High Courts11 Jan 1991Dismissed
Man Singh and Another Vs The State Bank of Patiala
Punjab And Haryana At Chandigarh · (1991) 01 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1991
1,274 judgments · page 63 of 64
High Courts10 Jan 1991
Meter and Instruments Private Ltd. Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 401 : (1991) 99 PLR 400
Civil Procedure Code, 1908 (CPC) — Section 115, 80, 80(2)
High Courts09 Jan 1991Dismissed
Surjit Kaur and Another Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (1991) 99 PLR 604
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Jan 1991
Rajinder Singh. Vs Ghansham Singh
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 161 : (1991) 3 RCR(Criminal) 524
High Courts09 Jan 1991
Des Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 387 : (1991) 1 RCR(Criminal) 597
High Courts09 Jan 1991
Raj Kumar Vs State, U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 406 : (1991) 1 RCR(Criminal) 552
High Courts09 Jan 1991
Nirmaljit Kaur Vs Sh.Atma Singh
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 380 : (1991) 2 RCR(Criminal) 310
High Courts09 Jan 1991
Rajinder Singh Vs Ghansham Singh
Punjab And Haryana At Chandigarh · (1991) 01 P&H CK 0062
High Courts09 Jan 1991
Gurbax Singh and ors. Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 338
High Courts09 Jan 1991Dismissed
Lalita Gupta Vs Parveen Kumar Mahajan
Punjab And Haryana At Chandigarh · (1991) 2 DMC 141 : (1991) 99 PLR 638
Hindu Marriage Act, 1955 — Section 12
High Courts09 Jan 1991
Jaskaur Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1991) 99 PLR 348
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 115, 35B
High Courts09 Jan 1991Dismissed
Balram Singh Vs Sukhwant Kaur and Another
Punjab And Haryana At Chandigarh · (1992) CriLJ 792 : (1992) 1 ILR (P&H) 347
Companies Act, 1956 — Section 159, 162, 220Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 472, 473Delhi Development Act, 1957 — Section 29(2)
High Courts09 Jan 1991
Soma Wati Vs State of Union Territory
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 309
High Courts09 Jan 1991Allowed
Aman Industries and Another Vs Punjab Financial Corporation
Punjab And Haryana At Chandigarh · (1991) 01 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 65, Order 21 Rule 66, 21
High Courts09 Jan 1991
Janga Singh Vs Harbans Singh
Punjab And Haryana At Chandigarh · (1992) PLJ 7 : (1992) 1 RRR 566
High Courts08 Jan 1991Allowed
Siri Chand and Sons Vs Administrator Union Authority and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 157
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 8AConstitution of India, 1950 — Article 226, 227
High Courts08 Jan 1991Allowed
Kehar Singh Vs Balraj Singh and Others
Punjab And Haryana At Chandigarh · (1991) 01 P&H CK 0132
High Courts08 Jan 1991Dismissed
Dr. Sham Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 309
Constitution of India, 1950 — Article 16, 309Punjab State Faculty of Ayurvedic and Unani System of Medicines Act, 1963 — Section 21, 21(1), 21(2)
High Courts08 Jan 1991Allowed
The Oriental Insurance Company Ltd. Vs Chandigarh Aromatics and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 422
Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Jan 1991Dismissed
Mohan Lal Sharma and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 322
Constitution of India, 1950 — Article 16Punjab State Faculty of Ayurvedic and Unani System of Medicines Act, 1963 — Section 21