High Courts04 Sept 2009
Akash Kalra Vs Permila Devi
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 558 : (2010) 5 RCR(Civil) 577
Motor Vehicles Act, 1988 — Section 147, 163A, 173
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 31 of 126
High Courts04 Sept 2009Dismissed
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 932
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts04 Sept 2009Dismissed
Mandip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 88
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Sept 2009Dismissed
Sanjay Lata Vs Amrit Lal Gautam
Punjab And Haryana At Chandigarh · (2010) 2 CivCC 540 : (2010) 1 RCR(Civil) 566
Hindu Marriage Act, 1955 — Section 13
High Courts04 Sept 2009
Vijay Bansal and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 503 : (2009) 156 PLR 568
Punjab Land Preservation Act, 1900 — Section 3, 4
High Courts04 Sept 2009Dismissed
Haryana Urban Development Authority and Another Vs Om Parkash Sharma
Punjab And Haryana At Chandigarh · (2009) 156 PLR 575
Haryana Urban Development Authority Act, 1977 — Section 17, 17(1)
High Courts03 Sept 2009Dismissed
Firm Shyam Babu Shri Krishan Vs Mahesh Chand
Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0144
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4, 4(3), 5
High Courts03 Sept 2009Dismissed
Rattan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 551
High Courts03 Sept 2009Dismissed
Reshmo Devi and Others Vs Ram Kumar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 549
High Courts03 Sept 2009Dismissed
Anand Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 546 : (2009) 4 RCR(Civil) 844 : (2009) 2 SLR 524
Constitution of India, 1950 — Article 226, 227
High Courts03 Sept 2009
Gopal Krishan Sabharwal Vs Sahib Dayal
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 347
High Courts03 Sept 2009Dismissed
Dr. S.P. Gupta Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 556 : (2010) 1 RCR(Civil) 432 : (2010) 1 RCR(Civil) 548 : (2010) 3 SLR 432
Punjab Co-operative Societies Act, 1961 — Section 69
High Courts03 Sept 2009Allowed
Iqbal Singh Vs Mridu Nagpal and Another
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 85 : (2009) 156 PLR 554
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts03 Sept 2009
Ajit Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1857
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts03 Sept 2009
Saini and Co. Rice Mills etc. Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2010 P&H 12 : (2009) 156 PLR 559
State Financial Corporations Act, 1951 — Section 29, 30
High Courts02 Sept 2009Dismissed
Joginder Singh Vs Kashmir Singh and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 392 : (2009) 4 RCR(Civil) 735
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts02 Sept 2009Allowed
Gurtej Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 Crimes 369 : (2010) 3 RCR(Criminal) 579
Penal Code, 1860 (IPC) — Section 120B, 148, 364
High Courts02 Sept 2009Allowed
Mukesh Sharma Vs U.T. Administration, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 789
Criminal Procedure Code, 1973 (CrPC) — Section 144, 195Penal Code, 1860 (IPC) — Section 185, 188, 307, 34
High Courts02 Sept 2009Allowed
Gurtej Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 Crimes 369
Arms Act, 1959 — Section 25, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 209, 226, 311Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 364
High Courts02 Sept 2009Dismissed
Shiv Kumar Vs Rakesh Kumar and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 385
Transfer of Property Act, 1882 — Section 106