High Courts24 Feb 2009Allowed
Nirmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 154 PLR 356
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 105 of 126
High Courts24 Feb 2009Allowed
Krishan Kumar Vs Rajmal and Another
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 207 : (2009) 154 PLR 475 : (2009) 5 RCR(Civil) 784
Constitution of India, 1950 — Article 227
High Courts24 Feb 2009Dismissed
Surjit Singh Vs Additional Deputy Commissioner, Hoshiarpur-cum-Election Tribunal and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 132 : (2009) 155 PLR 409 : (2010) 5 RCR(Civil) 252
Representation of the People Act, 1951 — Section 37, 82
High Courts24 Feb 2009
Jai Bhagwan and Others Vs Surender Singh and Another
Punjab And Haryana At Chandigarh · (2010) 1 ICC 603 : (2010) 1 RCR(Civil) 391
Specific Relief Act, 1963 — Section 15, 20
High Courts24 Feb 2009
The Delhi Public School Society and Another Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 413 : (2009) 154 PLR 448
Constitution of India, 1950 — Article 226
High Courts24 Feb 2009Allowed
Sunil Kumar Vs Madan Gopal Suri
Punjab And Haryana At Chandigarh · (2009) 154 PLR 554
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3A)
High Courts24 Feb 2009
New Diwan Oil Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 328 ITR 432 : (2009) 178 TAXMAN 461
Income Tax Act, 1961 — Section 133A, 139, 71
High Courts24 Feb 2009
James Hotels Ltd. Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 159 : (2009) 154 PLR 454 : (2009) 3 RCR(Civil) 279
Constitution of India, 1950 — Article 226
High Courts24 Feb 2009Dismissed
Abhey Singh Vs Shri Arjun Singh Kirpa Ram Charitable Trust and Another
Punjab And Haryana At Chandigarh · (2009) 154 PLR 477 : (2009) 2 RCR(Rent) 286
High Courts24 Feb 2009Allowed
Ishwar Dutt and Others Vs Jangra Brahman Dharamshala and Another
Punjab And Haryana At Chandigarh · (2009) 154 PLR 557
High Courts24 Feb 2009
Commissioner of Central Excise Vs Kulcip Medicines (P.) Ltd.
Punjab And Haryana At Chandigarh · (2009) 225 CTR 203 : (2009) 20 STT 264 : (2009) 23 VST 177
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65, 70, 77
High Courts24 Feb 2009
Taksh-Shila Vidya Mandir Education Society and Another Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 231 : (2010) 5 RCR(Civil) 290
Constitution of India, 1950 — Article 226Haryana Urban Development Authority Act, 1977 — Section 17(3)
High Courts24 Feb 2009
Kamaldeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 719
Penal Code, 1860 (IPC) — Section 323, 325
High Courts24 Feb 2009Dismissed
State of Punjab Vs Malkiat Singh
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 134
Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 2009Dismissed
Amar Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 29 CriminalCC 73 : (2009) 2 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Feb 2009Dismissed
Digamber Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 554
Penal Code, 1860 (IPC) — Section 324, 452
High Courts20 Feb 2009
Gulab Singh Vs Mam Chand & Ors..
Punjab And Haryana At Chandigarh · (2009) 2 HLR 221 : (2009) 2 RCR(Civil) 428
High Courts20 Feb 2009
Major Dalip Singh (Retd.) Vs State of Punjab & Another
Punjab And Haryana At Chandigarh · (2009) 3 LLR 255 : (2010) 2 PLR 93 : (2010) 1 RCR(Civil) 325
Army Act, 1950 — Section 3(XXT)Punjab Security of Land Tenures Act, 1953 — Section 9A(l)
High Courts20 Feb 2009
Nath Singh Govt. Contractor through its partner, Harjinder Singh Vs Punjab State Electricity Board through its Chairman, PSEB and others
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 815
High Courts20 Feb 2009Dismissed
State of Haryana and Others Vs Satya Narain
Punjab And Haryana At Chandigarh · (2009) 02 P&H CK 0096
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 57