High Courts20 May 2010Allowed
United India Insurance Company Ltd. Vs Angrej Singh and Another
Punjab And Haryana At Chandigarh · (2012) ACJ 1329 : (2011) 3 TAC 219
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 156 of 243
High Courts20 May 2010Dismissed
Punit Ahluwalia (NRI) Vs Dr. Gurjeewan Garewal
Punjab And Haryana At Chandigarh · (2010) 159 PLR 591
Delhi Rent Control Act, 1958 — Section 14, 14DEast Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B, 18A
High Courts20 May 2010Dismissed
Union of India (UOI) Vs Phoolsaye and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 596 : (2010) 4 RCR(Civil) 528 : (2011) 2 TAC 111
Civil Procedure Code, 1908 (CPC) — Section 2(11)Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 26
High Courts20 May 2010
Gunwant Kaur Vs Improvement Trust, Bathinda and Others
Punjab And Haryana At Chandigarh · (2010) 4 PLR 18 : (2010) 3 RCR(Civil) 660
Punjab Town Improvement Act, 1922 — Section 24, 28(2), 36
High Courts20 May 2010
Bal Ram Vs Sarbati
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 561
Punjab Pre-emption Act, 1913 — Section 15(l)(b)
High Courts20 May 2010
Kailash Wati Through L.Rs. and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 1 LLR 517 : (2010) 3 RCR(Civil) 668
Land Acquisition Act, 1894 — Section 4, 6
High Courts20 May 2010
Gurvinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 591
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 May 2010
Gurbux Singh through L.Rs. and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0116
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 35AGovernment of India Act, 1935 — Section 175Land Acquisition Act, 1894 — Section 4, 54
High Courts20 May 2010
Pinki Devi Vs Election Tribunal and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 653 : (2010) 4 RCR(Civil) 380
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Punjab Panchayat Election Rules, 1994 — Rule 45APunjab State Election Commission Act, 1994 — Section 76, 89
High Courts20 May 2010Allowed
Sanjiv K. Goel Vs Punjab Financial Corporation and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 580
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 24, 25, 27, 28, 29Transfer of Property Act, 1882 — Section 72
High Courts20 May 2010Allowed
Shamsher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 319
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts19 May 2010
Commissioner of Income Tax Vs Lakhani Footwear Ltd.
Punjab And Haryana At Chandigarh · (2011) 200 TAXMAN 180
Income Tax Act, 1961 — Section 143(3), 2(24)(x), 36(1)(va), 43B
High Courts19 May 2010Allowed
State of Haryana Vs Gurbachan Singh And Another
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 743
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts19 May 2010Allowed
T.V. Dealers Association and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 957
Punjab Municipal Act, 1911 — Section 121
High Courts19 May 2010Allowed
Commissioner, Central Excise Commissionerate Vs Mohan Bottling Co. (P) Ltd.
Punjab And Haryana At Chandigarh · (2010) 159 PLR 578
Central Excises and Salt Act, 1944 — Section 37C, 37C(2), 4Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts19 May 2010Allowed
Commissioner Central Excise Commissionerate Vs Mohan Bottling Co. (P.) Ltd.
Punjab And Haryana At Chandigarh · (2010) 28 STT 135
Central Excises and Salt Act, 1944 — Section 37C, 37C(1), 37C(2), 4Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114, 144
High Courts19 May 2010Allowed
Harinderpal Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0182
High Courts19 May 2010
Kartar Chand Vs Financial Commissioner, Appeal, Punjab, Chandigarh
Punjab And Haryana At Chandigarh · (2010) LabIC 1554 : (2010) 4 RCR(Civil) 188
High Courts19 May 2010
Romesh Kumar Alias Mesha Vs Rama Kumari Alias Rama Kundra
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 875 : (2010) 3 RCR(Civil) 559 : (2010) 2 RCR(Rent) 79
East Punjab Urban Rent Restriction Act, 1949 — Section 2(c)
High Courts19 May 2010
Lakhwinder Singh Vs Dilbagh Singh and Others
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 564
Transfer of Property Act, 1882 — Section 41, 52