High Courts14 Mar 1991
Surinder Katir Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 112
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,706 of 4,611
High Courts14 Mar 1991
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 CurLJ 21 : (1991) 3 RCR(Criminal) 34
High Courts13 Mar 1991Allowed
Dr. Karan Singh Dhull, M.B.B.S. M.S. Class-I, Former Senior Medical Officer Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1991) 99 PLR 686
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Mar 1991
Kartar Singh Vs Udai Ram
Punjab And Haryana At Chandigarh · (1991) PLJ 355 : (1991) 2 RRR 560
High Courts13 Mar 1991
Harkirat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 603
High Courts12 Mar 1991Dismissed
Inderjit Mehta Vs Union of India
Punjab And Haryana At Chandigarh · (1991) 03 P&H CK 0118
Arbitration Act, 1940 — Section 34
High Courts12 Mar 1991
Surinder Singh alias Shinder and ors. Vs Union Territory, Chandigarh Administration and anr.
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 557 : (1992) 1 RCR(Criminal) 345
High Courts12 Mar 1991
Harbhajan Singh alias Bhajan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) PLJ 299 : (1991) 2 PLR 681 : (1992) 1 RRR 178 : (1991) 2 RRR 314
High Courts12 Mar 1991
Harpal Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 307
High Courts12 Mar 1991
Sumant Rai Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 180
High Courts11 Mar 1991Dismissed
Shri Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 DMC 160
Penal Code, 1860 (IPC) — Section 306, 498
High Courts11 Mar 1991Dismissed
Rakesh Kumar and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) CriLJ 1815 : (1991) 2 RCR(Criminal) 271
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 220, 401, 406Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 406, 498A
High Courts11 Mar 1991
Vijay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 220
High Courts11 Mar 1991Dismissed
Lilu Vs Om Parkash
Punjab And Haryana At Chandigarh · (1991) 03 P&H CK 0026
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts11 Mar 1991Dismissed
Dr. G.S. Ojha, Lecturer and Others Vs Vice Chancellor, Guru Nanak Dev University and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 545
Constitution of India, 1950 — Article 12, 226, 227Punjab Affiliated Colleges (Security of Service of Teachers) Act, 1974 — Section 3, 4, 5
High Courts11 Mar 1991Dismissed
Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court and Others
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 369
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226, 227, 311, 311(1)Industrial Disputes Act, 1947 — Section 2
High Courts11 Mar 1991
Baj Singh Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (1991) 1 ACC 636
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 174
High Courts08 Mar 1991Allowed
Munshi Singh Vs The Additional District Judge and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 697
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 105(4), 5(5)
High Courts08 Mar 1991
State of Haryana thr. Collector, Hissar Vs Lakhan Lal
Punjab And Haryana At Chandigarh · AIR 1991 P&H 267 : (1992) 2 ILR (P&H) 452 : (1991) 2 RCR(Civil) 718
Constitution of India, 1950 — Article 309Punjab Police Rules, 1934 — Rule 16.2, 16.2(1)
High Courts08 Mar 1991
Sukhdev Singh Vs Ajaib Singh and ors.
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 39