High Courts05 Sept 1989
Sukhdev Singh Vs State and Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 539 : (1990) 1 RCR(Criminal) 88
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,791 of 4,611
High Courts05 Sept 1989
Kulwinder Pal Singh and others Vs Satora Co-operative Credit and Service Society Ltd. and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 246 : (1991) 1 ILR (P&H) 354 : (1990) 97 PLR 68
High Courts04 Sept 1989Allowed
The Punjab State Board for The Revention and Control of Water Pollution Vs Raja Ram Corn Products (Punjab) Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 25 : (1990) 97 PLR 58 : (1989) 2 RCR(Criminal) 672
Criminal Procedure Code, 1973 (CrPC) — Section 401Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 22, 25, 26
High Courts04 Sept 1989
T.P.Jindal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 6
High Courts04 Sept 1989
Avery India Limited Vs State of Haryana and Faridabad Complex Admn.
Punjab And Haryana At Chandigarh · (1990) 2 LJR 266 : (1990) PLJ 100 : (1989) 2 RRR 546
High Courts04 Sept 1989
Surat Singh and anr. Vs Dalwinder Singh and anr.
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 66
High Courts04 Sept 1989
Amrit Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 827 : (1989) 2 RCR(Criminal) 711
High Courts04 Sept 1989
Rama Iron Industries Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 77 STC 433
Haryana General Sales Tax Act, 1973 — Section 16, 6(1)
High Courts04 Sept 1989Dismissed
The Hind Samachar Ltd. Vs Kewal Krishan Mahendru and Another
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 55 : (1989) 96 PLR 687
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 7
High Courts04 Sept 1989Allowed
The Hind Samachar Ltd. Jalandhar Vs Shri Kewal Krishan Mahendru and another
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 55 : (1989) 96 PLR 687
Constitution of India, 1950 — Article 227
High Courts04 Sept 1989Allowed
Gurmail Kaur Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 267 : (1990) 1 RCR(Criminal) 111
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 14, 161, 19, 20, 21Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 1989Allowed
Ram Pher and Another Vs Avnash Mahajan and Another
Punjab And Haryana At Chandigarh · (1991) ACJ 1149
Motor Vehicles Act, 1939 — Section 92A
High Courts01 Sept 1989
Karnail Singh Vs Sub Divisional Magistrate and ors.
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 611 : (1990) 1 RCR(Criminal) 233
High Courts01 Sept 1989
Bhushan Kumar and Others Vs Basant Kaur and Another
Punjab And Haryana At Chandigarh · (1990) 2 ACC 346
High Courts01 Sept 1989Dismissed
S. Harbans Singh Ghai Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1989) 09 P&H CK 0016
High Courts01 Sept 1989
Shri Ram Pher and Others Vs Smt. Avnash Mahajan and Another
Punjab And Haryana At Chandigarh · (1991) 1 ACC 188
Motor Vehicles Act, 1939 — Section 92A
High Courts31 Aug 1989
Shadi Lal and ors. Vs Dewan Chand and ors.
Punjab And Haryana At Chandigarh · (1990) PLJ 1 : (1990) 1 RRR 236
High Courts31 Aug 1989Dismissed
Krishan Chand Vs Jagdish Rai and others
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0185
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts31 Aug 1989Dismissed
Hardial Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0180
Registration Act, 1908 — Section 21, 23
High Courts31 Aug 1989
Kidar Nath etc. Vs Man Chand etc.
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0179
Limitation Act, 1963 — Section 5