High Courts02 Mar 2009
Chander Shekhar Vs Bishan Devi
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 251 : (2009) 154 PLR 333 : (2009) 1 RCR(Rent) 386
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 103 of 126
High Courts02 Mar 2009Dismissed
Kuldip Singh Vs Central Bank of India
Punjab And Haryana At Chandigarh · (2009) 154 PLR 223 : (2010) 8 RCR(Civil) 282
Civil Procedure Code, 1908 (CPC) — Section 144, 2
High Courts02 Mar 2009Dismissed
Employees State Insurance Corporation Vs Haryana Biological (P) Ltd.
Punjab And Haryana At Chandigarh · (2011) 163 CompCas 202 : (2009) 154 PLR 703 : (2009) 2 RCR(Civil) 746
Employees State Insurance Act, 1948 — Section 2, 75, 76
High Courts02 Mar 2009Dismissed
Amar Nath Vs Municipal Corporation
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0017
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4 , 7
High Courts02 Mar 2009Dismissed
Jaswant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306
High Courts01 Mar 2009
Ashok Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 835
Penal Code, 1860 (IPC) — Section 304B
High Courts27 Feb 2009Dismissed
Sampuran Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 246
Motor Vehicles Act, 1988 — Section 146(1), 146(2)Penal Code, 1860 (IPC) — Section 279, 337, 338Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5
High Courts27 Feb 2009
Pawan Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 529 : (2009) 5 RCR(Civil) 684
High Courts27 Feb 2009
Bhagwan Dass and others Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 142 : (2009) 2 RCR(Civil) 554
High Courts27 Feb 2009Allowed
Bombay Motors Vs Smt. Bhagwanti and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 268 : (2009) 2 RCR(Civil) 210 : (2009) 1 RCR(Rent) 274
High Courts27 Feb 2009Dismissed
Ashwani Chadha Vs Roop Lal and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 455 : (2009) 3 CivCC 455 : (2009) CriLJ 2324 : (2010) 2 Crimes 669 : (2009) 154 PLR 359 : (2009) 3 RCR(Criminal) 74
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Feb 2009Dismissed
Sheela alias Karan Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 315
Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts27 Feb 2009
Molu Ram and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 436
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts27 Feb 2009Dismissed
Larsen and Toubro Ltd. Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court-I, Faridabad and another
Punjab And Haryana At Chandigarh · (2009) 02 P&H CK 0009
Industrial Disputes Act, 1947 — Section 33
High Courts26 Feb 2009
Saurer Embroidery Systems (India) Pvt. Ltd. Vs C.C.E.
Punjab And Haryana At Chandigarh · (2010) 256 ELT 224
Central Excise Rules, 1944 — Rule 209, 57A, 57B, 57F, 57F(4A)Central Excises and Salt Act, 1944 — Section 11A, 3(1), 35G, 37
High Courts26 Feb 2009
Om Prakash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 124 FLR 738 : (2009) 156 PLR 226
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts26 Feb 2009Allowed
Polymer Papers Limited Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2010) 2 LLJ 475 : (2009) 3 RCR(Civil) 72
Industrial Disputes Act, 1947 — Section 25F
High Courts26 Feb 2009Dismissed
State of Haryana Vs Dilawar
Punjab And Haryana At Chandigarh · (2009) CriLJ 2004 : (2009) 154 PLR 351 : (2009) 3 RCR(Criminal) 200
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 342, 366, 376, 506, 511
High Courts26 Feb 2009Dismissed
Vipan Kumar Khurana Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (2009) 155 PLR 494
Criminal Procedure Code, 1973 (CrPC) — Section 182, 195, 313Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts26 Feb 2009Dismissed
Ram Kishan alias Lili Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) CriLJ 4089 : (2011) 5 RCR(Criminal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420