High Courts22 Dec 2010
Shree Anand Rice Mills Vs Mohan Lal
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0333
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 6 of 243
High Courts22 Dec 2010
Sunita Dass Vs Chittaranjan Dass
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0238
High Courts22 Dec 2010Allowed
The Baptist Missionary Society Corporation Vs Kundan Lal and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0237
High Courts22 Dec 2010
Balwinder Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts22 Dec 2010Allowed
Commissioner of Income Tax Vs Hakumat Rai
Punjab And Haryana At Chandigarh · (2011) 237 CTR 513
Income Tax Act, 1961 — Section 143(1), 147, 148, 260A, 54F
High Courts22 Dec 2010Allowed
Vinod Kumar alias Vinod Saddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts22 Dec 2010Allowed
Natvar Lal Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 321Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts22 Dec 2010Allowed
Ishaq Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 485
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(1), 7, 7APenal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts22 Dec 2010Allowed
Sukhmani Brar Vs U.T.
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 2
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts22 Dec 2010
Jaspal Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 328, 498(A)
High Courts21 Dec 2010Allowed
Modulus Prefab Solutions Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 264 ELT 17
Central Excise Rules, 2002 — Rule 12CC, 8(1)Central Excises and Salt Act, 1944 — Section 11ACCENVAT (Credit) Rules, 2004 — Rule 12AA, 3(4)
High Courts21 Dec 2010
Gagneen Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0527
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts21 Dec 2010
Dr. Alka Sehgal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0494
High Courts21 Dec 2010
Manju Sharma and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0493
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts21 Dec 2010
Jaspal Singh and Another Vs Harpal Singh and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0485
High Courts21 Dec 2010
Charan Singh Vs General Manager, Punjab Roadways
Punjab And Haryana At Chandigarh · (2011) 129 FLR 630 : (2011) 4 LLJ 127 : (2011) 161 PLR 643
Payment of Wages Act, 1936 — Section 15(2), 7
High Courts21 Dec 2010Allowed
Hans Raj and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 792 : (2010) 3 SLR 551
Punjab Panchayati Raj Act, 1994 — Section 19
High Courts21 Dec 2010Dismissed
Commissioner of Central Excise Vs Bajaj Travels Limited
Punjab And Haryana At Chandigarh · (2011) 21 STR 497 : (2011) 30 STT 293
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 78(1)Service Tax Rules, 1994 — Rule 6(7)
High Courts21 Dec 2010
Maggar Singh Vs National Institute of Nursing (G.N.M.) and Others
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0385
High Courts21 Dec 2010Dismissed
Amar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 12 P&H CK 0384
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15