COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 143 of 196

High Courts07 Mar 2011Dismissed

Suresh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2011) 4 RCR(Criminal) 618

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Penal Code, 1860 (IPC) — Section 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts07 Mar 2011

Sher Jung Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0558

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 166, 167, 420

High Courts07 Mar 2011Allowed

Parveen Kumar Vs Ajaib Singh and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0549

High Courts07 Mar 2011

Ajay Singh @ Tinka Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0534

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326

High Courts07 Mar 2011

Mohan Singh and Another Vs Balbir Kaur and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0498

High Courts07 Mar 2011

Simranjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0453

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 452

High Courts07 Mar 2011Allowed

Tayal Energy Limited, Goindwal Sahib Vs Regional Provident Fund Commissioner Employees' Provident Fund Organisation and Others

Punjab And Haryana At Chandigarh · (2011) 4 LLJ 298

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15(2), 17(5), 17B, 2Industrial Disputes Act, 1947 — Section 25(O)Transfer of Property Act, 1882 — Section 2

High Courts07 Mar 2011

Roopa Devi @ Roopa Bai. Vs Urmil Rani and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0427

Constitution of India, 1950 — Article 227

High Courts07 Mar 2011Dismissed

Amarjit Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0410

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts07 Mar 2011Allowed

Balwinder Singh @ Bony Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0374

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326

High Courts07 Mar 2011Dismissed

Tarsem Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0342

High Courts07 Mar 2011Dismissed

Gurvinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0337

Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6

High Courts07 Mar 2011Allowed

Harjot Singh and Others Vs Gurjit Kaur and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 44

High Courts07 Mar 2011

Ishwar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 7 RCR(Criminal) 2506

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts07 Mar 2011

Baldev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 34, 498A, 506

High Courts07 Mar 2011Allowed

Naresh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2012) 4 JCC 2690

Penal Code, 1860 (IPC) — Section 272, 273, 420Prevention of Food Adulteration Act, 1954 — Section 20

High Courts07 Mar 2011Allowed

State of Haryana and Others Vs Sanjay Kumar and Others

Punjab And Haryana At Chandigarh · (2011) 131 FLR 127 : (2011) 163 PLR 473

Industrial Disputes Act, 1947 — Section 10, 2, 25, 25F

High Courts07 Mar 2011Dismissed

Jaswant Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

High Courts07 Mar 2011Dismissed

Ravi Kumar Vs Central Administrative Tribunal, Chandigarh and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 469

Constitution of India, 1950 — Article 226, 227

High Courts04 Mar 2011Dismissed

Sunil Kumar and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 462

Land Acquisition Act, 1894 — Section 4, 5A, 6