High Courts27 Jul 2009Dismissed
Harmail Singh Vs Gurmail Singh and Others
Punjab And Haryana At Chandigarh · (2010) 157 PLR 127 : (2009) 4 RCR(Civil) 323
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 48 of 126
High Courts27 Jul 2009Dismissed
Food Corporation of India and Surinder Kumar and Others Vs Krishan Lal and Others
Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0181
Food Corporation of India Staff Regulations, 1971 — Regulation 16(7)
High Courts27 Jul 2009Dismissed
Parshant Chanana Vs Mrs. Seema alias Priya
Punjab And Haryana At Chandigarh · AIR 2010 P&H 99 : (2009) 156 PLR 316 : (2010) 1 RCR(Civil) 400
Guardians and Wards Act, 1890 — Section 17, 25
High Courts27 Jul 2009
Balbir Kaur and Others Vs Harjinder Singh and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 310 : (2010) 2 RCR(Civil) 352
High Courts27 Jul 2009
Sh. Chander Shekhar Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 124 FLR 65 : (2010) 3 LLJ 855 : (2009) 156 PLR 320 : (2009) 4 RCR(Civil) 466 : (2010) 1 SLR 428
Industrial Disputes Act, 1947 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 25F, 25FFF, 3
High Courts27 Jul 2009Dismissed
Gurdev Singh Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 515
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts24 Jul 2009Allowed
Jaswant Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 319
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts24 Jul 2009Dismissed
Allied Digital Services Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 544
High Courts24 Jul 2009
Kanwaljeet Kaur and Raman Kumar Vs Union of India (UOI) and Others Kuldeep Rai and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0106
Constitution of India, 1950 — Article 141
High Courts24 Jul 2009Dismissed
Commissioner of Income Tax-II Vs Diplast Plastics Ltd.
Punjab And Haryana At Chandigarh · (2010) 327 ITR 399 : (2010) 186 TAXMAN 317
Income Tax Act, 1961 — Section 260A
High Courts24 Jul 2009Dismissed
State of Punjab and Others Vs Dilbhajan Singh
Punjab And Haryana At Chandigarh · AIR 2009 P&H 184 : (2009) 156 PLR 252
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 19, 4, 6
High Courts24 Jul 2009Allowed
National Insurance Company Limited Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · (2010) ACJ 2107 : (2009) 156 PLR 240
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 16
High Courts24 Jul 2009Dismissed
Smt. Kusum Lata Thakral Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2009) 226 CTR 515 : (2010) 327 ITR 424 : (2009) 185 TAXMAN 237
Income Tax Act, 1961 — Section 131, 143, 147, 260A
High Courts23 Jul 2009
Sadashiv Castings Ltd. Vs Ombudsman Electricity Punjab & Anr.
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 541
High Courts23 Jul 2009
Shri Nirmal Panchaiti Akhara Vs General Public and Others
Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0240
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 384
High Courts23 Jul 2009
Natha Singh Vs Mittal Traders
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 26
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34
High Courts23 Jul 2009Allowed
Sat Narain Vs Ram Mehar and Others
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 550 : (2010) 159 PLR 36
Constitution of India, 1950 — Article 227
High Courts23 Jul 2009Dismissed
Chander Mohan Sahdev Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2010) 157 PLR 123 : (2009) 4 RCR(Civil) 375
Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9A
High Courts23 Jul 2009Dismissed
Bhagwan Singh Vs Raj Kumar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 248
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Jul 2009
Ravinder Kumar Kohli and Others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 20
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 406, 498A