High Courts20 Sept 2010
Rakesh Hooda Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0420
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,628 judgments · page 94 of 232
High Courts20 Sept 2010Allowed
Surinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 1 SLR 87
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2010Dismissed
Mukhtiar Vs Ram Kumar and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0316
High Courts20 Sept 2010Allowed
Kirpal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 318
Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4(3)
High Courts20 Sept 2010Allowed
Jagdish Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0291
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2010
Jora Singh alias Baljit Singh and Jittee alias Gurjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0290
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Sept 2010Dismissed
Commissioner of Income Tax Vs Shri Satish Kumar Arora
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0263
Income Tax Act, 1961 — Section 260A, 271(1)(c)
High Courts20 Sept 2010Dismissed
Sunraj Software Pvt. Ltd. Vs Raj Pal and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 314
High Courts20 Sept 2010
Victor Robinson Vs State Information Commission and Others
Punjab And Haryana At Chandigarh · (2011) 267 ELT 43 : (2011) 4 JCR 266 : (2011) 161 PLR 309
Constitution of India, 1950 — Article 226, 227Right to Information Act, 2005 — Section 19, 19(1), 19(3), 5, 6
High Courts20 Sept 2010
Jaswinder Singh Vs State of Punjab and Prem Singh
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420
High Courts20 Sept 2010
Parmesh Kumar Garg Vs Anil Kumar Sakuja
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 32
Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Sept 2010Dismissed
The Commissioner of Income Tax Vs Market Committee
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0197
Income Tax Act, 1961 — Section 11, 260A
High Courts20 Sept 2010Dismissed
The Commissioner of Income Tax Vs Oriental Rugs Co.
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0175
Income Tax Act, 1961 — Section 260A, 271(1), 281(1), 80IB
High Courts20 Sept 2010Allowed
Krishan Kumar Singla Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0151
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2010Dismissed
Shanti and Another Vs Ram Avtar and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0150
High Courts20 Sept 2010
Madan Lal and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 379, 382, 452
High Courts20 Sept 2010
Anil Rajput Vs Ved Kumari Syal
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0140
High Courts20 Sept 2010
Dharamvir Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 4 Crimes 284
High Courts20 Sept 2010Allowed
Rajwinder Kaur and Others Vs Balwinder Singh and Others
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 621
Punjab Panchayat Election (First Amendment) Rules, 2008 — Rule 45(2), 45(6)Punjab State Election Commission Act, 1994 — Section 76, 89
High Courts20 Sept 2010Dismissed
Friends Castings (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2011) 238 CTR 377
Income Tax Act, 1961 — Section 260A, 80HHC, 80IA, 80IA(9), 80IB