COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 155 of 243

High Courts24 May 2010Allowed

Major Singh Vs Pesiding Officer, Election Tribunal (A.D.C.) and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 670 : (2010) 5 RCR(Civil) 934

Punjab State Election Commission Act, 1994 — Section 103, 76, 77, 80, 89(1)Representation of the People Act, 1951 — Section 81, 81(3)

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High Courts22 May 2010Allowed

Mithu Singh and Another Vs Director Rural Development and Panchayat Department, Punjab

Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 149

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 18(c), 2, 23A, 7Punjab Abolition of Village Cess (Malba) Act, 1961 — Section 2(g), 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 7

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High Courts21 May 2010Allowed

Rajinder Kumar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 614

Punjab Civil Services Rules — Rule 7.2

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High Courts21 May 2010

Commissioner of Wealth Tax, Patiala Vs Parminder Singh

Punjab And Haryana At Chandigarh · (2010) 192 TAXMAN 69

Income Tax Act, 1961 — Section 155, 155(16), 45(5), 45(5)(b), 45(5)(c)Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 4, 4(1)Wealth Tax Act, 1957 — Section 17, 2(ea)

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High Courts21 May 2010

Ram Chander Vs Usha Rani

Punjab And Haryana At Chandigarh · (2011) 1 DMC 198

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High Courts21 May 2010

Ranjit Singh and Others Vs Municipal Corporation of Faridabad and Others

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 105

Punjab Tenancy Act, 1887 — Section 5, 5(1), 5(2), 9

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High Courts21 May 2010Dismissed

Adani Agri Logistics Limited and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 1 LLJ 307

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 17, 18, 2, 21, 4

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High Courts21 May 2010Dismissed

UBEL Company Vs Jaswinder Kaur and Others

Punjab And Haryana At Chandigarh · (2012) ACJ 1546 : (2010) 127 FLR 498 : (2011) LLR 72 : (2010) 159 PLR 594 : (2011) 2 TAC 783

Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts21 May 2010Dismissed

Ram Lal Vs Sunil Kumar

Punjab And Haryana At Chandigarh · (2011) 2 CivCC 299 : (2010) 159 PLR 205

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High Courts21 May 2010

Sita Verma Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (2010) 95 AICJ 727 : (2010) 4 RCR(Civil) 519

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts21 May 2010

Air Vice Marshal Mahinder Singh Rao(Retd.) Vs Narender Singh Rao & Others

Punjab And Haryana At Chandigarh · (2010) 4 PLR 43 : (2010) 3 RCR(Civil) 508

Benami Transactions (Prohibition) Act, 1988 — Section 4Registration Act, 1908 — Section 17(2)

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High Courts21 May 2010

Amar Singh Vs Joginder Kaur & Ors.

Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 1680 : (2011) 5 RCR(Civil) 261

Constitution of India, 1950 — Article 226, 243Zg(B)Hindu Adoptions and Maintenance Act, 1956 — Section 19Punjab State Election Commission Act, 1994 — Section 74

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High Courts21 May 2010

Air Vice Marshal Mahinder Singh Rao (Retd.) Vs Narender Singh Rao & Ors.

Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 1711

Benami Transactions (Prohibition) Act, 1988 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138Succession Act, 1925 — Section 63

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High Courts21 May 2010Allowed

Ramji Bharany and Others Vs Ambience Developers and Infrastructure Pvt. Ltd.

Punjab And Haryana At Chandigarh · (2010) 159 PLR 198

Arbitration and Conciliation Act, 1996 — Section 7, 8, 9

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High Courts21 May 2010Dismissed

Commissioner of Wealth Tax Vs Parminder Singh

Punjab And Haryana At Chandigarh · (2010) 232 CTR 195

Income Tax Act, 1961 — Section 155, 155(16), 45, 45(5)Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 4, 4(1)

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High Courts21 May 2010

Gurvinder Singh Vs Government of India and Others

Punjab And Haryana At Chandigarh · AIR 2011 P&H 259 : (2011) 1 CivCC 820 : (2011) 1 RCR(Civil) 638

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

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High Courts21 May 2010Allowed

Mrs. Sheela Devi Vs Dr. Varinder Khanna

Punjab And Haryana At Chandigarh · (2010) 159 PLR 593

Penal Code, 1860 (IPC) — Section 120B, 465, 467, 468, 471

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High Courts21 May 2010Allowed

Om Parkash and Others Vs Umed Singh and Others

Punjab And Haryana At Chandigarh · AIR 2010 P&H 146

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Easements Act, 1882 — Section 52, 59, 60

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High Courts21 May 2010

Tulsi Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 841

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 34

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High Courts20 May 2010

N.K. Jain Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 534

Standard of Weights and Measures (General) Rules, 1987 — Rule 19Standards of Weights and Measures (Enforcement) Act, 1985 — Section 19, 22, 23, 24, 26Standards of Weights and Measures Act, 1976 — Section 22, 23, 35, 36, 37

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