High Courts04 Nov 2009Allowed
Kewal Krishan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0160
Penal Code, 1860 (IPC) — Section 279, 304A, 337
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 17 of 126
High Courts04 Nov 2009Allowed
Union of India (UOI) and Others Vs Tarsem Lal and Another
Punjab And Haryana At Chandigarh · (2009) 8 SLR 768
Constitution of India, 1950 — Article 226, 323, 323A
High Courts04 Nov 2009Dismissed
Nirmal Kalra Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 3 SLR 718
Constitution of India, 1950 — Article 226, 227
High Courts04 Nov 2009
Mukesh Kumar and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0143
High Courts04 Nov 2009Dismissed
Ramesh Kumar Vs Sharda Devi @ Asha Devi
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 281 : (2009) 4 RCR(Civil) 927
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 114, 50Hindu Marriage Act, 1955 — Section 9
High Courts04 Nov 2009Dismissed
Onkar Singh Vs Sham Lal and Others
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 115Specific Relief Act, 1963 — Section 6, 9
High Courts04 Nov 2009Dismissed
Commissioner of Income Tax Vs Punjab State Industrial Development Corporation
Punjab And Haryana At Chandigarh · (2010) 323 ITR 495
Income Tax Act, 1961 — Section 36(1)(viii)
High Courts04 Nov 2009Dismissed
The Commissioner of Income Tax Vs Rieta Biscuit Co. (P) Ltd.
Punjab And Haryana At Chandigarh · (2010) 228 CTR 401 : (2010) 320 ITR 521
High Courts04 Nov 2009Dismissed
Harinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 425
Constitution of India, 1950 — Article 226, 227
High Courts04 Nov 2009Dismissed
Surinder Pal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0118
Land Acquisition Act, 1894 — Section 11, 17, 4, 48, 6
High Courts04 Nov 2009Dismissed
Ashok Kumar Vs The Central Administrative Tribunal and Others
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0115
Constitution of India, 1950 — Article 226
High Courts04 Nov 2009Dismissed
Commissioner of Income Tax-II Vs Hero Cycles Ltd.
Punjab And Haryana At Chandigarh · (2010) 233 CTR 74 : (2010) 323 ITR 518 : (2010) 189 TAXMAN 50
Income Tax Act, 1961 — Section 10, 14A, 260A
High Courts04 Nov 2009Dismissed
State of Haryana Vs Ramesh Kumar and Others
Punjab And Haryana At Chandigarh · (2010) CriLJ 1812 : (2010) 158 PLR 282
Penal Code, 1860 (IPC) — Section 363, 366
High Courts04 Nov 2009Dismissed
Grover Fabrics (India) Pvt. Ltd. Vs Commissioner of Income Tax.
Punjab And Haryana At Chandigarh · (2011) 201 TAXMAN 85
Income Tax Act, 1961 — Section 145, 254, 260A, 68
High Courts04 Nov 2009Allowed
Surinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0026
Constitution of India, 1950 — Article 226, 227
High Courts04 Nov 2009Dismissed
Chet Ram and Om Parkash Vs Power Grid Corporation of India Limited
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0024
Electricity (Supply) Act, 1948 — Section 42Penal Code, 1860 (IPC) — Section 188Telegraph Act, 1885 — Section 10, 11, 12, 13, 14
High Courts04 Nov 2009
G. L. Batra Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 773
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16All India Services Act, 1951 — Section 3(1)Central Civil Services (Pension) Rules, 1972 — Rule 18 , 19
High Courts04 Nov 2009Dismissed
State of Punjab and Another Vs Tarsem Kumar
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0013
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts04 Nov 2009
Harpal Singh @ Kala Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 813 : (2010) 1 RCR(Criminal) 866
Punjab Excise Act, 1914 — Section 14, 61
High Courts03 Nov 2009
Sewa Ram and Kanwar Bhan Vs Gram Panchayat Village Shergarh Tapu and Others
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 118
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g), 2(g)(4), 7