High Courts28 Mar 2011
Gurpreet Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 459
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 201, 302, 34, 366, 376(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 114 of 196
High Courts28 Mar 2011Allowed
Rajesh Goel Vs Punjab State Cooperative Supply and Marketing Federation Limited
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0561
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(2)Constitution of India, 1950 — Article 227
High Courts28 Mar 2011Dismissed
The Haryana State Co-operative Supply and Marketing Federation Ltd. Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0546
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 397, 406
High Courts28 Mar 2011Dismissed
State of Punjab Vs Mohinder Kaur and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0545
Constitution of India, 1950 — Article 227Punjab Civil Services Rules — Rule 6.17
High Courts28 Mar 2011Allowed
State of Punjab and Others Vs Bagicha Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0523
Constitution of India, 1950 — Article 227
High Courts28 Mar 2011
Balwant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0467
High Courts28 Mar 2011Allowed
Manish Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0442
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts28 Mar 2011Allowed
Gram Panchayat Jhujhar Nagar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0399
Constitution of India, 1950 — Article 226, 227Punjab Panchayati Raj Act, 1994 — Section 199, 201, 3, 4
High Courts28 Mar 2011Dismissed
Sanjay Sharma Vs Mrs. Babita
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0382
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24
High Courts28 Mar 2011
Surinder Singh @ Sinda Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0331
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61
High Courts28 Mar 2011Dismissed
Canara Bank Vs Bikram Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0234
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts28 Mar 2011
Sarwan Singh Lera Vs Debonair Chits Private Limited and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0232
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts28 Mar 2011Dismissed
Raghbir Singh and Another Vs Municipal Corporation
Punjab And Haryana At Chandigarh · (2011) 163 PLR 315
Constitution of India, 1950 — Article 226, 227Punjab Municipal Corporation Act, 1976 — Section 258, 259, 260, 261, 262
High Courts28 Mar 2011Dismissed
Balwinder Singh and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 498A, 506
High Courts28 Mar 2011Dismissed
Santokh Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 2 Crimes 332
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 336, 34, 427, 440, 447
High Courts28 Mar 2011Dismissed
Tejinder Singh Vs Surjit Rai and Another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 318
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Mar 2011
Hari Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 283
Land Acquisition Act, 1894 — Section 18, 4
High Courts28 Mar 2011Dismissed
Punjab State Co-Operative Milk Producers Federation Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2011) 336 ITR 501
Income Tax Act, 1961 — Section 143(1), 260A, 80P(2)
High Courts25 Mar 2011Dismissed
Naman Chemicals and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 2 ILR (P&H) 876
Constitution of India, 1950 — Article 19, 19(1)(g)
High Courts25 Mar 2011Allowed
M/s Churia Ram Ramesh Kumar Vs The Adviser to The Administrator, Union Territory Chandigarh and others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 307
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 10(4)Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)