High Courts24 Aug 2011Dismissed
Ajaib Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0252
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 65
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 48 of 196
High Courts24 Aug 2011
Pooja Rani and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0251
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts24 Aug 2011
Jagdish Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 390
Penal Code, 1860 (IPC) — Section 21Punjab Panchayati Raj Act, 1994 — Section 16, 2(ZR), 20(1), 20(2)Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts24 Aug 2011Dismissed
Jyoti Rani Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0248
Public Service Commission Rules — Rule 37
High Courts24 Aug 2011
Telenor Asia PTE Ltd. and Another Vs Unitech Limited and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0247
Arbitration and Conciliation Act, 1996 — Section 17, 37, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts24 Aug 2011
Punjab State Power Corporation Limited and Others Vs Rakesh Kumar Nanglu and Another
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 956
Constitution of India, 1950 — Article 226, 227Life Insurance Corporation Act, 1956 — Section 3State Bank of India Act, 1955 — Section 3
High Courts24 Aug 2011Allowed
Jasjit Singh Vs Union Territory, Chandigarh and Another
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 506
High Courts24 Aug 2011
Baljit Singh Vs Sadhu Singh and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0143
Constitution of India, 1950 — Article 227
High Courts24 Aug 2011
Sarabjit Kaur Vs Pappu and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0142
Motor Vehicles Act, 1988 — Section 166
High Courts24 Aug 2011Dismissed
Jaspal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0141
High Courts24 Aug 2011Dismissed
Vinod Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 82
High Courts24 Aug 2011Dismissed
Madan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts24 Aug 2011Dismissed
Amar Kaur Vs The Presiding Officer, School Tribunal and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0137
Punjab Aided Schools (Security of Service) Act, 1969 — Section 3(2)
High Courts24 Aug 2011Dismissed
Raj Pal Vs PNB Housing Finance Limited and Others
Punjab And Haryana At Chandigarh · (2011) 164 PLR 392
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts24 Aug 2011Dismissed
Smt. Parkash Kaur and Others Vs Smt. Kartar Kaur
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 736 : (2011) 164 PLR 394
Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 11
High Courts24 Aug 2011Dismissed
Smt. Om Pati Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0117
Constitution of India, 1950 — Article 243T(4)Haryana Municipal Act, 1973 — Section 10(5), 21Haryana Municipal Election Rules, 1978 — Rule 70
High Courts24 Aug 2011Allowed
Balwinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18
High Courts24 Aug 2011Dismissed
Guru Nanak ITC Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0074
High Courts24 Aug 2011Dismissed
Kapur Singh and Others Vs Collector-Cum-District Development and Panchayat Officer and Others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 531 : (2011) 164 PLR 292 : (2012) 2 RCR(Civil) 208
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 23APunjab Gram Panchayat Act, 1952 — Section 3Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 10(B)
High Courts24 Aug 2011
Sarbjeet Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3