High Courts27 May 2011Dismissed
Sh. Amit Chopra Vs Smt. Pooja
Punjab And Haryana At Chandigarh · (2011) 163 PLR 608
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 76 of 196
High Courts27 May 2011Dismissed
Shanti Parkash Vs Om Parkash
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 1004
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 20, Order 41 Rule 27, 100, 2(2)Punjab Land Revenue Act, 1967 — Section 144, 158(2)(xvii), 54
High Courts27 May 2011Allowed
Iqbal Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0045
Punjab Police service Rules, 1959 — Rule 10, 8
High Courts26 May 2011Dismissed
Amarjit Singh Alias Goldy Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2013) 2 RCR(Criminal) 485
Constitution of India, 1950 — Article 20, 302Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(viia), 2(xv), 22, 24(4)
High Courts26 May 2011
Krishan Kumar and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0284
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Penal Code, 1860 (IPC) — Section 188, 420, 468, 471
High Courts26 May 2011
Pyar Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0283
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 148, 149, 420, 450
High Courts26 May 2011Allowed
Bikramjit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0282
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts26 May 2011Dismissed
Surjit Singh Taneja Vs Sukhjinder Kaur
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0281
High Courts26 May 2011Allowed
Salinder Jindal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0280
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts26 May 2011
Balbir Singh through attorney Smt. Harjit Kaur Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0279
Criminal Procedure Code, 1973 (CrPC) — Section 320(9), 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 302, 34, 406, 498A, 506
High Courts26 May 2011Allowed
Union Territory, Chandigarh Vs Hemant Kumar Mittal and Others
Punjab And Haryana At Chandigarh · (2012) 1 ILR (P&H) 654
Constitution of India, 1950 — Article 226, 227
High Courts26 May 2011Allowed
Santosh Kumari and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0256
High Courts26 May 2011Dismissed
Punjab Agriculture University and Another Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2011) 164 PLR 58
Constitution of India, 1950 — Article 14, 21, 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25B, 2A
High Courts26 May 2011
Sushil Kumar Vs Mnaju Kumari and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0250
High Courts26 May 2011
Narender Lather and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
High Courts26 May 2011Allowed
Ravisher Singh. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 324, 354
High Courts26 May 2011Dismissed
Dinesh Kumar Vedpathi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409, 467, 471
High Courts26 May 2011
Rohtash Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 May 2011Allowed
Joan Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0154
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 438, 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 506
High Courts26 May 2011Allowed
Sarban Singh Vs Darshan Kaur and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0149