COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2010

4,857 judgments · page 210 of 243

High Courts03 Mar 2010Dismissed

Sunil Kumar @ Shally, Amar Nath @ Bittu and Rajinder Singh Vs State of Haryana State of Haryana Vs Narinder Singh and Others

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0252

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

High Courts03 Mar 2010

Anita Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302

High Courts03 Mar 2010Dismissed

Shyam Sunder, Prop. TC Filling Station (Ad Hoc) HPC Petrol Pump Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2010) 158 PLR 725

Constitution of India, 1950 — Article 14

High Courts03 Mar 2010Allowed

Shish Ram and Another Vs Vijender and Others

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 397 : (2010) 158 PLR 723

Constitution of India, 1950 — Article 227

High Courts03 Mar 2010Dismissed

Major Singh Vs Sher Singh and Others

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0183

High Courts03 Mar 2010Dismissed

Ram Charan Vs Ravi Bala Jain

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0177

Constitution of India, 1950 — Article 227

High Courts03 Mar 2010Allowed

Ravinder Jakhar and Others Vs Haryana State Industrial and Infrastructure Development Corporation and Another

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0173

High Courts03 Mar 2010Allowed

Mathura Dass Jain and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0170

High Courts03 Mar 2010Allowed

Alpha G Corp. Development Private Ltd. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 325 : (2010) 158 PLR 728 : (2010) 5 RCR(Civil) 962

Constitution of India, 1950 — Article 300A

High Courts03 Mar 2010Dismissed

Bhaskar Ceramics (P) Ltd. Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2010) 30 VST 385

Punjab General Sales Tax Act, 1948 — Section 10, 21, 26, 5

High Courts03 Mar 2010Dismissed

C.C.E. Vs Punjab Small Industries and Export Corpn. Ltd.

Punjab And Haryana At Chandigarh · (2010) 19 STR 16

Finance Act, 1994 — Section 76, 77, 78, 80, 84

High Courts03 Mar 2010Allowed

Amar Iqbal Singh and Others Vs Bawa Ram

Punjab And Haryana At Chandigarh · (2010) 159 PLR 394

High Courts03 Mar 2010Allowed

Gurdial Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 663

Prevention of Corruption Act, 1988 — Section 7

High Courts03 Mar 2010

Sahab Singh @ Subhash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 607

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7

High Courts02 Mar 2010Allowed

Arvind Kumar Vs Kendriya Vidyalaya Sangthan and Others

Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 587

Constitution of India, 1950 — Article 226, 311(2)Himachal Pradesh Panchayati Raj Act, 1994 — Section 32Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 406

High Courts02 Mar 2010Dismissed

Jagtar Singh Vs State of Punjab State of Punjab Vs Jagtar Singh

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 46

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 20, 4, 7

High Courts02 Mar 2010Dismissed

Sukhdev Raj Vs Labour Court and Another

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0253

Industrial Disputes Act, 1947 — Section 11A

High Courts02 Mar 2010Dismissed

The District Manager, Food Corporation of India Vs Nathu Ram Rishi Pal and Others

Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0251

High Courts02 Mar 2010

Chief Engineer, Haryana State Agriculture Marketing Board (Hsamb), Panchkula Vs Sunil Kumar Goyal

Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 634 : (2010) 5 RCR(Civil) 63402

Arbitration and Conciliation Act, 1996 — Section 34

High Courts02 Mar 2010Allowed

Karnail Singh and Another Vs Smt. Dropti Devi and Others

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 260 : (2010) 158 PLR 718

Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 227