COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 160 of 243

High Courts12 May 2010Dismissed

Nirmal Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 533

Constitution of India, 1950 — Article 14Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 11, 14, 8Specific Relief Act, 1963 — Section 10, 19

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High Courts12 May 2010Dismissed

Anil Chhabil Dass Choudhary Vs Commissioner, Patiala Division and Another

Punjab And Haryana At Chandigarh · (2010) 159 PLR 337

Arms Act, 1959 — Section 17(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307

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High Courts12 May 2010

Nirmal Singh and Others Vs Additional Director of Panchayats and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 208

Punjab Village Common Lands (Regulation) Act, 1961 — Section 11

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High Courts12 May 2010

Smt. Harender Dhillon and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 161 PLR 135 : (2010) 4 RCR(Civil) 725

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 34Punjab Municipal Act, 1911 — Section 192, 192(1)

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High Courts12 May 2010Dismissed

The Divisional Forest Officer (SFPl), Bhiwani now The Divisional Forest Officer (Territorial) Vs Sh. Des Raj and Another

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0202

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts12 May 2010Allowed

Darbara Singh and Others Vs Chajja Singh

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0178

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts12 May 2010

Atma Ram and Sons (Huf)|P.K.Bindra Vs Panjab University|Panjab Univerity

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 548 : (2010) 2 RCR(Rent) 67

Constitution of India, 1950 — Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5Registration Act, 1908 — Section 17, 49

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High Courts12 May 2010

Kamlesh alias Lali Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2340 : (2011) 5 RCR(Criminal) 662

Motor Vehicles Act, 1988 — Section 149(2)(A)(Ii)Penal Code, 1860 (IPC) — Section 364A

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High Courts12 May 2010

The State of Punjab Vs Manjit Singh and Others Manjit Singh and Others and Harjinder Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0145

Arms Act, 1959 — Section 25, 28Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 293, 311, 313Evidence Act, 1872 — Section 74, 8

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High Courts12 May 2010Dismissed

The Pradesh1ya Industrial and Investment Corporation of U.P. Limited (PICUP) Vs C.M. Jain, EX-M.D. LA Nedical Devises Limited and Others

Punjab And Haryana At Chandigarh · (2011) 1 BC 221 : (2011) 164 CompCas 85 : (2010) 159 PLR 787

Banking Regulation Act, 1949 — Section 21, 35ACivil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 9

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High Courts12 May 2010Dismissed

H.R.T.C., Himachal Road Transport Corporation Vs Sansar Singh and Another

Punjab And Haryana At Chandigarh · (2011) 1 CivCC 107 : (2010) 4 RCR(Civil) 496 : (2011) 1 TAC 343

Motor Vehicles Act, 1988 — Section 166

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High Courts12 May 2010Allowed

Nirbhai Singh Bhullar Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 489

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 420, 467, 468

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High Courts12 May 2010Allowed

Khurana Woolen Mills (P) Ltd. Vs Commissioner of C. Ex.

Punjab And Haryana At Chandigarh · (2013) 289 ELT 153

Central Excise Rules, 1944 — Rule 57AB

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High Courts11 May 2010Dismissed

Surinder Sabharwal Vs Director General, CRPF and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 747

Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 12, 4Central Reserve Police Force Rules, 1955 — Rule 16, 17, 17A, 18, 27Right to Information Act, 2005 — Section 24(1)

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High Courts11 May 2010Dismissed

Ram Bhajan Vs Punjab State and Another

Punjab And Haryana At Chandigarh · (2010) 159 PLR 531 : (2010) 4 SLR 235

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 8(23)

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High Courts11 May 2010Allowed

Rakesh Kumar and Another Vs Satnam Singh and Others

Punjab And Haryana At Chandigarh · (2010) 4 CivCC 128 : (2010) 159 PLR 529 : (2011) 7 RCR(Criminal) 84

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227

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High Courts11 May 2010Dismissed

Tarlochan Singh Vs Kashmir Singh

Punjab And Haryana At Chandigarh · (2010) 159 PLR 133 : (2010) 4 RCR(Civil) 336

Limitation Act, 1963 — Section 5

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High Courts11 May 2010Dismissed

Dalip Singh Vs Fanancial Commissioner (Appeals) and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 526 : (2011) 4 RCR(Civil) 305

Administration of Evacuee Property Act, 1950 — Section 7, 7ADisplaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 32Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 66(2)

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High Courts11 May 2010

Gurcharan Singh and Another Vs Gurdarshan Singh and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 524

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High Courts11 May 2010

Rajesh Vs Rahul Nirwania and Others

Punjab And Haryana At Chandigarh · (2010) 159 PLR 522

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(2)

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