COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 172 of 196

High Courts02 Feb 2011Allowed

Miss Harbir Kaur and Others Vs Teknow Consultants and Engineers (P) Limited and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 511 : (2011) 3 RCR(Civil) 310

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Legal Services Authorities Act, 1987 — Section 19(4), 20(4), 22Motor Vehicles Act, 1939 — Section 95(2)

Read judgment

High Courts02 Feb 2011Allowed

Rajinder Vs Moorti Shri Radha Krishan Ji and others

Punjab And Haryana At Chandigarh · (2011) 2 RCR(Civil) 166

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 104(4), 96Evidence Act, 1872 — Section 13Limitation Act, 1963 — Article 65

Read judgment

High Courts02 Feb 2011Allowed

Virender Singh alias Virender Kumar Vs Haryana State and Others

Punjab And Haryana At Chandigarh · (2012) ACJ 2031 : (2011) 162 PLR 111 : (2011) 3 TAC 103

Read judgment

High Courts02 Feb 2011Dismissed

State of Punjab Vs Shreyans Industries Ltd.

Punjab And Haryana At Chandigarh · (2011) 46 VST 387

Central Sales Tax Act, 1956 — Section 8(5)Punjab Value Added Tax Act, 2005 — Section 68(2)

Read judgment

High Courts02 Feb 2011Dismissed

Keharwala Balaji Cooperative Transport Society Ltd. and others Vs State Transport Appellate Tribunal, Haryana, Hisar and others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 30

Motor Vehicles Act, 1988 — Section 80, 80(3)

Read judgment

High Courts01 Feb 2011Dismissed

Commissioner of Income Tax, Faridabad Vs Nuchem Ltd.

Punjab And Haryana At Chandigarh · (2017) 346 ELT 577

Read judgment

High Courts01 Feb 2011

Bhupinder Singh Chhabra Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 418

Criminal Procedure Code, 1973 (CrPC) — Section 116(3), 436, 436(1), 436(2), 436(6)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 174, 323, 499, 500

Read judgment

High Courts01 Feb 2011Allowed

Commissioner of Income Tax Vs Naveen Verma

Punjab And Haryana At Chandigarh · (2012) 346 ITR 100

Income Tax Act, 1961 — Section 132, 132A, 142, 144, 158BC

Read judgment

High Courts01 Feb 2011Allowed

Gilco Developers and Builders Pvt. Ltd. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 162 PLR 611 : (2011) 5 RCR(Civil) 668

Stamp Act, 1899 — Section 47(A)2, 47A

Read judgment

High Courts01 Feb 2011

Sukhdev Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0323

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 379, 447, 506

Read judgment

High Courts01 Feb 2011

Mona Rani and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0322

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

Read judgment

High Courts01 Feb 2011

Tirath Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0321

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 186, 353Probation of Offenders Act, 1958 — Section 4(1)

Read judgment

High Courts01 Feb 2011

Prem Lata @ Shabnam and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0315

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

Read judgment

High Courts01 Feb 2011

Atul Sachdeva Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0300

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36, 482

Read judgment

High Courts01 Feb 2011Dismissed

Asstt. Provident Fund Commissioner Vs G4S Security Services (India) Ltd. and Another

Punjab And Haryana At Chandigarh · (2011) 130 FLR 473 : (2011) 3 LLJ 644 : (2011) LLR 316 : (2011) 162 PLR 658

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A

Read judgment

High Courts01 Feb 2011

Seema H. Bavani and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0260

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

Read judgment

High Courts01 Feb 2011

Joginder Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0249

Penal Code, 1860 (IPC) — Section 302, 411

Read judgment

High Courts01 Feb 2011

Preeti Pathania and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0226

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

Read judgment

High Courts01 Feb 2011Allowed

Shekhar and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2011) 02 P&H CK 0214

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 332, 34, 427

Read judgment

High Courts01 Feb 2011

Bhajan Kaur & Anr. Vs Gurmej Kaur & Anr.

Punjab And Haryana At Chandigarh · (2011) 4 Law Herald 3643

Punjab State Election Commission Act, 1994 — Section 100, 103, 76, 77

Read judgment