High Courts23 Aug 2010Allowed
Om Parkash Kataria Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0093
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 119 of 243
High Courts23 Aug 2010
Mam Chand and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 186, 323, 324
High Courts23 Aug 2010Dismissed
Union of India (UOI) and Others Vs Smt. Surinder Kaur
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0088
High Courts23 Aug 2010
Saroj Rani and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0063
Constitution of India, 1950 — Article 226, 227
High Courts23 Aug 2010
Harpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 5 SLR 643
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts23 Aug 2010Dismissed
Dalip Singh and Others Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0061
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Constitution of India, 1950 — Article 227
High Courts23 Aug 2010Allowed
Gurdeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0060
Constitution of India, 1950 — Article 226, 227
High Courts23 Aug 2010Dismissed
Manakdheri Co-op. Agricultural Service Society Limited Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2011) 1 LLJ 453
Haryana Co-operative Societies Act, 1984 — Section 102, 103, 128Industrial Disputes Act, 1947 — Section 10Punjab Co-operative Societies Act, 1961 — Section 55, 60, 67, 68, 69
High Courts23 Aug 2010Dismissed
Punjab and Sind Bank Vs Smt. Kiran Bala and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0021
High Courts23 Aug 2010Allowed
New India Assurance Co. Ltd. Vs Harbans Kaur and others
Punjab And Haryana At Chandigarh · (2011) ACJ 2677 : (2012) 3 TAC 669
High Courts23 Aug 2010
Balbir Kaur and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 498A
High Courts23 Aug 2010
Commissioner of C. Ex. Vs Martin and Harris Laboratories Ltd.
Punjab And Haryana At Chandigarh · (2011) 184 ECR 5 : (2010) 260 ELT 31
Central Excises and Salt Act, 1944 — Section 35GWealth Tax Act, 1957 — Section 7(2)
High Courts20 Aug 2010
State of Punjab Vs Manjit Singh and Others
Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0356
Penal Code, 1860 (IPC) — Section 304
High Courts20 Aug 2010
Mahinder Singh Vs Buta Singh & Anr.
Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2703
Evidence Act, 1872 — Section 113bPenal Code, 1860 (IPC) — Section 304b, 498aSpecific Relief Act, 1963 — Section 16(c)
High Courts20 Aug 2010
Balwinder Singh Vs State of Punjab & Anr.
Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2679 : (2011) 5 RCR(Criminal) 712
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 498A, 498A
High Courts20 Aug 2010
Shiv Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1), 4, 6
High Courts20 Aug 2010Dismissed
Benipal Steel Industries Vs Deputy Excise and Taxation Commissioner, Jalandhar and Others
Punjab And Haryana At Chandigarh · (2011) 38 VST 350
Punjab Value Added Tax Act, 2005 — Section 51(2), 51(4), 51(7), 68
High Courts20 Aug 2010Dismissed
Balwant Singh alias Babbu Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 766
Constitution of India, 1950 — Article 226
High Courts19 Aug 2010
Indu Paintal Vs General Public and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 8
High Courts19 Aug 2010Dismissed
Commr. of C. Ex. Vs J.C.T. Electronics Ltd.
Punjab And Haryana At Chandigarh · (2011) 267 ELT 41
Central Excises and Salt Act, 1944 — Section 35GCustoms (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 1996 — Rule 3, 4(3), 8Customs Act, 1962 — Section 114A, 28