COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 55 of 108

High Courts20 May 2008Allowed

Sarbjit Kaur (Smt.) and Others Vs Mohinder Singh and Another

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 598 : (2009) 1 ILR (P&H) 66 : (2008) 151 PLR 621 : (2008) 4 RCR(Civil) 458

Constitution of India, 1950 — Article 300ATransfer of Property Act, 1882 — Section 10, 11

Read judgment

High Courts20 May 2008Allowed

Tarlok Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 3 PLR 199

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts20 May 2008Allowed

Usha Kumari (Smt.) Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 151 PLR 608

Constitution of India, 1950 — Article 21, 226, 227, 47

Read judgment

High Courts20 May 2008Dismissed

Smt. Saroj Ahlawat Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 632 : (2008) 4 RCR(Civil) 1

Read judgment

High Courts20 May 2008Allowed

State of Haryana and Another Vs Hari Singh

Punjab And Haryana At Chandigarh · (2008) 152 PLR 370 : (2009) 1 RCR(Civil) 298 : (2008) 2 RCR(Rent) 598

Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 5, 7

Read judgment

High Courts20 May 2008Dismissed

Sher Singh and Others etc. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2008 P&H 218 : (2008) 3 RCR(Civil) 851

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 468

Read judgment

High Courts20 May 2008

Nirmal Singh Vs Hardeep Singh

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 230

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

Read judgment

High Courts20 May 2008Dismissed

Giani Ram Vs State of Haryana Shingara Ram Vs Giani Ram and another

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 811

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 506

Read judgment

High Courts19 May 2008Dismissed

Piara and etc. Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) CriLJ 501 : (2009) 5 RCR(Criminal) 619

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

Read judgment

High Courts19 May 2008Allowed

Dr. Vanita Jhunthra and another Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 222

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 188, 304A, 34

Read judgment

High Courts19 May 2008

Ms. Bharti Arora Vs The Presiding Officer, Special Court, Kurukshetra and others

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 236

Criminal Procedure Code, 1973 (CrPC) — Section 157, 36, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 43, 44, 58, 69

Read judgment

High Courts19 May 2008Dismissed

The Parkash TPT. Coop. Society Ltd. and Others Vs Tripurari Saran Tripathi and Others

Punjab And Haryana At Chandigarh · (2009) ACJ 2430 : (2008) 151 PLR 811 : (2009) 1 RCR(Civil) 200

Motor Vehicles Act, 1988 — Section 149, 15, 8

Read judgment

High Courts19 May 2008

OPBK Construction Pvt. Ltd. Vs Punjab Small Industries and Export Corporation Ltd. and Another

Punjab And Haryana At Chandigarh · (2008) 3 ARBLR 189

Arbitration and Conciliation Act, 1996 — Section 12, 13, 14, 34, 37Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts19 May 2008Allowed

Dr. Vanita Jhunthra and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 3

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34

Read judgment

High Courts16 May 2008

Senior Divisional Commercial Manager, Northern Railways and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 220

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 152, 161Punjab Value Added Tax Act, 2005 — Section 51, 51(2), 51(3), 51(6), 51(7)

Read judgment

High Courts16 May 2008Allowed

Chander Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 716

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 435, 436

Read judgment

High Courts16 May 2008

Jarnail Singh Vs Kehar Singh

Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 613

Registration Act, 1908 — Section 17

Read judgment

High Courts16 May 2008Allowed

Rulda Ram and Others Vs Barkat Ali and Others

Punjab And Haryana At Chandigarh · (2009) 1 CivCC 517 : (2008) 151 PLR 801 : (2009) 1 RCR(Civil) 204

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

Read judgment

High Courts16 May 2008Dismissed

Jodh Singh and Another Vs Smt. Shanti Bai

Punjab And Haryana At Chandigarh · (2008) 151 PLR 805 : (2009) 1 RCR(Civil) 208

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3

Read judgment

High Courts15 May 2008Allowed

Rameshwar and Others Vs Sadhu and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 395 : (2008) 4 RCR(Civil) 346

Limitation Act, 1963 — Section 5

Read judgment