High Courts10 Mar 2011
Anil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 354
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 141 of 196
High Courts10 Mar 2011Dismissed
Gram Panchayat Noshera Vs Dilawar Khan and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0075
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts10 Mar 2011Dismissed
Gurdev Singh Vs M/s. Punjab Agricultural Traders
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 625 : (2012) 1 Crimes 585 : (2011) 4 RCR(Civil) 701 : (2011) 4 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Mar 2011Allowed
Rajesh Kapila and Another Vs V.P. Aggarwal
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0020
High Courts09 Mar 2011Dismissed
Bajaj Motors P. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2012) 347 ITR 472
Income Tax Act, 1961 — Section 260A, 70, 80A(2), 80AB, 80B(5)
High Courts09 Mar 2011Allowed
Ratna Ram and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 498
Constitution of India, 1950 — Article 13Land Acquisition Act, 1894 — Section 17, 4, 5A, 6, 9
High Courts09 Mar 2011
Punjab State High Court Lawyers Co-operative House Building Society Ltd. Vs Greater Mohali Area Development Authority and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 491
High Courts09 Mar 2011Dismissed
Bajaj Motors (P.) Ltd. Vs Commissioner of Income Tax, Faridabad
Punjab And Haryana At Chandigarh · (2011) 200 TAXMAN 191
Income Tax Act, 1961 — Section 260A, 70, 80A(2), 80AB, 80B(5)
High Courts09 Mar 2011Dismissed
Subhash Panwar Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 106 : (2011) 162 PLR 549 : (2011) 3 RCR(Civil) 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 98Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts09 Mar 2011Allowed
Sacred Heart School and Others Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0465
Constitution of India, 1950 — Article 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 11, 12, 2, 4
High Courts09 Mar 2011Dismissed
Kartar Singh Aulakh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0429
High Courts09 Mar 2011Dismissed
Diljit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0418
Constitution of India, 1950 — Article 12, 226, 311, 311(2)
High Courts09 Mar 2011
Commissioner of Income Tax Vs Swaraj Mazda Ltd.
Punjab And Haryana At Chandigarh · (2011) 198 TAXMAN 305
Income Tax Act, 1961 — Section 115A(1), 155(4), 195(2), 197(3), 201(4)
High Courts09 Mar 2011Dismissed
The New India Assurance Co. Ltd. Vs Col. Sanjeev Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 492
Motor Vehicles Act, 1988 — Section 170
High Courts09 Mar 2011
Gurmukh Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 496
Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 2011Allowed
Malkiat Kaur Vs Hardeep Kaur
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0052
High Courts09 Mar 2011Dismissed
Seema Saini and Another Vs Vijay Bhalla
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Mar 2011Dismissed
Mohinder Singh Vs Som Nath
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 327 : (2011) 164 PLR 144 : (2011) 3 RCR(Civil) 139
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts08 Mar 2011Dismissed
R.L. Sankhla Vs Hon'ble High Court of Punjab and Haryana at Chandigarh and Another
Punjab And Haryana At Chandigarh · (2013) 2 SCT 597
Constitution of India, 1950 — Article 226, 235
High Courts08 Mar 2011Dismissed
M/s Metro Tyres Limited Vs Mahesh Chander and others
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 446 : (2011) 4 CivCC 496 : (2011) 4 RCR(Civil) 83
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 88