High Courts21 Mar 2009Allowed
Anil Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 95 of 126
High Courts21 Mar 2009
Puran Singh @ Sampuran Singh Vs Financial Commissioner (Development), Punjab, Chandigarh and others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 227 : (2009) 2 RCR(Civil) 712
High Courts20 Mar 2009
Pegasus Asset Reconstruction P. Ltd. Vs Haryana Concast Ltd.
Punjab And Haryana At Chandigarh · (2009) 152 CompCas 215
COMPANIES ACT, 1956 — Section 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 35, 37, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 32
High Courts20 Mar 2009Allowed
Rajpura Gas House (Indane LPG Distributor) Vs B.S. Koli and Another
Punjab And Haryana At Chandigarh · AIR 2009 P&H 137 : (2009) 3 CivCC 542 : (2009) 156 PLR 28 : (2009) 3 RCR(Civil) 317
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 14, 5
High Courts20 Mar 2009Dismissed
National Rice and General Mills and Others Vs Bank of India and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 129 : (2009) 2 RCR(Civil) 611
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts20 Mar 2009
Manohar Lal Vs Rajwant Singh and another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 283
High Courts20 Mar 2009
Haryana Urban Development Authority Vs Zuari Industries
Punjab And Haryana At Chandigarh · (2010) 2 LLR 471 : (2009) 3 RCR(Civil) 104
High Courts20 Mar 2009Dismissed
Bholi Malhotra Vs Bank of Baroda and Others
Punjab And Haryana At Chandigarh · (2010) 1 LLJ 44 : (2009) 155 PLR 430
High Courts20 Mar 2009Dismissed
Radha Krishan Raj Pal Vs Indian Red Cross Society and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 783
Constitution of India, 1950 — Article 226
High Courts20 Mar 2009Dismissed
Saudagar Singh Vs Amir Singh and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 200 : (2009) 155 PLR 655 : (2009) 4 RCR(Civil) 638 : (2009) 2 RCR(Rent) 358
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227
High Courts20 Mar 2009
Radhey Sham Kapoor Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 309
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 376
High Courts20 Mar 2009Dismissed
Ramesh Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 824
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(J)
High Courts20 Mar 2009
Smt. Aarti Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Civil) 843 : (2009) 3 RCR(Criminal) 785
Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 5Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 2009Dismissed
Shakuntla Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0036
Penal Code, 1860 (IPC) — Section 323, 325
High Courts19 Mar 2009
Surjit Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 829
Penal Code, 1860 (IPC) — Section 379, 411
High Courts19 Mar 2009
In Re: Dabriwala Steels and Engineering Co. Ltd. (in Liquidation)
Punjab And Haryana At Chandigarh · (2011) 101 CLA 62 : (2010) 157 CompCas 530 : (2009) 4 CompLJ 60
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Companies Act, 1956 — Section 125, 391, 392, 393, 394Contract Act, 1872 — Section 11
High Courts19 Mar 2009Allowed
Hartej Singh alias Tejinder Singh Vs Union Territory, Administration
Punjab And Haryana At Chandigarh · (2009) CriLJ 3353 : (2010) 6 RCR(Criminal) 832
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Mar 2009Dismissed
Rachhpal Singh Vs Swaran Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 438 : (2010) 7 RCR(Civil) 2982
Civil Procedure Code, 1908 (CPC) — Section 151, 35AContract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 10, 11, 5, 56
High Courts19 Mar 2009Dismissed
Paramjit Kaur Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 199
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts19 Mar 2009
Jai Kishan Vs Balbir Singh and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 848