High Courts02 Sept 2011Allowed
Anjali and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 44 of 196
High Courts02 Sept 2011Allowed
Bhupinder Kaur and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts02 Sept 2011Allowed
Gurpreet Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts02 Sept 2011Allowed
Gurmeet Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 430Pepsu Sirhind Canal and Western Jumna Canal (Enforcement and Validation) Rules, 1954 — Rule 32, 33
High Courts02 Sept 2011Allowed
Sarup Singh and others Vs The Additional Director, Consolidation of Holdings, Punjab, Chandigarh and others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 678 : (2011) 164 PLR 582 : (2012) 1 RCR(Civil) 927
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1), 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts02 Sept 2011
Sanjeev Kumar Vs Meenakshi @ Ritu Prasher
Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 842
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1)Penal Code, 1860 (IPC) — Section 182, 406, 494, 498, 498A
High Courts01 Sept 2011Dismissed
Rajesh Vs Mussadi Lal and Others
Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 155
High Courts01 Sept 2011Allowed
Capt. Saroop Singh and Others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 321 : (2011) 164 PLR 251
Constitution of India, 1950 — Article 14Punjab Municipal Corporation Act, 1976 — Section 246, 246A, 269, 270, 271
High Courts01 Sept 2011Dismissed
Balvir Kaur and Another Vs Smt. Taro Bai
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 595 : (2011) 164 PLR 249
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151
High Courts01 Sept 2011Dismissed
Sanjay Sarin Vs Payal Sarin
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 788 : (2011) 164 PLR 246
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 9
High Courts01 Sept 2011
Rajinder Singh Vs Gurmel Singh
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0180
Constitution of India, 1950 — Article 227
High Courts01 Sept 2011Allowed
Kamalpreet Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0179
Constitution of India, 1950 — Article 227
High Courts01 Sept 2011
Kewal Krishan Vs Central Investigation Bureau and others
Punjab And Haryana At Chandigarh · (2011) 4 RCR(Criminal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts01 Sept 2011
Laxmi Trading Co. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 46 VST 356
Limitation Act, 1963 — Section 5Punjab Value Added Tax Act, 2005 — Section 51(2), 51(6), 51(7), 68
High Courts01 Sept 2011Dismissed
Joginder Singh Vs Adesh Aggarwal
Punjab And Haryana At Chandigarh · (2011) 164 PLR 585
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts01 Sept 2011Dismissed
Aspak Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 4 RCR(Criminal) 188
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 342, 363, 366, 376, 376(1)
High Courts01 Sept 2011Allowed
Mota Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354, 406, 498A, 500, 506
High Courts01 Sept 2011Dismissed
Sukhdev Singh @ Sukha Fauji Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 09 P&H CK 0035
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 307, 386, 393, 397
High Courts01 Sept 2011Allowed
Krishna Devi Vs Central Bank of India and Others
Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 422 : (2013) 1 SLJ 347
Evidence Act, 1872 — Section 108, 3
High Courts30 Aug 2011
Rakha Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3