High Courts27 Sept 2011Dismissed
Christian Medical College, Ludhiana and Another Vs Joel D. Masih and Others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 972
Constitution of India, 1950 — Article 14, 15, 16, 30(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 35 of 196
High Courts27 Sept 2011
Harsh Vashisht Vs Rajinder Sharma and others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 114
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 2
High Courts26 Sept 2011Dismissed
Mahinder Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2012) 1 RCR(Civil) 629
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts26 Sept 2011
Baba Daya Ram Trust Society (Regd.) Vs Jai Chand and Others
Punjab And Haryana At Chandigarh · (2012) 1 RCR(Civil) 199
Land Acquisition Act, 1894 — Section 18, 30, 4, 6
High Courts26 Sept 2011Dismissed
Shiv Ram alias Seo Ram Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0143
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 16
High Courts26 Sept 2011
Kartar Singh, Accountant-cum-Head Clerk, Market Committee Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0142
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7, 8
High Courts26 Sept 2011
Rameshwar @ Rameshwar Dutt Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 141
High Courts26 Sept 2011
Gujjar Singh and others Vs Gram Panchayat Jhordrohi, Tehsil and District Sirsa and others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 125
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g)(v), 2(g)(viii)
High Courts26 Sept 2011
Ajmer Kaur Vs Amarjit Kaur and Others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 127
Hindu Succession Act, 1956 — Section 15
High Courts26 Sept 2011
Jeet Singh Panch Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 176
High Courts26 Sept 2011
Kishan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Criminal) 431
Arms Act, 1959 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts26 Sept 2011
Sood Brothers Vs Union Territory, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 986 : (2012) 2 RCR(Civil) 171
General Clauses Act, 1897 — Section 26Punjab Agricultural Produce Markets Act, 1961 — Section 10, 13, 20, 9
High Courts26 Sept 2011Dismissed
B.B. Singal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2012) 3 RCR(Civil) 556
Constitution of India, 1950 — Article 226
High Courts25 Sept 2011
Jugraj Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 241
High Courts23 Sept 2011
Punjab Wakf Board Vs Gram Panchayat, Dakha and others
Punjab And Haryana At Chandigarh · (2012) 3 RCR(Civil) 347
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13, 2, 2(g), 2(g)(1)
High Courts23 Sept 2011Dismissed
Punjab Wakf Board Vs Financial Commissioner, Co-Operation, Punjab and Others
Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 587
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 11Waqf Act, 1995 — Section 5(2), 6
High Courts23 Sept 2011
Bal Krishan Sharma Vs Baldev Singh
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 143
Civil Procedure Code, 1908 (CPC) — Section 58(2)
High Courts23 Sept 2011
Subhadra Fabrics Vs State of Haryana and Ors
Punjab And Haryana At Chandigarh · (2012) 2 RCR(Civil) 134
State Financial Corporations Act, 1951 — Section 29
High Courts23 Sept 2011Allowed
Gheru Lal Bal Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2012) 3 RCR(Civil) 500 : (2011) 45 VST 195
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 227Haryana Value Added Tax Act, 2003 — Section 11, 12, 14, 14(3), 14(4)Haryana Value Added Tax Rules, 2003 — Rule 10, 10A, 20, 20(1), 20(4)
High Courts23 Sept 2011
Sh. Sushil Kumar and Another Vs State Bank of Patiala and Another
Punjab And Haryana At Chandigarh · (2011) 164 PLR 514
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)