High Courts05 May 2010
Sucha Singh and Others Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0056
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 166 of 243
High Courts04 May 2010
Kuldip Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0316
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts04 May 2010
State of Haryana Vs Balkar Singh
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0315
Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 7
High Courts04 May 2010Allowed
Col. G.S. Ahluwalia and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0314
Constitution of India, 1950 — Article 32
High Courts04 May 2010
Rajesh Kumar @ Mohni Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0313
Penal Code, 1860 (IPC) — Section 302, 323
High Courts04 May 2010
Avneet Distillers (P) Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 42 VST 386
Haryana General Sales Tax Act, 1973 — Section 25(5)Punjab General Sales Tax Act, 1948 — Section 10(6), 11D, 11D(1), 4B
High Courts04 May 2010Dismissed
The New India Assurance Company Vs Smt. Meena Devi and Others and Smt. Chanderwati and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0274
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts04 May 2010
Prem Narain Vs National Insurance Company and Others Smt. Dhanpati Devi and Others Vs Rajbir Singh and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0273
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts04 May 2010
Nirmal Rani and Others Vs Kirpal Singh and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0242
Arbitration and Conciliation Act, 1996 — Section 10, 11
High Courts04 May 2010
Dr. Satish Kant and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0231
Constitution of India, 1950 — Article 14, 16
High Courts04 May 2010
Gulzar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 235, 307, 326, 34, 450
High Courts04 May 2010Dismissed
Ranbir Singh Vs State of Haryana State of Haryana Vs Ranbir Singh
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0229
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 May 2010Dismissed
Garden Singh Vs Vide Sharma and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0228
Contract Act, 1872 — Section 23
High Courts04 May 2010
Bhagwan and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts04 May 2010Allowed
Ujagar Singh Vs Badan Singh and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 139 : (2010) 4 RCR(Civil) 419
Transfer of Property Act, 1882 — Section 52
High Courts04 May 2010
Mulla @ Mool Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0198
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 506
High Courts04 May 2010
Prem Lata Sharma Vs State of Punjab and Gurbinder Chahal and Others
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0197
High Courts04 May 2010Allowed
Harnek Singh and Another Vs Bhago
Punjab And Haryana At Chandigarh · (2010) 05 P&H CK 0194
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41
High Courts04 May 2010
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 517
Punjab State Election Commission Act, 1994 — Section 76
High Courts04 May 2010Dismissed
Shrimati Lakhwinder Kaur and Others Vs Sadar Anjuman Ahmediyya Qadian and Another
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 389
Administration of Evacuee Property Act, 1950 — Section 11, 56Evidence Act, 1872 — Section 19, 74, 76, 78, 85Societies Registration Act, 1860 — Section 12, 3