High Courts11 Oct 1990Dismissed
Om Parkash Vs Chander Wati @ Chanderpali
Punjab And Haryana At Chandigarh · (1991) 1 DMC 352 : (1991) 99 PLR 13
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,733 of 4,611
High Courts11 Oct 1990
Sharan Pal Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 98 : (1991) 2 ILR (P&H) 142 : (1991) 99 PLR 61
Constitution of India, 1950 — Article 133(1)Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts11 Oct 1990
Sumer Chand Vs The Haryana Khadi and Village Industries Board and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 106 : (1992) 2 ILR (P&H) 15
Constitution of India, 1950 — Article 12, 19(1), 246Penal Code, 1860 (IPC) — Section 21Punjab Khadi and Village Industries Board Act, 1955 — Section 12(2), 3, 32, 32
High Courts11 Oct 1990
Brahm Raj Vs Smt. Vidya Wati and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 188 : (1991) 1 RCR(Rent) 509
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Easements Act, 1882 — Section 54, 56Transfer of Property Act, 1882 — Section 105
High Courts11 Oct 1990
Ram Chander Rajinder Kumar Vs Union Territory Chandigarh
Punjab And Haryana At Chandigarh · (1991) 1 CurLJ 41 : (1991) 1 RCR(Criminal) 202
High Courts10 Oct 1990
Chuni Lal Vs Puran Mal
Punjab And Haryana At Chandigarh · (1992) 2 LJR 31 : (1991) PLJ 204 : (1991) 2 PLR 418 : (1991) 2 RRR 228
High Courts10 Oct 1990Dismissed
Brijinder Bir Singh Vs Mst. Vinod @ Parminder
Punjab And Haryana At Chandigarh · (1992) 1 DMC 591
Hindu Marriage Act, 1955 — Section 23, 24
High Courts08 Oct 1990Allowed
Manmohan Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1992) 2 ILR (P&H) 1
Constitution of India, 1950 — Article 16Punjab Civil Services Rules — Rule 2.60
High Courts08 Oct 1990
The Punjab Agricultural University and Others Vs Dr. P.N. Verman
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 69
Constitution of India, 1950 — Article 226Punjab Agricultural University Act, 1961 — Section 10, 10(9), 12, 12(1), 12(10)Punjab and Haryana Agricultural Universities Act, 1970 — Section 14, 16, 16(10), 18(1), 2
High Courts08 Oct 1990Allowed
Naresh Kumar Aggarwal Vs Shri Gurmeet Singh Punia and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 25 : (1991) 1 RCR(Rent) 152
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts08 Oct 1990
Nirmala Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 756 : (1991) 1 CurLJ 43 : (1991) 1 RCR(Criminal) 208
High Courts08 Oct 1990
Saudagar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 602 : (1991) 1 RCR(Criminal) 129
High Courts05 Oct 1990
Ram Pal @ Ram Lal and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1991) 1 DMC 253 : (1991) 1 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
High Courts05 Oct 1990
State of Punjab Vs Narinder Singh
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 804 : (1991) 1 RCR(Criminal) 226
High Courts05 Oct 1990
Swaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 659 : (1991) 1 RCR(Criminal) 168
High Courts05 Oct 1990Dismissed
Yogdheyan Singh and Others Vs Devki Nandan and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 90 : (1991) 1 RCR(Rent) 121
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts05 Oct 1990Allowed
Hari Shyam, A.S.I. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 222
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 16.38(1)
High Courts03 Oct 1990
Postgraduate Institute of Medical Education and Research Vs Cdr. M.L. Mehandroo
Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 401
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 24Constitution of India, 1950 — Article 16Post-Graduate Institute of Medical Education and Research, Chandigarh Regulations, 1967 — Regulation 25 , 37A
High Courts03 Oct 1990Allowed
Gurmukh Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 DMC 227
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Oct 1990Allowed
H.C. Aggarwal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 276
Constitution of India, 1950 — Article 309Punjab Industries Service (State Service Class II) Rules, 1965 — Rule 4, 9