COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 50 of 196

High Courts18 Aug 2011

The Bank Employee's Co-operative Housing Building Society Ltd. Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0279

Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 3Land Acquisition Act, 1894 — Section 4, 6

High Courts18 Aug 2011Dismissed

State of Haryana Vs Mukesh and others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0278

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325

High Courts18 Aug 2011Allowed

Paramjeet Singh Alias Pamma Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0277

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325

High Courts18 Aug 2011Allowed

Satinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0276

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 302, 34

High Courts18 Aug 2011Dismissed

State of Punjab Vs Agya Wanti and another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0275

High Courts18 Aug 2011Allowed

Sukhdev Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0274

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 326

High Courts18 Aug 2011Dismissed

Kamla Wati Vs Sulakshana Kumari and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0273

Penal Code, 1860 (IPC) — Section 465, 467, 468, 471

High Courts18 Aug 2011Allowed

Om Parkash and Others Vs Ram Gopal alias Paali Ram alias Doojpuri Maharaj and another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0272

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 61, 63, 65, 79Registration Act, 1908 — Section 57(5)

High Courts18 Aug 2011Allowed

Surinder Kaur Vs Swaranjit Kaur and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0271

Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 18

High Courts18 Aug 2011Dismissed

Tarsem Singh @ Gandu Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0270

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts18 Aug 2011Dismissed

Bhupinder Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0269

Criminal Procedure Code, 1973 (CrPC) — Section 190, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 201, 409

High Courts18 Aug 2011Dismissed

Surjit Singh ad-hoc Sub Inspector, Police Training College, Madhuban (Karnal) (Drill Instructor) Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0268

High Courts18 Aug 2011Dismissed

Baljeet Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0267

Constitution of India, 1950 — Article 226

High Courts18 Aug 2011Allowed

Pardeep Kumar Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0266

High Courts18 Aug 2011Dismissed

M/s. Kapil Cement Allied Products Private Limited and Another Vs Punjab National Bank, Main Bazar, Sirsa Road, Hisar and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0265

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

High Courts18 Aug 2011

Sham Sunder and Others Vs Bir Bhan and Another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0264

High Courts18 Aug 2011Allowed

Dara Singh Vs Gurbachan Singh and Others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0263

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 17, 226

High Courts18 Aug 2011Allowed

Dalvir Kaur Vs Basant Singh and Another

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0262

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 163A

High Courts18 Aug 2011Allowed

Anil Kumar Vs Director, Town and Country Planning, Chandigarh and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 266

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 3, 7, 9Punjab Land Revenue Act, 1887 — Section 34Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 5, 6

High Courts18 Aug 2011Dismissed

Shish Ram and others Vs The Assistant Collector, Narnaul, Distt. Mohindergarh and others

Punjab And Haryana At Chandigarh · (2011) 08 P&H CK 0200

Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 7