High Courts06 Dec 2011Allowed
Sona @ Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0077
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 11 of 196
High Courts06 Dec 2011Allowed
Smt. Shanti Devi and another Vs Dalip Singh and others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0072
Motor Vehicles Act, 1988 — Section 166
High Courts06 Dec 2011
Bakshish Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0071
High Courts06 Dec 2011
Vijay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376, 450
High Courts06 Dec 2011Allowed
Kuldip Kumar and another Vs Shakuntla
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0069
Constitution of India, 1950 — Article 227
High Courts06 Dec 2011Dismissed
Davinder Kumar Goswami and another Vs Smt. Parkash Sharma and others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0068
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1 , Order 18 Rule 2, Order 18 Rule 3Constitution of India, 1950 — Article 227
High Courts06 Dec 2011
Himat Singh (deceased) through his L.Rs. Vs The Financial Commissioner Revenue, Punjab at Chandigarh, exercising the powers of the Central Government under Act 44 of 1954 and others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0067
High Courts06 Dec 2011Dismissed
Gurmukh Singh Vs Debts Recovery Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0066
High Courts06 Dec 2011Dismissed
Sharanjit Kaur Vs Jagmohan Singh and another
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0065
High Courts06 Dec 2011
Balwant Kumar Dhir Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Prevention of Corruption Act, 1988 — Section 13(2), 19, 7
High Courts06 Dec 2011
Davinder Kaur and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts06 Dec 2011Dismissed
Umesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0045
Hindu Marriage Act, 1955 — Section 9
High Courts06 Dec 2011Allowed
Kanta Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0044
High Courts06 Dec 2011Allowed
M/s Malerkotla Power Supply Co. Vs Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0043
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Electricity Act, 1910 — Section 10A(3A), 7(A), 7A(1), 7A(4)
High Courts06 Dec 2011Allowed
Sagar Puri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0042
Penal Code, 1860 (IPC) — Section 148, 149, 323, 452
High Courts06 Dec 2011Allowed
Guru Nanak Dev University and others Vs Charanjit Kaur
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0041
High Courts05 Dec 2011
M/s A and M Advertising and Marketing, Faridabad Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2012) 166 PLR 184
Constitution of India, 1950 — Article 12, 226Haryana Municipal Act, 1973 — Section 200P, 214, 392, 393, 394
High Courts05 Dec 2011Dismissed
Prem Chand alias Neeta Vs Ram Saran
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0184
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27, 151
High Courts05 Dec 2011
Joginder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Criminal) 399
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts05 Dec 2011Allowed
Iqbal Mohammad Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 12 P&H CK 0064
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15