High Courts16 Dec 1988
S.K.Ahooja Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 596
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,837 of 4,611
High Courts16 Dec 1988
Commissioner of Income Tax Vs Harnam Singh Harbans Singh
Punjab And Haryana At Chandigarh · (1989) 179 ITR 221
Income Tax Act, 1961 — Section 147
High Courts15 Dec 1988
Commissioner of Income Tax Vs Chiranji Lal Multani Mal Rai Bahadur (P.) Ltd.
Punjab And Haryana At Chandigarh · (1989) 79 CTR 133 : (1990) 1 ILR (P&H) 304 : (1989) 179 ITR 157
High Courts15 Dec 1988
The State of Punjab Vs Deboo
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0007
Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts15 Dec 1988Dismissed
State of Haryana Vs Shankar
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts14 Dec 1988Dismissed
Mohinder Singh Vs Ram Kumar
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 534
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts14 Dec 1988
Jai Krishan Vs Pepsu Road Transport Corporation and Another
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0026
High Courts14 Dec 1988Allowed
Jai Krishan Vs Pepsu Road Transport Corporation, Patiala and another
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0004
High Courts12 Dec 1988
State Bank of India Vs Bal Raj and another
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Suits Valuation Act, 1887 — Section 11
High Courts12 Dec 1988Allowed
Murli Dhar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 204 : (1990) 3 RCR(Criminal) 656
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50, 52Scheduled Districts Act, 1874 — Section 5, 5A
High Courts12 Dec 1988
Mukhtiar-Inder Kaur Vs Avtar Singh and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 473
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 7Court Fees Act, 1870 — Section 7
High Courts12 Dec 1988Allowed
Mukhtiar Inder Kaur Vs Avtar Singh and another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 473
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A
High Courts12 Dec 1988Dismissed
Jagat Singh and others Vs Sanjay Kumar and others
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0002
Constitution of India, 1950 — Article 227
High Courts07 Dec 1988
Harinder Kaur and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 1032 : (1989) 2 RCR(Criminal) 583
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 239Dowry Prohibition Act, 1961 — Section 4, 5Penal Code, 1860 (IPC) — Section 149, 34, 379, 498A, 506
High Courts06 Dec 1988Dismissed
Harnek Singh Vs Padam Kaur
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0056
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 141, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Dec 1988
Rajinder Garg Vs Municipal Committee Patiala and another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 470
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 1988
Pawan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 291 : (1989) 2 RCR(Criminal) 76 : (1989) 1 RCR(Criminal) 602
High Courts06 Dec 1988
Pawan Kumar alias Pawan Golchha Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 655
High Courts06 Dec 1988Allowed
The Punjab State Co-Operative Supply and Marketing Federation, Limited Vs M/s. Panchsheel Rice Traders and others
Punjab And Haryana At Chandigarh · (1988) 12 P&H CK 0022
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts06 Dec 1988Allowed
Rajinder Garg Vs Municipal Committee and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 470
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 189, 192, 193, 193A