High Courts16 Sept 2010Dismissed
Surinder Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0181
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 99 of 243
High Courts16 Sept 2010
Rajiv Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts16 Sept 2010Allowed
Subhash Chander Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2011) 1 Crimes 406
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts16 Sept 2010Dismissed
Hakimudeen Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Criminal) 536
Constitution of India, 1950 — Article 14, 161Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(1), 433, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 32A, 33
High Courts16 Sept 2010Dismissed
Harbans Singh Vs Election Tribunal-Cum-Addl. Deputy Commissioner/Presiding Officer and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 5 : (2011) 2 RCR(Civil) 138
Punjab Panchayati Raj Act, 1994 — Section 22Punjab State Election Commission Act, 1994 — Section 76, 89, 90
High Courts16 Sept 2010Allowed
Gurmeet Singh and Another Vs Walia Brothers and Another
Punjab And Haryana At Chandigarh · (2011) 161 PLR 276
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A(4), 19
High Courts16 Sept 2010Allowed
Nirdosh Kumar Vs Vijay Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 287
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100 , Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Limitation Act, 1963 — Article 54
High Courts16 Sept 2010
Subhash Chander Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 1 Crimes 406 : (2010) 4 RCR(Criminal) 856
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438, 438(1), 438(2)
High Courts15 Sept 2010Dismissed
Dalip Singh Vs Bharat Singh and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0409
High Courts15 Sept 2010Dismissed
Guru Nanak ITC Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0407
High Courts15 Sept 2010Allowed
Rachan Singh and Others Vs Surinder Singh and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0404
High Courts15 Sept 2010
Gram Panchayat Talwandi Purdal and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0398
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3)
High Courts15 Sept 2010
Kuldeep Singh etc. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0364
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Sept 2010Dismissed
Commissioner of Income Tax Vs P.R. Packaging Ltd.
Punjab And Haryana At Chandigarh · (2011) 339 ITR 281
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 32(1)Income Tax Rules, 1962 — Rule 46A
High Courts15 Sept 2010Allowed
Kulwant Singh Driver Vs Municipal Corporation, Amritsar and another
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 552
Motor Vehicles Act, 1939 — Section 94, 94(1), 94(2)Motor Vehicles Act, 1988 — Section 146Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338A, 427
High Courts15 Sept 2010Dismissed
Vinayak Traders Vs Kapisthal Rice International and Another
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0281
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 18 Rule 17A, Order 18 Rule 3, 151Constitution of India, 1950 — Article 227
High Courts15 Sept 2010Dismissed
Parneet Singh Vs Bhupinder Kaur
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0280
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Sept 2010
Manvinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 09 P&H CK 0254
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 304B, 324
High Courts15 Sept 2010
Gurcharan Singh deceased through his LRs. Vs Joint Director Panchayats-cum-Commissioner, Punjab
Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 3187 : (2011) 1 LLR 789 : (2011) 5 RCR(Civil) 248
Penal Code, 1860 (IPC) — Section 304b, 498aPunjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts15 Sept 2010
Ramesh Pal Vs State of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2010) 4 Law Herald 3188 : (2011) 5 RCR(Civil) 242
Penal Code, 1860 (IPC) — Section 300Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 2(g)(1)