High Courts24 Nov 1989Allowed
New India Assurance Co. Ltd. Vs Surinder Paul and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 940 : (1990) 97 PLR 318
Motor Vehicles Act, 1939 — Section 96(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 5 of 63
High Courts24 Nov 1989Allowed
Sudershan Weaving Factory Vs Employees' State Insurance Corporation and Another
Punjab And Haryana At Chandigarh · (1990) 2 ACC 210 : (1999) 3 LLJ 112 : (1990) 97 PLR 361
Employees State Insurance Act, 1948 — Section 2(12), 45A, 82
High Courts24 Nov 1989Dismissed
Smt. Sumitra Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 97 PLR 248
Land Acquisition Act, 1894 — Section 30(2)
High Courts24 Nov 1989Allowed
The Executive Engineer, Civil Works (T) Division, Haryana State Electricity Board Vs M.K. Jain, Govt. Contractor and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 121
Arbitration Act, 1940 — Section 5
High Courts24 Nov 1989
Brij Mohan Dutta Vs M/s. Jallo Subsidiary Industries Co. (India) Pvt. Ltd.
Punjab And Haryana At Chandigarh · AIR 1990 P&H 229 : (1990) 97 PLR 201
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27, 151Trade and Merchandise Marks Act, 1958 — Section 106
High Courts24 Nov 1989
Ramesh Chander Vs Sub-Divisional Magistrate, Panipat and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 103 : (1990) 1 RCR(Criminal) 152
High Courts24 Nov 1989
Shri Piara Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 577
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 8(3)
High Courts24 Nov 1989
Khalsa Motor Co., Hissar Vs Haryana State and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 384 : (1991) 1 RRR 320
High Courts24 Nov 1989
Tarsem Lal and anr. Vs Shadi Ram and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 267 : (1991) 1 RRR 184
High Courts24 Nov 1989
Naresh Saran and others Vs Financial Commissioner Haryana and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 15 : (1990) 97 PLR 274
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 5, 8Punjab Security of Land Tenures Act, 1953 — Section 10
High Courts24 Nov 1989
Kamlesh Kumari Chadha Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 80 : (1990) 2 RRR 323
High Courts24 Nov 1989Allowed
Veena Rani alias Ramesh Rani Vs Dharam Pal alias Khem Chand
Punjab And Haryana At Chandigarh · (1990) 1 DMC 440 : (1990) 97 PLR 146
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts24 Nov 1989Dismissed
Kashmir Kaur Vs Prem Singh
Punjab And Haryana At Chandigarh · (1990) 1 DMC 594
Hindu Marriage Act, 1955 — Section 13
High Courts24 Nov 1989Allowed
Veena Rani Vs Dharam Pal
Punjab And Haryana At Chandigarh · (1990) 2 DMC 135
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts24 Nov 1989Allowed
Shri Prithvi Lal Executive Officer, Class II, Municipal Committee Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 243
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 38
High Courts24 Nov 1989Allowed
The Saraswati Industrial Syndicate Limited Vs The Chairman Sugar Mill, Machinery Purchase Committee and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 286
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts24 Nov 1989Allowed
Piara Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 97 PLR 220
Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 1989Allowed
Surjit Singh Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 627
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42(3)
High Courts24 Nov 1989Dismissed
Major Prem Nath Sehgal Vs Jagat Mohan
Punjab And Haryana At Chandigarh · (1990) ACJ 962
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Nov 1989Allowed
Jeet Singh Khurana Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 273
Constitution of India, 1950 — Article 226, 227