High Courts11 May 1990
Paramjit Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 2 DMC 451
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 494, 498A, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,757 of 4,611
High Courts11 May 1990
Jagat Ram, Assistant in the Office of Director, Information and Public Relations Department Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 201
Constitution of India, 1950 — Article 16, 226, 227
High Courts11 May 1990
Mahajan Cloth House and Others Vs Tara Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 520 : (1990) 2 RCR(Rent) 401 : (1991) 1 RCR(Rent) 259
Civil Procedure Code, 1908 (CPC) — Section 11East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18, 18A
High Courts10 May 1990Dismissed
Sat Pal Vs Umrao Singh
Punjab And Haryana At Chandigarh · (1990) 98 PLR 154 : (1991) 1 RCR(Rent) 295
Civil Procedure Code, 1908 (CPC) — Section 9East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 2, 3
High Courts10 May 1990
Hoshiar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 389 : (1990) 2 CurLJ 207 : (1990) 2 RCR(Criminal) 288
High Courts10 May 1990
Bhupinder Singh Mahay and another Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 7
High Courts10 May 1990
Hardwari Lal Vs The Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 63 : (1990) 98 PLR 230
State Bank of India (Subsidiary Banks) Act, 1959 — Section 29, 32State Bank of Patiala (Officers) Service Regulations, 1979 — Regulation 20, 3
High Courts10 May 1990Allowed
Virinder Kumar Pandit Vs Govind Rice Factory and Another
Punjab And Haryana At Chandigarh · (1990) ACJ 1050 : (1990) 98 PLR 116
Motor Vehicles Act, 1939 — Section 110A
High Courts09 May 1990
Maninder Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 2 DMC 605
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts09 May 1990
Kiran Bala and Others Vs Subhash Chander
Punjab And Haryana At Chandigarh · (1992) 1 DMC 521
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 May 1990
Kanwal Nain Vs Shashi Bala Alias Rachna
Punjab And Haryana At Chandigarh · (1992) 1 DMC 529
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 May 1990
Rulia Ram Sharma Vs Shri Amar Pal Singh Bhalla and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 399 : (1991) 1 RCR(Rent) 280
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A
High Courts08 May 1990
Sehaj Ram Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 356
High Courts08 May 1990Allowed
Naresh Kumar and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1991) 1 DMC 389
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts08 May 1990
M/s. Vikram Steering and Linkages (Pvt.) Ltd. Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 97 : (1991) 1 ILR (P&H) 58
Constitution of India, 1950 — Article 226Haryana Public Moneys (Recovery of Dues) Act, 1979 — Section 3State Financial Corporations Act, 1951 — Section 32G
High Courts08 May 1990
Surjit Singh Vs Uttam Singh and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 190
Registration Act, 1908 — Section 17(2)(V)
High Courts08 May 1990Allowed
Jeet Kumar Anand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 484 : (1990) 3 RCR(Criminal) 216 : (1990) 2 RCR(Criminal) 418
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 2(1)
High Courts07 May 1990
Labh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 1 AICLR 391 : (1990) 2 RCR(Criminal) 277
High Courts07 May 1990
Satnam Singh and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 677
High Courts07 May 1990
Shri Santan Dharam Sabha Vs Basant Lal Gulati and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 200
Civil Procedure Code Amendment Act, 1974 — Order 23 Rule 3