High Courts14 Aug 2008Dismissed
Arvind Nohria Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 791 : (2009) 1 RCR(Civil) 177
Land Acquisition Act, 1894 — Section 11A, 18, 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 40 of 108
High Courts14 Aug 2008Dismissed
Smt. Manjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 96 : (2009) 1 RCR(Civil) 144 : (2009) 5 SLR 791
Constitution of India, 1950 — Article 226, 227
High Courts14 Aug 2008Allowed
Sher Singh and Others Vs Director Rural Development and Panchayat and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 114 : (2009) 1 RCR(Civil) 136
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 7
High Courts14 Aug 2008
Commissioner of Income Tax Vs Vardhman Spinning and General Mills Ltd.
Punjab And Haryana At Chandigarh · (2009) 310 ITR 201
Income Tax Act, 1961 — Section 80J
High Courts14 Aug 2008Dismissed
Roxy Engg. (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2009) 316 ITR 247
Income Tax Act, 1961 — Section 145(2)
High Courts14 Aug 2008
Smt. Neetu Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 379
High Courts14 Aug 2008
Hari Singh Kapur Vs Ajit Kumar Kapur and Others
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 812 : (2008) 152 PLR 269 : (2008) 4 RCR(Civil) 255 : (2008) 2 RCR(Rent) 291
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts14 Aug 2008Dismissed
M/s. Enn Ess Electronics Jalandhar and Others Vs Smt. Harbans Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 237 : (2009) 5 RCR(Civil) 130 : (2008) 2 RCR(Rent) 455
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts14 Aug 2008Allowed
Gutti Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 752 : (2009) 1 RCR(Civil) 494
Punjab Security of Land Tenures Rules, 1956 — Rule 6
High Courts14 Aug 2008
Gurpreet Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 672
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Aug 2008
Harinder Kaur and Others Vs The Municipal Committee, Bhatinda and Another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 564 : (2010) 1 RCR(Rent) 20
Delhi Rent Control Act, 1958 — Section 3(1)(b), 4
High Courts13 Aug 2008Allowed
Paramvir @ Happy Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 408
Criminal Procedure Code, 1973 (CrPC) — Section 154, 169, 170, 173, 173(2)
High Courts13 Aug 2008Dismissed
Pawan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 419
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 106, 35, 73, 74
High Courts13 Aug 2008Dismissed
Punjab State Industrial Development Corporation Ltd. Vs The Appellate Authority for Industrial and Financial Reconstruction and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 80 : (2010) 5 RCR(Civil) 243
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 32Financial Corporation Act, 1985 — Section 18, 21(1), 29
High Courts13 Aug 2008
Keshob Plants Vs Bharat Sanchar Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 649 : (2009) 22 VST 422
Punjab General Sales Tax Act, 1948 — Section 10C
High Courts13 Aug 2008Allowed
Zila Parishad Vs Commissioner, Patiala Division and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 802 : (2009) 1 RCR(Civil) 692
Transfer of Property Act, 1882 — Section 106
High Courts13 Aug 2008Allowed
Mufti Fuzail-Ul-Rehman Hilal Usmani Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 491 : (2009) 1 RCR(Civil) 285 : (2009) 1 RCR(Civil) 55
Waqf Act, 1995 — Section 14, 20, 64, 96, 97
High Courts13 Aug 2008Dismissed
Shama Tourist Complex Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 94 : (2008) 4 RCR(Civil) 647
Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 2008Allowed
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 708
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts13 Aug 2008
Gurnam Singh and Others Vs Additional Director, Consolidation of Holdings Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 52 : (2008) 152 PLR 763 : (2008) 4 RCR(Civil) 644
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42