High Courts23 Mar 2011Allowed
Haryana Wakf Board Vs Iqbal Chand Sharma
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0101
Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 83(9)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 119 of 196
High Courts23 Mar 2011
Gobind Ram Garg Vs Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0094
High Courts23 Mar 2011
Harpinder Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0093
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts23 Mar 2011Dismissed
Anil Kumar Sharma Vs Barjinder Singh Mann
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0059
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 6 Rule 17, Order 7 Rule 11East Punjab Urban Rent Restriction Act, 1949 — Section 13(B)
High Courts23 Mar 2011
Data Ram Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2012 P&H 10
Punjab Documents Writers Licensing Rules, 1961 — Rule 14, 4, 6
High Courts23 Mar 2011Dismissed
Gurmej Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0036
Gram Panchayat Act — Section 30Land Acquisition Act, 1894 — Section 4, 6
High Courts23 Mar 2011
Gurjeet Singh and Others Vs Kamaljeet Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0026
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Mar 2011Dismissed
Shri Kishan Dhawan Vs Neelam and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0010
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts23 Mar 2011Dismissed
Jasmail Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0006
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 470Societies Registration Act, 1860 — Section 15, 20, 24
High Courts23 Mar 2011Allowed
Rajbir Singh and Others Vs Harjinder Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0001
High Courts22 Mar 2011
Anil Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2012) 51 PTC 159
Copyright Act, 1957 — Section 13, 51, 52, 63, 64Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 173, 482Penal Code, 1860 (IPC) — Section 420
High Courts22 Mar 2011Allowed
Basant Kaur (dead) through her LRs. and others Vs Bhag Singh and others
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 759 : (2011) 163 PLR 205 : (2011) 3 RCR(Civil) 543
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 100Limitation Act, 1963 — Article 65
High Courts22 Mar 2011Dismissed
Jagbir Singh and another Vs Rampat and others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 198
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 14(1), 35ALand Acquisition Act, 1894 — Section 16, 6, 9
High Courts22 Mar 2011
M/s Shiv Shanker Industries Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 1
Constitution of India, 1950 — Article 14, 19(1), 19(5), 304, 31(1)Haryana Value Added Tax Act, 2003 — Section 2(1) , 23
High Courts22 Mar 2011
Kewal Singh Vs Commissioner, Hissar Division and others
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 315
Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 4, 5, 7
High Courts22 Mar 2011Allowed
Porritts and Spencer (Asia) Pvt. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 45 : (2011) 41 VST 113
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 3(1)Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 19(1), 245, 286, 366
High Courts22 Mar 2011
Ravinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0753
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts22 Mar 2011Allowed
Tara Singh (died) and Others Vs The Administrator, Union Territory and Another
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 768 : (2011) 164 PLR 36 : (2011) 3 RCR(Civil) 184
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 2, 8A
High Courts22 Mar 2011
Deepak Dhamija Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0738
Constitution of India, 1950 — Article 226
High Courts22 Mar 2011Allowed
Sunny Gill and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0728
Copyright Act, 1957 — Section 37, 51, 52A, 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 482