High Courts30 Mar 1989
Nirmaljit Kaur Vs Harbans Singh
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 445 : (1989) 1 RCR(Criminal) 681
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,818 of 4,611
High Courts30 Mar 1989
Suresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 237
High Courts30 Mar 1989Allowed
Avtar Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0015
High Courts30 Mar 1989Dismissed
Kartar Singh Vs Smt. Puro and others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0006
High Courts29 Mar 1989
Kashmira Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 659
High Courts29 Mar 1989
Joginder Singh and others Vs Haryana Khadi and Village Industry Board, Ambala and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 57 : (1990) 1 ILR (P&H) 16
Punjab Khadi and Village Industries Board Act, 1955 — Section 32APunjab Land Revenue Act, 1887 — Section 3(8), 67
High Courts28 Mar 1989
Lakhi Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161
High Courts28 Mar 1989
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 7 : (1989) 1 RCR(Criminal) 611
High Courts28 Mar 1989
Surjit Singh and ors. Vs Harbant Kaur and ors.
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 684 : (1989) 1 RCR(Criminal) 686 : (1989) 1 RRR 444
High Courts28 Mar 1989
Sant Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1177 : (1990) 3 RCR(Criminal) 2 : (1989) 2 RCR(Criminal) 48
High Courts28 Mar 1989
Pushpa Khera and anr. Vs Pishori Lal
Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 446
High Courts28 Mar 1989
Surjit Singh Vs Harbant Kaur
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 684 : (1989) 1 RRR 444
High Courts28 Mar 1989
Hardev Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (1989) PLJ 645 : (1990) 1 RRR 74
High Courts27 Mar 1989Dismissed
Court of its own motion Vs State of Punjab
Punjab And Haryana At Chandigarh · (1990) CriLJ 76 : (1990) 3 RCR(Criminal) 348 : (1989) 2 RCR(Criminal) 301 : (1989) 1 RCR(Criminal) 691
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts27 Mar 1989Allowed
Murari Lal Vs The S.D.O. (Telephones) and Another
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0090
High Courts27 Mar 1989
Mohd. Suleman Vs District Collector, Gurgaon and others
Punjab And Haryana At Chandigarh · (1989) PLJ 246 : (1989) 1 RRR 591
High Courts25 Mar 1989
Nachhattar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 248
High Courts21 Mar 1989
Mohan Lal and etc. Vs The State and Others
Punjab And Haryana At Chandigarh · (1989) CriLJ 1976 : (1989) 1 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17, 18, 19, 3, 33Insecticides Act, 1968 — Section 17, 18, 29, 3, 30
High Courts21 Mar 1989
Commissioner of Income Tax Vs Partap Steel Rolling Mills (Asr.) (P.) Ltd.
Punjab And Haryana At Chandigarh · (1989) 80 CTR 231 : (1990) 1 ILR (P&H) 13 : (1989) 179 ITR 554 : (1989) 45 TAXMAN 304
Income Tax Act, 1961 — Section 32A
High Courts21 Mar 1989
Commissioner of Income Tax Vs Rohtak District Transport Co-operative Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 556
Income Tax Act, 1961 — Section 271(1)