High Courts14 May 2009Dismissed
The Divisional Forest Officer, Society Forestry Now The Divisional Forest Officer (Territorial) Vs Krishna and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 547
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 66 of 126
High Courts14 May 2009
B.K. Duplex Board Ltd. Vs Sound Fibre
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0148
Companies Act, 1956 — Section 483
High Courts14 May 2009Allowed
Gurparkash Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 8 SLR 36
High Courts14 May 2009Dismissed
Smt. Joginder Kaur and Others Vs Amrik Singh
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 25 : (2009) 155 PLR 542 : (2009) 4 RCR(Civil) 82
Registration Act, 1908 — Section 17
High Courts14 May 2009Dismissed
Gurdip Kaur Vs Satpal Singh and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 668 : (2010) 6 RCR(Criminal) 1465
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 406
High Courts14 May 2009
Court on its own motion Vs Amit Kumar Jain and another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 331
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts12 May 2009Dismissed
Gulzar Singh Vs Julphan and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0236
High Courts12 May 2009Dismissed
Satia alias Sat Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 404
Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts12 May 2009
State of Haryana Vs Ram Phal and Others
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 251 : (2009) 3 RCR(Criminal) 439
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts12 May 2009
Parambir Singh Gill Vs Malkiat Kaur
Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 898 : (2010) 1 RCR(Criminal) 256
Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Penal Code, 1860 (IPC) — Section 148, 149, 298, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(x), 4
High Courts12 May 2009
Jasbir Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) CriLJ 1240 : (2010) 7 RCR(Criminal) 143
Penal Code, 1860 (IPC) — Section 366, 506
High Courts12 May 2009Dismissed
Kashmir Singh Vs Kali Charan and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 255 : (2009) 155 PLR 652 : (2010) 7 RCR(Civil) 1397
Transfer of Property Act, 1882 — Section 41, 52
High Courts12 May 2009Allowed
Amar Singh and Another Vs Amarjit Singh and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 172 : (2009) 155 PLR 519 : (2010) 7 RCR(Civil) 2997
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4
High Courts12 May 2009
Pawan Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 2009 P&H 181 : (2009) 155 PLR 529
High Courts12 May 2009Dismissed
Surat Singh Rathee Vs Umed Singh and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 525 : (2010) 7 RCR(Civil) 3003
Civil Procedure Code, 1908 (CPC) — Section 11, 35A
High Courts12 May 2009Dismissed
Suresh Vs Smt. Mariyan and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 182 : (2009) 155 PLR 517 : (2010) 7 RCR(Civil) 2995
Hindu Succession Act, 1956 — Section 14
High Courts12 May 2009
Rajesh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) CriLJ 4608 : (2010) 6 RCR(Criminal) 541
Penal Code, 1860 (IPC) — Section 363, 366
High Courts12 May 2009Allowed
State of Punjab Vs Narinder Singh
Punjab And Haryana At Chandigarh · (2009) 30 CriminalCC 622 : (2009) 3 RCR(Criminal) 742
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts12 May 2009
State of Haryana Vs Ram Phal and others
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 251
Penal Code, 1860 (IPC) — Section 304B, 34
High Courts12 May 2009Dismissed
Karaj Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) CriLJ 145 : (2010) 2 RCR(Criminal) 69
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15