High Courts16 Feb 2011Allowed
Sheda Devi and Another Vs Shri Mata Mansa Devi Shrine Board, Panchkula
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 294
Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 159 of 196
High Courts16 Feb 2011Dismissed
Commissioner of C. Ex., Chandigarh-II Vs Gee Emm Polyvin Ltd.
Punjab And Haryana At Chandigarh · (2011) 273 ELT 223
Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2002 — Rule 3(4)
High Courts16 Feb 2011Allowed
Piara Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 419, 420
High Courts15 Feb 2011Allowed
Mukta Chaudhary Vs Harpal Singh and others
Punjab And Haryana At Chandigarh · (2013) 2 ACC 95 : (2013) ACJ 389 : (2011) 163 PLR 153 : (2011) 4 TAC 187
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts15 Feb 2011Dismissed
Karnail Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2011) 11 TAXMAN 323
Income Tax Act, 1961 — Section 222, 281
High Courts15 Feb 2011Allowed
National Insurance Company Ltd Vs Balwinder Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 589
High Courts15 Feb 2011
M/s. Goodyear India Limited Vs Commissioner (Appeals), Gurgaon and another
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 83
Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 100, 100(2), 65, 67, 85Punjab Municipal Corporation Act, 1976 — Section 146
High Courts15 Feb 2011Dismissed
Gram Panchayat Village Bajghera Vs Financial Commissioner (Revenue), Haryana and others
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 71
Civil Procedure Code, 1908 (CPC) — Section 1, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 13A(1), 13AA(1)(2), 13B, 13B(2)
High Courts15 Feb 2011
Ajit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 782
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 313Penal Code, 1860 (IPC) — Section 194, 195, 279, 302, 304A
High Courts15 Feb 2011Dismissed
Commissioner of Income Tax Vs Sh. Baldev Raj Mehra
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0346
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 251(2), 260A
High Courts15 Feb 2011
Ravi Kumar @ Latta and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0342
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts15 Feb 2011Dismissed
Kulwinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0310
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts15 Feb 2011Allowed
Gurpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0294
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 148, 149, 201, 302
High Courts15 Feb 2011Allowed
Purshottam Bajaj and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0292
Penal Code, 1860 (IPC) — Section 406, 438(2), 498A, 506
High Courts15 Feb 2011Dismissed
Sagar Puri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0290
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
High Courts15 Feb 2011
Parwinder Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0261
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts15 Feb 2011
Harinder Singh Saini Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0256
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 2011
Indu and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 2011
Enakshi Pant through her father Kamal Pant and Others Vs Union Territory, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0202
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 11, 15, 3(1), 4
High Courts15 Feb 2011
Kanwaljot Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3