COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,759 of 4,611

High Courts30 Apr 1990Dismissed

Rattan Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1991) CriLJ 724

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3, 6, 9Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 25, 5, 6

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High Courts26 Apr 1990

Brij Nandan and ors. Vs State of Haryana and ors.

Punjab And Haryana At Chandigarh · (1990) 2 CurLJ 205 : (1990) 2 LJR 64 : (1990) PLJ 409 : (1991) 1 RRR 358

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High Courts26 Apr 1990Dismissed

Gurdip Kaur Vs Balbir Singh

Punjab And Haryana At Chandigarh · (1991) 1 DMC 571

Hindu Marriage Act, 1955 — Section 13

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High Courts26 Apr 1990

Nahar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 2 AICLR 299 : (1990) 3 RCR(Criminal) 205

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High Courts25 Apr 1990Dismissed

Pritam Singh and Another Vs Sunder Lal and Others

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 98 : (1990) 98 PLR 191

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115

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High Courts25 Apr 1990Dismissed

Subhash and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 2 DMC 399 : (1990) 3 RCR(Criminal) 18

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34

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High Courts25 Apr 1990

Raj Kumar Chopra Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 2 AICLR 297 : (1990) 3 RCR(Criminal) 442 : (1990) 3 RCR(Criminal) 185

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High Courts24 Apr 1990

Jagdish Rai and Others Vs S.C. Jain, Sub Divisional Magistrate and Others

Punjab And Haryana At Chandigarh · (1991) CriLJ 3279

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)

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High Courts24 Apr 1990Dismissed

Sh. Sukhdev Singh Vs Jagjit Singh Saini

Punjab And Haryana At Chandigarh · (1990) 98 PLR 72 : (1991) 1 RCR(Rent) 566

East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A(8)

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High Courts24 Apr 1990

Jagdish Singh Vs Baldev Singh

Punjab And Haryana At Chandigarh · (1990) 2 RCR(Criminal) 187

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High Courts24 Apr 1990Allowed

Krishan Lal and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1990) 2 DMC 344 : (1990) 3 RCR(Criminal) 183

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts24 Apr 1990Dismissed

Gurmukh Singh and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 2 DMC 378

Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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High Courts23 Apr 1990Allowed

Abdul Samad, Managing Director of Bias Steel Pipe Industries Pvt. Ltd. Vs Satya Naraiyan Mahawar

Punjab And Haryana At Chandigarh · (1993) 76 CompCas 241 : (1990) 98 PLR 269

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Apr 1990Allowed

Abdul Samad Vs Satya Narayan Mahawar

Punjab And Haryana At Chandigarh · (1990) CivCC 832 : (1993) 76 CompCas 241 : (1990) 98 PLR 269 : (1990) 2 RCR(Criminal) 422 : (1990) 2 RCR(Criminal) 335

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Apr 1990

Multan Singh, Assistant Engineer and ors. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 2 AICLR 18 : (1990) 2 CurLJ 411 : (1990) 3 RCR(Criminal) 11

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High Courts20 Apr 1990Dismissed

Pardeep Kumar Malik and Another Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1990) 2 DMC 299

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 406

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High Courts20 Apr 1990Dismissed

Veena Kumari Vs Kashmir Singh

Punjab And Haryana At Chandigarh · (1990) CivCC 681 : (1991) 1 DMC 538 : (1990) 2 RCR(Criminal) 252

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts20 Apr 1990Dismissed

Pardeep Kumar Malik, S.I. and Another Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1990) 98 PLR 138 : (1990) 3 RCR(Criminal) 9

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6, 6(3), 8AHindu Succession Act, 1956 — Section 15

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High Courts20 Apr 1990

Pala Singh Vs Bhupinder Singh and Others

Punjab And Haryana At Chandigarh · (1990) 04 P&H CK 0001

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High Courts19 Apr 1990

Sudarshan Kumar Vs Ashok Kumar and Others

Punjab And Haryana At Chandigarh · (1990) 98 PLR 70 : (1990) 2 RCR(Rent) 90

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3East Punjab Urban Rent Restriction Act, 1949 — Section 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)

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