High Courts13 Sept 2010Allowed
Om Parkash Vs Thana Ram and Others
Punjab And Haryana At Chandigarh · (2011) 2 CivCC 60 : (2011) 161 PLR 190
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 102 of 243
High Courts13 Sept 2010
Angrej Singh @ Teetu Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0332
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379, 411, 420, 465, 468
High Courts13 Sept 2010
Shivangini and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0330
High Courts13 Sept 2010Allowed
Harjinder Singh @ Billu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0329
Criminal Procedure Code, 1973 (CrPC) — Section 313, 439Explosives Act, 1884 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 123, 13
High Courts13 Sept 2010Dismissed
Achhar Singh Vs Satnam Singh
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0323
High Courts13 Sept 2010
Giani Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 6 SLR 196
Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4, 7, 8
High Courts13 Sept 2010Dismissed
Sophisticated Industrial Material Analytic Labs Pvt. Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0273
High Courts13 Sept 2010Allowed
National Insurance Company Limited Vs Chandro and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 57 : (2011) 2 RCR(Civil) 135 : (2011) 1 TAC 986
Motor Vehicles Act, 1988 — Section 140
High Courts13 Sept 2010Dismissed
Dharam Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 306
High Courts13 Sept 2010Dismissed
Sunil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts13 Sept 2010
Surender Singh Vs Haryana Public Service Commission and Another Manu Goel Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0153
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 217Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 255(2), 320, 320(8)
High Courts13 Sept 2010Allowed
Kuldeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) CriLJ 488 : (2011) 8 RCR(Criminal) 231
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 399, 402
High Courts13 Sept 2010
Food Corporation of India Vs Richh Pal Swami
Punjab And Haryana At Chandigarh · (2011) 161 PLR 192
Constitution of India, 1950 — Article 227
High Courts13 Sept 2010
Jasbir Vs Commissioner Ambala Division and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0026
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2, 7
High Courts13 Sept 2010Allowed
Balwinder Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 386
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198, 482Penal Code, 1860 (IPC) — Section 109, 120B, 420, 494, 495
High Courts10 Sept 2010
Amar Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 374
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(2), 7
High Courts10 Sept 2010Dismissed
Tarsem Lal Vs Superintendent Canal Officer and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 626
High Courts10 Sept 2010Dismissed
Bikram Singh and Others Vs Central Bank of India and Another
Punjab And Haryana At Chandigarh · (2011) 161 PLR 156
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 20 Rule 12(1), Order 41 Rule 33, 151
High Courts10 Sept 2010Dismissed
Bachittar Bir Singh Vs State of U.T.
Punjab And Haryana At Chandigarh · (2010) CriLJ 4770 : (2011) 2 DMC 815 : (2011) 5 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 120B, 306
High Courts10 Sept 2010Dismissed
Commissioner of Income Tax Vs Subhash Kumar Jain
Punjab And Haryana At Chandigarh · (2011) 335 ITR 364 : (2011) 199 TAXMAN 39
Income Tax Act, 1961 — Section 143(3), 260A, 263, 271(1), 273