High Courts18 Feb 2010Allowed
Sulakhan Kaur Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 577 : (2010) 3 RCR(Civil) 7
Punjab State Election Commission Act, 1994 — Section 87, 88
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 219 of 243
High Courts18 Feb 2010Dismissed
Sunil Kumar Vs Gurdial Singh and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 351
Constitution of India, 1950 — Article 226
High Courts17 Feb 2010Dismissed
Rajesh Prakash Vs Central Administrative Tribunal, Chandigarh Bench, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 727
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts17 Feb 2010Allowed
Jain Steel Industries Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 36 VST 485
Punjab Value Added Tax Act, 2005 — Section 51, 51(6), 51(7)
High Courts17 Feb 2010Dismissed
Billu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 52
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts17 Feb 2010Dismissed
Mohinder Kaur and Others Vs Manmohan Singh and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 560
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Feb 2010
Kartar Singh and Another Vs Tulsi (died) through L.Rs. and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 558
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Feb 2010
Satnam Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts17 Feb 2010
Sanjay Gupta Vs Food Inspector Railways and another
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 609
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts17 Feb 2010Dismissed
Rajinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 80
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Feb 2010Dismissed
Bakshish Singh and Shamsher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0060
Arms Act, 1959 — Section 27, 29Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304A, 34
High Courts17 Feb 2010
Surinder alias Sudama Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 86
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(b), 35, 50, 54
High Courts17 Feb 2010Allowed
Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 684
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts17 Feb 2010
Sham Sunder Vs National Insurance Company Limited
Punjab And Haryana At Chandigarh · (2011) ACJ 1544 : (2010) 159 PLR 222 : (2010) 2 RCR(Civil) 926
High Courts16 Feb 2010Dismissed
Sntokh Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 257
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146(1), 482
High Courts16 Feb 2010Dismissed
Rajeev Kishore Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 4 CivCC 189 : (2010) 159 PLR 308 : (2011) 1 RCR(Civil) 687
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 23, 24, 25, 26Stamp Act, 1899 — Section 2(14), 47A, 47A(1), 47A(2)
High Courts16 Feb 2010Dismissed
Dr. Pawan Kumar Bansal Vs Gaurav Garg and Another
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 238 : (2010) 158 PLR 545 : (2010) 2 RCR(Civil) 594 : (2010) 1 RCR(Criminal) 324 : (2010) 1 RCR(Rent) 324
High Courts16 Feb 2010
Kammu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 1 CivCC 12 : (2011) 1 Crimes 276 : (2010) 4 RCR(Civil) 716
Muslim Personal Law (Shariat) Application Act, 1937 — Section 2Prohibition of Child Marriage Act, 2006 — Section 12
High Courts16 Feb 2010Dismissed
Vijay Kapoor Vs Smt. Kanta Kapoor and Others
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0222
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts16 Feb 2010
Shobhya Rani Vs Moti Ram
Punjab And Haryana At Chandigarh · (2010) 4 PLR 144 : (2010) 3 RCR(Civil) 101 : (2010) 1 RCR(Rent) 502
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2(h)