COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 46 of 197

High Courts04 Sept 2015Dismissed

Fateh Construction and Others Vs Reliance Capital Ltd. and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 574

Arbitration and Conciliation Act, 1996 - Section 3, 34Civil Procedure Code, 1908 (CPC) - Order 5 Rule 20

High Courts04 Sept 2015

Sharma & Gangahar Builders and Colonizers Pvt. Limited Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0363

Income Tax Act, 1961 - Section 133A, 143(1), 143(2), 254(2), 260A

High Courts04 Sept 2015

ESS EMM Metal Works Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0361

Constitution of India, 1950 - Article 226Punjab Value Added Tax Act, 2005 - Section 29

High Courts04 Sept 2015Dismissed

Vinod Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0356

Criminal Procedure Code, 1973 (CrPC) - Section 161, 357Penal Code, 1860 (IPC) - Section 307, 363, 366, 376

High Courts04 Sept 2015

Joneja Bright Steel (P.) Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2015) 378 ITR 609 : (2015) 234 TAXMAN 382

Income Tax Act, 1961 - Section 131, 131(1), 145(3), 68

High Courts04 Sept 2015Allowed

Dalip Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 180 PLR 575

Civil Procedure Code, 1908 (CPC) - Section 80

High Courts04 Sept 2015Dismissed

Haryana Roadways Vs Dhoop Singh and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 615

Contract Act, 1872 - Section 2(d)

High Courts04 Sept 2015Dismissed

Bagha Ram Vs Vidya Devi

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 704

Punjab Pre-emption Act, 1913 - Section 15(1)(b)

High Courts04 Sept 2015Dismissed

Tej Pal and Others Vs Jagmal Singh

Punjab And Haryana At Chandigarh · (2015) 180 PLR 613

High Courts04 Sept 2015Dismissed

District Education Officer, Jhajjar and Others Vs Raj Pal and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 639

Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 25-B, 25F

High Courts04 Sept 2015Allowed

Chhajju Ram Vs Director Consolidation and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 644

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 - Section 21(2), 21(3), 42

High Courts04 Sept 2015Allowed

Yadwinder Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0093

Criminal Procedure Code, 1973 (CrPC) - Section 173, 320, 482Penal Code, 1860 (IPC) - Section 186, 320, 332, 34, 342

High Courts04 Sept 2015Disposed off

Balbir Kaur Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 412

Land Acquisition Act, 1894 - Section 23, 23(1), 24, 4, 4(1)

High Courts04 Sept 2015Dismissed

Laj Dass and Others Vs Jethu and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0080

Evidence Act, 1872 - Section 31

High Courts04 Sept 2015Dismissed

Ajanta Soya Limited and Others Vs T.R. Mishra and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0079

Civil Procedure Code, 1908 (CPC) - Section 100, 100(i), 20, 20(c)

High Courts04 Sept 2015Dismissed

Ishfaq Vs Shahida and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0019

Criminal Procedure Code, 1973 (CrPC) - Section 125, 127

High Courts03 Sept 2015Dismissed

Ashok Kumar Vs Gurcharan Singh and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 591

Specific Relief Act, 1963 - Section 20

High Courts03 Sept 2015

Gurgaon Club Vs Zila Parishad Gurgaon and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 886 : (2015) 2 RCR(Rent) 474

Constitution of India, 1950 - Article 12, 226, 227, 243-A, 40Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 - Section 4, 5, 7, 8

High Courts03 Sept 2015Dismissed

Krishan Lal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 650

Civil Procedure Code, 1908 (CPC) - Section 80Industrial Disputes Act, 1947 - Section 10, 2(k), 2-A, 33-C

High Courts03 Sept 2015Allowed

Nanhi Devi Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 599