High Courts19 Dec 1990
Sukhdev Khanna, Advocate Chandigarh Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1991) 1 RCR(Criminal) 646
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1990
1,068 judgments · page 2 of 54
High Courts19 Dec 1990Allowed
National Insurance Co. Ltd. Vs Sukhbir Kaur and Another
Punjab And Haryana At Chandigarh · (1991) 2 ACC 709 : (1991) ACJ 551 : (1991) 99 PLR 359
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 21
High Courts19 Dec 1990
Dimple Soba and others Vs Guru Nanak Dev University
Punjab And Haryana At Chandigarh · AIR 1991 P&H 220 : (1991) 2 RCR(Civil) 260
Constitution of India, 1950 — Article 226Guru Nanak Dev University Calendar, 1986 — Ordinance 10, Ordinance 11, Ordinance 11.1, Ordinance 13
High Courts19 Dec 1990Allowed
Gita Ram Kalsy and Others Vs Arjan Singh Kalsy and Others
Punjab And Haryana At Chandigarh · (1990) 12 P&H CK 0008
Evidence Act, 1872 — Section 17, 21
High Courts19 Dec 1990Dismissed
Kuldeep Kumar and Another Vs Hukam Chand
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 465 : (1991) 2 RCR(Rent) 199
East Punjab Urban Rent Restriction Act, 1949 — Section 24, 24(2), 3
High Courts18 Dec 1990Dismissed
Thakkar Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) CriLJ 1807 : (1992) 1 ILR (P&H) 151 : (1991) 3 RCR(Criminal) 235
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 561A
High Courts18 Dec 1990Allowed
Prem Sukh and Others Vs Dal Chand and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 427
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts18 Dec 1990Allowed
D.R. Trikha Vs Union Territory (Chandigarh Administration) and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 168
Constitution of India, 1950 — Article 226, 227Haryana Housing Board Act, 1971 — Section 74
High Courts18 Dec 1990
Gulab Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 CurLJ 341 : (1991) 1 RCR(Criminal) 323
High Courts18 Dec 1990
Tar Singh @ Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 187 : (1991) 1 RCR(Criminal) 378
High Courts18 Dec 1990
Aryna Gupta Vs Ludhiana Improvement Trust
Punjab And Haryana At Chandigarh · (1992) 2 LJR 26 : (1991) PLJ 461 : (1991) 2 PLR 197 : (1991) 2 RRR 318
High Courts18 Dec 1990
Gurbhej Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 42
High Courts18 Dec 1990
Parkash Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 18 : (1992) 101 PLR 428
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 4, 482, 6Penal Code, 1860 (IPC) — Section 124A, 153A
High Courts18 Dec 1990Allowed
Rajendar Parshad Vs Rajbir and Another
Punjab And Haryana At Chandigarh · (1992) ACJ 105
Constitution of India, 1950 — Article 227
High Courts18 Dec 1990Dismissed
Hakam Singh Vs Jagir Singh and Others
Punjab And Haryana At Chandigarh · (1990) 12 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 8 Rule 9
High Courts18 Dec 1990Allowed
M. Kar, Joint Managing Director, Flovel Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 99 PLR 370
Criminal Procedure Code, 1973 (CrPC) — Section 468(1), 482Industrial Disputes Act, 1947 — Section 17A, 29
High Courts17 Dec 1990Dismissed
Subhash Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) CriLJ 2481 : (1991) 2 RCR(Criminal) 648
Criminal Procedure Code, 1973 (CrPC) — Section 313, 448, 465, 537Prevention of Food Adulteration Act, 1954 — Section 16(1), 16A, 7
High Courts17 Dec 1990
Taria alias Tara Chand Vs Amar Singh and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 187 : (1992) 1 ILR (P&H) 435 : (1991) 99 PLR 481
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Dec 1990Allowed
Amar Nath Vs Beli Ram and Another
Punjab And Haryana At Chandigarh · (1990) 12 P&H CK 0012
High Courts14 Dec 1990Dismissed
Smt. Prem Vati Bhandari Vs Smt. Maya Wati and Others
Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 409
Benami Transactions (Prohibition) Act, 1988 — Section 1, 2, 3, 3(1), 3(2)