High Courts29 Sept 1989
66 RCC (GRAF) 21m Task Force Vs Smt. Geeta Gupta and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 370 : (1990) 97 PLR 330
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,786 of 4,611
High Courts28 Sept 1989
Satbir Singh Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 395 : (1990) 1 RCR(Criminal) 475
High Courts28 Sept 1989
Hazura Singh Vs Nirmal Singh and anr.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 1
High Courts28 Sept 1989
Punjab State Agricultural Marketing Board and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1991 P&H 143 : (1991) 1 ILR (P&H) 364
Constitution of India, 1950 — Article 21, 226Punjab Agricultural Procedure Markets Act, 1961 — Section 3(4), 3(8), 408(1)
High Courts28 Sept 1989
Ravneet Bhatwa Vs Punjab University, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 329 : (1990) 1 ILR (P&H) 432
Constitution of India, 1950 — Article 226
High Courts28 Sept 1989Dismissed
Shri Kewal Vs Smt. Swaran Kaur
Punjab And Haryana At Chandigarh · (1990) 97 PLR 94
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 4, 115
High Courts27 Sept 1989
State of Haryana Vs Prithvi Raj Aggarwal Oil Mills
Punjab And Haryana At Chandigarh · (1990) 79 STC 361
High Courts27 Sept 1989
Kirpsons Industrial Corporation Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 81 STC 134
Punjab General Clauses Act, 1898 — Section 22Punjab General Sales Tax Act, 1948 — Section 4(B), 5(2)
High Courts27 Sept 1989
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 893 : (1990) 1 RCR(Criminal) 114
High Courts27 Sept 1989
Jangir Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) PLJ 515 : (1991) 1 RRR 316
High Courts27 Sept 1989
Kishan Chand Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1990) 183 ITR 83
Income Tax Act, 1961 — Section 142, 142(1), 144, 146, 246
High Courts27 Sept 1989
Jitender Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 CurLJ 88 : (1990) 3 RCR(Criminal) 672 : (1990) 1 RCR(Criminal) 20
High Courts27 Sept 1989
Shiv Charan Kaur Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (1990) 97 PLR 541
Civil Procedure Code, 1908 (CPC) — Section 10East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts27 Sept 1989Allowed
Amrit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 478 : (1990) 2 RCR(Criminal) 525
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52(3)
High Courts26 Sept 1989Dismissed
Shakti Hussan Vs Sh. Daulat Ram Suman
Punjab And Haryana At Chandigarh · (1990) 97 PLR 109 : (1990) 1 RCR(Rent) 5
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A
High Courts26 Sept 1989Dismissed
Smt. Hira Devi Vs Sh. Dewan Singh and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 180 : (1990) 1 RCR(Rent) 67
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts26 Sept 1989Dismissed
Sant Lal Tek Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 426 : (1990) 1 RCR(Rent) 5 : (1990) 76 STC 283
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 14Haryana General Sales Tax Act, 1973 — Section 30, 31, 39(2), 39(5), 39(6)
High Courts26 Sept 1989Dismissed
Varinder Kumar Jindal Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1990) 81 CTR 111 : (1990) 184 ITR 292 : (1990) 49 TAXMAN 144
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Income Tax Act, 1961 — Section 132
High Courts26 Sept 1989
Krishan Kant alias Minu Vs Pawan Kumar and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 12
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts26 Sept 1989
Joginder Singh Vs Basant Kaur and Others
Punjab And Haryana At Chandigarh · (1990) 1 ACC 126
Civil Procedure Code, 1908 (CPC) — Section 151