High Courts09 May 2013
Poonam and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2013
4,505 judgments · page 178 of 226
High Courts09 May 2013
Ajwinder Singh @ Avjinder Singh @ Kala and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2013) 3 Crimes 217
Penal Code, 1860 (IPC) — Section 160, 336
High Courts09 May 2013Allowed
Gurmeet Singh (Deceased) through his wife Kirpan Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 378
Penal Code, 1860 (IPC) — Section 168, 170, 171, 171A, 379
High Courts09 May 2013Allowed
Balbir Singh Vs Financial Commissioner and Another
Punjab And Haryana At Chandigarh · (2013) 171 PLR 381
Constitution of India, 1950 — Article 226, 227
High Courts09 May 2013Allowed
Vinod Kumar Badula Vs High Court for the States of Punjab and Haryana and Another
Punjab And Haryana At Chandigarh · (2013) 171 PLR 373
High Courts09 May 2013Dismissed
Surjit Singh Vs Punjab and Haryana High Court and Another
Punjab And Haryana At Chandigarh · (2013) 171 PLR 375
Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 5
High Courts09 May 2013Allowed
Shinda Vs State of Punjab
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0071
High Courts09 May 2013Dismissed
Ramnik Arora and Others Vs Sardar Gurdip Singh and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 369
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4(2), Order 8 Rule 9
High Courts09 May 2013
M/s. Aumega Biotec Inc. and Another Vs M/s. Farmer Care Centre
Punjab And Haryana At Chandigarh · (2013) 171 PLR 775
High Courts09 May 2013Allowed
Kashmir Singh and Another Vs Financial Commissioner and Secretary Department of Rural Development and Panchayat and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 385
Punjab Panchayati Raj Act, 1994 — Section 20, 20(1)(d)
High Courts09 May 2013Dismissed
Mehar Singh and Others Vs The Joint Director and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 388
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2(g), 2(g)(1), 2(g)(ii), 2(g)(viii)
High Courts09 May 2013Disposed Off
Archana Sharma Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2013) 171 PLR 393
Constitution of India, 1950 — Article 12Securities and Exchange Board of India (Amendment) Act, 2002 — Section 13(2)
High Courts08 May 2013
Anil Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Criminal) 854
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts08 May 2013Dismissed
Gurmeet Singh alias Gopi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Criminal) 328
Criminal Procedure Code, 1973 (CrPC) — Section 179, 181, 181(5), 220, 379Penal Code, 1860 (IPC) — Section 379, 411, 420, 71
High Courts08 May 2013
Gurwinder Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts08 May 2013
Kavita and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 05 P&H CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 482Majority Act, 1875 — Section 3
High Courts08 May 2013Dismissed
Shri Sai Enterprises Vs M/s. Gallant Arcade Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Civil) 582 : (2013) 2 RCR(Rent) 95
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts08 May 2013Allowed
M/s. Hind Press Vs Regional Provident Fund Commissioner and Others
Punjab And Haryana At Chandigarh · (2013) LLR 1021 : (2013) 171 PLR 366
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(i), 7A
High Courts08 May 2013Allowed
Vijay Kumar Vs Bathinda Central Co-operative Bank and Others
Punjab And Haryana At Chandigarh · (2013) 4 ARBLR 165 : (2013) 171 PLR 172
Arbitration Act, 1940 — Section 46Arbitration and Conciliation Act, 1996 — Section 18, 19, 20, 24, 24(1)Punjab Co-operative Societies Act, 1961 — Section 12(36), 37, 55, 56, 6
High Courts07 May 2013Disposed Off
Surinder Kumar Kaushal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2014) 1 ILR (P&H) 714