High Courts27 Jan 2011
Chinu and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 176 of 196
High Courts27 Jan 2011
Jarnail Singh & Ors. Vs Naranjan Kaur & Ors.
Punjab And Haryana At Chandigarh · (2011) 1 Law Herald 627
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 32 Rule 15, Order 32 Rule 3
High Courts27 Jan 2011
Jarnail Singh and Others Vs Naranjan Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 2 PLR 408
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, 15
High Courts27 Jan 2011
Mrs. Harjinder Kaur and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts27 Jan 2011
Indian Bank Vs Punjab Spinning and Weaving Mills Ltd. (in liquidation) and Others
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0204
High Courts27 Jan 2011
Vikas Ghiwali Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0165
Penal Code, 1860 (IPC) — Section 107, 306
High Courts27 Jan 2011Dismissed
Atul Traghotia Vs Smt. Manisha
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0134
Constitution of India, 1950 — Article 227
High Courts27 Jan 2011Allowed
Manjit Kaur and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 319
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 307, 438(2), 506
High Courts27 Jan 2011Dismissed
Rajdeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 415
Constitution of India, 1950 — Article 226 , 227Punjab Municipal Act, 1911 — Section 240(1), 35, 56, 57, 59
High Courts27 Jan 2011
Gurmukh Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 404
High Courts27 Jan 2011
Harkirat Singh Mangat Vs Rohit Thapar and Another
Punjab And Haryana At Chandigarh · (2011) 162 PLR 412
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3
High Courts25 Jan 2011Allowed
Rakesh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 402
High Courts25 Jan 2011Allowed
Hem Lata Vs Subhash Chand and Others
Punjab And Haryana At Chandigarh · (2011) 162 PLR 395
High Courts25 Jan 2011Allowed
Mohinder Singh Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (2011) 2 CivCC 766 : (2011) 162 PLR 390
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 227
High Courts25 Jan 2011
Nirmal Singh Vs Labour Court and Others
Punjab And Haryana At Chandigarh · (2011) 4 LLJ 31 : (2011) LLR 768 : (2011) 162 PLR 54
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11A, 17B
High Courts25 Jan 2011
Rajinder Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0368
High Courts25 Jan 2011
Gurmeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0360
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 306, 34, 498A
High Courts25 Jan 2011
Ravinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0359
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4(1)
High Courts25 Jan 2011Allowed
Sh. Harpal Singh Vs Piara Singh and Others
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0358
High Courts25 Jan 2011
Gurmukh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 01 P&H CK 0353
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 304A, 337Probation of Offenders Act, 1958 — Section 4(1)