COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 120 of 243

High Courts19 Aug 2010

Balbir Singh & another Vs State of Punjab & another

Punjab And Haryana At Chandigarh · (2011) 1 CivCC 84 : (2011) 1 Marr.LJ 504 : (2011) 5 RCR(Criminal) 713

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 498A

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High Courts19 Aug 2010

Balbir Singh Vs State of Punjab & Anr.

Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2689

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 323, 34, 498A

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High Courts19 Aug 2010

Baseshar Nath Trust Vs Kripo Devi & Ors.

Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2668 : (2010) 3 LLR 503 : (2010) 4 RCR(Civil) 625 : (2010) 2 RCR(Rent) 343

Constitution of India, 1950 — Article 226East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts19 Aug 2010

Himmat Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2736 : (2011) 5 RCR(Criminal) 699

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 420, 457, 467, 468Specific Relief Act, 1963 — Section 34

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High Courts19 Aug 2010

Harbans Singh Vs Dalip Singh and Others

Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0070

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25

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High Courts19 Aug 2010Allowed

Sudarshan Kaur (SC) Vs Smt. Chhindo and Others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 429

Punjab State Election Commission Act, 1994 — Section 16, 17, 20, 68Punjab State Election Commission Rules, 1994 — Rule 35

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High Courts18 Aug 2010

Brij Mohan Bhatia Vs ITAT and Another

Punjab And Haryana At Chandigarh · (2011) 333 ITR 580 : (2012) 202 TAXMAN 32

Evidence Act, 1872 — Section 132(1), 132A, 158BC, 92Income Tax Act, 1961 — Section 260A

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High Courts18 Aug 2010Dismissed

Tejbalkar Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 161 PLR 351

Criminal Procedure Code, 1973 (CrPC) — Section 307(1)Haryana Panchayati Raj Act, 1994 — Section 51(3)Penal Code, 1860 (IPC) — Section 307, 324, 341, 348, 349

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High Courts18 Aug 2010

Balbir Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 161 PLR 338 : (2011) 2 RCR(Civil) 251 : (2010) 1 SLR 289

Punjab Co-operative Societies Act, 1961 — Section 13, 13(1), 13(8), 13(9), 69

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High Courts18 Aug 2010Allowed

Suresh Chaudhary Vs Rakesh Singhal and Others

Punjab And Haryana At Chandigarh · (2011) 161 PLR 331

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2 , Order 2 Rule 2(3), Order 7 Rule 11Constitution of India, 1950 — Article 227

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High Courts18 Aug 2010Dismissed

Jarnail Singh Vs Sanjiv Kumar

Punjab And Haryana At Chandigarh · (2011) 161 PLR 327 : (2011) 2 RCR(Civil) 259

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts18 Aug 2010Allowed

Kaptan Singh Vs Presiding Officer and Another

Punjab And Haryana At Chandigarh · (2010) 08 P&H CK 0341

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High Courts18 Aug 2010

Jasbir Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 321

Punjab Panchayat Election Rules, 1994 — Rule 45, 50, 51Punjab Panchayati Raj Act, 1994 — Section 12, 13

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High Courts18 Aug 2010

Vinod Kumar Arya & Anr. Vs Dalel Singh Ahlawat

Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2651 : (2011) 5 RCR(Criminal) 671

Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 10, 2Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts18 Aug 2010

Inder Singh s/o Deep Chand Vs Randhir Singh & Anr.

Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 2686 : (2011) 5 RCR(Civil) 250

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Drugs And Cosmetics Act, 1940 — Section 18(1)(I), 18(C), 36a

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High Courts18 Aug 2010