High Courts17 May 2011
National Insurance Company Limited Vs Jaspal Kaur and Others
Punjab And Haryana At Chandigarh · (2013) ACJ 1481 : (2012) 1 ILR (P&H) 61
Motor Vehicles Act, 1988 — Section 170
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 85 of 196
High Courts17 May 2011Dismissed
Punjab Tractors Workers Union (Regd.) Vs The Presiding Officer, Industrial Tribunal, Punjab, Chandigarh and Another
Punjab And Haryana At Chandigarh · (2011) 131 FLR 503 : (2011) LLR 1277 : (2011) 163 PLR 703
High Courts17 May 2011Dismissed
Inderjit Singh Vs Harkishan Singh
Punjab And Haryana At Chandigarh · (2011) 163 PLR 749
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts17 May 2011Dismissed
Om Parkash Vs Ram Kumar and others
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 763 : (2011) 4 RCR(Criminal) 455
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 May 2011Dismissed
Om Parkash Vs Ram Kumar and Others
Punjab And Haryana At Chandigarh · (2012) 166 PLR 672
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 May 2011Dismissed
M/s. Avtar Singh and Sons and Others Vs Bimla Devi and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 751
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31, 31A
High Courts17 May 2011
State of Haryana and others Vs M/s Ajit Construction Company, Karnal
Punjab And Haryana At Chandigarh · (2012) 166 PLR 132
Arbitration and Conciliation Act, 1996 — Section 31.7, 34, 39
High Courts17 May 2011Allowed
Mohinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 236 : (2011) 3 RCR(Civil) 972
Arms Act, 1959 — Section 15(3), 16Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 324
High Courts16 May 2011Dismissed
Commissioner of Income Tax Vs Quark Systems India (P) Ltd.
Punjab And Haryana At Chandigarh · (2011) 244 CTR 542 : (2011) 200 TAXMAN 92
Income Tax Act, 1961 — Section 260A, 92C(2), 92CA(3)
High Courts16 May 2011Dismissed
Gajjan Singh and Another Vs M/s. Jujhar Tour and Travels and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 423
High Courts16 May 2011Dismissed
Sub Registrar, Nuh and Another Vs Mahipal and Others
Punjab And Haryana At Chandigarh · (2011) 3 CivCC 807 : (2011) 163 PLR 422
Stamp Act, 1899 — Section 47A
High Courts16 May 2011Dismissed
Sunil Auto Service Vs Parikshant Suri and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0202
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58(3), Order 21 Rule 97, 100, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13Haryana Leasehold of Site and Building Rules, 1973 — Rule 20
High Courts16 May 2011Dismissed
Attar Singh Vs Ram Dhari and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 420
Punjab Land Revenue Act, 1887 — Section 158(2), 45
High Courts14 May 2011
Naubar Chand Vs The Union Territory, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0326
High Courts13 May 2011Allowed
The Nawanshahr Central Co-oprative Bank Ltd., Nawanshahr Vs The Deputy Registrar (Enforcement) Punjab and Another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 411
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 8(11), 8(4)
High Courts13 May 2011Allowed
Commissioner of Central Excise Vs Ess Ess Engineers
Punjab And Haryana At Chandigarh · (2011) 23 STR 3 : (2011) 31 STT 548 : (2011) 44 VST 378
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 76, 78
High Courts13 May 2011Allowed
Ram Kishan Vs Gram Panchayat, Dhobra and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 409
High Courts13 May 2011
Micron Instruments (Private) Limited and Another Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 414
Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 20
High Courts12 May 2011Allowed
Damodar Dass Vs Rajender Kumar
Punjab And Haryana At Chandigarh · (2011) 163 PLR 407
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(3), 13(6)
High Courts12 May 2011Allowed
Faqir Chand Vs Food Corporation of India and Another
Punjab And Haryana At Chandigarh · (2011) 131 FLR 164 : (2011) 163 PLR 402
Industrial Disputes Act, 1947 — Section 10, 33C(2), 4KPunjab Shops and Commercial Establishments Act, 1958 — Section 2, 3