High Courts05 Oct 2011Allowed
Satnam Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 406, 498A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 32 of 196
High Courts05 Oct 2011
Mahmood Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0055
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
High Courts05 Oct 2011Dismissed
M/s. Sood Bhandari and Co. Vs Central Board of Direct Taxes and Another Commissioner of Income Tax, Patiala Vs M/s Janta Cloth Store M/s Nand Lal Manohar Lal Vs Commissioner of Income Tax, Patiala and another
Punjab And Haryana At Chandigarh · (2012) 246 CTR 89 : (2012) 204 TAXMAN 340
Finance Act, 1992 — Section 119, 182, 182(1), 184, 185Income Tax Act, 1961 — Section 143(1), 256(1), 30, 31, 32
High Courts05 Oct 2011
Raj Kumar and others Vs M/s. Ravindra Pharmaceuticals Pvt. Ltd. and others
Punjab And Haryana At Chandigarh · (2013) 2 ACC 112 : (2013) ACJ 326 : (2012) 2 ILR (P&H) 1
Companies Act, 1956 — Section 529, 529(3), 529A, 530Compensation Act, 1923 — Section 14, 14A, 14BConstitution of India, 1950 — Article 38, 43
High Courts05 Oct 2011
Chandan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0050
Arms Act, 1959 — Section 25, 39Criminal Procedure Code, 1973 (CrPC) — Section 162, 207, 293, 313Evidence Act, 1872 — Section 9
High Courts05 Oct 2011Allowed
Seema Kumar and others Vs Prem Chand
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0049
Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 9
High Courts05 Oct 2011Dismissed
Babita Vs Chander Pal Sharma
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0048
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 9
High Courts05 Oct 2011
Dhanna Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0047
Constitution of India, 1950 — Article 226Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3
High Courts05 Oct 2011Allowed
Pehlu and Another Vs Tehmeena
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0046
High Courts05 Oct 2011
Shivani and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0045
High Courts05 Oct 2011
Meena and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0044
High Courts05 Oct 2011Allowed
All India Hindu Welfare Committee Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0031
Constitution of India, 1950 — Article 226, 227
High Courts05 Oct 2011
Malwinder Jit Singh Waraich Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0030
Constitution of India, 1950 — Article 226
High Courts05 Oct 2011Dismissed
Jeet Singh and Another Vs M/s New Hind Enterprises and Others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0023
High Courts05 Oct 2011Dismissed
State of Haryana and others Vs Bansidhar
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0022
Penal Code, 1860 (IPC) — Section 34, 394
High Courts05 Oct 2011Dismissed
Vikram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 378, 379
High Courts05 Oct 2011Dismissed
Tarsem Kumar Vs Presiding Officer, Labour Court Ambala and others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0020
Industrial Disputes Act, 1947 — Section 10(1)(C), 25(F)(G), 25(G)
High Courts05 Oct 2011
Guljari Lal Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2011) 10 P&H CK 0019
High Courts04 Oct 2011Dismissed
Ashok Kumar Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2013) 1 SLJ 122
Penal Code, 1860 (IPC) — Section 147, 149, 323, 506, 509Probation of Offenders Act, 1958 — Section 12
High Courts04 Oct 2011Allowed
Raj Bala Vs Surender Singh
Punjab And Haryana At Chandigarh · (2012) 1 RCR(Civil) 825
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)