989

Malik Singh Kang and ors. Vs State of Haryana and anr.

Punjab And Haryana At Chandigarh · (1990) PLJ 374 : (1990) 2 RRR 511

High Courts30 Nov 1989

Mangal Singh and ors. Vs State of Haryana and ors.

Punjab And Haryana At Chandigarh · (1990) PLJ 184 : (1990) 1 RRR 544

High Courts30 Nov 1989Allowed

Parveen Hans Vs The Registrar, Punjab University and Others

Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 365 : (1990) 97 PLR 490

Constitution of India, 1950 — Article 226

High Courts30 Nov 1989Allowed

Dr. R.N. Arora Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 1

Punjab Civil Services Rules, 1973 — Rule 3.26, 4.8

High Courts29 Nov 1989Allowed

Adarsh Kumar Batra Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1991) CriLJ 118 : (1990) 97 PLR 217

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

High Courts29 Nov 1989

Haryana State and Another Vs Sudesh Raizada and Others

Punjab And Haryana At Chandigarh · (1991) ACJ 54 : (1990) 98 PLR 86

Motor Vehicles Act, 1939 — Section 110A

High Courts29 Nov 1989

Mohinder Singh and anr. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 145

High Courts29 Nov 1989

Sat Narain @ Satbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 1 AICLR 160 : (1990) 1 RCR(Criminal) 185

High Courts29 Nov 1989Dismissed

Anup Singh Vs Municipal Committee and Another

Punjab And Haryana At Chandigarh · (1990) 97 PLR 522

Punjab Municipal Act, 1911 — Section 232

High Courts29 Nov 1989

Provident Fund Inspector Vs Brake Lining Ltd. and Another

Punjab And Haryana At Chandigarh · (1990) 2 ACC 61 : (1990) 1 RCR(Criminal) 490

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A, 17, 6, 6C

High Courts28 Nov 1989Dismissed

Rajbir Jagpal Singh and Others Vs Sandeep Kumar Singla

Punjab And Haryana At Chandigarh · (1990) 98 PLR 162

High Courts28 Nov 1989Allowed

Harbhej Singh Vs Diwan Singh and Others

Punjab And Haryana At Chandigarh · (1990) CivCC 258 : (1990) 97 PLR 203

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 11, Order 9 Rule 13, 115

High Courts28 Nov 1989Dismissed

Kishan Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1990) 97 PLR 386

High Courts27 Nov 1989Dismissed

Mohinder Singh Vs Balwant Kaur

Punjab And Haryana At Chandigarh · (1990) 1 DMC 444

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts27 Nov 1989Dismissed

Veer Piari Vs Sudershan Kumar and Others

Punjab And Haryana At Chandigarh · (1990) 97 PLR 307 : (1990) 1 RCR(Rent) 375

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 18A(8)

High Courts27 Nov 1989Allowed

Subh Ram Vs Nitya Nand and Others

Punjab And Haryana At Chandigarh · (1989) 11 P&H CK 0007

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts26 Nov 1989Dismissed

Manjit Singh Vs Director of Technical Education and Training, Punjab and others

Punjab And Haryana At Chandigarh · (1989) 11 P&H CK 0111

Limitation Act, 1963 — Section 5

High Courts24 Nov 1989

Smt. Vidya Wati Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1990) 1 ACC 492

Motor Vehicles Act, 1988 — Section 110A

High Courts24 Nov 1989

Rajinder Singh Vs Mehar Singh and Others

Punjab And Haryana At Chandigarh · (1990) 98 PLR 158

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A