High Courts02 Dec 2008Dismissed
Dakshin Haryana Bijlivitran Nigam Limited and Others Vs Poonam Vashist
Punjab And Haryana At Chandigarh · (2009) 153 PLR 339 : (2009) 2 RCR(Civil) 677
Electricity Act, 2003 — Section 126, 145
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 10 of 108
High Courts02 Dec 2008Allowed
Mithlesh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 638
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts02 Dec 2008
Mewa Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 326 : (2010) 5 RCR(Civil) 305
Punjab Regional and Town Planning and Development Act, 1995 — Section 45
High Courts02 Dec 2008
Jogender Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 29 CriminalCC 140
Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Dec 2008
Om Parkash and another Vs Janaki
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 813
High Courts02 Dec 2008
Krishan Lal Vs Nirmal Kumar
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 51 : (2009) 154 PLR 285 : (2009) 3 RCR(Civil) 201 : (2009) 1 RCR(Rent) 674 : (2009) 1 RCR(Rent) 368
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 9
High Courts02 Dec 2008
Shivani Adarsh Co-operative Transport Society Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 95 : (2009) 2 ILR (P&H) 45 : (2009) 3 RCR(Civil) 145
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts02 Dec 2008
Jogender Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 100
Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 323, 506
High Courts02 Dec 2008
Ajit Singh Dahiya Vs Director C.B.I. and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 536
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(2), 13(i)(d)
High Courts02 Dec 2008Allowed
Gurdial Singh Ahluwalia Vs Haryana State Industrial Development Corporation and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 324
Constitution of India, 1950 — Article 14, 226
High Courts02 Dec 2008Dismissed
Smt. Asha Malik and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 320 : (2009) 3 RCR(Civil) 151
Land Acquisition Act, 1894 — Section 16, 4, 48, 5A, 6
High Courts01 Dec 2008Dismissed
Amrik Singh Vs Jagjit Singh Sayal and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 609 : (2009) 154 PLR 410 : (2009) 3 RCR(Civil) 553
High Courts01 Dec 2008Allowed
Mukand Singh Vs Punjab Agricultural University, Ludhiana and another
Punjab And Haryana At Chandigarh · (2009) 120 FLR 923
Punjab Civil Services Rules — Rule 7.23
High Courts01 Dec 2008Dismissed
Punjab State Electricity Board and Another Vs Firm New Era Printing Mills
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 116 : (2009) 153 PLR 385 : (2009) 2 RCR(Civil) 801
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 1910 — Section 26Evidence Act, 1872 — Section 114
High Courts01 Dec 2008
Bhago and others Vs Kashmiro and others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 647
High Courts01 Dec 2008Dismissed
Rozy Trading Company Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 420 : (2009) 5 RCR(Civil) 738
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4
High Courts01 Dec 2008Dismissed
Gulzar Singh Vs Ramesh Kumar
Punjab And Haryana At Chandigarh · (2009) 153 PLR 315 : (2009) 2 RCR(Civil) 493
Punjab Regulation of Accounts Act, 1930 — Section 3
High Courts01 Dec 2008
Union of India (UOI) and Another Vs Maouza Singh and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 152
Land Acquisition Act, 1894 — Section 4, 6
High Courts01 Dec 2008Dismissed
Ram Chander Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 819
High Courts01 Dec 2008
Union of India (UOI) Vs Mukhtiar Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 665
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18