High Courts14 Feb 1991Allowed
Sat Pal Sharma Vs Telu Ram
Punjab And Haryana At Chandigarh · (1991) 99 PLR 596 : (1991) 2 RCR(Rent) 157
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,712 of 4,611
High Courts14 Feb 1991
Joginder Singh Bajwa Vs Kuldip Singh
Punjab And Haryana At Chandigarh · AIR 1991 P&H 285 : (1991) 99 PLR 672 : (1991) 1 RCR(Rent) 506
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13
High Courts14 Feb 1991Dismissed
M.M. Malik and Others Vs Prem Kumar Goyal
Punjab And Haryana At Chandigarh · (1991) 1 CivCC 501 : (1991) CivCC 501 : (1991) 2 CivCC 157 : (1992) 73 CompCas 425 : (1991) CriLJ 2594 : (1992) 2 ILR (P&H) 91 : (1991) 99 PLR 554 : (1991) 2 RCR(Criminal) 15
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts14 Feb 1991
Sukhwant Rai Vs M/s. Kalu Ram Khiali Ram and another
Punjab And Haryana At Chandigarh · AIR 1992 P&H 80 : (1992) 2 ILR (P&H) 215
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 3 Rule 4Evidence Act, 1872 — Section 45, 61, 91Stamp Act, 1899 — Section 35, 36
High Courts14 Feb 1991
Harbant Kaur Vs Amar Singh and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 256 : (1991) 99 PLR 502 : (1991) 2 RCR(Rent) 115
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Article 136, 12
High Courts14 Feb 1991
Ranjit Singh Vs Faridabad Complex Administration
Punjab And Haryana At Chandigarh · (1991) PLJ 559 : (1991) 2 RRR 466
High Courts14 Feb 1991
Narain Gir, Chela Baba Hardial Gir, Dera Sarsti Gir Vs The Punjab State
Punjab And Haryana At Chandigarh · (1991) 99 PLR 688
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts14 Feb 1991Dismissed
Jainson Hosiery Industries (Regd.) Vs Assessing Authority and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 68
Central Sales Tax Act, 1956 — Section 9(2)Punjab General Sales Tax Act, 1948 — Section 21, 21A
High Courts13 Feb 1991Allowed
Jai Lal Jangra Vs The Govt. of Haryana
Punjab And Haryana At Chandigarh · (1991) 02 P&H CK 0135
High Courts13 Feb 1991Dismissed
Prem Kaur Vs Radhe Sham and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 551 : (1991) 2 RCR(Rent) 119
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 9
High Courts13 Feb 1991Allowed
Smt. Usha Sachdeva and Another Vs Life Insurance Corpn. of India
Punjab And Haryana At Chandigarh · (1991) 99 PLR 579
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 4, 115
High Courts13 Feb 1991
Jasbir Singh and ors. Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 78
High Courts13 Feb 1991
Khushi Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 593 : (1991) 3 Crimes 522 : (1991) 2 RCR(Criminal) 244
High Courts13 Feb 1991
Punjab Woollen Textiles Firm and others Vs Bank of India
Punjab And Haryana At Chandigarh · AIR 1992 P&H 158 : (1992) 1 ILR (P&H) 437 : (1991) 99 PLR 626
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 115, 2, 2(2)Contract Act, 1872 — Section 74Limitation Act, 1963 — Article 125
High Courts13 Feb 1991
Bawa Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1991) 3 RCR(Criminal) 606
High Courts13 Feb 1991
Waryam Singh and others Vs Gurnam Singh and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 153
Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 10, 16
High Courts13 Feb 1991
Inderjit Singh Vs Union of India and ors.
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 204 : (1991) 3 RCR(Criminal) 636
High Courts11 Feb 1991Allowed
Raj Kumar Vs Punjabi University and Others
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 472
Constitution of India, 1950 — Article 226, 227
High Courts11 Feb 1991
Surja and another Vs Ramji Lal and others
Punjab And Haryana At Chandigarh · (1991) PLJ 241 : (1991) 2 RRR 236
High Courts11 Feb 1991
Raj Kumar Vs Punjabi University, Patiala and another
Punjab And Haryana At Chandigarh · AIR 1992 P&H 94 : (1991) 99 PLR 598
Constitution of India, 1950 — Article 226, 227