High Courts23 Sept 2009Dismissed
Ishwar Chander Vs Saroj Karwal
Punjab And Haryana At Chandigarh · (2009) 156 PLR 804
East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,233 of 4,622
High Courts23 Sept 2009
Mrs. Rukhsana A Rein and Another Vs J.L. Arora
Punjab And Haryana At Chandigarh · (2009) 156 PLR 636 : (2010) 1 RCR(Rent) 4
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts23 Sept 2009Allowed
Rattan Singh Vs Mrs. Manjit Kaur
Punjab And Haryana At Chandigarh · AIR 2010 P&H 72 : (2011) 4 CivCC 674 : (2011) 3 RCR(Civil) 409
Hindu Marriage Act, 1955 — Section 13
High Courts23 Sept 2009Dismissed
Salona Sharma alias Komal Sharma Vs Rajesh Sharma
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 525 : (2010) 1 CivCC 525 : (2010) 1 RCR(Civil) 346
Hindu Marriage Act, 1955 — Section 11, 13Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts23 Sept 2009Dismissed
Sudershan Kumar Vs Saroj Bala and Another
Punjab And Haryana At Chandigarh · (2011) 6 RCR(Criminal) 2010
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts23 Sept 2009
Rakesh Kumar Garg Vs Vipul Ltd.
Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0092
Arbitration and Conciliation Act, 1996 — Section 11, 17, 2, 42, 9
High Courts23 Sept 2009Dismissed
Dr. Ashok Kumar Aggarwal Vs Smt. Anju Raje
Punjab And Haryana At Chandigarh · (2011) 6 RCR(Criminal) 1639
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts23 Sept 2009Allowed
The Commissioner of Income Tax Vs Smt. Parmatma Kaur
Punjab And Haryana At Chandigarh · (2011) 335 ITR 589
Income Tax Act, 1961 — Section 260A, 271
High Courts23 Sept 2009Allowed
Ravinder Kumar Rawal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 641
Constitution of India, 1950 — Article 166
High Courts23 Sept 2009
Nachhattar Singh alias Khanda and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 409 : (2010) 4 SLR 220
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313, 340, 482Penal Code, 1860 (IPC) — Section 120B, 148, 149, 195, 201
High Courts23 Sept 2009
Phoenix Properties Pvt. Ltd. Vs Haryana Urban Development Authority (HUDA) and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 673
Haryana Urban Development Authority Act, 1977 — Section 17(1)
High Courts23 Sept 2009Allowed
Sanjeev Kumar @ Sanju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1850
Penal Code, 1860 (IPC) — Section 302, 382
High Courts23 Sept 2009
Ram Naranjan and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1845
Penal Code, 1860 (IPC) — Section 149, 323
High Courts23 Sept 2009Dismissed
Rajinder Kalsi Vs Mrs. Dimple
Punjab And Haryana At Chandigarh · (2010) 2 CivCC 570 : (2010) 2 RCR(Civil) 62
Hindu Marriage Act, 1955 — Section 12
High Courts23 Sept 2009
Aabhas Spinners Pvt. Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2010) 260 ELT 554
Central Excises and Salt Act, 1944 — Section 37(C)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 105, 110, 110(1A), 110(1B), 110(1C)
High Courts22 Sept 2009
Hans Raj Vs Malkiat Kaur
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Rent) 667
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B, 18A, 18A(vi)
High Courts22 Sept 2009Allowed
Ranjit Kaur Vs Jaswant Singh
Punjab And Haryana At Chandigarh · AIR 2010 P&H 60 : (2009) 4 RCR(Civil) 948
Hindu Marriage Act, 1955 — Section 13
High Courts22 Sept 2009Dismissed
Dharam Singh Vs Gurdev Singh and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 689
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts22 Sept 2009Allowed
Baldev Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 207 : (2009) 156 PLR 669
High Courts22 Sept 2009Allowed
Dalhousie Public School Educational Society Vs Chief Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2011) 196 TAXMAN 558
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(23C), 154