High Courts03 Jun 1991
Parkash Wanti and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 206
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,690 of 4,611
High Courts03 Jun 1991
Surinder Singh Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 534
High Courts03 Jun 1991
Lachhman Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 525
High Courts03 Jun 1991
Sardul Singh Vs Jagtar Singh
Punjab And Haryana At Chandigarh · (1992) PLJ 190 : (1992) 2 RRR 10
High Courts03 Jun 1991Allowed
Ishar Dass Vs Kanwar Bhan and Others
Punjab And Haryana At Chandigarh · (1991) 06 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2(2), Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 4, Order 23 Rule 1(4)
High Courts31 May 1991
Ram Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) CriLJ 805 : (1992) 2 RCR(Criminal) 42
Criminal Procedure Code, 1973 (CrPC) — Section 157, 162, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts30 May 1991Allowed
M.L. Sharma Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1991) 05 P&H CK 0119
High Courts30 May 1991Allowed
Mosmi and Another Vs Ram Kumar and Others
Punjab And Haryana At Chandigarh · (1992) 1 ACC 187 : (1992) ACJ 192
Motor Vehicles Act, 1988 — Section 144
High Courts30 May 1991
Shrimati Amar Kaur Vs Hardev Singh and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 205 : (1992) 2 ILR (P&H) 239
Limitation Act, 1963 — Article 64Specific Relief Act, 1963 — Section 6, 9
High Courts30 May 1991
Dalmia Biscuits Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1991) 05 P&H CK 0087
Income Tax Act, 1961 — Section 32(1)(vi)Income Tax Rules, 1962 — Rule 32(1)(vi)
High Courts30 May 1991
Ramesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) PLJ 446 : (1992) 1 RRR 76
High Courts30 May 1991
State of Punjab Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 403
High Courts30 May 1991
Mehal Singh and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 223 : (1993) 2 ILR (P&H) 267
Constitution of India, 1950 — Article 19(6), 226
High Courts30 May 1991
Mohinder Singh Vs The Estate Officer, U.T. Administration and Another
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 58
Arbitration Act, 1940 — Section 14, 15, 16(1), 17, 20Punjab Land Revenue Act, 1887 — Section 76
High Courts29 May 1991Dismissed
Ex. Constable Randhir Singh and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 276
Punjab Police Rules, 1934 — Order 16.2(2)
High Courts29 May 1991
Income Tax Officer Vs Rulia Ram Dewan Chand Thanesar and Others
Punjab And Haryana At Chandigarh · (1992) 194 ITR 562
Income Tax Act, 1961 — Section 277, 278
High Courts29 May 1991
Ranjit Kaur Vs Pavittar Singh
Punjab And Haryana At Chandigarh · (1992) CriLJ 262 : (1992) 1 ILR (P&H) 448 : (1991) 3 RCR(Criminal) 212
Constitution of India, 1950 — Article 15(3), 39Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127(3), 482
High Courts29 May 1991
Kanwar Kamaljit Singh and another Vs Custodian, Evacuee properties, Punjab and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 72
Administration of Evacuee Property Act, 1950 — Section 54, 7, 7AConstitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 34
High Courts29 May 1991
State of Punjab Vs Bhajan Singh
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 291
High Courts29 May 1991
Mulakh Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 202 : (1991) 3 RCR(Criminal) 180