High Courts21 Mar 2011Dismissed
Manoj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0380
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 367, 377, 511
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 123 of 196
High Courts21 Mar 2011Dismissed
Perhlad Rai Gupta Vs Amit Singh and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 86
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 16, 17, 18, 25Constitution of India, 1950 — Article 227
High Courts21 Mar 2011Allowed
Vikram @ Vicky Vs Gurdial Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0369
Constitution of India, 1950 — Article 227
High Courts21 Mar 2011
Ved Parkash and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0365
Land Acquisition Act, 1894 — Section 4Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 4, 5A
High Courts21 Mar 2011Dismissed
Hardev Singh Bilkhu Vs Mehtab Singh
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0361
East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A
High Courts21 Mar 2011
Jagdish Singh Lamberdar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0338
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36, 482
High Courts21 Mar 2011
Biran Rani Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0311
High Courts21 Mar 2011
Harbans Lal and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0310
High Courts21 Mar 2011Allowed
Joga Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 326
High Courts21 Mar 2011Dismissed
Tarlochan Singh alias Kaka Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0275
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts21 Mar 2011Dismissed
Bhalle Ram Vs Abhey Ram and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0233
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3Constitution of India, 1950 — Article 226
High Courts21 Mar 2011
Ravi Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 34, 342, 354, 363A, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts21 Mar 2011Dismissed
Paramjit Singh @ Pamma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts21 Mar 2011Allowed
Surender Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0199
Arms Act, 1959 — Section 25, 34Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 482
High Courts21 Mar 2011
Sh. Sukhdeep Singh @ Ghuka Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0194
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 406Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts21 Mar 2011Dismissed
Sardul Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 407
High Courts21 Mar 2011
Ramesh Kumar @ Ramesh Chand and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 406
High Courts21 Mar 2011Dismissed
Sahdev Singh and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0157
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts21 Mar 2011Dismissed
The Punjab State Coop. Supply and Marketing Federation Ltd. (Management of Markfed) Vs Ashok Kumar Mehta (Workman) and Others
Punjab And Haryana At Chandigarh · (2011) 4 LLJ 310 : (2011) 162 PLR 595
Common Cadre Rules — Rule 2(17)Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10, 17B
High Courts21 Mar 2011Allowed
Karaj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0126
Penal Code, 1860 (IPC) — Section 307