High Courts04 Feb 2011Dismissed
Yoginder Singh Vs Lekha @ Rekha Devi
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0302
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(2), 482
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 170 of 196
High Courts04 Feb 2011Allowed
Shiv Rashter Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0301
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 34, 506
High Courts04 Feb 2011
Dr. Brij Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0277
High Courts04 Feb 2011
Jagroop Singh @ Roopa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0265
Penal Code, 1860 (IPC) — Section 148, 149, 294, 302, 323
High Courts04 Feb 2011
Mohd. Rizwan and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0259
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 304A, 323, 341
High Courts04 Feb 2011
Indian Acrylics Ltd. and Another Vs Presiding Officer, Labour Court Patiala and Others
Punjab And Haryana At Chandigarh · (2011) LLR 794
Constitution of India, 1950 — Article 226
High Courts04 Feb 2011
Ballah Adarsh Cooperative Transport Society Ltd. Vs Secretary, Regional Transport Authority, and Another
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0247
High Courts04 Feb 2011Dismissed
Telu Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 162
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482Penal Code, 1860 (IPC) — Section 120B, 302, 420, 467, 506
High Courts04 Feb 2011
Standard Corporation India Limited Vs Kamblekar Ramesh
Punjab And Haryana At Chandigarh · AIR 2012 P&H 32 : (2012) 2 BC 362 : (2011) 4 RCR(Civil) 703 : (2011) 4 RCR(Criminal) 564
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2011Dismissed
Smt. Dropdi Devi and Others Vs Miss Shashi Sharma and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0224
Constitution of India, 1950 — Article 309Indian Nursing Council Act, 1947 — Section 16(1), 5(2), 8(2)
High Courts04 Feb 2011Dismissed
Tek Singh Vs Sadhu Ram and Sons
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0223
High Courts04 Feb 2011Allowed
Mst. Teji and Others Vs Bawa Singh and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0218
High Courts04 Feb 2011
Mota Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0216
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Feb 2011Allowed
Alka @ Sarabjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts04 Feb 2011Dismissed
Daya Chand Vs Shamlat Patties, Med Singh and Inder Singh and Others
Punjab And Haryana At Chandigarh · AIR 2011 P&H 336 : (2011) 3 CivCC 365 : (2011) 162 PLR 504 : (2011) 5 RCR(Civil) 212
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(4), Order 23 Rule 3, 100, 100(4)Hindu Minority and Guardianship Act, 1956 — Section 8(2)Limitation Act, 1963 — Article 58 , 65
High Courts03 Feb 2011Dismissed
Rajinder Kaur Vs Mohinder Sharma and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 616 : (2011) 5 RCR(Civil) 663
Evidence Act, 1872 — Section 112Motor Vehicles Act, 1939 — Section 110D
High Courts03 Feb 2011
Union of India (UOI) Vs Raman Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0264
Constitution of India, 1950 — Article 226
High Courts03 Feb 2011Dismissed
The Punjab State Cooperative Milk Producers Federation Ltd. Vs The Registrar, Cooperative Societies and Others
Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0222
Constitution of India, 1950 — Article 226, 227
High Courts03 Feb 2011Allowed
Kanwaljit Singh Vs Banarsi Dass
Punjab And Haryana At Chandigarh · (2011) 162 PLR 539 : (2011) 3 RCR(Civil) 300
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts03 Feb 2011
Sunita and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 305
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 449, 452