High Courts30 Jul 2013Allowed
Dalip Singh and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2014) 173 PLR 790
Punjab Land Reforms Act, 1972 — Section 11, 11(5), 11(7), 4, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2013
4,505 judgments · page 127 of 226
High Courts30 Jul 2013Dismissed
Bhal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0835
High Courts30 Jul 2013Allowed
M/s. Hindustan Pulverizing Mills Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0822
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 24, 24(3), 24(4)
High Courts30 Jul 2013Allowed
Rakesh Kumar Sharma and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0818
High Courts30 Jul 2013
Dharam and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0817
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts30 Jul 2013Allowed
Gurmeet Singh Vs Parminder Singh and Others
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0810
High Courts30 Jul 2013Dismissed
Anita Kamboj Vs Fort Estate Private Limited
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0809
Constitution of India, 1950 — Article 227
High Courts30 Jul 2013Allowed
Gurnam Singh Vs M/s. Lajja Ram Parmod Kumar
Punjab And Haryana At Chandigarh · (2013) 172 PLR 294
Civil Procedure Code, 1908 (CPC) — Section 34, 34(2)Constitution of India, 1950 — Article 227
High Courts30 Jul 2013Dismissed
Surinder Singh Vs Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0796
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Jul 2013Dismissed
Kesar Singh Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2013) 172 PLR 115 : (2013) 4 RCR(Civil) 358
Criminal Procedure Code, 1973 (CrPC) — Section 145East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)(i)
High Courts30 Jul 2013Dismissed
Mehar Singh and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0770
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts30 Jul 2013Allowed
Kulwant Singh and Others Vs Surjit Singh
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0769
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482
High Courts30 Jul 2013Dismissed
Ram Saran and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0764
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 363, 366, 375, 376
High Courts30 Jul 2013Dismissed
National Insurance Company Limited Vs Smt. Baljit Kaur and Others
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0763
Penal Code, 1860 (IPC) — Section 304A
High Courts30 Jul 2013Dismissed
Baljeet Vs Poonam
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0762
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 126Hindu Marriage Act, 1955 — Section 13
High Courts30 Jul 2013Disposed Off
Gurdev Singh Vs Surjeet Singh Grewal
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0724
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 323, 34
High Courts30 Jul 2013Allowed
Lawar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0703
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457, 458, 459Penal Code, 1860 (IPC) — Section 399, 402
High Courts30 Jul 2013Partly Allowed
Bharti Airtel Limited Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0702
Criminal Procedure Code, 1973 (CrPC) — Section 156, 202, 202(1), 482Penal Code, 1860 (IPC) — Section 418, 420
High Courts30 Jul 2013Allowed
Nirmal Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (2013) 172 PLR 295
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts30 Jul 2013Dismissed
Punjab Wakf Board Vs Brij Lal and Others
Punjab And Haryana At Chandigarh · (2013) 07 P&H CK 0637
Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 83(9)