High Courts28 May 2010
Kallattar Singh (since deceased) through L.Rs. and Others Vs The Commissioner
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 158
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 153 of 243
High Courts28 May 2010Allowed
Mansa Medicos Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 311 : (2010) 4 RCR(Civil) 136
Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Rules, 1945 — Rule 58A, 66(1), 66(2)
High Courts27 May 2010Allowed
All India Defence Brotherhood (regd.) and Others Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 873
High Courts27 May 2010Allowed
Viklang Sang, Haryana Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 574
Constitution of India, 1950 — Article 14, 16, 16(1), 38, 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 47, 47(2)
High Courts27 May 2010Dismissed
Roshan Lal Vs Krishan Lal
Punjab And Haryana At Chandigarh · (2010) 159 PLR 701
High Courts27 May 2010Allowed
Food Corporation of India and Others Vs Sudagar Singh and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 699
Civil Procedure Code, 1908 (CPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 186, 353, 506
High Courts27 May 2010Dismissed
Hardev Singh Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (2010) 159 PLR 697
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts27 May 2010Dismissed
Bimla Devi Alias Buri Vs Laxmi Narain and Others
Punjab And Haryana At Chandigarh · (2010) 4 CivCC 513 : (2010) 159 PLR 695
High Courts27 May 2010
Regional Provident Fund Commissioner Vs Kay Iron Works Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (2010) 127 FLR 499 : (2010) 4 LLJ 858 : (2010) 159 PLR 689
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17, 17(5), 6Employees State Insurance (General) Regulations, 1950 — Regulation 31CEmployees State Insurance Act, 1948 — Section 85B
High Courts27 May 2010
Harbans Singh Tara Singh Vs State of Punjab Through Secretary To Govt.Of Punjab Rehabilitation Department, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 973
Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 73
High Courts27 May 2010
Basti Ram Vs Nahar Singh (since deceased through LRs) & Ors.
Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2379 : (2011) 5 RCR(Civil) 888
Specific Relief Act, 1963 — Section 34
High Courts27 May 2010
The Haripura Co-op. L and C Society and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 686
Constitution of India, 1950 — Article 19, 226
High Courts27 May 2010
Nepal Vs Presiding Officer, Labour Court-III and Another
Punjab And Haryana At Chandigarh · (2011) 2 LLJ 80 : (2010) 159 PLR 785
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F
High Courts27 May 2010
Kuldeep Kumar @ Goldy Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 49501
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 363, 366, 376, 494
High Courts26 May 2010Dismissed
State of Haryana and Another Vs Sandeep Kumar
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 616
High Courts26 May 2010Allowed
Ram Kishan Gupta and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 716
Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 6
High Courts26 May 2010
A.K. Ahlawat and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 932 : (2010) 159 PLR 703
Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(3), 24(4), 24(6), 24(9)Haryana State Prosecution Legal Service (Group A) Rules, 1979 — Rule 19, 9, 9(2)
High Courts26 May 2010Dismissed
Surender Gaur Vs The Staff Selection Commission
Punjab And Haryana At Chandigarh · (2010) 159 PLR 793 : (2011) 1 SLR 299
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2010
Balbir Singh Vs Sham Singh and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 648
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Sikh Gurdwaras Act, 1925 — Section 142, 143, 87
High Courts26 May 2010
Hansa, Sanjay and Harjit @ Bittu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 34