High Courts15 Feb 1989
Jagraj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 1863 : (1989) 2 RCR(Criminal) 580
Constitution of India, 1950 — Article 161, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,828 of 4,611
High Courts14 Feb 1989Dismissed
Shiv Raman Gaur Vs Madan Mohan Kanda
Punjab And Haryana At Chandigarh · (1990) CriLJ 1033 : (1989) 96 PLR 74 : (1990) 3 RCR(Criminal) 461
Penal Code, 1860 (IPC) — Section 193, 199, 200
High Courts14 Feb 1989
Mala Ram Vs Subhash Chander and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 445 : (1990) 1 RRR 72
High Courts14 Feb 1989
Shital Parshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 60 : (1989) 2 RCR(Criminal) 247
High Courts14 Feb 1989
Sharbati and ors Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 644
High Courts13 Feb 1989Allowed
Raj Kumar Vs Murli Dhar and others
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 609
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3A)
High Courts13 Feb 1989
Piar Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) PLJ 503 : (1989) 2 RRR 273
High Courts13 Feb 1989
Dariya Singh Vs Kishan Chand
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 314
High Courts13 Feb 1989Dismissed
Sh. Raj Kumar Vs Smt. Darshan Kaur
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0027
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts13 Feb 1989Allowed
Kala Singh and others Vs Sant Lal and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0023
High Courts13 Feb 1989Allowed
Jeet Ram Bazigar Vs Shiv Mandir Asan Mahant Samadhi Baba Neem Nath of Village Dadlu, Distt. Kurukshetra and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Feb 1989Allowed
Ved Kumari Vs Haryana State
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 308
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts10 Feb 1989Allowed
Ved Kumari Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 308
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Transfer of Property Act, 1882 — Section 41
High Courts10 Feb 1989
Jarnail Singh Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 511
High Courts10 Feb 1989
Surindra Packers Vs Punjab Land Development and Reclamation Corporation Ltd.
Punjab And Haryana At Chandigarh · (1989) 66 CompCas 883
Companies Act, 1956 — Section 433, 434, 439
High Courts10 Feb 1989Dismissed
Haryana Solvent Private Ltd. Chandigarh and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0026
Constitution of India, 1950 — Article 226, 227
High Courts09 Feb 1989
Ilias (Major) Vs Bashir Ahmed and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 278 : (1989) 1 RRR 505
High Courts09 Feb 1989
Asa Nand Vs Chief Canal Officer
Punjab And Haryana At Chandigarh · (1989) PLJ 173 : (1989) 1 RRR 334
High Courts09 Feb 1989
Jaswant Singh and ors. Vs Hans Raj
Punjab And Haryana At Chandigarh · (1989) PLJ 236 : (1990) 1 RRR 226 : (1989) 2 RRR 71
High Courts08 Feb 1989
Rajinder Singh Vs Jasvir Singh and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0122
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5