COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,787 of 4,611

High Courts25 Sept 1989

Sukhwinder Kaur and Another Vs Harjinder Kaur

Punjab And Haryana At Chandigarh · (1990) 1 DMC 22 : (1990) 97 PLR 48 : (1989) 2 RCR(Criminal) 708

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Dowry Prohibition Act, 1961 — Section 4, 6, 8APenal Code, 1860 (IPC) — Section 406, 420

High Courts25 Sept 1989

Rulia Singh Vs Kartaro

Punjab And Haryana At Chandigarh · (1990) CivCC 197 : (1990) 1 DMC 521 : (1990) 97 PLR 43 : (1990) 1 RCR(Criminal) 77

Criminal Procedure Code, 1973 (CrPC) — Section 127, 482

High Courts25 Sept 1989

Neeta Khurana Vs Sunder Lal Khurana

Punjab And Haryana At Chandigarh · (1990) 1 DMC 267

Hindu Marriage Act, 1955 — Section 24

High Courts25 Sept 1989Allowed

Kapur Singh and Others Vs Mukhtiar Singh and Others

Punjab And Haryana At Chandigarh · (1989) 09 P&H CK 0007

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A

High Courts22 Sept 1989

Sheela Rani and Others Vs Sarwan Singh and Others

Punjab And Haryana At Chandigarh · (1990) 2 ACC 95

High Courts22 Sept 1989

Ram Phal Vs State or Haryana

Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 5

High Courts22 Sept 1989

Vishwa Mitter and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1990) 1 DMC 530 : (1990) 1 RCR(Criminal) 34

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 472, 498A

High Courts22 Sept 1989

Shiv Kumar and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1990) 1 DMC 233 : (1990) 1 RCR(Criminal) 128

Penal Code, 1860 (IPC) — Section 406, 498A

High Courts22 Sept 1989Dismissed

Pepsu Road Trans. Corpn. Vs Gurjit Kaur and Others

Punjab And Haryana At Chandigarh · (1990) 1 ACC 529 : (1991) ACJ 401

High Courts21 Sept 1989

Electric Construction and Equipment Co. Ltd. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 77 STC 424

Central Sales Tax Act, 1956 — Section 3

High Courts21 Sept 1989Dismissed

State of Punjab and Others Vs Vidya Devi and Others

Punjab And Haryana At Chandigarh · (1990) 1 ACC 265 : (1990) ACJ 920 : (1991) 1 LLJ 305

Workmens Compensation Act, 1923 — Section 3, 5

High Courts20 Sept 1989

HMM Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1990) 82 CTR 317 : (1990) 184 ITR 236

Income Tax Act, 1961 — Section 35B

High Courts20 Sept 1989

Shivshankar Lal and Another Vs Surender Nath

Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 124 : (1989) 96 PLR 697

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A, 13A(4)

High Courts20 Sept 1989

State through Asstt.Director, Enforcemnet, Jalandhar Vs Paramjeet

Punjab And Haryana At Chandigarh · (1989) 2 AICLR 901 : (1990) 1 CurLJ 606 : (1989) 2 RCR(Criminal) 685

High Courts20 Sept 1989

Tirath Ram Vs Municipal Committee, Bhatinda and anr.

Punjab And Haryana At Chandigarh · (1990) 1 CurLJ 333 : (1990) 2 LJR 438 : (1990) 2 LJR 347 : (1989) PLJ 684 : (1990) 2 PLR 171 : (1991) 2 RCR(Rent) 255 : (1990) 1 RRR 101

High Courts20 Sept 1989Allowed

Amita Gautam Vs Ramesh Gautam and Others

Punjab And Haryana At Chandigarh · (1990) 1 DMC 170

Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts20 Sept 1989Allowed

Shivshanker Lal and another Vs Surender Nath

Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 124 : (1989) 96 PLR 697

Haryana Urban (Control of Rent and eviction) Act, 1973 — Section 13A

High Courts20 Sept 1989Dismissed

Surinder Kaur Vs Pakhar Singh and Others

Punjab And Haryana At Chandigarh · (1989) 09 P&H CK 0014

High Courts19 Sept 1989

Saraswati Industrial Syndicate Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1990) 50 TAXMAN 198

Income Tax Act, 1961 — Section 2(31), 2(32), 32(1)(ii), 37(2A), 40(c)

High Courts19 Sept 1989Dismissed

Naresh Kumar Vs Om Parkash

Punjab And Haryana At Chandigarh · (1990) 97 PLR 670 : (1990) 1 RCR(Rent) 8

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17