High Courts13 May 2013
Manju and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0144
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2013
4,505 judgments · page 177 of 226
High Courts13 May 2013Dismissed
Tekan @ Tek Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Criminal) 296
Criminal Procedure Code, 1973 (CrPC) — Section 193, 194, 195, 195, 195(1)(b)(ii)Penal Code, 1860 (IPC) — Section 195, 195(1)(b)(ii)
High Courts13 May 2013
Manpreet Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts13 May 2013Disposed Off
Ashok Kumar and Another Vs Radha Kishan and Another
Punjab And Haryana At Chandigarh · (2013) 171 PLR 598
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 May 2013Allowed
M/s. Bansal Rice Mills Vs Punjab State Co-operative Supply and Marketing Federation Ltd. and Another
Punjab And Haryana At Chandigarh · (2013) 171 PLR 599
Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 May 2013Allowed
Baldev Raj Khurana and Others Vs Huda and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 601
Haryana Urban Development Authority Act, 1977 — Section 15, 16, 17, 54
High Courts13 May 2013Dismissed
Balbir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 605
Constitution of India, 1950 — Article 243K, 243ZA(1), 324Punjab State Election Commission Act, 1994 — Section 128Representation of the People Act, 1950 — Section 13CC
High Courts13 May 2013
Mrs. Justice Nirmal Yadav (Retired) Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Criminal) 538
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 158, 161, 161(3), 164Penal Code, 1860 (IPC) — Section 120, 192, 196, 199, 200
High Courts10 May 2013
Yadwinder Singh Vs State of U.T.
Punjab And Haryana At Chandigarh · (2014) 1 ILR (P&H) 647
High Courts10 May 2013Allowed
Superintending Engineer and Another Vs Sh. Zile Singh and Others
Punjab And Haryana At Chandigarh · (2013) 138 FLR 909 : (2013) LLR 1104 : (2013) 171 PLR 294
Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 10, 10(1), 25H, 33C(2)
High Courts10 May 2013Dismissed
Anil Godara Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 285
Haryana Urban Development Authority Act, 1977 — Section 17(2), 17(4)
High Courts10 May 2013Dismissed
Avtar Singh Vs State Information Commission and Another
Punjab And Haryana At Chandigarh · AIR 2013 P&H 192 : (2014) 299 ELT 286 : (2013) 171 PLR 287 : (2013) 3 RCR(Civil) 460
Right to Information Act, 2005 — Section 18, 6(1), 8, 8(1), 8(1)(j)
High Courts10 May 2013
Sonu @ Chotala Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0133
High Courts10 May 2013Allowed
Adil and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 34, 458, 506
High Courts10 May 2013Allowed
General Manager, Punjab Roadways and Another Vs Amrik Singh and Another
Punjab And Haryana At Chandigarh · (2013) 138 FLR 912 : (2013) 4 LLN 393 : (2013) LLR 919 : (2013) 171 PLR 290
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts10 May 2013Allowed
State of Haryana and Another Vs Satish Kumar and Another
Punjab And Haryana At Chandigarh · (2013) 139 FLR 228 : (2013) 171 PLR 296
Apprentices Act, 1961 — Section 18, 18(b), 2(aa), 2(r), 2(s)Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 2(aaa), 2(oo), 2(s), 25F, 5
High Courts10 May 2013Allowed
Lt. Col. Adesh Pal Singh Randhawa Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 300 : (2013) 4 RCR(Civil) 35
Constitution of India, 1950 — Article 300A
High Courts09 May 2013
Commissioner of Central Excise Vs Honda Motorcycle and Scooter India P. Ltd.
Punjab And Haryana At Chandigarh · (2014) 303 ELT 193 : (2013) 22 GSTR 337
High Courts09 May 2013
Rajender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0208
High Courts09 May 2013Disposed Off
Rekha Rani Vs Raj Kumar Jindal
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0195