High Courts09 Mar 1990Dismissed
Sher Singh Vs Jangir Kaur and Others
Punjab And Haryana At Chandigarh · (1991) 2 ILR (P&H) 256 : (1990) 97 PLR 630
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,764 of 4,611
High Courts09 Mar 1990
Joginder Singh Vs BaruMal
Punjab And Haryana At Chandigarh · (1990) 03 P&H CK 0080
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts09 Mar 1990Allowed
Dalip Kaur and Others Vs Northern Railway and Others
Punjab And Haryana At Chandigarh · (1990) 1 ACC 635 : (1990) ACJ 1089 : (1992) 1 LLJ 762 : (1990) 98 PLR 36
Workmens Compensation Act, 1923 — Section 30, 4A(3)
High Courts09 Mar 1990
Baljinder Singh Vs State of Punjab .
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 732 : (1990) 1 RCR(Criminal) 692
High Courts09 Mar 1990
M/s. Subbhash Chander Kamlesh Kumar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 259 : (1990) 98 PLR 666
Constitution of India, 1950 — Article 14, 141, 245, 246, 265Haryana Rural Development Act, 1986 — Section 5, 6(5)Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 13, 17, 18(1), 2(9), 23
High Courts09 Mar 1990
Gurmej Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 696 : (1990) 1 RCR(Criminal) 737
High Courts09 Mar 1990Allowed
Kishori Lal Sayal Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 37
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts09 Mar 1990Allowed
The State of Punjab Vs Amrik Singh
Punjab And Haryana At Chandigarh · (1990) 97 PLR 615
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304(1)
High Courts09 Mar 1990Dismissed
Niranjan Lal Vs Ruchi Ram and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 697
Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 53
High Courts09 Mar 1990
Avtar Singh and Another Vs Sukhvinder Singh and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 48
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Mar 1990
Sh. Chander Mani Vs The Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 347 : (1990) 98 PLR 6
Constitution of India, 1950 — Article 226, 227Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 12
High Courts08 Mar 1990Allowed
S.C. Sharma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 644 : (1990) 1 RCR(Criminal) 702
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Insecticides Act, 1968 — Section 17, 18, 33
High Courts08 Mar 1990
Charan Singh alias Charna Mehra Vs Secretary to Government, Department of Home Affairs and Justice and Another
Punjab And Haryana At Chandigarh · (1991) CriLJ 874 : (1990) 2 RCR(Criminal) 106
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 411, 414
High Courts08 Mar 1990
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 693 : (1990) 1 RCR(Criminal) 743
High Courts08 Mar 1990
Mukhtiar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 209
High Courts08 Mar 1990
Kishan Kaur Vs Smt. Shanti Devi and others
Punjab And Haryana At Chandigarh · AIR 1996 P&H 198 : (1996) 114 PLR 219
Constitution of India, 1950 — Article 227Haryana Panchayati Raj Act, 1994 — Section 176, 176(1), 176(4), 183Haryana Panchayati Raj Election Rules, 1994 — Rule 62, 63 , 64, 65, 66
High Courts07 Mar 1990
K.N. Seth and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 642 : (1990) 1 RCR(Criminal) 700
Criminal Procedure Code, 1973 (CrPC) — Section 294, 482
High Courts07 Mar 1990Dismissed
Jaswant Singh Vs Ranjit Kaur
Punjab And Haryana At Chandigarh · (1991) CriLJ 3061 : (1991) 1 DMC 528 : (1990) 1 RCR(Criminal) 712
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1)
High Courts07 Mar 1990
Hari Chand Vs Chela Ram and Another
Punjab And Haryana At Chandigarh · (1990) 98 PLR 208
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts07 Mar 1990
Surjit Singh Vs Jaswant Kaur
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 848 : (1990) 3 CurLJ 597 : (1990) 1 RCR(Criminal) 687