COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 27 of 108

High Courts24 Sept 2008

Court On its Own Motion Vs M.L. Sharma

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 1009

Contempt of Courts (Punjab and Haryana) Rules, 1974 — Rule 25, 26, 27, 6(3), 8(3)Contempt of Courts Act, 1971 — Section 12(1), 15, 19, 2Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts24 Sept 2008

Smt. Sheela Devi Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2009) 153 PLR 42 : (2009) 3 RCR(Civil) 686 : (2009) 1 SLR 503

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 406

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High Courts24 Sept 2008Dismissed

Managing Director, Haryana Dairy Development Co-operative Federation Ltd. Vs K.L. Sharma and Another

Punjab And Haryana At Chandigarh · (2009) 120 FLR 499 : (2008) 152 PLR 630

COMPETITION ACT, 2002 — Section 4

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High Courts24 Sept 2008Dismissed

Shabeg Singh Vs Raj Kumar

Punjab And Haryana At Chandigarh · (2009) 3 PLR 703 : (2009) 2 RCR(Civil) 756

Limitation Act, 1963 — Section 18

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High Courts24 Sept 2008

World Human Rights Protection Council Vs State of Punjab & Ors.

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0121

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High Courts24 Sept 2008

Radhey Sham Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 LLR 762 : (2010) 5 RCR(Civil) 700

Stamp Act, 1899 — Section 47A

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High Courts24 Sept 2008

World Human Rights Protection Council Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 2 AllCrILR (P&H) 269 : (2010) 1 RCR(Criminal) 368

Constitution of India, 1950 — Article 226

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High Courts24 Sept 2008

Bakshish Singh and another Vs Harbans Singh (Died) through Lrs.

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 629

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High Courts24 Sept 2008

In Re : Vinay Chandra Mishra (the alleged contemner), 1995(3) RCR(Criminal) 655 : 1995(2) SCC 584.

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0095

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High Courts24 Sept 2008Dismissed

Sube Singh and Others Vs Bishan Singh and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 351

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Sept 2008Dismissed

Union of India (UOI) and Another Vs V.X.L. Technologies Ltd. and Another

Punjab And Haryana At Chandigarh · (2009) 3 PLR 662

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts24 Sept 2008

Court on its own motion Vs M.L. Sharma

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 484

Contempt of Courts Act, 1971 — Section 12(1), 15, 19, 2(c)(iii)Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 18

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High Courts23 Sept 2008Dismissed