High Courts03 Mar 2009Dismissed
State of Haryana and Others Vs Haryana Organics
Punjab And Haryana At Chandigarh · (2009) 154 PLR 182 : (2010) 8 RCR(Civil) 269 : (2009) 25 VST 616
Haryana General Sales Tax Rules, 1975 — Rule 28A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 102 of 126
High Courts03 Mar 2009
Harnam Singh @ Nimma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 50, 55Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2009
State of Haryana Etc. Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 221
Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 117
High Courts03 Mar 2009
Parveen Kumar Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2010) 321 ITR 282 : (2009) 180 TAXMAN 575
Income Tax Act, 1961 — Section 143, 276C, 277
High Courts03 Mar 2009
Jagdish Singh Vs Kanta Devi
Punjab And Haryana At Chandigarh · (2010) 1 ICC 529 : (2010) 5 RCR(Civil) 325
Hindu Marriage Act, 1955 — Section 12
High Courts03 Mar 2009Dismissed
Dharmender and Others Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 569
Specific Relief Act, 1963 — Section 34
High Courts03 Mar 2009Allowed
Dharam Pal Vs Ram Bhagat and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 581
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Mar 2009
Hardev Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 63
Penal Code, 1860 (IPC) — Section 149, 323
High Courts03 Mar 2009
Kenlott Gaming Solutions Pvt. Ltd. and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 27 VST 265
Haryana Value Added Tax Act, 2003 — Schedule G, 45(1)
High Courts03 Mar 2009Dismissed
Amar Iqbal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 364
Penal Code, 1860 (IPC) — Section 120B, 304B
High Courts02 Mar 2009Dismissed
Muni Lal Vs Udai Chand
Punjab And Haryana At Chandigarh · (2009) 154 PLR 549 : (2009) 2 RCR(Rent) 592
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts02 Mar 2009Dismissed
Om Parkash Vs Ishwar Singh and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 362 : (2009) 3 RCR(Civil) 670
Haryana Panchayati Raj Election Rules, 1994 — Rule 6.9
High Courts02 Mar 2009Allowed
Sawraj Yadav alias Suraj Yadav Vs Employees State Insurance Corporation and Another
Punjab And Haryana At Chandigarh · (2009) 4 LLJ 273 : (2009) 2 RCR(Civil) 750
Employees State Insurance Act, 1948 — Section 75
High Courts02 Mar 2009Allowed
Simar Pal Singh Vs Hakam Singh
Punjab And Haryana At Chandigarh · (2009) 154 PLR 562
High Courts02 Mar 2009
Sh. Ashok Kumar Pandhi and Others Vs Ashwani Kumar Pandhi and Another
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 713 : (2009) 154 PLR 228 : (2009) 3 RCR(Civil) 532
High Courts02 Mar 2009
Fauja Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 230 : (2009) 3 RCR(Civil) 227
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts02 Mar 2009Allowed
Anil Kumar Uppal Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 66 : (2009) 154 PLR 191 : (2009) 5 SLR 581
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts02 Mar 2009Dismissed
Jai Bhagwan Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0158
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 50, 61
High Courts02 Mar 2009
Balkar Singh and Others Vs Ashok Kumar
Punjab And Haryana At Chandigarh · (2010) 2 CivCC 544 : (2009) 154 PLR 217 : (2009) 4 RCR(Civil) 465
Specific Relief Act, 1963 — Section 20
High Courts02 Mar 2009Dismissed
Gita Kumari Vs The Central Administrative Tribunal and Others
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 559 : (2009) 154 PLR 219 : (2010) 7 RCR(Civil) 477
Constitution of India, 1950 — Article 226