High Courts31 Aug 1989Allowed
Randhir Kaur and Others Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 422
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,792 of 4,611
High Courts31 Aug 1989Dismissed
The New India Assurance Co. Ltd. Vs Rohtak District Co-op. Society Transport and Others
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0171
Motor Vehicles Act, 1988 — Section 96(2)(b)(ii)
High Courts31 Aug 1989
Ranjit Singh and Another Vs Miss Pooja Madan and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 567 : (1990) 97 PLR 76
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18Motor Vehicles Act, 1939 — Section 110A
High Courts31 Aug 1989Dismissed
New India Assurance Co. Ltd. Vs Vijay Kumar and Others
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0152
Motor Vehicles Act, 1988 — Section 96
High Courts31 Aug 1989
Ranjith Singh and Another Vs Miss Pooja Madan and Others
Punjab And Haryana At Chandigarh · (1991) 1 ACC 351
Motor Vehicles Act, 1988 — Section 95(2)
High Courts31 Aug 1989
M/s. Azad Nakodar Bus Servie (P) Ltd. and another Vs Harbans Singh and others
Punjab And Haryana At Chandigarh · (1989) ACJ 1165 : AIR 1990 P&H 66 : (1989) 96 PLR 485
Motor Vehicles Act, 1939 — Section 92
High Courts31 Aug 1989Dismissed
The State of Punjab and Others Vs Amar Singh Constable
Punjab And Haryana At Chandigarh · (1990) 97 PLR 312
Punjab Civil Services Rules — Rule 8.43(1), 8.43(2)
High Courts31 Aug 1989Allowed
Sheela Vs E.S.I. Corpn.
Punjab And Haryana At Chandigarh · (1990) ACJ 476 : (1991) 1 ILR (P&H) 417 : (1991) 1 LLJ 247 : (1989) 96 PLR 548
High Courts31 Aug 1989
State of Punjab Vs Surjan Singh (Died) and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 312 : (1990) 97 PLR 278
Constitution of India, 1950 — Article 229Land Acquisition Act, 1894 — Section 18, 23, 4, 54, 6
High Courts31 Aug 1989
Bhagwan Kaur and others Vs Ranjit Singh and another
Punjab And Haryana At Chandigarh · AIR 1990 P&H 89 : (1990) 1 CivCC 295 : (1990) CivCC 295 : (1990) 97 PLR 290
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107, 123, 54
High Courts31 Aug 1989
Mangal Dass (deceased by L.Rs.) Vs S.S. Sandhu and others
Punjab And Haryana At Chandigarh · (1990) 1 ACC 663 : (1990) ACJ 579 : AIR 1990 P&H 91 : (1991) 1 ILR (P&H) 23 : (1989) 96 PLR 502
Motor Vehicles Act, 1939 — Section 110A(1)Succession Act, 1925 — Section 306
High Courts31 Aug 1989
Dhanna Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 792 : (1989) 2 RCR(Criminal) 563
High Courts31 Aug 1989
M/s. Woolways, Shop-cum-Office, Chandigarh and others Vs Central Bank of India, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 92 : (1989) 96 PLR 559
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts31 Aug 1989
Food Corporation of India Vs The Panipat Co-operative Marketing Processing Society Limited and another
Punjab And Haryana At Chandigarh · AIR 1990 P&H 330 : (1989) 96 PLR 676
Contract Act, 1872 — Section 217Limitation Act, 1963 — Section 18
High Courts31 Aug 1989
State of Punjab and others Vs Khushal Singh and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 224 : (1989) 96 PLR 499
Constitution of India, 1950 — Article 299Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts31 Aug 1989Allowed
Davinder Kaur etc. Vs Inder Singh etc.
Punjab And Haryana At Chandigarh · (1991) ACJ 118 : (1990) 97 PLR 263
Gram Panchayat Act, 1953 — Section 13B
High Courts31 Aug 1989Allowed
Vijay Kumar Vs Haryana State and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 606 : (1989) 96 PLR 557
High Courts31 Aug 1989Dismissed
State of Punjab Vs Inderjit Singh
Punjab And Haryana At Chandigarh · (1990) 97 PLR 63
Punjab Police Rules, 1934 — Rule 16.38(2)
High Courts31 Aug 1989
Ram Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 117
Constitution of India, 1950 — Article 311(2)
High Courts31 Aug 1989
Jagan Nath Vs Estate Officer, H.U.D.A.
Punjab And Haryana At Chandigarh · (1989) 08 P&H CK 0033
Land Acquisition Act, 1894 — Section 4, 6, 9