High Courts03 Sept 1990Dismissed
Walaiti Ram Vs Harnek Singh
Punjab And Haryana At Chandigarh · (1990) 09 P&H CK 0005
Stamp Act, 1973 — Article 49, 3A, 3B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,740 of 4,611
High Courts01 Sept 1990
Sewa Ram and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 669
High Courts31 Aug 1990
Ram Singh Vs State of Punjab through its Secretary
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 508 : (1991) 1 RCR(Criminal) 180
High Courts30 Aug 1990
Dr. Lal Sanga Vs The Post Graduate Institute of Medical Education and Research, Chandigarh and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 47 : (1991) 2 ILR (P&H) 15 : (1991) 99 PLR 83 : (1991) 2 RCR(Civil) 129
Central Services (Temporary) Services Rules, 1965 — Rule 5Constitution of India, 1950 — Article 12, 14, 226Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 — Section 31, 32
High Courts30 Aug 1990
Chaman Lal Sankhla, H.C.S. Vs Narain Datt Vats, Advocate, Hissar
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 633
High Courts30 Aug 1990
Paramjit Singh alias Pamma Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 778 : (1991) 1 RCR(Criminal) 105
High Courts30 Aug 1990Dismissed
Bihari Lal Shannu Ram Vs Sh. Bihari Lal Wadhwa and Another
Punjab And Haryana At Chandigarh · (1990) 2 ACC 373 : (1991) ACJ 677 : (1991) 99 PLR 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Motor Vehicles Act, 1939 — Section 110A
High Courts29 Aug 1990
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 487 : (1991) 1 RCR(Criminal) 185
High Courts29 Aug 1990
Raunak Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 663 : (1991) 1 RCR(Criminal) 466
High Courts28 Aug 1990
Santa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 2 RCR(Criminal) 113
High Courts28 Aug 1990Dismissed
Prem Parkash Gupta Vs Asha Rani
Punjab And Haryana At Chandigarh · (1991) 99 PLR 282
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 115Hindu Marriage Act, 1955 — Section 13
High Courts27 Aug 1990Dismissed
Ram Avtar Singh Vs Attar Sai and Others
Punjab And Haryana At Chandigarh · (1991) 99 PLR 142
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 135 , 136
High Courts27 Aug 1990Dismissed
Buta Singh Vs Bhan Singh
Punjab And Haryana At Chandigarh · (1991) 99 PLR 57 : (1990) 2 RCR(Rent) 567
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts27 Aug 1990Dismissed
Gram Panchayat Vs Surat Singh and Another
Punjab And Haryana At Chandigarh · (1991) 99 PLR 157
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts27 Aug 1990
Bakhshish Singh @ Bakhshi Vs Tara Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 614
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts27 Aug 1990
Bachan Singh Vs Amar Singh
Punjab And Haryana At Chandigarh · (1991) 99 PLR 333
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151, 34
High Courts24 Aug 1990Allowed
Smt. Lila Devi Vs Devi Ram
Punjab And Haryana At Chandigarh · (1991) 99 PLR 105
High Courts24 Aug 1990
Tilak Raj and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 601
High Courts24 Aug 1990
The State of Punjab and others Vs M/s. Subash Chander
Punjab And Haryana At Chandigarh · AIR 1991 P&H 134 : (1991) 2 ILR (P&H) 116
Evidence Act, 1872 — Section 114, 35Punjab Land Revenue Act, 1887 — Section 31, 32, 32(1), 33, 41
High Courts24 Aug 1990Allowed
Jagbir Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) CriLJ 1346
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 104(1)