COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 157 of 196

High Courts17 Feb 2011

Gurmail Singh and Others Vs Additional Director, Consolidation of Holdings and Others

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 698

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(1), 21(2), 21(3), 21(4)

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High Courts17 Feb 2011Dismissed

Shivraj Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0340

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 427

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High Courts17 Feb 2011

Nicejit Kaur and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0319

Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3

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High Courts17 Feb 2011Dismissed

Hazari Vs Sushila and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0314

Constitution of India, 1950 — Article 227Hindu Minority and Guardianship Act, 1956 — Section 8(2)

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High Courts17 Feb 2011

Gurdeep Singh Vs National Insurance Company and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0273

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High Courts17 Feb 2011Dismissed

Sonu Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0268

Constitution of India, 1950 — Article 226

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High Courts17 Feb 2011

Jagdish Kumar Vs Amar Kumar and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0267

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2Constitution of India, 1950 — Article 227

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High Courts17 Feb 2011Dismissed

Amrit Lal Vs Balbir Kaur and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0253

East Punjab Urban Rent Restriction Act, 1949 — Section 13B

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High Courts17 Feb 2011

Harbans Kaur Vs Jaswant Singh and Ors.

Punjab And Haryana At Chandigarh · (2011) 5 RCR(Civil) 481

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts17 Feb 2011Dismissed

Sunil Kumar Vs Smt. Krishna Devi and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0238

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173

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High Courts17 Feb 2011Allowed

Karamjit Singh Vs Subash Chand and Another

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0220

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High Courts17 Feb 2011Allowed

Sham Sunder Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 82Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts17 Feb 2011

Kashmir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0165

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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High Courts17 Feb 2011

Dr. Sumeet Sofat Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0164

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120, 120, 120B, 182, 211

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High Courts17 Feb 2011

Fateh Singh Vs Gill Enterprises and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0160

Arbitration and Conciliation Act, 1996 — Section 8

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High Courts17 Feb 2011Dismissed

Harminder Kaur Vs Gurtar Singh

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0157

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24

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High Courts17 Feb 2011Disposed Off

Uttar Haryana Bijli Vitran Nigam Panchkula Vs M.N. Conductors

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0152

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 194

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High Courts17 Feb 2011Dismissed

Gurmeet Kaur Sandhu and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts17 Feb 2011Dismissed

Sarbjit Singh and Others Vs State of Punjab Dharam Singh Vs Sarbjit Singh and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34

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High Courts17 Feb 2011Allowed

Tarsem Singh @ Kala Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0133

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 392, 395, 399, 402

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