High Courts31 Oct 1989
Radhey Sham Vs Shakuntala and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 408 : (1991) 1 RRR 358
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,782 of 4,611
High Courts27 Oct 1989
State of Punjab Vs Dharamveer
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 102 : (1990) 1 CurLJ 98 : (1990) 1 RCR(Criminal) 23
High Courts27 Oct 1989
Gita Devi and ors. Vs Notified Area Committee, Mahendergarh
Punjab And Haryana At Chandigarh · (1990) 1 CurLJ 261 : (1990) PLJ 227 : (1990) 2 RRR 264
High Courts27 Oct 1989
Krishan Lal Vs State Bank of Patiala and Others
Punjab And Haryana At Chandigarh · (1990) CivCC 102 : (1992) 73 CompCas 660 : (1990) 97 PLR 132
Civil Procedure Code, 1908 (CPC) — Section 115, 34
High Courts26 Oct 1989Allowed
Mohinder Singh Vs J.B. Solvex Industries Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (1990) 1 ACC 410 : (1990) ACJ 998
Motor Vehicles Act, 1939 — Section 110A
High Courts26 Oct 1989Dismissed
Lakhmir Singh and Others Vs Sucha Singh and Others
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 197 : (1990) 97 PLR 74
Limitation Act, 1963 — Section 16, 16(1), 16(3), 6(1)
High Courts26 Oct 1989Dismissed
Kasmir Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1990) CriLJ 1417 : (1990) 2 RCR(Criminal) 541
Army Act, 1950 — Section 179Constitution of India, 1950 — Article 14, 161, 19, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 432(7), 433, 433(6)
High Courts25 Oct 1989
Deepak Singh Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 82 : (1990) 1 CurLJ 143 : (1990) 1 RCR(Criminal) 48
High Courts24 Oct 1989
Bishnu Bhagwan and Others Vs Bani Madho Saran and Others
Punjab And Haryana At Chandigarh · (1989) 10 P&H CK 0079
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8
High Courts24 Oct 1989
Subhash Chander Vs Punjab State
Punjab And Haryana At Chandigarh · (1990) 2 ACC 197
High Courts23 Oct 1989
A.K. Sircar Vs The District Magistrate, Gurdaspur and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 173 : (1991) 1 ILR (P&H) 321
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(2)Constitution of India, 1950 — Article 14, 226, 227Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 3(1)
High Courts23 Oct 1989
Ashok Kalia and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 146 : (1990) 1 CurLJ 165 : (1990) 1 RCR(Criminal) 45
High Courts20 Oct 1989
Munjal Synthetics Private Limited Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 78 STC 368
Punjab General Sales Tax Act, 1948 — Section 5(1)
High Courts20 Oct 1989Allowed
Virinder Mohan and Another Vs Bhatinda Improvement Trust and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 249
Constitution of India, 1950 — Article 226, 227Punjab Town Improvement Act, 1922 — Section 36(2), 38, 40(3)
High Courts20 Oct 1989
Nanak Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 AICLR 86 : (1990) 1 CurLJ 87
High Courts20 Oct 1989Partly Allowed
Adarsh Industrial Corporation Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1990) 79 STC 94
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 286Haryana General Sales Tax Act, 1973 — Section 13, 17
High Courts20 Oct 1989Allowed
Amarjit Singh Vs Harnam Singh
Punjab And Haryana At Chandigarh · (1989) 10 P&H CK 0003
High Courts19 Oct 1989
State of Haryana Vs Rattan Optical Works
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 194
High Courts19 Oct 1989
Joga Singh Vs Pakhar Ram
Punjab And Haryana At Chandigarh · AIR 1990 P&H 314 : (1990) CivCC 73 : (1990) 1 CivCC 73 : (1990) 97 PLR 175
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16, 16
High Courts19 Oct 1989
Hans Raj Gagat Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 115