High Courts26 Mar 2010
Gurlal Singh Vs Presiding Officer, Election Tribunal, Block Lehra, District Sangrur
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 474
Punjab State Election Commission Act, 1994 — Section 76(1), 80, 80(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 195 of 243
High Courts26 Mar 2010
State of Punjab and Another Vs Rajinder Jain and Another
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 45 : (2010) 1 RCR(Rent) 461
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)
High Courts26 Mar 2010
Baljinder Singh Vs Gurdial Kaur (Through Lrs.)
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 295
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts26 Mar 2010
Karnail Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2011) 6 RCR(Criminal) 1378
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts26 Mar 2010Dismissed
Naresh Kumar and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts26 Mar 2010Dismissed
Kewal Singh and Others Vs Wadhwa Singh and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 17 : (2010) 4 RCR(Civil) 484
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts26 Mar 2010Allowed
Prem Chand Chiman Lal and Others Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (2010) 158 PLR 618 : (2010) 3 RCR(Civil) 363
Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 24, 25
High Courts26 Mar 2010
Dr. Chaman Lal and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 612 : (2011) 3 RCR(Civil) 372
Evidence Act, 1872 — Section 109Railways (Amendment) Act, 1989 — Section 123Railways Act, 1890 — Section 82, 82A, 82C, 82C(3)
High Courts26 Mar 2010Dismissed
Pritam Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 769
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts26 Mar 2010Allowed
Gurtej Singh Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Mar 2010Allowed
Satyajeet Singh Bedi Vs Arun Juneja and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 275
Evidence Act, 1872 — Section 65
High Courts25 Mar 2010Allowed
Shankar Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2012) 4 JCC 2687
Copyright Act, 1957 — Section 52A, 63, 68ACriminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 272, 273, 420
High Courts25 Mar 2010
Gaze Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 7
Constitution of India, 1950 — Article 243G
High Courts25 Mar 2010
Phool Kumar Vs State of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 962 : (2010) 2 LLR 382 : (2010) 2 RCR(Civil) 819
Constitution of India, 1950 — Article 226Punjab Land Revenue Rules, 1909 — Rule 15
High Courts25 Mar 2010
Ramphal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319
High Courts25 Mar 2010
Mulk Raj Vs Sant Ram (Dead) Through Lrs.
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 808
Punjab Security of Land Tenures Act, 1953 — Section 5A, 5BTransfer of Property Act, 1882 — Section 60, 92, 93
High Courts25 Mar 2010Dismissed
Ashok Kumar Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2010) 159 PLR 283
High Courts25 Mar 2010Dismissed
South Eastern Roadways Vs Surender Mohan Ahuja and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 399 : (2010) 3 RCR(Civil) 22 : (2010) 1 RCR(Rent) 436
High Courts25 Mar 2010Dismissed
Gurmej Kaur @ Ajmer Kaur and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 DMC 747 : (2010) 3 RCR(Criminal) 867
Penal Code, 1860 (IPC) — Section 120B, 315, 498A
High Courts25 Mar 2010Allowed
Chet Ram Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-I and Another
Punjab And Haryana At Chandigarh · (2011) 1 LLJ 271
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12