COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 99 of 108

High Courts25 Jan 2008Allowed

Dharam Pal Singh Vs Punjab National Bank and Others

Punjab And Haryana At Chandigarh · (2008) 2 LLJ 814 : (2008) 149 PLR 745 : (2008) 1 RCR(Civil) 739

Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 14, 29

High Courts25 Jan 2008Allowed

Kirpal Singh Vs National Insurance Company Ltd. and Another Shamsher Singh Puri Vs United India Insurance Company Ltd. and Others Davinder Singh Vs The New India Assurance Co. and Others

Punjab And Haryana At Chandigarh · (2008) 149 PLR 755

General Insurance Business (Nationalisation) Act, 1972 — Section 17A, 9

High Courts25 Jan 2008Dismissed

S.K. Mittal Administrative Officer Vs National Insurance Company Limited and Others

Punjab And Haryana At Chandigarh · (2008) 117 FLR 761 : (2008) 3 LLJ 444 : (2008) 2 PLR 9

General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25(4)

High Courts25 Jan 2008Allowed

B.P. Rice Mills and Others Vs Punsup and Others

Punjab And Haryana At Chandigarh · (2008) 3 PLR 85 : (2008) 3 RCR(Civil) 749

Arbitration and Conciliation Act, 1996 — Section 11, 34, 82

High Courts25 Jan 2008Allowed

Jagat Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 2 PLR 77

High Courts25 Jan 2008

Balwant Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 2 PLR 47

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 304B, 306

High Courts25 Jan 2008Allowed

Jaswinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 28 CriminalCC 311

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

High Courts25 Jan 2008

Ram Dev Vs State of U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 161, 223Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468

High Courts24 Jan 2008Dismissed

Nirbhai Singh Vs Rajbir Singh and Another

Punjab And Haryana At Chandigarh · (2008) 3 CivCC 672 : (2009) 1 ILR (P&H) 801 : (2008) 3 RCR(Civil) 515

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts24 Jan 2008

Smt. Laxmi Devi Khater Vs State of Punjab and others Noratan Mal Khater Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0238

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts24 Jan 2008Allowed

Dalbir Singh alias Beera Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 1050

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 8Penal Code, 1860 (IPC) — Section 302

High Courts24 Jan 2008Dismissed

Naveen Mehra Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 3 PLR 23 : (2008) 2 RCR(Civil) 539

Constitution of India, 1950 — Article 226

High Courts24 Jan 2008

Raj Pal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0193

High Courts24 Jan 2008Allowed

Sada Shiv Castings Ltd. Vs Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · (2008) 151 PLR 11 : (2008) 2 RCR(Civil) 524

High Courts24 Jan 2008

Ashok Kumar and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 2 SLR 510

High Courts24 Jan 2008

Jeet Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0182

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 18Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts24 Jan 2008Dismissed

Manoj Kumar and Others Vs Sandeep Kumar and Others

Punjab And Haryana At Chandigarh · (2008) 150 PLR 324 : (2008) 2 RCR(Civil) 64 : (2008) 1 RCR(Rent) 234

High Courts24 Jan 2008Dismissed

Employees State Insurance Corporation Vs Ravti Raman Gupta (Director)

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0179

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 409

High Courts24 Jan 2008

Swami Hire Purchase Limited Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0136

Constitution of India, 1950 — Article 226, 227, 299

High Courts24 Jan 2008Dismissed

Surjit Singh Vs Presiding Officer and Another

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0122

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 2A