COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 68 of 126

High Courts08 May 2009Dismissed

Major Singh and Another Vs Mukhtiar Singh

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 97

Civil Procedure Code, 1908 (CPC) — Section 35AEvidence Act, 1872 — Section 114, 50, 60, 78, 78(6)Punjab Land Revenue Act, 1967 — Section 13, 16, 31, 44, 45

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High Courts07 May 2009Dismissed

Prem Chand Gupta Vs Nirmal Gupta

Punjab And Haryana At Chandigarh · (2009) 156 PLR 536 : (2009) 3 RCR(Civil) 720

Hindu Marriage Act, 1955 — Section 9

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High Courts07 May 2009Allowed

Raghbar Dass Hukam Chand and Co. and Jai Bharat Gum and Chemical Ltd. Vs State of Haryana and Others Shiv Shakti Rice Mills and Bharat Industrial Enterprises Ltd. Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2009) 25 VST 574

Constitution of India, 1950 — Article 226

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High Courts07 May 2009Dismissed

Jai Parkash Goyal Vs Shri Gurudwara Singh Sabha Sahib Virajman Gurugranth Sahib and Another

Punjab And Haryana At Chandigarh · (2009) 155 PLR 713 : (2009) 4 RCR(Civil) 68 : (2009) 2 RCR(Rent) 211

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts07 May 2009Dismissed

Ramesh Chand Vs Kishan Chand

Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0153

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High Courts07 May 2009Allowed

Lajpat Rai Tayal Vs Maman Ram Dalmia

Punjab And Haryana At Chandigarh · (2009) 155 PLR 727 : (2009) 2 RCR(Rent) 365

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2(d)

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High Courts07 May 2009

Harnek Singh @ Maddi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0139

Penal Code, 1860 (IPC) — Section 325, 436

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High Courts07 May 2009

B.D. Goel Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0128

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High Courts07 May 2009Dismissed

Jai Lal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts07 May 2009Dismissed

Chetan K. Singh Vs Citi Bank N.A. and Others

Punjab And Haryana At Chandigarh · (2009) 150 CompCas 409 : (2010) 97 SCL 15

COMPANIES ACT, 1956 — Section 446, 536, 537

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High Courts07 May 2009

Balbir Singh and Other Vs State of Punjab and Anothers

Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 227

Punjab Education Service Class III (Cadre) Rules, 1955 — Rule 10

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High Courts07 May 2009Allowed

Anisa Begum Vs Asstt. Collector of Customs

Punjab And Haryana At Chandigarh · (2010) 258 ELT 190

Arms Act, 1959 — Section 25Customs Act, 1962 — Section 11, 110, 135, 77Imports and Exports (Control) Act, 1947 — Section 3

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High Courts06 May 2009

Satish Kumar Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 325

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)

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High Courts06 May 2009Dismissed

Balbir Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 788 : (2009) 6 SLR 112

Constitution of India, 1950 — Article 226Punjab Civil Services (Promotion of Stenographers and Stenotypists) Rules, 1961 — Rule 3, 3(1), 3(2)

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High Courts06 May 2009Allowed

Raj Rani and Another Vs Krishan Bhatia and Others

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 273 : (2010) 1 RCR(Civil) 72 : (2009) 2 RCR(Rent) 662

East Punjab Urban Rent Restriction Act, 1949 — Section 10(2)(i)(b), 10(2)(ii)(b), 13(2)(i)(b), 13(2)(ii), 15(4)

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High Courts06 May 2009Dismissed

M/s Jethu Mal Mohan Lal and another Vs Shri A.S. Guliani and another

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 727 : (2009) 4 RCR(Criminal) 570

Contempt of Courts Act, 1971 — Section 12

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High Courts06 May 2009Allowed

Ritesh Gupta Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 61

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts05 May 2009

Parvinder Kumar @ Bindri Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 514

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34

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High Courts05 May 2009

Rajiv Kumar and another Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 361

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts05 May 2009Dismissed

Romesh Sharma Vs Prem Kumar Sharma

Punjab And Haryana At Chandigarh · (2009) 4 CivCC 671 : (2010) 1 DMC 299 : (2009) 156 PLR 507 : (2009) 3 RCR(Civil) 725

Hindu Marriage Act, 1955 — Section 13, 9

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