High Courts04 Jun 1990
Prem Nath Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 353
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,752 of 4,611
High Courts04 Jun 1990
R.Muralidharan Vs Union Territory Administration, Chandigarh and anr.
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 518
High Courts04 Jun 1990Dismissed
Baljit Singh Gill and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 2 DMC 460
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts04 Jun 1990Dismissed
Darshan Lal and Another Vs Kirni Devi and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 567 : (1990) 2 RCR(Rent) 487
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 4(2)
High Courts04 Jun 1990
SWARAJ MAZDA LTD. and Another Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
Punjab And Haryana At Chandigarh · (1992) 105 CTR 109
Income Tax Act, 1961 — Section 154
High Courts04 Jun 1990Allowed
The Punjab State and Another Vs Pritam Singh and Sons
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 98
Arbitration and Conciliation Act, 1996 — Section 13, 14, 15, 27, 37
High Courts04 Jun 1990Dismissed
Kewal Krishan of Nabha Vs Shiv Lal Gupta
Punjab And Haryana At Chandigarh · (1990) 98 PLR 635
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts04 Jun 1990
Bassi Mubarikpur Vs United India Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · (1990) 06 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A, Order 7 Rule 11
High Courts01 Jun 1990Dismissed
State of Haryana and Others Vs Sh. Himat Singh, Contractor
Punjab And Haryana At Chandigarh · (1991) 99 PLR 252
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jun 1990
Piare Mohan Vs Madan Lal
Punjab And Haryana At Chandigarh · (1990) 98 PLR 380 : (1991) 1 RCR(Rent) 321
East Punjab Urban Rent Restriction Act, 1949 — Section 115(5), 13A, 18A
High Courts01 Jun 1990Allowed
Shashi Sikri and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1990) 2 DMC 482
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 403, 406, 498A
High Courts01 Jun 1990
Bela Singh Vs Chatra and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 382
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts01 Jun 1990Dismissed
Ramji Lal alias Ramji Dass and Another Vs Smt. Naurati Devi
Punjab And Haryana At Chandigarh · (1990) 98 PLR 400 : (1990) 2 RCR(Rent) 388
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts01 Jun 1990
Rattan Singh Ahluwalia Vs Khushal Singh and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 246
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115
High Courts31 May 1990
Patter Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 440
High Courts31 May 1990
Joginder Singh, ASI, CIA, Ludhiana. Vs State of Punjab and ors..
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 479
High Courts31 May 1990
Teja Singh Vs Gram Panchayat, Kumhari
Punjab And Haryana At Chandigarh · (1990) 2 CurLJ 283 : (1990) 2 LJR 441 : (1990) PLJ 468 : (1991) 1 RRR 196
High Courts30 May 1990Allowed
P.L. Goyal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 488
Constitution of India, 1950 — Article 14, 16Punjab Superior Judicial Service Rules, 1963 — Rule 13, 13(1)
High Courts30 May 1990Dismissed
Kewal Chand and Others Vs Satya
Punjab And Haryana At Chandigarh · (1991) 1 DMC 628
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 May 1990
Karam Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 466