High Courts17 Mar 2011
Iqbal Singh Vs Market Committee and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0635
Constitution of India, 1950 — Article 227Punjab Agricultural Produce Markets Act, 1961 — Section 31
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 128 of 196
High Courts17 Mar 2011
Khurana Sales Corporation and Others Vs Yash Pal Verma
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0634
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3
High Courts17 Mar 2011Dismissed
Joginder Singh Vs Narinder Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 21
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 21Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts17 Mar 2011Allowed
Kapil Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0602
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4)Penal Code, 1860 (IPC) — Section 307, 323, 34, 506
High Courts17 Mar 2011
Vee Kay Enterprises Vs Commissioner of Central Excise
Punjab And Haryana At Chandigarh · (2011) 266 ELT 436
Central Excise Rules, 2002 — Rule 209A, 25, 25(1), 26, 26(2)Central Excises and Salt Act, 1944 — Section 11AC, 35G, 6CENVAT (Credit) Rules, 2004 — Rule 14, 15
High Courts17 Mar 2011Dismissed
Roopwati and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0554
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts17 Mar 2011Allowed
Ranjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0524
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 319(1)Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts17 Mar 2011Dismissed
State of Haryana Vs Baldev Krishan Chawla and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0520
Drugs and Cosmetics Act, 1940 — Section 18, 21, 27Drugs and Cosmetics Rules, 1945 — Rule 65(17)
High Courts17 Mar 2011
Madan Kharbanda Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0516
Arbitration and Conciliation Act, 1996 — Section 11
High Courts17 Mar 2011
Satnam Singh @ Satta Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0503
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 190, 200, 36
High Courts17 Mar 2011
Vikas Vs H.S.A.M.B. and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0501
Arbitration and Conciliation Act, 1996 — Section 11
High Courts17 Mar 2011Dismissed
Keshav Kapila and Another Vs Gulzari and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0368
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts17 Mar 2011
Madan Lal Vs Inderjit Sodhi and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0366
Constitution of India, 1950 — Article 227
High Courts17 Mar 2011Dismissed
Lekh Ram (now dead) rep. by Smt. Barfi and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0364
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts17 Mar 2011Dismissed
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0362
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts17 Mar 2011Dismissed
Jai Mata Traders Vs Unique Foundary Regd.
Punjab And Haryana At Chandigarh · (2011) 4 RCR(Criminal) 687
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Mar 2011Dismissed
Ganga Ram Vs Kashi Ram and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0281
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts17 Mar 2011Dismissed
Anoop Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420
High Courts17 Mar 2011Dismissed
State of Haryana and Others Vs Hira Nand and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0279
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts17 Mar 2011Dismissed
Jaswinder Singh alias Jassi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0278
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 25, 29, 37