High Courts24 Nov 1989
Hem Chand and Others Vs Ram Kishore and Others
Punjab And Haryana At Chandigarh · (1990) 2 ACC 183 : (1990) ACJ 970 : (1990) 98 PLR 602
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 6 of 63
High Courts23 Nov 1989
Chaman Lal and Another Vs Rikhi Ram and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 327 : (1990) 1 RCR(Rent) 373
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts23 Nov 1989Allowed
Smt. Ishro Vs Sarmukh Singh and Others
Punjab And Haryana At Chandigarh · (1990) CivCC 330 : (1990) 97 PLR 324 : (1990) 1 RCR(Rent) 650
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1A), 115
High Courts22 Nov 1989Dismissed
Tara Chand Vs Piara Lal and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 72
Haryana Gram Panchayat Election Rules, 1971 — Rule 43Punjab Gram Panchayat Act, 1952 — Section 13B
High Courts21 Nov 1989Allowed
Gurvel Singh Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1990) 1 DMC 139
Criminal Procedure Code, 1973 (CrPC) — Section 468Limitation Act, 1963 — Section 9Penal Code, 1860 (IPC) — Section 405, 406
High Courts21 Nov 1989
Punjab Istri Sabha and Others Vs Shri Surjit Singh Barnala, Chief Minister and Another
Punjab And Haryana At Chandigarh · (1990) ACJ 1064 : (1990) 97 PLR 493
Constitution of India, 1950 — Article 19, 21, 226, 300(A), 38
High Courts21 Nov 1989
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 106 : (1990) 1 CurLJ 422 : (1990) 1 RCR(Criminal) 204
High Courts21 Nov 1989
Mulak Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 47
High Courts21 Nov 1989
Gurjeewan Singh Vs Jagar Singh and ors.
Punjab And Haryana At Chandigarh · (1990) CCC 240 : (1990) CivCC 240 : (1990) PLJ 234 : (1990) 1 PLR 261 : (1990) 2 RRR 291
High Courts21 Nov 1989Allowed
Arjan Singh Vs Jagdish Kaur and Another
Punjab And Haryana At Chandigarh · (1990) CivCC 609 : (1990) 98 PLR 319
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts21 Nov 1989Allowed
Tirlochan Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 23
High Courts20 Nov 1989
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 160
High Courts20 Nov 1989
Gurmel Singh and ors. Vs Sub Divisional Magistrate, Phul, and ors.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 156 : (1990) 1 RCR(Criminal) 238
High Courts20 Nov 1989
Charan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 174 : (1990) 1 RCR(Criminal) 159
High Courts20 Nov 1989
Sohan Singh Sarpanch, Gram Panchayat Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 288 : (1991) 2 ILR (P&H) 165 : (1990) 97 PLR 155
Punjab Gram Panchayat (Amendment) Act, 1982 — Section 95A(3)Punjab Gram Panchayat Act, 1952 — Section 10, 10(1), 13(O), 15, 9
High Courts20 Nov 1989
Piare Lal and Another Vs Babu Singh and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 320
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts17 Nov 1989Allowed
Sumer Chand Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1992) 1 LLJ 394 : (1990) 97 PLR 198
Industrial Disputes Act, 1947 — Section 2
High Courts17 Nov 1989
Panna Lal Sadhu Ram Vs Smt. Kamla Devi and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 18 : (1990) 97 PLR 178 : (1990) 1 RCR(Rent) 418
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 Nov 1989
Kasturi Lal Dhir Vs Union of India & ors.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 541
High Courts17 Nov 1989Dismissed
Ram Dayal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 450 : (1990) 97 PLR 27
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 3, Order 6 Rule 17, 149, 151Land Acquisition Act, 1894 — Section 23