High Courts15 May 2009
M.G.S.M. Janta College Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0133
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 65 of 126
High Courts15 May 2009
Rajeshwari Vs Kuldeep Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0131
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts15 May 2009Allowed
Gram Panchayat, Bidhal Vs Satbir and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 707 : (2009) 4 RCR(Civil) 830
Limitation Act, 1963 — Section 5
High Courts15 May 2009
Lawyers for Human Rights International Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0123
Penal Code, 1860 (IPC) — Section 149, 447
High Courts15 May 2009
Maha Devi Vs Union of India
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 398
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7, 8
High Courts15 May 2009
Satnam Kaur Vs Jagir Singh
Punjab And Haryana At Chandigarh · (2009) 4 HLR 346 : (2009) 4 ICC 346 : (2010) 7 RCR(Civil) 1699
High Courts15 May 2009
Miri Piri College Bachao Sangharsh Samiti, Shahabad Markanda (Kurukshetra) and others Vs Shiromani Gurdwara Prabandhak Committee and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Civil) 393
High Courts15 May 2009
Kartar Singh Vs Punjab State Through Land Acquisition Collector
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0109
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts15 May 2009Allowed
Ram Kanwar and Another Vs The Assistant Collector Ist Grade and Others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 536
Punjab Security of Land Tenures Act, 1953 — Section 14A(iii)
High Courts15 May 2009
Shri Permeshwar Dayal Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 471
High Courts15 May 2009Dismissed
Baldev Singh Vs Kewal Singh Virdi and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0082
Specific Relief Act, 1963 — Section 20
High Courts15 May 2009Allowed
Jaipal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 1 Crimes 398 : (2010) 4 RCR(Criminal) 832
Prevention of Corruption Act, 1988 — Section 7
High Courts15 May 2009
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 365 : (2010) 1 RCR(Criminal) 402
Penal Code, 1860 (IPC) — Section 308
High Courts15 May 2009Allowed
Union of India (UOI) and Another Vs Ex. Hav/Aa Indraj Prasar
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1019
Limitation Act, 1963 — Article 58
High Courts15 May 2009Dismissed
Jagan Nath Vs The Financial Commissioner (Appeals) Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Civil) 827
High Courts15 May 2009
State of Haryana Vs Crown Agencies Private Limited
Punjab And Haryana At Chandigarh · (2010) 34 VST 84
Central Sales Tax Act, 1956 — Section 9(2)Haryana General Sales Tax Act, 1973 — Section 39, 40, 42, 42(1)
High Courts14 May 2009Disposed Off
Bhajan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0234
Prevention of Food Adulteration Act, 1954 - Section 16 (1)(a)(i), Section 7
High Courts14 May 2009
Kala Singh Vs Mahinder Singh
Punjab And Haryana At Chandigarh · (2009) 155 PLR 545
Civil Procedure Code, 1908 (CPC) — Section 149, 151Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 20
High Courts14 May 2009Allowed
Haryana Roadways Engineering Corporation Vs Industrial Tribunal-Cum-Labour Court-I (Presiding Officer) and Another
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 306 : (2009) 155 PLR 537 : (2009) 8 SLR 615
Industrial Disputes Act, 1947 — Section 11A
High Courts14 May 2009Allowed
Pepsu Road Transport Corporation Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 234 : (2009) 155 PLR 548
Industrial Disputes Act, 1947 — Section 11A, 17B