High Courts30 Sept 2010
Rajinder Kumar alias Raman Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0300
Penal Code, 1860 (IPC) — Section 34, 406, 452, 498A, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,628 judgments · page 86 of 232
High Courts30 Sept 2010Dismissed
Commissioner, Municipal Corporation and Another Vs Karamjit Singh and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0299
High Courts30 Sept 2010
Union Territory of Chandigarh Vs Central Administrative Tribunal, Chandigarh Bench and Another
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 573
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 21
High Courts30 Sept 2010Allowed
Kuldeep Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 213
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 186, 353
High Courts30 Sept 2010Dismissed
Union of India (UOI) and Others Vs Ashwani Kumar Minhas
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0294
High Courts30 Sept 2010Allowed
Gurdev Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 380, 448, 454
High Courts30 Sept 2010Dismissed
Ajit Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0234
Constitution of India, 1950 — Article 226
High Courts30 Sept 2010Dismissed
Sudesh Kumari and Others Vs Hans Raj
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0231
High Courts30 Sept 2010
Bijender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 3247 : (2011) 1 Marr.LJ 636
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts30 Sept 2010
Cosco India Ltd. Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-II and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0166
High Courts30 Sept 2010Dismissed
Jaibir Singh Vs Indian Oil Corporation Limited
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0165
High Courts30 Sept 2010Dismissed
Sanjeev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 313, 439Penal Code, 1860 (IPC) — Section 34, 363, 366A, 376
High Courts30 Sept 2010
Atma Tube Products Limited Vs Hero Cycles Limited
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0162
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151
High Courts30 Sept 2010
Municipal Committee Vs Raghubir Singh and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0161
High Courts30 Sept 2010Dismissed
Boota Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0059
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts30 Sept 2010
Punjab State Vs Parmar Construction Company and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0058
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 227
High Courts30 Sept 2010Dismissed
Harnek Singh Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)
High Courts30 Sept 2010Allowed
Darshan Lal Bhandari Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 196
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 7.2
High Courts30 Sept 2010Allowed
Om Dutt Sharma Vs Rattan Pal Sharma and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 201
Constitution of India, 1950 — Article 227
High Courts30 Sept 2010Allowed
Smt. Chander Kalan Vs Rameshwar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 205 : (2010) 4 RCR(Criminal) 687
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)