High Courts21 Mar 2011
Harbans Kaur Vs D.K. Garg and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0739
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 122 of 196
High Courts21 Mar 2011
Lekh Raj Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0737
Constitution of India, 1950 — Article 226
High Courts21 Mar 2011
Gurpreet Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0706
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 498A
High Courts21 Mar 2011
Kuldeep Arora Vs Union Territory of Chandigarh and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0705
High Courts21 Mar 2011Dismissed
Dharam Singh Vs Mahender Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0672
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts21 Mar 2011Dismissed
Balbir Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0665
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 354, 376, 397, 399
High Courts21 Mar 2011Allowed
Malkeet Singh and Others Vs Yadwinder Singh and another
Punjab And Haryana At Chandigarh · (2011) 164 PLR 31 : (2012) 2 RCR(Civil) 107
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Mar 2011Dismissed
Resident Welfare Association, Gurgaon Vs Registrar Firms and Societies, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 25
Societies Registration (Haryana Amendment) Act, 2007 — Section 24
High Courts21 Mar 2011Dismissed
Chanderpati Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0613
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts21 Mar 2011
Rajeev Nayyar Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0612
Penal Code, 1860 (IPC) — Section 307, 323, 34, 341
High Courts21 Mar 2011Dismissed
Atma Tube Products Limited Vs Hero Cycles Limited
Punjab And Haryana At Chandigarh · (2011) 164 PLR 27
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Mar 2011Dismissed
Amar Vivek Vs Union of India and others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 33
High Courts21 Mar 2011Dismissed
Harnam Singh and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0508
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 Mar 2011
All India NHPC Diploma Engineers Council (Regd.) and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0499
High Courts21 Mar 2011Dismissed
Shiv Narain Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0484
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 363, 372
High Courts21 Mar 2011Dismissed
Smt. Kavita Vs Smt. Rajo
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0478
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Haryana Panchayati Raj Act, 1994 — Section 176(4)
High Courts21 Mar 2011
Ram Niwas Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0469
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25, 29, 61
High Courts21 Mar 2011
Paramjit Singh @ Jawala Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0464
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 392, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts21 Mar 2011Dismissed
Mukesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0441
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts21 Mar 2011
Gurjit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0381
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 109, 120B, 306, 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4