High Courts30 Apr 2010Dismissed
Kharaiti Lal Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0463
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304, 304A, 427
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 169 of 243
High Courts30 Apr 2010Dismissed
Sukha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0462
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 427
High Courts30 Apr 2010Dismissed
Rajasthan Rajya Path Parivahan Nigam Vs Bachan Ram and Another
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 737 : (2010) 3 RCR(Civil) 743 : (2011) 2 TAC 336
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts30 Apr 2010Dismissed
Kanwar Singh Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Others
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0452
Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts30 Apr 2010Dismissed
Baljinder Singh Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 478
High Courts30 Apr 2010
Surjit Singh @ Kaku Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0414
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts30 Apr 2010Dismissed
Angrej Ram and Sukhwinder Singh alias Binder Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0367
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts30 Apr 2010Allowed
Gurcharan Singh and Others Vs Mukhtiar Singh and Others
Punjab And Haryana At Chandigarh · (2010) 4 CivCC 302 : (2010) 159 PLR 480
Evidence Act, 1872 — Section 116
High Courts30 Apr 2010Allowed
Kashmir Singh Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0118
High Courts30 Apr 2010Dismissed
Hans Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts30 Apr 2010Dismissed
Tripta Devi Vs Ram Piari and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 476
High Courts30 Apr 2010Allowed
Santosh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0112
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Hindu Marriage Act, 1955 — Section 13B
High Courts30 Apr 2010Dismissed
Chief Engineer, Union Territory and Others Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0111
Industrial Disputes Act, 1947 — Section 33C
High Courts30 Apr 2010Dismissed
Rajinder Kaur Vs Santokh Singh and Others
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0110
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts30 Apr 2010Dismissed
Amrik Singh and Another Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0109
Constitution of India, 1950 — Article 129Criminal Procedure Code, 1973 (CrPC) — Section 161, 195, 239, 340, 341Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts30 Apr 2010
Amanpreet Singh Vohra and Another Vs Guru Nanak Dev University and Another
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0106
High Courts30 Apr 2010
Harun and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 332
High Courts30 Apr 2010Allowed
Balwant Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 482
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 21, 23, 3, 3(1)Central Civil Services (Conduct) Rules, 1964 — Rule 21, 3
High Courts30 Apr 2010Dismissed
Mukesh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0036
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 186, 302, 307
High Courts30 Apr 2010Dismissed
Umed Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 04 P&H CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 147, 148, 201, 302, 364