High Courts05 Feb 1991
Diwan and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 826 : (1991) 3 RCR(Criminal) 544
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1991
1,274 judgments · page 57 of 64
High Courts05 Feb 1991
Ram Mehar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 RCR(Criminal) 550
High Courts04 Feb 1991Allowed
Dr. Ram Sarup Agnihotri Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1991) 99 PLR 444 : (1991) 2 RCR(Criminal) 215
Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Municipal Act, 1973 — Section 141, 141(2), 243Penal Code, 1860 (IPC) — Section 379, 430
High Courts04 Feb 1991
Kulvinder Kumar and Others Vs Smt. Ramnik Goel
Punjab And Haryana At Chandigarh · (1991) 2 DMC 110
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
High Courts04 Feb 1991
Kabal Singh Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 532
High Courts04 Feb 1991
Rakesh Dixit Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 85
High Courts04 Feb 1991
Kulwinder Singh Vs Ramnik Goel
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 942 : (1991) 2 RCR(Criminal) 34
High Courts04 Feb 1991
Partap Singh Vs Kulwant Kaur
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 39
High Courts04 Feb 1991Dismissed
Ms. Renu Sharma Vs Punjab University
Punjab And Haryana At Chandigarh · (1991) 99 PLR 498
Constitution of India, 1950 — Article 226
High Courts04 Feb 1991Allowed
Sewa Haryana Vs Shri D.S. Devesh and Others
Punjab And Haryana At Chandigarh · (1991) CivCC 522 : (1991) 99 PLR 578 : (1991) 2 RCR(Criminal) 102
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts04 Feb 1991
Ashok Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 140
Essential Commodities Act, 1955 — Section 7
High Courts04 Feb 1991
Kamlinder Grewal and Others Vs Punjab University and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 642
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 1991Dismissed
Shri Suresh Oberoi and Another Vs Dev Singh Assur and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 529 : (1991) 2 RCR(Criminal) 61
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 295A, 34, 500
High Courts01 Feb 1991Dismissed
Hira Lal (Deceased) through his L.Rs. Vs Ram Parshad
Punjab And Haryana At Chandigarh · (1991) 99 PLR 546 : (1991) 1 RCR(Rent) 572
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts01 Feb 1991Allowed
Madan Lal Kohli Vs The Haryana State Minor Irrigation Tubewell Corporation Ltd. (M.I.T.C.) and Another
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 349
Constitution of India, 1950 — Article 227, 229, 309
High Courts01 Feb 1991Dismissed
Sant Lal Vs Sham Lal
Punjab And Haryana At Chandigarh · (1991) 99 PLR 601 : (1991) 1 RCR(Rent) 440
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15
High Courts01 Feb 1991
Darshan Lal and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1991) 2 DMC 495
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Feb 1991
Rajender Parshad Vs Devi Dayal Ravinder Kumar
Punjab And Haryana At Chandigarh · (1991) PLJ 521 : (1991) 2 PLR 149 : (1991) 2 RRR 522
High Courts01 Feb 1991
Mahender (Minor) Vs Kail Chand
Punjab And Haryana At Chandigarh · (1991) PLJ 500 : (1991) 2 RRR 388
High Courts01 Feb 1991
B.R. and Co. Rice & Oil Mills Vs Union of India and anr.
Punjab And Haryana At Chandigarh · (1991) PLJ 263 : (1991) 2 RRR 161