High Courts26 Feb 1990
Ram Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 705 : (1990) 2 RCR(Criminal) 21
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1990
1,068 judgments · page 47 of 54
High Courts26 Feb 1990Dismissed
Charan Singh and Another Vs Patram
Punjab And Haryana At Chandigarh · (1991) 99 PLR 548 : (1991) 1 RCR(Rent) 504
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts22 Feb 1990
Gurdeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 393
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80(2)Constitution of India, 1950 — Article 226, 32Specific Relief Act, 1963 — Section 38, 39, 40, 41, 42
High Courts22 Feb 1990
Courts on its own motion Vs Sh.Tara Chand, Dy.S.P., Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 145
High Courts22 Feb 1990
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 75
High Courts21 Feb 1990
Sarbjit Singh Vs State of Punjab .
Punjab And Haryana At Chandigarh · (1990) 2 CurLJ 585 : (1990) 1 RCR(Criminal) 715
High Courts21 Feb 1990Dismissed
Rama Kant Sharma Vs Haryana State
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 439 : (1990) 98 PLR 445
Limitation Act, 1963 — Article 113, 58Punjab Financial Rules — Rule 73
High Courts21 Feb 1990
Buta Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1991) CriLJ 116
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226, 32National Security Act, 1980 — Section 14(2), 14A(1), 3(2)
High Courts20 Feb 1990Allowed
Jes Raj Vs Punjab State Industrial Development Corporation Ltd. and Others
Punjab And Haryana At Chandigarh · (1990) 02 P&H CK 0077
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts20 Feb 1990
Ramesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 709 : (1990) 2 RCR(Criminal) 11
High Courts20 Feb 1990
Sumer Chand Vs Ram Kishan Kaura and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 103
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 16Hindu Succession Act, 1956 — Section 14, 14(1)Limitation Act, 1963 — Article 58, 65
High Courts20 Feb 1990
Improvement Trust, Jind Vs Narinder Kumar
Punjab And Haryana At Chandigarh · AIR 1990 P&H 326 : (1990) CivCC 769 : (1990) 1 CivCC 769 : (1990) 2 ILR (P&H) 162 : (1990) 97 PLR 681
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Contract Act, 1872 — Section 60Land Acquisition Act, 1894 — Section 23(1, 3, 4
High Courts20 Feb 1990
State of Punjab Vs Dharminder Lal Bhandari and ors.
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 470 : (1990) 3 RCR(Criminal) 55
High Courts20 Feb 1990Allowed
Sh. Jes Raj, Personal Astt., Pb. State Ind. Development Corp. Ltd., Sector 17-a, Chandigarh Vs Punjab State Industrial Development Corporation ltd. and Others
Punjab And Haryana At Chandigarh · (1990) 02 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts19 Feb 1990
Darshan Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 1
High Courts19 Feb 1990
Gurdeep Kaur Vs Union of India and ors.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 20
High Courts19 Feb 1990
Harbhajan Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 9
High Courts19 Feb 1990
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 24
High Courts19 Feb 1990Allowed
Basdev Mittal (Deceased) and Others Vs Cantonment Board
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 246 : (1990) 98 PLR 16
Cantonments Act, 1924 — Section 181(3), 181(6), 185, 273, 273(1)
High Courts16 Feb 1990
Dharma Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 16