High Courts15 Mar 2011Allowed
Mukesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0572
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 134 of 196
High Courts15 Mar 2011Dismissed
State of Punjab Vs Federal Gogul Goetze (India) Ltd.
Punjab And Haryana At Chandigarh · (2011) 267 ELT 602 : (2011) 43 VST 100
Central Sales Tax Act, 1956 — Section 14, 14(4)Punjab Value Added Tax Act, 2005 — Section 68(2)
High Courts15 Mar 2011Allowed
Jaswinder Singh @ Bunty and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0530
Criminal Procedure Code, 1973 (CrPC) — Section 320, 390(2), 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 341
High Courts15 Mar 2011
Raj Kumar and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Criminal) 121
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts15 Mar 2011
Parle Biscuits (P) Ltd. Vs Sandeep Marketing Company and another
Punjab And Haryana At Chandigarh · (2011) 4 RCR(Civil) 928
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2011
Amrik Singh Vs Financial Commissioner, Appeals-I, Punjab & Ors.
Punjab And Haryana At Chandigarh · (2011) 5 Law Herald 919 : (2011) 2 RCR(Civil) 800
Punjab Land Revenue (Lambardari) Rules, 1908 — Rule 20
High Courts15 Mar 2011Dismissed
Harmanpreet Singh @ Manak Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0375
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts15 Mar 2011
Smt. Kiran Khanna Vs The Haryana State Electricity Board and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0356
High Courts15 Mar 2011Dismissed
Smt. Raj Kaur Vs Smt. Lakhwinder Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0309
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Constitution of India, 1950 — Article 227
High Courts15 Mar 2011
Rajiv Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0307
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts15 Mar 2011Allowed
Narinder Kumar Vs Naresh Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 423 : (2011) 162 PLR 547 : (2011) 3 RCR(Civil) 298
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1(1), 115 , 151Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 17, 7
High Courts15 Mar 2011Dismissed
Zile Singh and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0297
Haryana Panchayati Raj Act, 1994 — Section 47
High Courts15 Mar 2011
Pritam Singh Vs Financial Commissioner (Revenue and Rehabilitation) and Others
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 433 : (2011) 162 PLR 553 : (2011) 3 RCR(Civil) 663
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts15 Mar 2011
Harbans Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 406, 420Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts15 Mar 2011Allowed
Sarwan Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0293
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts15 Mar 2011Dismissed
Suraj Bhan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0292
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 323, 325, 377, 506, 511
High Courts15 Mar 2011Allowed
Baljit Kaur and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 732
Railways Act, 1989 — Section 124
High Courts15 Mar 2011Dismissed
Balwinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts15 Mar 2011Allowed
Naresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0266
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 307, 34, 506
High Courts15 Mar 2011Dismissed
Commissioner of Income Tax Vs Dabwali Transport Company
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0265
Income Tax Act, 1961 — Section 260A, 271(1)