High Courts09 Sept 2010
Irshad Ahmed Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 105 of 243
High Courts09 Sept 2010Dismissed
Commissioner of Income Tax Vs Smt. Parkash Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 241 CTR 271
Income Tax Act, 1961 — Section 145, 148, 155(7A), 256(1), 292BLand Acquisition Act, 1894 — Section 28, 34
High Courts09 Sept 2010Allowed
Jai Bhagwan Vs Lokayukta and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0060
Haryana Lokayukta Act, 2002 — Section 8, 8(2)
High Courts09 Sept 2010
Harpreet Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0055
High Courts09 Sept 2010
Bhajan Kaur and Shingara Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Sept 2010Dismissed
Arjun Behal Vs Pawandeep Singh
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Sept 2010
Manohar Lal Vs Mrs. Inderjit Singh alias Shakuntla Devi and others
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 72 : (2011) 1 RCR(Rent) 150
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 151, 35B
High Courts08 Sept 2010
Jai Bai Vs Gurdas Singh
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 23 : (2011) 1 RCR(Rent) 124
Civil Procedure Code, 1908 (CPC) — Section 10East Punjab Urban Rent Restriction Act, 1949 — Section 12, 15(5), 2
High Courts08 Sept 2010Dismissed
Harpal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 805
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 34
High Courts08 Sept 2010Allowed
Deepak Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0376
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 394
High Courts08 Sept 2010
CIT Vs Haryana State Co-Operative Supply and Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (2012) 344 ITR 631
Income Tax Act, 1961 — Section 14(3)(iv), 80AB, 80G, 80P, 80P(2)(e)
High Courts08 Sept 2010Dismissed
The Karnal Co-operative Sugar Mills Ltd. and others Vs State Information Commissioner, Haryana and another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 905
Constitution of India, 1950 — Article 12Right to Information Act, 2005 — Section 2
High Courts08 Sept 2010Dismissed
Ansal Properties and Industries Pvt. Ltd. Vs Anoop Sarin
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0321
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 11 Rule 2, 151, 30Constitution of India, 1950 — Article 227
High Courts08 Sept 2010
Priyanka Bansal and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0271
University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009 — Regulation 3.3.1
High Courts08 Sept 2010
Sudhir Kumar Vs Kuldip Singh Malhotra
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 758
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts08 Sept 2010Dismissed
Jagdish Rai Behl Vs Parvez Kumar and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 5 : (2011) 1 RCR(Rent) 100
East Punjab Urban Rent Restriction Act, 1949 — Section 13(4), 15(5)
High Courts08 Sept 2010Dismissed
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 346
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts08 Sept 2010Allowed
Firoj Khan Vs Smt. Lajwanti and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0201
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28
High Courts08 Sept 2010
Narinder Singh Brar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0154
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 336
High Courts08 Sept 2010Dismissed
Baba Balak Nath Steel (P) Ltd. Vs Commissioner of Central Excise
Punjab And Haryana At Chandigarh · (2010) 259 ELT 499
Central Excises and Salt Act, 1944 — Section 35G, 3A