High Courts01 Jun 1989
Smt. Kamlesh Arora Vs Jugal Kishore Arora
Punjab And Haryana At Chandigarh · AIR 1990 P&H 168 : (1990) 1 CivCC 55 : (1990) CivCC 55 : (1990) 2 ILR (P&H) 109
Hindu Marriage Act, 1955 — Section 24, 26
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,807 of 4,611
High Courts01 Jun 1989Allowed
Labh Singh and others Vs Union of India and others
Punjab And Haryana At Chandigarh · (1989) 06 P&H CK 0005
Limitation Act, 1963 — Section 5
High Courts01 Jun 1989Dismissed
Balbir Singh and Others Vs Punjab Public Service Commission
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 389
Constitution of India, 1950 — Article 14, 315, 320(1)
High Courts31 May 1989
Ram Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 112 : (1989) 2 RCR(Criminal) 221
High Courts31 May 1989
Municipal Committee Bhiwani Vs Munshi and another
Punjab And Haryana At Chandigarh · AIR 1990 P&H 169 : (1990) 1 ILR (P&H) 399
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 14, 227, 32Customs Act, 1962 — Section 110, 110(2), 124
High Courts31 May 1989
State of Haryana Vs Jiwan General Mills
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 332
Haryana General Sales Tax Act, 1973 — Section 27, 27(1), 42, 68Punjab General Sales Tax Act, 1948 — Section 5(1), 5(2)
High Courts30 May 1989Dismissed
The General Manager, Panipat Woollen Mills, Kharar Vs The Presiding Officer, Labour Court, Patiala and another
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0121
Constitution of India, 1950 — Article 226, 227
High Courts30 May 1989Dismissed
Hind Rubber Factory Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1990) 26 ECC 153 : (1990) 48 ELT 363 : (1990) 1 ILR (P&H) 376
Central Excise Rules, 1944 — Rule 173Q, 174, 174A, 8, 8(1)Central Excises and Salt Act, 1944 — Section 17(1), 2, 3, 6, 7A
High Courts30 May 1989
Dr. Ashutosh Kaushal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 187 : (1990) 2 ILR (P&H) 370
Constitution of India, 1950 — Article 226, 227
High Courts30 May 1989
Virsa Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 149
High Courts30 May 1989
Trilochan Singh Vs The Maharshi Dayanand University, Rohtak and another
Punjab And Haryana At Chandigarh · AIR 1990 P&H 18 : (1990) 2 ILR (P&H) 293
Constitution of India, 1950 — Article 226Punjab School Education Board Senior Secondary Certificate Examination, Part — Regulation 5
High Courts30 May 1989
Surjit Singh Vs Joginder Kaur
Punjab And Haryana At Chandigarh · (1990) 1 DMC 255
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts29 May 1989Dismissed
Dalip Singh Vs Bharwan Bai (Deceased) and others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 189 : (1989) 2 RCR(Rent) 383
East Punjab Urban Rent Restriction Act, 1949 — Section 2(d)
High Courts29 May 1989Dismissed
Dr. Mohan Lal Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0114
Electricity (Supply) Act, 1948 — Section 18, 28, 29, 42Land Acquisition Act, 1894 — Section 4Telegraph Act, 1885 — Section 10, 16, 16(3)
High Courts29 May 1989
M/s. Northern India Iron and Steel Co. Ltd. Vs M/s. Haryana ISPAT (P) Ltd.
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0112
Companies Act, 1956 — Section 433, 434
High Courts29 May 1989Allowed
Kanwarpal Singh Gill, I.P.S., Director General of Police, Punjab Vs Mrs. Rupan Deol Bajaj, I.A.S., Special Secretary to the Govt. of Punjab, Department of Finance and others
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0094
Penal Code, 1860 (IPC) — Section 95
High Courts29 May 1989
Harpal Singh Vs Mukhtiar Singh
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 188
High Courts29 May 1989
Amarjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 208
High Courts29 May 1989
Kartar Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 1 : (1989) 2 ILR (P&H) 252
Constitution of India, 1950 — Article 14, 16Punjab Education Service (Class II) Rules, 1934 — Rule 6Punjab Land Revenue Act, 1887 — Section 28
High Courts29 May 1989
Dalip Singh Vs Bharwan Bai and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 189
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2, 3Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2