High Courts05 Mar 2009
Narinderjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 444
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 101 of 126
High Courts05 Mar 2009Dismissed
Sunita Vs Bijender Singh
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 259 : (2009) 2 RCR(Civil) 873
Hindu Marriage Act, 1955 — Section 11, 12
High Courts05 Mar 2009
DFL International Limited Vs Deepak Fasteners Limited
Punjab And Haryana At Chandigarh · (2009) 3 CompLJ 189
Companies Act, 1956 — Section 391(1), 394
High Courts04 Mar 2009Allowed
Tarsem Lal and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 29 CriminalCC 205 : (2009) 2 RCR(Criminal) 823
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts04 Mar 2009Allowed
Agya Ram and Others Vs U.T. Administration and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 205 : (2009) 2 RCR(Civil) 596
Capital of Punjab (Development and Regulation) Act, 1952 — Section 22Chandigarh Lease/Hire Purchase Basis Rules, 1991 — Rule 5A
High Courts04 Mar 2009Allowed
Tarsem Laland Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 799
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts04 Mar 2009
Pardeep Kumar Vs Manoj Gupta
Punjab And Haryana At Chandigarh · (2010) 3 BC 303 : (2010) 2 CivCC 426 : (2010) 2 RCR(Criminal) 86
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Mar 2009Allowed
Tarsem Lal and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 799
Penal Code, 1860 (IPC) — Section 498A
High Courts04 Mar 2009Dismissed
Nachattar Singh Vs Kewal Singh
Punjab And Haryana At Chandigarh · (2009) 154 PLR 776
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118Penal Code, 1860 (IPC) — Section 120B, 420
High Courts04 Mar 2009Allowed
Iqbal Singh Sabharwal Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 282 : (2009) 156 PLR 475 : (2009) 3 RCR(Civil) 578 : (2009) 91 SCL 379
Constitution of India, 1950 — Article 20, 226Foreign Exchange Management Act, 1999 — Section 13, 16, 17, 31, 47Foreign Exchange Regulation Act, 1973 — Section 31
High Courts04 Mar 2009Dismissed
Commissioner of Income Tax-II Vs Star Resorts (P.) Ltd.
Punjab And Haryana At Chandigarh · (2011) 335 ITR 587 : (2011) 333 ITR 587 : (2009) 180 TAXMAN 571
Income Tax Act, 1961 — Section 32
High Courts04 Mar 2009Dismissed
Budh Dass, Mahant Kutia Narain Dass Jamna Dass Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (2009) 156 PLR 528 : (2009) 3 RCR(Civil) 652
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g)(i)
High Courts04 Mar 2009
Const. Surinder Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 253
Punjab Police Rules, 1934 — Rule 12.21, 12.8
High Courts04 Mar 2009Dismissed
Commissioner of Income Tax Vs S.K. Kaintal
Punjab And Haryana At Chandigarh · (2010) 187 TAXMAN 237
Income Tax Act, 1961 — Section 143
High Courts04 Mar 2009
Harvinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 517 : (2010) 1 RCR(Criminal) 409
Constitution of India, 1950 — Article 21Prevention of Food Adulteration Act, 1954 — Section 7
High Courts03 Mar 2009Dismissed
Shyam Sunder Prop, M/s TC Filling Station (AD HOC) Vs Union of India and Other
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 466
Constitution of India, 1950 — Article 14
High Courts03 Mar 2009Allowed
Ram Nath and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294
High Courts03 Mar 2009
Puran Chand Vs Kailash Chand (through L.Rs) and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 470 : (2009) 2 RCR(Rent) 408
High Courts03 Mar 2009Allowed
Sunil @ Sunil Kumar and Another Vs Lal Singh @ Lalian
Punjab And Haryana At Chandigarh · (2009) 154 PLR 325
Constitution of India, 1950 — Article 1
High Courts03 Mar 2009Dismissed
Commissioner of Income Tax Vs Sunil Kumar Goel
Punjab And Haryana At Chandigarh · (2009) 315 ITR 163 : (2009) 183 TAXMAN 53
COMPANIES ACT, 1956 — Section 51, 617Income Tax Act, 1961 — Section 269SS, 269T, 271, 271A, 271AA