High Courts20 Sept 2010
Harkfran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 41
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 324, 34, 341
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 96 of 243
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
High Courts20 Sept 2010
Fateh (dead) through his Legal Representatives Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 161 PLR 717
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 11, 151, 6Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts20 Sept 2010Allowed
Kanwar Mohinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0107
Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 2010Dismissed
Devinder Kaur Vs Mata Shakti Mandir and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts20 Sept 2010
Smt. Shakuntla Devi Vs Kuldeep Singh and Another
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 309
High Courts20 Sept 2010Allowed
National Insurance Company Limited Vs Dharam Pal
Punjab And Haryana At Chandigarh · (2011) 161 PLR 58 : (2011) 2 RCR(Civil) 137 : (2011) 1 TAC 1011
Motor Vehicles Act, 1988 — Section 140
High Courts20 Sept 2010Dismissed
Trade Link Limited and Another Vs Varinder Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 102
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts20 Sept 2010Dismissed
Gurbax Kaur Vs Smt. Santosh Kumari and Another
Punjab And Haryana At Chandigarh · (2011) 161 PLR 306
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 16, 20
High Courts20 Sept 2010
Sandeep Sarot Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 353, 406, 498A, 506
High Courts20 Sept 2010Allowed
Santosh Kumari Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0016
Constitution of India, 1950 — Article 226, 227