COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2011

3,920 judgments · page 86 of 196

High Courts12 May 2011

Somnath Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0253

Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 4(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts12 May 2011Allowed

Nirbhai Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 178

Constitution of India, 1950 — Article 118, 14, 16, 164(2), 208Punjab Panchayati Raj Act, 1994 — Section 1(2), 13A, 19, 20, 21

High Courts12 May 2011Allowed

Baldip Pal Singh and another Vs Financial Commissioner and Secretary, Punjab Govt. and others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 50 : (2011) 4 RCR(Civil) 26

Constitution of India, 1950 — Article 226, 227

High Courts12 May 2011Dismissed

Ex-Constable Harbans Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 405 : (2011) 7 RCR(Criminal) 2609

Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 379, 411Probation of Offenders Act, 1958 — Section 12

High Courts11 May 2011

M/s. Indian Oil Corporation Ltd. Vs Neena Goyal and Another

Punjab And Haryana At Chandigarh · AIR 2011 P&H 159

High Courts11 May 2011Allowed

Gurmit Singh and another Vs Lachhman Singh and others

Punjab And Haryana At Chandigarh · (2011) 164 PLR 231

High Courts11 May 2011Dismissed

Gurnaib Kaur Vs Achhra Singh and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 389

High Courts11 May 2011Allowed

Om Parkash Vs Narnder Kumar Sharma and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 390

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 30 Rule 4Contract Act, 1872 — Section 45Partnership Act, 1932 — Section 14 , 42, 47

High Courts11 May 2011Allowed

Major Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 626

Constitution of India, 1950 — Article 226

High Courts10 May 2011Dismissed

Gurdeep Kaur Vs Kulwinder Singh and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 381

Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 8

High Courts10 May 2011Dismissed

Lichhami Devi and Others Vs Smt. Bharpai and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 376

High Courts10 May 2011Allowed

Pritam Kaur and Others Vs Ram Chander and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 373

Evidence Act, 1872 — Section 68Limitation Act, 1963 — Article 113, 62Transfer of Property Act, 1882 — Section 59

High Courts10 May 2011Dismissed

Raj Singh and Others Vs Gurdeep Kaur and Others

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0252

High Courts10 May 2011Allowed

Prabha Chhabra and Another Vs Financial Commissioner, Revenue and Secretary to Govt. Haryana, Rehabilitation Department, Chandigarh and Others

Punjab And Haryana At Chandigarh · (2011) 05 P&H CK 0242

High Courts10 May 2011

Jasbir Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 386

Constitution of India, 1950 — Article 226, 227Punjab Panchayati Raj Act, 1994 — Section 200, 200(1), 200(2)

High Courts10 May 2011Dismissed

Jarnail Singh Vs M/s K. Sandhu and Sons

Punjab And Haryana At Chandigarh · (2011) 163 PLR 371

High Courts10 May 2011Dismissed

Mool Chand Mundhra Vs Smt. Indu Bala

Punjab And Haryana At Chandigarh · (2011) 163 PLR 378

Registration Act, 1908 — Section 17(1A)Transfer of Property Act, 1882 — Section 53A

High Courts10 May 2011Dismissed

M/s Mahalaxmi Medicos Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 384

Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Act, 1940 — Section 26ADrugs and Cosmetics Rules, 1945 — Rule 59, 61, 62, 62A, 63

High Courts09 May 2011Dismissed

The Hindu Urban Cooperative Bank Ltd. Vs The State Information Commission and Others

Punjab And Haryana At Chandigarh · (2011) 3 CivCC 222 : (2011) 2 ILR (P&H) 64 : (2011) 2 RCR(Civil) 915

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14, 19, 226, 227Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001 — Rule 56

High Courts09 May 2011Allowed

Sewa Singh and Others Vs The Financial Commissioner, (Appeals), Punjab, Chandigarh and Others

Punjab And Haryana At Chandigarh · (2011) 163 PLR 369

Punjab Security of Land Tenures Act, 1953 — Section 10A, 14, 14A, 18, 3(1)