High Courts11 Feb 2011Dismissed
Amit Kumar Vs Shiv Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0198
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 163 of 196
High Courts11 Feb 2011Dismissed
Nishabar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts11 Feb 2011Dismissed
Ravi Kumar @ Rinku @ Ravinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 436APenal Code, 1860 (IPC) — Section 489A, 489C, 489D, 489D
High Courts11 Feb 2011
Baljot Singh Gill Vs State U.T.
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Feb 2011
Jyoti and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts11 Feb 2011Allowed
Smt. Santosh Rani @Santosh Kumari Vs Mukesh Kumar and Another
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0168
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
High Courts11 Feb 2011Dismissed
Mahabir Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts11 Feb 2011
Harinder Kaur and Others Vs Darbara Singh and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0143
High Courts11 Feb 2011Dismissed
Jasbir Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0118
Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 326
High Courts11 Feb 2011Dismissed
Bihari Lal and Others Vs Bihar Lal
Punjab And Haryana At Chandigarh · (2011) 162 PLR 561
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts11 Feb 2011
Sham Bagh Palace Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 486 : (2011) 2 RCR(Civil) 518
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Punjab Municipal Corporation Act, 1976 — Section 147
High Courts11 Feb 2011Allowed
Secretary, Market Committee, Ismilabad Vs Mehar Singh and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 467
High Courts11 Feb 2011
Pooja Chowdry Vs Paramjit Singh and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 471
High Courts11 Feb 2011Allowed
Mangat Ram and Others Vs Central State Farm, Dhandur Beer, Hisar and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 473
High Courts11 Feb 2011Dismissed
Phool Singh Vs The Faridabad Complex Administration (Ballabhgarh Zone)
Punjab And Haryana At Chandigarh · (2011) 164 PLR 482
Civil Procedure Code, 1908 (CPC) — Section 100, 96Haryana Municipal Act, 1973 — Section 208
High Courts11 Feb 2011Allowed
Iswhar Dass Vs Sanjiv Kumar
Punjab And Haryana At Chandigarh · (2011) 164 PLR 483
High Courts11 Feb 2011Dismissed
HC Satwinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 460
High Courts11 Feb 2011Dismissed
Suresh Vs Sanjay Garg
Punjab And Haryana At Chandigarh · (2011) 164 PLR 462
Evidence Act, 1872 — Section 114
High Courts11 Feb 2011Dismissed
Sudhan Vs Sh. Beli Ram and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 465
High Courts11 Feb 2011Allowed
Sarabjit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 514
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 336, 34