High Courts11 Sept 2009Dismissed
Ismail and Others Vs Hajra
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 663 : (2009) 156 PLR 599 : (2010) 1 RCR(Civil) 441
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 29 of 126
High Courts11 Sept 2009Allowed
Raj Kumar and Others Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 605
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts11 Sept 2009
Jagmohan Singh Bhatti Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 616
High Courts10 Sept 2009Allowed
Lachhman Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 666
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts10 Sept 2009Dismissed
Regal Industries Limited Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 328 ITR 175
Income Tax Act, 1961 — Section 260A, 80IA
High Courts10 Sept 2009Dismissed
Vashisht Industries Products Vs Official Liquidator
Punjab And Haryana At Chandigarh · (2011) 164 CompCas 96 : (2010) 97 SCL 117
Companies Act, 1956 — Section 483
High Courts10 Sept 2009
Anand Sarrup Dass Chela Mahant Ram Sawrup Dass Chela Shri Rattan Dass Vs Sardar Singh and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 811
High Courts10 Sept 2009Dismissed
Ms. Reema Talwar Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 595
Constitution of India, 1950 — Article 226
High Courts10 Sept 2009Allowed
Gurdeep Singh Vs The Dhadogal Co-Operative Agricultural Service Society Limited and Another
Punjab And Haryana At Chandigarh · (2010) 1 LLJ 671 : (2009) 156 PLR 592 : (2010) 2 RCR(Civil) 241
Industrial Disputes Act, 1947 — Section 11A
High Courts10 Sept 2009Allowed
Sampuran Singh and another Vs Smt. Samittri Devi and another
Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0114
High Courts10 Sept 2009Dismissed
Hari Ram Vs Geeta Rani and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 588
Evidence Act, 1872 — Section 68
High Courts10 Sept 2009
Mahesh Vs Presiding Officer, Labour Court-III and Others
Punjab And Haryana At Chandigarh · (2010) 124 FLR 501 : (2009) 156 PLR 590
High Courts09 Sept 2009
Puneet Ahluwalia (NRI) Vs Dr. Mrs. Gurjeewan Garewal
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Rent) 227
High Courts09 Sept 2009Dismissed
Commissioner of C. Ex. Vs Ess Ess Kay Engg. Co. Ltd.
Punjab And Haryana At Chandigarh · (2010) 18 STR 393
Central Excises and Salt Act, 1944 — Section 35(G)
High Courts09 Sept 2009Dismissed
Sabbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 529
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 2009Dismissed
Sanjay Kumar @ Sanju Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 44
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55Penal Code, 1860 (IPC) — Section 294
High Courts09 Sept 2009
Cap. (Retd.) Manmohan Lowe and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0060
Haryana Apartment Ownership Act, 1983 — Section 3(f)
High Courts09 Sept 2009Allowed
Anil Kumar Jaggi Vs Presiding Officer, Central Government, Industrial Tribunal-Cum-Labour Court-I, Chandigarh and Another
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 337
High Courts08 Sept 2009Allowed
Partap Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 649
Constitution of India, 1950 — Article 1, 2, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5, 8
High Courts08 Sept 2009Allowed
Seema Rathee Vs Ajay Kumar Rathee
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 701 : (2010) 158 PLR 109 : (2010) 1 RCR(Civil) 350
Hindu Marriage Act, 1955 — Section 13