High Courts30 Sept 1988Allowed
Dharam Pal and Another Vs Faridabad Complex Administration
Punjab And Haryana At Chandigarh · (1989) CivCC 19 : (1990) 97 PLR 629
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,850 of 4,611
High Courts30 Sept 1988
Kurra and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 341
High Courts30 Sept 1988
Jasmer Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 940 : (1990) 3 RCR(Criminal) 348
High Courts30 Sept 1988
Mangal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 149
High Courts30 Sept 1988
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 279
High Courts30 Sept 1988Allowed
Raj Kumar Vs Daljit Kumar Punj and Others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0037
Evidence Act, 1872 — Section 65
High Courts30 Sept 1988Allowed
Smt. Piar Bai and others Vs Kitab Singh and others
Punjab And Haryana At Chandigarh · (1989) ACJ 674
High Courts29 Sept 1988
M/s J.J.H. Industries Limited, Calcutta Vs The Secretary, Punjab State Electricity Board The Mall, Patiala and another
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0142
Arbitration Act, 1940 — Section 8, 9
High Courts29 Sept 1988Dismissed
Jodh Singh Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0117
High Courts29 Sept 1988Dismissed
Lakhpat Vs Smt. Chander Kanta and Others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0116
Court Fees Act, 1870 — Section 7
High Courts29 Sept 1988Dismissed
J.M.P. Industries Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1989) 19 ECC 154 : (1989) 20 ECR 199 : (1989) 39 ELT 382
High Courts29 Sept 1988
Shri Suresh Kumar Vs Sh. Jarnail Singh and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0105
High Courts29 Sept 1988
Manjit Kaur etc. Vs Deol Bus Service Ltd. etc.
Punjab And Haryana At Chandigarh · (1990) 2 ACC 517 : AIR 1989 P&H 183 : (1989) 1 ILR (P&H) 370
Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Sept 1988
Ram Kishan Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 318 : (1989) 1 RCR(Criminal) 185
High Courts29 Sept 1988Dismissed
Lakhpal Vs Smt. Chander Kanta and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0008
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts28 Sept 1988Dismissed
Gurdarshan Singh Mann Vs Manmohan Singh Kapoor
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 1 : (1989) 1 RCR(Rent) 688
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 2
High Courts28 Sept 1988Dismissed
Chander Mohan Khullar Vs Smt. Kiran khullar and another
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 598
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Sept 1988
Vijay Kumar and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 249 : (1989) 1 RCR(Criminal) 416
High Courts28 Sept 1988Dismissed
Food Corporation of India Vs The Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 318 : (1989) 73 STC 241
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 20
High Courts27 Sept 1988Dismissed
Technological Institute of Textiles Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 479 : (1994) 3 LLJ 1065 : (1989) 96 PLR 231
Industrial Disputes (Central) Rules, 1957 — Rule 22Industrial Disputes Act, 1947 — Section 10A, 17A, 2, 20(3)