High Courts17 May 2010
Som Nath Vs Mohd.Illias
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 244
Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 158 of 243
High Courts17 May 2010
Lal Chand & Anr. Vs Varinder Kumar & Ors.
Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 1641 : (2011) 5 RCR(Civil) 301
Motor Vehicles Act, 1988 — Section 149(2)(A)(Ii)Specific Relief Act, 1963 — Section 37, 38
High Courts17 May 2010
Mehar Chand Vs Ramwati
Punjab And Haryana At Chandigarh · (2010) 2 AICJ 66 : (2010) 3 RCR(Civil) 657
Motor Vehicles Act, 1988 — Section 166
High Courts17 May 2010
Jaswant Singh Vs Financial Commissioner, Revenue, punjab
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 360
Punjab Land Revenue Act, 1887 — Section 34, 44, 45
High Courts17 May 2010
Prem Chand Mittal Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 1522 : (2010) 4 RCR(Civil) 722 : (2010) 2 RCR(Rent) 427
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 May 2010Allowed
K.C. Sharma Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 103
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3, 30(3)
High Courts17 May 2010Allowed
Kasturi Lal Vs Smt. Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 569
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 27(1)
High Courts17 May 2010Allowed
Bhupinder Singh (Bhirda) Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 461
Criminal Procedure Code, 1973 (CrPC) — Section 31Penal Code, 1860 (IPC) — Section 302, 376
High Courts17 May 2010Dismissed
State of Punjab Vs R.K. Prashar and another
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 647
Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts17 May 2010Dismissed
State of Punjab Vs Sukhwant Kaur and others
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 498A
High Courts17 May 2010Allowed
Gopal Singh Vs Raghbir Singh and Another
Punjab And Haryana At Chandigarh · (2011) 1 CivCC 130 : (2011) 161 PLR 145 : (2010) 4 RCR(Civil) 723
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Constitution of India, 1950 — Article 227
High Courts14 May 2010
Sardul Singh and Others Vs Gopal Krishan and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 555
Hindu Marriage Act, 1955 — Section 9Punjab and Haryana High Court Rules and Order — Rule 4, 5
High Courts14 May 2010Dismissed
Raj Kumar and Others Vs Rohtash and Others
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 566 : (2010) 159 PLR 187
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 May 2010
Manohar Cold Storage and Ice Factory Vs Baldev Singh and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 155
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 May 2010Allowed
Gurvinder Singh Vs Presiding Officer, Election Tribunal (SDM) and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 194
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 14, 3, 5Representation of the People Act, 1951 — Section 81, 86
High Courts14 May 2010
Rakesh Kumar Vs Additional District and Sessions Judge-cum-Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0212
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2, 25F, 25H
High Courts14 May 2010Dismissed
Mange Ram Vs Presiding Officer and Another
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0210
Income Tax Act, 1961 — Section 11Industrial Disputes Act, 1947 — Section 2
High Courts14 May 2010Dismissed
Gurdip Singh Bath Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0206
Border Security Force Act, 1968 — Section 18, 62
High Courts14 May 2010Allowed
Lt. Col. Bikram Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 120B, 409, 419, 420, 465
High Courts14 May 2010Allowed
Om Udyog Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 177 ECR 12 : (2010) 254 ELT 547 : (2010) 159 PLR 561
Constitution of India, 1950 — Article 14, 19, 20, 21Customs Act, 1962 — Section 110, 110A, 17, 18, 46