COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2012

3,100 judgments · page 154 of 155

High Courts04 Jan 2012Allowed

Reliance General Insurance Company Limited Vs Vijay Kumar and Another

Punjab And Haryana At Chandigarh · (2012) 2 ARBLR 409

Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 20, 22, 22A, 22A(b)

Read judgment

High Courts04 Jan 2012Dismissed

Harjinder Kaur Vs Narinder Singh Mangat

Punjab And Haryana At Chandigarh · (2012) 1 DMC 362

Civil Procedure Code, 1908 (CPC) — Section 125, 24Hindu Marriage Act, 1955 — Section 11

Read judgment

High Courts04 Jan 2012Dismissed

Germanjit @ Jermanjit Singh and Others Vs Malkit Kaur and Others

Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 139

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11

Read judgment

High Courts04 Jan 2012Allowed

Manmohan Singh Vs Financial Commissioner, Haryana and others

Punjab And Haryana At Chandigarh · (2012) 3 RCR(Civil) 316

Read judgment

High Courts04 Jan 2012Dismissed

Mohinder Kaur and others Vs Gurdev Singh

Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 146

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21Constitution of India, 1950 — Article 227

Read judgment

High Courts04 Jan 2012Allowed

Ram Kishan Vs Har Phool Singh

Punjab And Haryana At Chandigarh · (2013) 169 PLR 552

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 227

Read judgment

High Courts03 Jan 2012Dismissed

St. Joan's Education Society Vs National Thermal Power Corporation Limited and others

Punjab And Haryana At Chandigarh · (2012) 4 RCR(Civil) 136

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 19Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 51

Read judgment

High Courts03 Jan 2012

Harcharan Singh and Others Vs Satvinder Satara

Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 967 : (2012) 2 RCR(Criminal) 136

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 40, 44, 467, 468Registration Act, 1908 — Section 81, 82

Read judgment

High Courts03 Jan 2012Dismissed

Kailash Chand Vs M/S Mangaliawala Traders

Punjab And Haryana At Chandigarh · (2012) 167 PLR 280 : (2012) 2 RCR(Civil) 470

Evidence Act, 1872 — Section 34

Read judgment

High Courts03 Jan 2012

Gurjodh Singh alias Baba Vs State of Punjab

Punjab And Haryana At Chandigarh · (2012) 1 Crimes 695

Criminal Procedure Code, 1973 (CrPC) — Section 319, 438Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

Read judgment

High Courts03 Jan 2012Dismissed

Ranjit Singh and Others Vs Baru and Others

Punjab And Haryana At Chandigarh · AIR 2012 P&H 110

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Land Revenue Act, 1887 — Section 117

Read judgment

High Courts03 Jan 2012

Ramesh Kumar Musafir and others Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (2012) 167 PLR 232

Punjab Khadi And Village Industries Board Act, 1955 — Section 20(i), 33A, 35

Read judgment

High Courts03 Jan 2012Dismissed

Golu Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (2012) 166 PLR 25

Read judgment

High Courts03 Jan 2012Dismissed

Sukhwant Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2012) 01 P&H CK 0232

Penal Code, 1860 (IPC) — Section 420

Read judgment

High Courts03 Jan 2012Dismissed

Kuldip Kaur and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2012) 01 P&H CK 0221

Penal Code, 1860 (IPC) — Section 406, 420

Read judgment

High Courts03 Jan 2012

East India Udyog Ltd. Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2012) 3 Crimes 95 : (2012) 2 RCR(Criminal) 141

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406

Read judgment

High Courts03 Jan 2012

Tehsildar (Sales), Gurgaon & Anr. Vs Roshan Lal & Ors.

Punjab And Haryana At Chandigarh · (2012) 1 Law Herald 91 : (2012) 2 RCR(Civil) 461

Administration of Evacuee Property Act, 1950 — Section 7Specific Relief Act, 1963 — Section 37

Read judgment

High Courts03 Jan 2012Dismissed

Harinder Singh Vs Lakhbir Singh and Others

Punjab And Haryana At Chandigarh · (2012) 01 P&H CK 0174

Punjab Land Revenue Act, 1887 — Section 111, 123

Read judgment

High Courts03 Jan 2012Dismissed

Commissioner of Central Excise Commissionerate Vs M/s S.K. Sacks (P) Ltd.

Punjab And Haryana At Chandigarh · (2012) 189 ECR 260

Central Excise Rules, 2002 — Rule 25, 25(1)Central Excises and Salt Act, 1944 — Section 11AC, 35G

Read judgment

High Courts03 Jan 2012Dismissed

Tahsildar (Sales), Gurgaon and Another Vs Roshan Lal and Others

Punjab And Haryana At Chandigarh · AIR 2012 P&H 42

Administration of Evacuee Property Act, 1950 — Section 27, 28, 4(1), 46, 7Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 226

Read judgment