High Courts03 Nov 2009
Gurjant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 333
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Probation of Offenders Act, 1958 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 18 of 126
High Courts03 Nov 2009Dismissed
Raj Kaur Vs Prem Chand
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Rent) 512
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts03 Nov 2009Dismissed
Ram Avtar Vs Lekh Raj
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Rent) 522
High Courts03 Nov 2009
Arjun Singh and Another Vs Rajbir Singh and Another
Punjab And Haryana At Chandigarh · (2010) 1 PLR 646 : (2010) 1 RCR(Civil) 811
Motor Vehicles Act, 1988 — Section 166, 168
High Courts03 Nov 2009Dismissed
Beera and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 11 P&H CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 313Penal Code, 1860 (IPC) — Section 302, 32, 34, 342
High Courts30 Oct 2009
Anjal Kumar @ Angel Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 514
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Oct 2009Allowed
Pawan Mandal and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 553 : (2010) 1 RCR(Criminal) 273
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Oct 2009
Anjal Kumar @ Angel Kumar Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 201
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts30 Oct 2009Allowed
Pawan Mandal and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 553
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Oct 2009Dismissed
Harjinder Singh Vs Ved Parkash
Punjab And Haryana At Chandigarh · (2010) 157 PLR 162 : (2009) 2 RCR(Rent) 498
Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 18
High Courts30 Oct 2009
Amarvati Infrastructure Projects Pvt. Ltd. Vs Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 687
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts30 Oct 2009
Balbir Chand Vs Financial Commissioner (Appeals-ii), Punjab
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 263
Punjab Land Revenue Act, 1887 — Section 111, 117, 16(1)
High Courts30 Oct 2009Dismissed
M/s. Trehan Auto Parts Vs Kuldip Singh Sahi
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 541 : (2010) 1 RCR(Rent) 9
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B, 14, 18A, 19
High Courts29 Oct 2009
Dhillon Roadways Vs Ram Dev and Others
Punjab And Haryana At Chandigarh · (2009) 4 AICJ 703 : (2009) LabIC 4024 : (2010) 1 RCR(Civil) 665
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Motor Vehicles Act, 1988 — Section 173
High Courts29 Oct 2009
United India Insurance Company Limited Vs Harbhajan Singh @ Pirthi Singh
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 233 : (2010) 2 RCR(Civil) 48
Motor Vehicles Act, 1988 — Section 147, 163A
High Courts29 Oct 2009
Dharambir Singh Vs Haryana Urban Development Authority & ors.
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 114 : (2010) 1 RCR(Civil) 666
Constitution of India, 1950 — Article 226
High Courts29 Oct 2009
Gurjit Kaur Alias Satnam Kaur Vs Jarnail Singh and Another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 67901
Contempt of Courts Act, 1971 — Section 12, 13
High Courts29 Oct 2009
Rameshwar Dass Vs Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (2010) 30 VST 531
Haryana General Sales Tax Act, 1973 — Section 42(2)
High Courts29 Oct 2009Allowed
Suresh Kumar Vs The Chief Canal Officer/L.W.S.U., Irrigation Department and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 99 : (2010) 1 RCR(Civil) 330
Constitution of India, 1950 — Article 226, 227
High Courts29 Oct 2009
Paramjit Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 10 P&H CK 0016
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4