High Courts01 Apr 2011Dismissed
Jagdish Rai, Contractor Vs The Executive Engineer and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0263
Arbitration and Conciliation Act, 1996 — Section 11, 8Limitation Act, 1963 — Section 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 108 of 196
High Courts01 Apr 2011
Tarlochan Singh and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0257
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts01 Apr 2011Dismissed
Punjab State and Others Vs Balwinder Singh
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0234
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 Apr 2011Dismissed
Ishwar Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0230
Land Acquisition Act, 1894 — Section 18, 4, 5A, 6
High Courts01 Apr 2011Dismissed
Gurdial Singh @ Co. Builders Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0204
Arbitration and Conciliation Act, 1996 — Section 11(6)Limitation Act, 1963 — Article 137
High Courts01 Apr 2011
Charanjit Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 7 RCR(Criminal) 2457
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts01 Apr 2011
Paramvir Vs Ramesh Kumar and Another
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 201, 302, 306, 34
High Courts01 Apr 2011Dismissed
Raj Kumar Vs Mukhtyar Singh and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 44 : (2011) 3 RCR(Civil) 382
Constitution of India, 1950 — Article 227Haryana Panchayati Raj Act, 1994 — Section 176, 176(4)Punjab State Election Commission Act, 1994 — Section 76(1), 80, 80(1)
High Courts01 Apr 2011Dismissed
Ram Kumar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0182
Land Acquisition Act, 1894 — Section 18, 4
High Courts01 Apr 2011Dismissed
Kartar Singh Vs Babu Lal and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0158
High Courts01 Apr 2011
Manjinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 7 RCR(Criminal) 2339
Arms Act, 1959 — Section 25
High Courts01 Apr 2011Dismissed
Bimla Rani Vs Murari Lal, Secretary and Another
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0108
High Courts01 Apr 2011
Raman Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482
High Courts01 Apr 2011Allowed
Khalil Ahmed Vs The Registrar, Cooperative Societies and Another
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 124
High Courts01 Apr 2011
Ashok Verma Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0083
Penal Code, 1860 (IPC) — Section 120B, 363, 366, 376
High Courts01 Apr 2011
The Ambala Urban Estate Welfare Society (Regd.) and Another Vs Haryana Pollution Control Board and Others
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0028
High Courts01 Apr 2011
Nirdeep Kaur Vs Balkar Singh
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts01 Apr 2011Allowed
Jai Parkash and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 217
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 216, 323, 482Penal Code, 1860 (IPC) — Section 323, 325, 326, 34, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 4
High Courts01 Apr 2011Dismissed
Cheman Lal Goyal Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 04 P&H CK 0011
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts31 Mar 2011Dismissed
Commissioner of Income Tax Vs Karaj Singh
Punjab And Haryana At Chandigarh · (2011) 203 TAXMAN 218
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A, 268A