High Courts22 May 1990
Vazir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 545
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,755 of 4,611
High Courts22 May 1990
Ram Kumar and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 500
High Courts22 May 1990
Narinder Singh Baath, Tehsildar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 195
Constitution of India, 1950 — Article 226, 227Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 9
High Courts22 May 1990Dismissed
Maulana Said-ur-Rehman Vs Punjab Wakaf Board and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 354
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts22 May 1990
Swaranjit Sharma Vs Atam Parkash Gandhi
Punjab And Haryana At Chandigarh · (1990) 98 PLR 533
East Punjab Urban Rent Restriction Act, 1949 — Section 15(2), 18A
High Courts21 May 1990
Life Insurance Corporation of India Vs Shri Ranjit Rattan Mehra
Punjab And Haryana At Chandigarh · (1990) CivCC 782 : (1990) 98 PLR 638 : (1991) 1 RCR(Rent) 257
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts21 May 1990
Giani Karnail Singh Vs Bachan Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 276 : (1990) 2 RCR(Rent) 273
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 15(5), 18ALimitation Act, 1963 — Section 5
High Courts21 May 1990
Jatinder Mehta Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 224
Constitution of India, 1950 — Article 226
High Courts21 May 1990Dismissed
Punjab School Education Board and Another Vs Jarnail Singh, Science Master, Government High School
Punjab And Haryana At Chandigarh · (1990) 98 PLR 438
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts21 May 1990
Daulat Ram Kamra Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 442
High Courts21 May 1990Allowed
Ranjit Ice and General Mills and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 346
Constitution of India, 1950 — Article 14, 19(1), 226, 227Punjab Ice Price Control Act, 1968 — Section 3
High Courts21 May 1990
Union of India (UOI) Vs Arjan Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 375
Land Acquisition Act, 1894 — Section 23(1A), 54
High Courts18 May 1990Allowed
Surat Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 83 : (1990) 2 RCR(Criminal) 420
Prisons Act, 1894 — Section 19, 20, 34(14)Punjab Borstal Act, 1926 — Section 10(2), 20, 32, 35, 5Punjab Borstal Rules — Rule 11, 20, 21
High Courts18 May 1990
Savitri Devi Dutta Vs Smt. Shakuntla Khullar (Principal), Government College
Punjab And Haryana At Chandigarh · (1990) 98 PLR 324 : (1990) 2 RCR(Rent) 274
East Punjab Urban Rent Restriction Act, 1949 — Section 18A, 5(5)
High Courts18 May 1990
Chamkaur Singh and another Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 26 : (1991) 2 ILR (P&H) 387
Registration Act, 1908 — Section 68, 68(1)Stamp Act, 1899 — Section 47A, 47A(1)
High Courts18 May 1990
Lilawati Vs Surinder Kumar
Punjab And Haryana At Chandigarh · (1991) 2 AICLR 521 : (1991) 1 RCR(Criminal) 51
High Courts18 May 1990Allowed
Atma Ram and Others Vs Molu Ram and Others
Punjab And Haryana At Chandigarh · (1990) 05 P&H CK 0005
High Courts17 May 1990Allowed
Delhi Cloth Mills and Others Vs Lachhman Dass
Punjab And Haryana At Chandigarh · (1990) 98 PLR 301 : (1990) 2 RCR(Rent) 546
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A
High Courts17 May 1990Allowed
Shri O.P. Bhagat, Punjab Transport Service, Joint Provincial Transport Controller Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 98 PLR 216
Constitution of India, 1950 — Article 226, 227Punjab Transport Department (State Service Class II) Rules, 1963 — Rule 10
High Courts17 May 1990
Safari Carriers (India) Regd. and Another Vs United India Insurance Company Ltd. and Another
Punjab And Haryana At Chandigarh · (1990) 2 ACC 600
Civil Procedure Code, 1908 (CPC) — Section 35B