High Courts19 Jun 1990
Vidhya Nand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 462
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,750 of 4,611
High Courts13 Jun 1990
Surjit Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 489
High Courts12 Jun 1990
Paul Osumba Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 631
High Courts12 Jun 1990Dismissed
The Ambala Central Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 282
Constitution of India, 1950 — Article 226, 227Haryana State Central Cooperative Banks Staff Service (Common Cadre) Rules, 1975 — Rule 28Industrial Disputes Act, 1947 — Section 25, 25F
High Courts08 Jun 1990Dismissed
Ram Sarup Bhalla Vs Barkat Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 547 : (1990) 2 RCR(Rent) 392
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 19A
High Courts08 Jun 1990
Krishan Lal Vs Madan Gopal
Punjab And Haryana At Chandigarh · (1990) 98 PLR 464
Civil Procedure Code, 1908 (CPC) — Section 115, 15(5)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts08 Jun 1990
The United India Insurance Co. Ltd. Vs Smt. Bimlesh and Others
Punjab And Haryana At Chandigarh · (1991) ACJ 36 : (1990) 98 PLR 450
Motor Vehicles Act, 1939 — Section 110A, 95(1)
High Courts08 Jun 1990
Bhoj Raj Sharma Vs Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 304
Constitution of India, 1950 — Article 226, 227
High Courts08 Jun 1990Dismissed
Lt. Col. Dharam Singh Vs Madan Lal Kapoor
Punjab And Haryana At Chandigarh · (1990) 98 PLR 150 : (1990) 2 RCR(Rent) 147
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A, 15(5), 18A(8)
High Courts08 Jun 1990
Rajesh Kumar and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 2 DMC 404
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 220, 482Penal Code, 1860 (IPC) — Section 406, 498A, 498A(1B)
High Courts08 Jun 1990Allowed
Joginder Kaur and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1991) ACJ 374 : (1991) 99 PLR 49
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts08 Jun 1990Allowed
Central Bank of India Vs Raghbir Singh Virk and Others
Punjab And Haryana At Chandigarh · (1992) 75 CompCas 685 : (1990) 98 PLR 457
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 21 Rule 93
High Courts08 Jun 1990Allowed
Kartar Singh and Another Vs Rup Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 448
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, 115
High Courts08 Jun 1990
H.S. Gambhir and Others Vs Vam Dev Sharda and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 436 : (1990) 2 RCR(Criminal) 677 : (1990) 2 RCR(Rent) 511
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 115Succession Act, 1925 — Section 306
High Courts08 Jun 1990
Diwan Singh Vs Collector and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 322
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 13B, 7(2)
High Courts07 Jun 1990Allowed
Surinder Mohan Rai Vs Onkar Nath
Punjab And Haryana At Chandigarh · (1990) 98 PLR 485 : (1991) 1 RCR(Rent) 110
Civil Procedure Code, 1908 (CPC) — Section 11East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts07 Jun 1990Allowed
Miss Chandra Kanta Khosla Vs Rai Chand Jain
Punjab And Haryana At Chandigarh · (1990) CivCC 697 : (1990) 98 PLR 211 : (1990) 2 RCR(Rent) 165
Capital of Punjab (Development and Regulation) Act, 1952 — Section 2East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5), 2
High Courts07 Jun 1990
Amar Singh Vs Satya Devi
Punjab And Haryana At Chandigarh · (1990) 2 LJR 384 : (1990) 2 RCR(Criminal) 448
High Courts07 Jun 1990
Harbans Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 AICLR 258 : (1990) 2 RCR(Criminal) 579
High Courts07 Jun 1990
Khushia Bai Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 437