High Courts07 Jun 1990
Gurwinder Singh Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 424
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,751 of 4,611
High Courts07 Jun 1990Dismissed
Modern Construction Co. Vs Lt. Col. R.K. Sapra
Punjab And Haryana At Chandigarh · (1990) 98 PLR 333 : (1990) 98 PLR 332
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts07 Jun 1990
Hari Chand and Another Vs Jai Parkash and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 369 : (1990) 98 PLR 368 : (1990) 2 RCR(Rent) 385
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts07 Jun 1990Dismissed
Punjab Financial Corporation Vs The Union Territory and Others
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 140 : (1990) 98 PLR 327
Chandigarh (Delegation of Powers) Act, 1987 — Section 4Constitution of India, 1950 — Article 226 , 227Industrial Disputes Act, 1947 — Section 10(1), 8
High Courts06 Jun 1990
Nirmal Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 244 : (1990) 3 RCR(Criminal) 181
High Courts05 Jun 1990Dismissed
Harbans Singh Grewal Vs Puran Singh
Punjab And Haryana At Chandigarh · (1990) 06 P&H CK 0062
High Courts05 Jun 1990Dismissed
Chain Singh and Son, etc. through Chain Singh, Karta of H.U.F. and Another Vs Assistant Collector (Preventive) Central Excise Collectorate
Punjab And Haryana At Chandigarh · (1990) 30 ECR 486
Central Excises and Salt Act, 1944 — Section 9Penal Code, 1860 (IPC) — Section 174, 175
High Courts05 Jun 1990Dismissed
Chain Singh and Another Vs Assistant Collector (Preventive) Central Excise Collectorate
Punjab And Haryana At Chandigarh · (1990) 29 ECC 358
Central Excises and Salt Act, 1944 — Section 9Penal Code, 1860 (IPC) — Section 174, 175
High Courts05 Jun 1990Dismissed
Diwan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1990) CriLJ 2364 : (1990) 3 RCR(Criminal) 470
Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APenal Code, 1860 (IPC) — Section 302
High Courts05 Jun 1990Allowed
Krishan Lal Mehta Vs Shri Luxmi Dal and Oils Mills and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 644
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts05 Jun 1990Dismissed
Jagdish Rai and Another Vs Parminder Singh and Others
Punjab And Haryana At Chandigarh · (1991) 98 PLR 661 : (1990) 98 PLR 661
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 3, 88
High Courts05 Jun 1990
Ajit Singh Vs Chet Singh (died) and ors.
Punjab And Haryana At Chandigarh · (1990) 2 LJR 645 : (1990) PLJ 540 : (1991) 1 RRR 311
High Courts05 Jun 1990
Labh Singh and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 613
High Courts05 Jun 1990Dismissed
Parkasho Vs Jaswinder Kaur
Punjab And Haryana At Chandigarh · (1993) 2 DMC 579
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406
High Courts05 Jun 1990Dismissed
Mela Ram and Another Vs Bhagat Ram and Others
Punjab And Haryana At Chandigarh · (1990) 06 P&H CK 0003
High Courts05 Jun 1990
Om Parkash Vs Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 289
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8ACapital of Punjab (Sale of Sites and Building) Rules, 1960 — Rule 11DConstitution of India, 1950 — Article 226, 227
High Courts04 Jun 1990
Food Corporation of India Vs Krishna Rice and General Mills
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 339 : (1990) 98 PLR 383
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts04 Jun 1990
Jagdish Chand Vs Ved Parkash Puri and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 359 : (1990) 2 RCR(Rent) 372
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts04 Jun 1990
Naurata Ram Vs Bhagwanti and Others
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 216 : (1990) 98 PLR 411 : (1991) 2 RCR(Rent) 408
Civil Procedure Code, 1908 (CPC) — Section 11, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts04 Jun 1990Allowed
Ajmer Kaur Vs Jasbir Singh Dhillon and Others
Punjab And Haryana At Chandigarh · (1991) 1 DMC 517
Civil Procedure Code, 1908 (CPC) — Section 115