High Courts21 Feb 1989
Commissioner of Income Tax Vs Didar Singh
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 79 : (1989) 179 ITR 208
Income Tax Act, 1961 — Section 2(14), 256, 45, 46, 47
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 55 of 63
High Courts21 Feb 1989Allowed
Satish Mohindroo and Others Vs Assistant Registrar, Cooperative Societies and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 321
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Punjab Co-operative Societies Act, 1961 — Section 14, 16, 16(2), 26(1), 26(1)D
High Courts21 Feb 1989Dismissed
Shambhu Dayal Vs Shri Nand Lal and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0021
High Courts21 Feb 1989Allowed
Dr. B.R. DULLAR Vs Dr. C.P. Sethi
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0016
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts21 Feb 1989Dismissed
Kidar Nath Vs Madho Singh and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 130
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 19(1)Trusts Act, 1882 — Section 73 , 74
High Courts17 Feb 1989Allowed
Yash Pal Vs Sardul Singh and another
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Rent) 58
High Courts17 Feb 1989
Sat Pal Vs Umrao Singh
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0105
East Punjab Urban Rent Restriction Act, 1949 — Section 2(i)
High Courts17 Feb 1989
Rajinderpal Singh, Advocate and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 263 : (1989) 2 RRR 48
High Courts17 Feb 1989
Jagat Narain Gupta Vs The Punjab University and other
Punjab And Haryana At Chandigarh · AIR 1990 P&H 84
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 1989
Jasmer Singh Bhatti Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) PLJ 288 : (1989) 1 RRR 371
High Courts17 Feb 1989
Smt. Samitra Devi Vs Sukhwinder Pal
Punjab And Haryana At Chandigarh · AIR 1990 P&H 23
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Transfer of Property Act, 1882 — Section 122
High Courts17 Feb 1989
Khushal Singh and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 262 : (1989) 2 RRR 540
High Courts17 Feb 1989Dismissed
Union Radios and another Vs Vidya Wati and others
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Rent) 413
High Courts17 Feb 1989Allowed
Sobh Raj Vs Din Dayala Jantana
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Rent) 16
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts17 Feb 1989Allowed
Sarup Singh Vs The Additional Director, Consolidation of Holdings Haryana Chandigarh and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0010
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts16 Feb 1989Allowed
Rajinder Singh and others Vs State of Punjab Etc.
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0107
High Courts16 Feb 1989Allowed
Surjit Kaur Vs Harnek Singh
Punjab And Haryana At Chandigarh · (1989) CivCC 388 : (1989) 2 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(2), 397(3), 482
High Courts16 Feb 1989
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 525 : (2000) 3 LJR 158 : (1989) 1 RCR(Criminal) 643
High Courts16 Feb 1989
Mange Ram Vs Tulsi Ram and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 207 : (1989) 2 RRR 176 : (1989) 1 RRR 582
High Courts16 Feb 1989
Dalip Singh and others Vs Pritam Kaur
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0065