High Courts13 Jul 2009Allowed
Surjeet Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1068 : (2009) 7 SLR 26
Army Rules, 1954 — Rule 13(2A), 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 54 of 126
High Courts13 Jul 2009Allowed
Hari Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 561
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts13 Jul 2009Allowed
Jasdev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 156 PLR 182
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts13 Jul 2009Dismissed
Nathu Ram and Another Vs Akhara Panchayat
Punjab And Haryana At Chandigarh · (2009) 156 PLR 50 : (2010) 1 RCR(Civil) 252
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts13 Jul 2009Dismissed
Ram Gopal Vs Babu Singh
Punjab And Haryana At Chandigarh · (2010) 159 PLR 424 : (2009) 2 RCR(Rent) 671
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts13 Jul 2009Dismissed
Hardev Singh and Another Vs Housing Board Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 128
High Courts13 Jul 2009
Hav. Diwan Chand Vs Raj Kumari
Punjab And Haryana At Chandigarh · (2009) 2 HLR 570 : (2010) 1 Marr.LJ 412 : (2009) 4 RCR(Civil) 786
High Courts13 Jul 2009
Shriram Transport Finance Co. Ltd. and another Vs Jasbir Singh @ Jasveer Singh
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 525
High Courts13 Jul 2009
Balwant Singh Vs Buta Ram and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 397 : (2009) 156 PLR 52 : (2010) 7 RCR(Civil) 2033
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41, 52, 53A
High Courts13 Jul 2009Dismissed
Dina Nath Vs Yash Pal
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 533 : (2010) 157 PLR 98 : (2009) 4 RCR(Civil) 105
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Jul 2009Allowed
Khazan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 805
Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Jul 2009Dismissed
Daljit Rai Oberai Vs The Financial Commissioner and Secretary Rehabilitation Department, Haryana and Others
Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 433
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 24, 24(3), 33
High Courts13 Jul 2009Dismissed
Managing Director, Punjab Land Development and Reclamation Corporation Vs Kanwar Singh
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1047 : (2009) 8 SLR 626
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 33C
High Courts13 Jul 2009Dismissed
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 541
Penal Code, 1860 (IPC) — Section 304A
High Courts10 Jul 2009Dismissed
Mamam Singh Saini Vs Dropdi Devi
Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0218
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3), 6A
High Courts10 Jul 2009Dismissed
The YMCA Institute of Engineering Vs Presiding Officer, Industrial Labour Court-II and Others
Punjab And Haryana At Chandigarh · (2010) 124 FLR 60 : (2010) 1 LLJ 140 : (2009) 155 PLR 721 : (2010) 1 RCR(Civil) 454
Industrial Disputes Act, 1947 — Section 33, 33C, 7
High Courts10 Jul 2009Dismissed
Kulwant Rai Jindal and Others Vs Ved Parkash Goyal and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 791
Arbitration and Conciliation Act, 1996 — Section 5, 8Criminal Procedure Code, 1973 (CrPC) — Section 22, 23
High Courts10 Jul 2009Allowed
Ranbir Singh and Others Vs Tara Chand and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 788
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts10 Jul 2009Allowed
Gurmeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0051
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts10 Jul 2009Dismissed
Sardar Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 460
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2), 47(3), 47(4)Punjab Civil Services Rules — Rule 5.18, 8.18