High Courts10 Sept 2010Allowed
Janak Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 180 : (2011) 1 RCR(Civil) 906
Panchayati Raj Act, 1994 — Section 216, 216(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 104 of 243
High Courts10 Sept 2010Allowed
Shiv Saran Kashyap Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 187
Haryana Urban Development Authority Act, 1977 — Section 42(3)
High Courts10 Sept 2010Allowed
Sukhpreet Singh Vs Jatinder Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 25 : (2011) 2 RCR(Civil) 133
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 9 Rule 3, Order 9 Rule 4, 122Punjab and Haryana High Court Rules and Order — Rule 11, 6Punjab State Election Commission Act, 1994 — Section 81
High Courts10 Sept 2010Allowed
Gurnam Bindra Singh Vs Kulwant Singh and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 159 : (2010) 4 RCR(Civil) 367
Constitution of India, 1950 — Article 227Punjab Municipal Election Rules, 1994 — Rule 2, 80, 81, 82, 88Punjab State Election Commission Act, 1994 — Section 139, 73, 76, 80, 82
High Courts10 Sept 2010
Sham Sunder Arora Vs Kartar Singh
Punjab And Haryana At Chandigarh · (2011) 161 PLR 176 : (2011) 1 RCR(Civil) 904 : (2010) 1 RCR(Civil) 904 : (2011) 1 RCR(Rent) 97
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13BLimitation Act, 1963 — Section 5
High Courts09 Sept 2010Dismissed
Sawan Ram and others Vs Amarjeet Singh and another
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 160 : (2011) 2 RCR(Civil) 93
Limitation Act, 1963 — Article 61, 65
High Courts09 Sept 2010
Deepak Kumar and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0403
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 354
High Courts09 Sept 2010Dismissed
Commissioner of Central Excise Vs B.E. Office Automation Products Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0402
Customs Act, 1962 — Section 129A(2), 130(1)
High Courts09 Sept 2010Dismissed
Ex-Constable, Ranjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0401
High Courts09 Sept 2010
Shri Adarsh Kumar Jain Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0400
Income Tax Act, 1961 — Section 256, 88, 88(2)
High Courts09 Sept 2010Allowed
State of Haryana Vs Sumitra Industries
Punjab And Haryana At Chandigarh · (2012) 51 VST 508
Constitution of India, 1950 — Article 286
High Courts09 Sept 2010Dismissed
Bhag Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0327
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 2010Allowed
Surjit Singh @ Ranjit Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0326
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 336, 427, 447
High Courts09 Sept 2010Dismissed
Sardar Kaur Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0325
Punjab Development and Panchayat (Class-II) Service Rules, 1974 — Rule 9
High Courts09 Sept 2010Dismissed
Gurmeet Singh alias Chintu and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 438Forest Act, 1927 — Section 29, 33, 52, 64, 66Land (Suraksha) Act, 1900 — Section 19
High Courts09 Sept 2010
Semas Abacus and Mental Arithematic Academy Pvt. Ltd. and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0313
High Courts09 Sept 2010
Gram Panchayat Bhadson Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 757 : (2011) 2 RCR(Civil) 88
Constitution of India, 1950 — Article 243, 243N, 243Q, 40Punjab Municipal Act, 1911 — Section 4, 4(1), 5
High Courts09 Sept 2010
Harpreet Kaur and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0261
High Courts09 Sept 2010Allowed
Nazir Masih and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0260
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 2010
Sukhdeep Kaur Vs Stats of Punjab
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 37
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420