High Courts09 Feb 1989
Ilias (Major) Vs Bashir Ahmed and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 278 : (1989) 1 RRR 505
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 57 of 63
High Courts09 Feb 1989
Asa Nand Vs Chief Canal Officer
Punjab And Haryana At Chandigarh · (1989) PLJ 173 : (1989) 1 RRR 334
High Courts09 Feb 1989
Jaswant Singh and ors. Vs Hans Raj
Punjab And Haryana At Chandigarh · (1989) PLJ 236 : (1990) 1 RRR 226 : (1989) 2 RRR 71
High Courts08 Feb 1989
Rajinder Singh Vs Jasvir Singh and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0122
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts08 Feb 1989
Prem Chand and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 315
Constitution of India, 1950 — Article 14, 16, 310, 311, 311(1)Punjab Civil Services Rules — Rule 3.14Punjab Tahsildari Rules, 1932 — Rule 3, 6
High Courts08 Feb 1989Dismissed
Pawan Kumar Vs Mehar Chand and others
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 630
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts08 Feb 1989Dismissed
M/s. Durga Rice Traders Vs Punjab State
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0013
Punjab General Sales Tax Act, 1948 — Section 5(1A)
High Courts07 Feb 1989
Sanjiv Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 108
High Courts07 Feb 1989
Giano Vs Shambhu
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 268
High Courts07 Feb 1989Allowed
Smt. Uma Gupta and another Vs Justice Tek Chand and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0024
High Courts07 Feb 1989Allowed
Smt. Satya Wati Vs Shridina Nath Tanwar, Advocate, Dist. Court Chandigarh
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Feb 1989Allowed
Sohan Lal and another Vs Kamlesh Rani and another
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 626
High Courts06 Feb 1989Allowed
Sardul Singh Vs The Punjab Small Industries and Exports Corporation Limited, Chandigarh and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0111
High Courts06 Feb 1989
Shri Balbir Singh Vs Shri Adarsh Kumar
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0106
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(ii)
High Courts06 Feb 1989
M/s. Jagdamba Rice Mills and others Vs Oriental Bank of Commerce, Karnal
Punjab And Haryana At Chandigarh · AIR 1990 P&H 60 : (1992) 73 CompCas 464
Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Section 34
High Courts06 Feb 1989Allowed
Anil Jain Vs Amar Nath and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0015
Constitution of India, 1950 — Article 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 22
High Courts06 Feb 1989Allowed
Gurdial Singh Mann and Others Vs Kulwant Kaur and Others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0012
Evidence Act, 1872 — Section 67, 68Penal Code, 1860 (IPC) — Section 409Succession Act, 1925 — Section 63
High Courts03 Feb 1989
Bhagwan Dass and another Vs Smt. Santosh
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0126
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4
High Courts03 Feb 1989Allowed
Darshan Kumar and others Vs Ranbir Gupta and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0117
Evidence Act, 1872 — Section 108
High Courts03 Feb 1989Allowed
Darshan Kumar Vs Ranbir Gupta and Another
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 170 : (1989) 96 PLR 49
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Evidence Act, 1872 — Section 108