High Courts11 May 2010
Sadhu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 658
Land Acquisition Act, 1894 — Section 28, 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 161 of 243
High Courts11 May 2010
Gurnam Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 603
Hindu Succession Act, 1956 — Section 6
High Courts11 May 2010
Santosh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 3 Law Herald 2354 : (2011) 5 RCR(Criminal) 647
Estate Duty Act, 1953 — Section 56(2), 57(2), 73aNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18Succession Act, 1925 — Section 372
High Courts11 May 2010Allowed
Palo Vs Ajaib Singh and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 143
Civil Procedure Code, 1908 (CPC) — Section 122Limitation Act, 1963 — Section 5
High Courts11 May 2010Dismissed
Commissioner of Central Excise Vs Rajeev Electrical Works
Punjab And Haryana At Chandigarh · (2010) 27 STT 72
High Courts11 May 2010
Rameshwar Lal and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2011) ACJ 1389 : (2010) 159 PLR 134 : (2011) 3 RCR(Civil) 518
Constitution of India, 1950 — Article 141
High Courts11 May 2010Allowed
Rajinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 497
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 173, 173(5)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts10 May 2010Dismissed
Malkiat Kaur Vs Ajmer Singh and Another
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0147
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A, 54
High Courts10 May 2010Allowed
Bhakra Beas Management Board and Another Vs Bhag Singh, Chargeman Special Grade-I and Others, Harbans Singh, Chargeman Special Grade-I and Others and Prem Sagar, Chargeman Special Grade-I and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0146
High Courts10 May 2010
Kamlesh Bhargava Hospital and Research Centre Ltd., Silver Oak Hospital and Another Vs Weather Maker Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2010) 159 PLR 160
Civil Procedure Code, 1908 (CPC) — Section 100, 151, 96Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 5
High Courts10 May 2010Allowed
Balkar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 696
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 May 2010Dismissed
Gurmukh Singh and another Vs Bhagat Singh and others
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 253
High Courts07 May 2010Allowed
Dalip Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) CriLJ 494 : (2011) 5 RCR(Criminal) 286
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 May 2010
Bhim Singh Sarpanch Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 160
Haryana Panchayati Raj Act, 1994 — Section 175, 51(5)
High Courts07 May 2010
Shamsher Singh Vs Ujagar Singh and Another
Punjab And Haryana At Chandigarh · (2010) 3 BC 430 : (2011) 6 RCR(Criminal) 2539
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 May 2010Dismissed
Sewa Ram Vs Smt. Nirmala Devi and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0265
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts07 May 2010Allowed
Punjab State Tubewell Corporation Ltd. Vs Jagir Singh and Others
Punjab And Haryana At Chandigarh · (2010) 3 SLR 517
High Courts07 May 2010
Seth Narain Dass through L.Rs. Vs Jatindra Steel and Tubes Ltd. and Others
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Civil) 913
Specific Relief Act, 1963 — Section 20
High Courts07 May 2010
Baishakha and Another, Ram Kumar and Munshi Ram alias Bachi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0260
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts07 May 2010Dismissed
Prahlad Singh and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 756
Constitution of India, 1950 — Article 14, 19, 21, 226Land Acquisition Act, 1894 — Section 4, 6