COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 91 of 126

High Courts26 Mar 2009Allowed

Roor Singh, Balkar Singh, Mohinder Singh and Kidar Nath Vs The State of Punjab The State of Punjab Vs Gurpartap Singh and Others

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0265

Land Acquisition Act, 1894 — Section 4

High Courts26 Mar 2009Dismissed

Karambir Singh Vs Municipal Council Thanesar

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0263

Haryana Municipal Act, 1973 — Section 2, 76, 77, 78, 79

High Courts26 Mar 2009

Haryana State Electricity Board Vs Jagdish Rai and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0262

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27

High Courts26 Mar 2009

N.S. Oswal Yarns Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0261

Punjab General Sales Tax Act, 1948 — Section 10(7), 11D, 16, 22(2), 22(3)Punjab General Sales Tax Rules, 1949 — Rule 12(2)

High Courts26 Mar 2009Dismissed

Rajender and Others Vs Smt. Badama and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 147 : (2010) 6 RCR(Civil) 1023

High Courts26 Mar 2009Dismissed

Rajbir Vs Roshan Lal and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 145

Limitation Act, 1963 — Section 5

High Courts26 Mar 2009

Union Territory Vs Prabhjot Singh

Punjab And Haryana At Chandigarh · (2009) 156 PLR 138

Land Acquisition Act, 1894 — Section 4, 6

High Courts26 Mar 2009

Vinod Krishan Vs Subhash Chand and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0237

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts26 Mar 2009

Jagdev Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0236

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34

High Courts26 Mar 2009Allowed

Mohan Lal and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 254

Penal Code, 1860 (IPC) — Section 201, 302

High Courts26 Mar 2009Dismissed

Jora Singh and Others Vs Sukhdev Singh and Others

Punjab And Haryana At Chandigarh · AIR 2009 P&H 157 : (2009) 4 CivCC 716 : (2009) 156 PLR 151 : (2010) 6 RCR(Civil) 378

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Succession Act, 1925 — Section 63, 70

High Courts26 Mar 2009Dismissed

Dalip Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0224

Penal Code, 1860 (IPC) — Section 323, 506

High Courts26 Mar 2009Dismissed

Lakhwinder Singh @ Lakha Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0223

Criminal Procedure Code, 1973 (CrPC) — Section 173Punjab Excise Act, 1914 — Section 61

High Courts26 Mar 2009Dismissed

Gurnam Kaur Vs Charanjit Kaur and Another

Punjab And Haryana At Chandigarh · (2009) 154 PLR 522

Transfer of Property Act, 1882 — Section 43

High Courts26 Mar 2009

Gurdeep Singh Vs M/s.Chaudhary Hardayal

Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 241

Evidence Act, 1872 — Section 34

High Courts26 Mar 2009

Smt. Harbhajan Kaur Vs Union Territory

Punjab And Haryana At Chandigarh · (2009) 154 PLR 520

Land Acquisition Act, 1894 — Section 4, 6

High Courts26 Mar 2009Dismissed

Ludhiana Improvement Trust Vs Commissioner of Income Tax-III

Punjab And Haryana At Chandigarh · (2010) 328 ITR 183 : (2009) 182 TAXMAN 18

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 12AA, 131, 142, 143

High Courts26 Mar 2009Dismissed

Dr. Ritesh Garg Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0089

High Courts26 Mar 2009

Air Liquide North India P. Ltd. Vs Haryana Steel and Alloys Ltd.

Punjab And Haryana At Chandigarh · (2009) 152 CompCas 599 : (2010) 101 SCL 184

COMPANIES ACT, 1956 — Section 433, 434, 439, 441, 446Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 35, 37, 41Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22

High Courts26 Mar 2009Dismissed

Smt. Savita Devi Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0076

Constitution of India, 1950 — Article 226