High Courts25 Mar 2011
Moti Ram Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0315
Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 116 of 196
High Courts25 Mar 2011Dismissed
Baldev Singh Vs Municipal Council and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0220
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4
High Courts25 Mar 2011Dismissed
Bhupinder Singh Vs Avtar Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0180
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Mar 2011Allowed
M/s Industrial Organics Limited (now IOL Chemicals and Pharmaceuticals Limited) Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 288
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 19(6), 19(6)(2), 226, 227, 245Punjab Excise Act, 1914 — Section 16, 20, 21, 3(6), 31
High Courts25 Mar 2011Allowed
State Bank of Patiala Vs Smt. Bimla Rishi and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 310
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34
High Courts25 Mar 2011Allowed
P.K. Malia Vs Corporation Bank and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 293
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3)
High Courts25 Mar 2011Allowed
M/s Dwarka Dass Trading Co. Vs State of Haryana Etc.
Punjab And Haryana At Chandigarh · (2011) 163 PLR 305 : (2011) 46 VST 561
Central Sales Tax Act, 1956 — Section 3, 5(1), 5(3)Haryana General Sales Tax Act, 1973 — Section 13, 13B, 17, 17(1), 17A
High Courts25 Mar 2011Allowed
Mohan Lal, Sole Proprietor and Lakhbir Singh Mohan Lal, Commission Agent Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2012) 2 BC 155 : (2011) CriLJ 4623
Criminal Procedure Code, 1973 (CrPC) — Section 427, 427(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Mar 2011Dismissed
Suhagwanti Vs Municipal Council and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0007
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4
High Courts24 Mar 2011Dismissed
Sher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 194
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 289, 304A
High Courts24 Mar 2011Dismissed
Raghubir Singh Vs Gurdeep Singh and Others
Punjab And Haryana At Chandigarh · (2011) CriLJ 2448 : (2011) 5 RCR(Criminal) 791
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 107, 109, 306
High Courts24 Mar 2011Dismissed
Sahab Rajwinder Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) CriLJ 2405 : (2011) 5 RCR(Criminal) 796
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 307, 341, 452
High Courts24 Mar 2011Dismissed
Sumson Exports Pvt. Limited and Others Vs Jeyessar International Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0752
Criminal Procedure Code, 1973 (CrPC) — Section 201, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts24 Mar 2011
Dalip Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0724
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 364
High Courts24 Mar 2011Dismissed
Ranjodh Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0696
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 482Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 311
High Courts24 Mar 2011Allowed
Gurmit Kaur Vs Gurjit Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0684
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 27Hindu Marriage Act, 1955 — Section 9
High Courts24 Mar 2011
Vishvendu @ Vishu Phaughat Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0627
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 438(2)Penal Code, 1860 (IPC) — Section 292, 302, 306, 323, 34
High Courts24 Mar 2011Dismissed
Kuldip Singh Vs State of UT
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0617
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 302, 307, 34, 392
High Courts24 Mar 2011
Rajinder Kumar Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0527
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306
High Courts24 Mar 2011Dismissed
Sohan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 262
Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 313Penal Code, 1860 (IPC) — Section 109, 193, 218, 219, 406