High Courts16 Feb 1989
Dalip Singh and Others Vs Pritam Kaur
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0033
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 56 of 63
High Courts15 Feb 1989Allowed
Yash Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) CriLJ 746 : (1989) 1 RCR(Criminal) 463
High Courts15 Feb 1989Allowed
Kuldip Rai Vs Sharan Singh (deceased by LRs) and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 319 : (1989) CivCC 271 : (1989) 1 CivCC 271 : (1989) 2 ILR (P&H) 175 : (1989) 2 RCR(Rent) 611 : (1989) 1 RCR(Rent) 567
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1A)
High Courts15 Feb 1989
Kikar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1989) PLJ 234 : (1989) 1 RRR 574
High Courts15 Feb 1989
Jagraj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 1863 : (1989) 2 RCR(Criminal) 580
Constitution of India, 1950 — Article 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 482
High Courts14 Feb 1989Dismissed
Shiv Raman Gaur Vs Madan Mohan Kanda
Punjab And Haryana At Chandigarh · (1990) CriLJ 1033 : (1989) 96 PLR 74 : (1990) 3 RCR(Criminal) 461
Penal Code, 1860 (IPC) — Section 193, 199, 200
High Courts14 Feb 1989
Mala Ram Vs Subhash Chander and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 445 : (1990) 1 RRR 72
High Courts14 Feb 1989
Shital Parshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 60 : (1989) 2 RCR(Criminal) 247
High Courts14 Feb 1989
Sharbati and ors Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 644
High Courts13 Feb 1989Allowed
Raj Kumar Vs Murli Dhar and others
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 609
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3A)
High Courts13 Feb 1989
Piar Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) PLJ 503 : (1989) 2 RRR 273
High Courts13 Feb 1989
Dariya Singh Vs Kishan Chand
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 314
High Courts13 Feb 1989Dismissed
Sh. Raj Kumar Vs Smt. Darshan Kaur
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0027
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts13 Feb 1989Allowed
Kala Singh and others Vs Sant Lal and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0023
High Courts13 Feb 1989Allowed
Jeet Ram Bazigar Vs Shiv Mandir Asan Mahant Samadhi Baba Neem Nath of Village Dadlu, Distt. Kurukshetra and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Feb 1989Allowed
Ved Kumari Vs Haryana State
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 308
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts10 Feb 1989Allowed
Ved Kumari Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 308
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Transfer of Property Act, 1882 — Section 41
High Courts10 Feb 1989
Jarnail Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 511
High Courts10 Feb 1989
Surindra Packers Vs Punjab Land Development and Reclamation Corporation Ltd.
Punjab And Haryana At Chandigarh · (1989) 66 CompCas 883
Companies Act, 1956 — Section 433, 434, 439
High Courts10 Feb 1989Dismissed
Haryana Solvent Private Ltd. Chandigarh and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0026
Constitution of India, 1950 — Article 226, 227