High Courts22 Mar 2011Allowed
Constable Jagdish Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 590
Constitution of India, 1950 — Article 14, 16, 226, 227, 311Punjab Police Rules, 1934 — Rule 12(21)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 120 of 196
High Courts22 Mar 2011Dismissed
R.S. Pahwa Vs Shree Ram and Another
Punjab And Haryana At Chandigarh · (2011) 164 PLR 41
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts22 Mar 2011Allowed
Ghasita Singh/Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0664
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 468
High Courts22 Mar 2011Allowed
Om Parkash and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0660
Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Emigration Act, 1983 — Section 10Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 341
High Courts22 Mar 2011
Satish Kumar and Others Vs Mohan Lal and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0610
Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 120B, 193, 34, 420, 468Rent Restriction Act, 1949 — Section 13
High Courts22 Mar 2011Dismissed
Metro Tyres Limited Vs Sushil Kumar and Another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 223
East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 120
High Courts22 Mar 2011
Lakhpat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0608
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts22 Mar 2011Dismissed
Ravinder Vs Dharambir Singh and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0582
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts22 Mar 2011Dismissed
Krishan Kumar Vs Tejender Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0579
High Courts22 Mar 2011Dismissed
Karnail Singh Vs Devinder Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0571
High Courts22 Mar 2011Allowed
Jagjit Singh Vs Shri B.L. Bajaj and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0569
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts22 Mar 2011Dismissed
Raman Mittal Vs Mangal Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0550
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B
High Courts22 Mar 2011Allowed
Kamlesh Vs Dhan Singh and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0547
High Courts22 Mar 2011Allowed
Banwari Lal (Deceased) Through Lrs Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 50 : (2011) 4 RCR(Civil) 529
Punjab Package Deal Properties (Disposal) Act, 1976 — Section 10(2), 211, 65Sale of Surplus Rural Evacuee Properties — Rule 11, 5, 8, 9
High Courts22 Mar 2011Dismissed
Ms. Reena Devi Vs The Indian Oil Corporation Ltd. and others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 43
High Courts22 Mar 2011
Ram Pal Vs Deepak Sharma
Punjab And Haryana At Chandigarh · (2011) 163 PLR 95 : (2011) 4 RCR(Civil) 461
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts22 Mar 2011
Jinda Bai and Others Vs Ram Chand and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts22 Mar 2011Allowed
Mukesh Kumar Rajesh Kumar and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0424
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts22 Mar 2011Dismissed
Shabir and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0392
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120
High Courts22 Mar 2011Allowed
JTPL Township Pvt. Ltd. and Others Vs Rajeev Mahajan
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0363
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420