High Courts29 Jun 2010
Neeraj Kumar Vs Arya Samaj
Punjab And Haryana At Chandigarh · (2010) 06 P&H CK 0040
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 150 of 243
High Courts29 Jun 2010Allowed
Ambala Bus Syndicate Private Limited Vs State Transport Authority and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 624
Chhattisgarh Motor Vehicles Rules, 1990 — Rule 185, 57Motor Vehicles Act, 1939 — Section 52 , 58Motor Vehicles Act, 1988 — Section 100, 98 , 99
High Courts29 Jun 2010Allowed
Resham Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 06 P&H CK 0018
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts29 Jun 2010Dismissed
Commissioner of Income Tax Vs Market Committee
Punjab And Haryana At Chandigarh · (2010) 195 TAXMAN 206
Income Tax Act, 1961 — Section 10(2(7), 11, 12AA
High Courts28 Jun 2010
New India Assurance Co. Ltd. Vs Gulab Chand Chorasya and Others
Punjab And Haryana At Chandigarh · (2011) ACJ 2248 : (2011) 1 TAC 577
Motor Vehicles Act, 1988 — Section 166, 167Workmens Compensation Act, 1923 — Section 147
High Courts28 Jun 2010Dismissed
Municipal Council Ambala Sadar, Ambala Cantt. Vs Balwinder Singha Kalra
Punjab And Haryana At Chandigarh · (2010) 159 PLR 674
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 34, 34(2), 4
High Courts28 Jun 2010Allowed
Gurnam Singh Vs Kamaljit Kaur and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 662
Punjab Panchayat Election Rules, 1994 — Rule 50Punjab State Election Commission Act, 1994 — Section 76, 77, 80, 86, 87
High Courts28 Jun 2010
Jagdambey Elastomer Udyog Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 42 VST 355
High Courts28 Jun 2010Allowed
Makhan Singh Vs The Presiding Officer, Election Tribunal-cum-Additional Deputy Commissioner (General) and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 644
Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 153A, 161F, 171E, 376, 376APunjab Panchayat Election Rules, 1994 — Rule 50
High Courts28 Jun 2010Allowed
Rajinder Singh Rana Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 715 : (2010) 159 PLR 807 : (2010) 3 RCR(Civil) 498
Constitution of India, 1950 — Article 226
High Courts28 Jun 2010
Manjit Kaur Vs Paramjeet Kaur
Punjab And Haryana At Chandigarh · (2010) 4 PLR 81 : (2010) 4 RCR(Civil) 489
Punjab Panchayat Election Rules, 1994 — Rule 12, 9(1)Punjab State Election Commission Act, 1994 — Section 76, 78
High Courts28 Jun 2010
Shyam Lal Vs Deepa Dass Chela Ram Chela Garib Dass
Punjab And Haryana At Chandigarh · (2010) 4 PLR 106 : (2010) 4 RCR(Civil) 508
Punjab Security of Land Tenures Act, 1953 — Section 2(6), 9Punjab Tenancy Act, 1887 — Section 4(5)Registration Act, 1908 — Section 19(c)
High Courts28 Jun 2010
Lakhbir Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 635
Aircraft Rules, 1937 — Rule 160, 42
High Courts28 Jun 2010Allowed
Sandhu Overseas Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 45 VST 244
Haryana General Sales Tax Act, 1973 — Section 44
High Courts25 Jun 2010Allowed
Vikas Sureshrao Waghmare Vs Moreshwar Bhuausaheb Kadam
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 632
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jun 2010
Kulwinder Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 485
Constitution of India, 1950 — Article 21
High Courts21 Jun 2010Allowed
Niranjan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 651
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5A, 6, 9
High Courts21 Jun 2010
Reshma Footwears (P) Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Civil) 359
Constitution of India, 1950 — Article 14, 19, 21Haryana Municipal Act, 1973 — Section 203DLand Acquisition Act, 1894 — Section 4, 4(1), 48, 5A, 5A
High Courts14 Jun 2010Dismissed
Joginder Singh and Others Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 890
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21, 4, 5Land Acquisition Act, 1894 — Section 11, 15, 16, 17(1), 36
High Courts14 Jun 2010Allowed
Thakar Dass and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 159 PLR 802
Land Acquisition Act, 1894 — Section 11A, 4, 6, 9