High Courts25 Nov 2010Dismissed
B.D. Gupta and Company Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0211
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,628 judgments · page 38 of 232
High Courts25 Nov 2010
R.K. Kanchi Vs PGI Medical Technologist Association and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0202
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts25 Nov 2010Dismissed
Sarti Vs Roop Chand and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Nov 2010Allowed
Jangir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 435
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 307, 328
High Courts25 Nov 2010
Sis Ram and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 810
Haryana Urban Development Authority Act, 1977 — Section 4, 4(1), 5A, 6
High Courts25 Nov 2010Dismissed
Commissioner of Central Excise Vs Lakshmi Steel Rolling Mills Ltd.
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0132
Central Excises and Salt Act, 1944 — Section 3, 35G, 3A
High Courts25 Nov 2010Dismissed
Daljit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 304(A)
High Courts25 Nov 2010Allowed
Jagsanjh Nath alias Jagmal Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
High Courts25 Nov 2010Allowed
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts25 Nov 2010Dismissed
Gurjit Singh Vs M.C. Jalandhar
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0124
Specific Relief Act, 1963 — Section 41
High Courts25 Nov 2010Allowed
Raghbir Singh Sukhija Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 397
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts25 Nov 2010Dismissed
The New India Assurance Co. Ltd Vs Hoshiar Singh
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0096
High Courts25 Nov 2010Dismissed
Surjit Singh and Another Vs Harbhajan Singh and Another
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0073
Constitution of India, 1950 — Article 227
High Courts25 Nov 2010Allowed
Vijay Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0067
Haryana Civil Services (Assured Career Progression) Rules, 1998 — Rule 11
High Courts25 Nov 2010Allowed
Kuldeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts25 Nov 2010
Sukhwinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 701
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304B, 306
High Courts25 Nov 2010
Raj Kumar and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 814
Punjab Infrastructure (Development and Regulation) Act, 2002 — Section 37
High Courts25 Nov 2010
Sewa Singh and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0001
High Courts24 Nov 2010
Smt. Swarn Kanta and Another Vs Amar Chand Tamra and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 805
Evidence Act, 1872 — Section 114, 85Notaries Act, 1952 — Section 14, 8Specific Relief Act, 1963 — Section 22, 34
High Courts23 Nov 2010Dismissed
Dayai Singh and Sons Vs CIT
Punjab And Haryana At Chandigarh · (2011) 335 ITR 90
Income Tax Act, 1961 — Section 260A, 68