High Courts05 Sept 1988
Shri Ram Saran Sharma and Another Vs Bank of India and Another
Punjab And Haryana At Chandigarh · (1990) 69 CompCas 544 : (1989) 1 ILR (P&H) 411 : (1990) 97 PLR 589
Companies Act, 1956 — Section 446, 453, 537
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,856 of 4,611
High Courts05 Sept 1988
Mithlesh Kumari Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 141 : (1989) 1 RCR(Criminal) 549
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 209, 226Penal Code, 1860 (IPC) — Section 306
High Courts05 Sept 1988
Phool Chand Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1988) 2 CurLJ 256 : (1988) 2 RCR(Criminal) 488
High Courts05 Sept 1988Dismissed
Harbans Lal and Others Vs Central Bank of India and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 185 : (1989) 1 ILR (P&H) 343
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts05 Sept 1988
Gurmit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 530
High Courts05 Sept 1988
Jai Ram Vs Assistant Collector, Ist Grade, Dadri
Punjab And Haryana At Chandigarh · (1989) PLJ 6 : (1989) 1 RRR 78
High Courts05 Sept 1988
Baldev Singh Sivia Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 242
High Courts05 Sept 1988Dismissed
State of Punjab Vs Sain Dass and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 135
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 409, 420, 467, 468
High Courts03 Sept 1988
Vidya Prakash Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 587
High Courts01 Sept 1988
Chandrawali and Others Vs Balwinder Singh and Others
Punjab And Haryana At Chandigarh · (1989) 1 ACC 519
Evidence Act, 1872 — Section 64, 65, 66
High Courts01 Sept 1988
Vijay Kumar and others Vs Raj Kumar and another
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Rent) 702
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Sept 1988
Jagga Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 323 : (1989) 1 RCR(Criminal) 418
High Courts01 Sept 1988Dismissed
Des Raj Bansal (deceased by L.R.'s) Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 1989 P&H 240 : (1989) 1 ILR (P&H) 213
High Courts01 Sept 1988Allowed
S.D. College Educational Society, Barnala Vs Punjab University, Patiala and Another
Punjab And Haryana At Chandigarh · AIR 1989 P&H 164 : (1989) 1 ILR (P&H) 121
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 29, 30
High Courts01 Sept 1988Allowed
Surjit Pavitar Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 156 : (1989) 95 PLR 623
High Courts01 Sept 1988Dismissed
Malik Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 421
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25B(2), 25F
High Courts01 Sept 1988Dismissed
Sher Singh Vs Ishwar Singh and others
Punjab And Haryana At Chandigarh · (1988) 09 P&H CK 0026
High Courts01 Sept 1988
The New India Assurance Company Ltd. Vs Durga Parshad Khemka and Others
Punjab And Haryana At Chandigarh · (1989) 1 ACC 521
High Courts01 Sept 1988
Mohinder Partap Bahl and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 237
Constitution of India, 1950 — Article 194(3), 309, 32
High Courts31 Aug 1988
Dhan Raj Thapar and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 101
Criminal Procedure Code, 1973 (CrPC) — Section 125