High Courts22 Sept 2009
Vaibhav Sharma and Others Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1855
Penal Code, 1860 (IPC) — Section 406, 498A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,234 of 4,622
High Courts18 Sept 2009
Dalip Singh alias Deepa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 845
Criminal Procedure Code, 1973 (CrPC) — Section 173, 302
High Courts18 Sept 2009
Eicher Motors Limited Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 660
Industrial Disputes Act, 1947 — Section 17B
High Courts18 Sept 2009
Bharpur Singh Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (2010) 3 ICC 52 : (2010) 2 RCR(Civil) 85
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4, 3A
High Courts18 Sept 2009
State of Haryana and Others Vs Dr. (Mrs.) Sudha Seth
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 989 : (2011) 161 PLR 650
Punjab Civil Services Rules — Rule 3.17A, 4.19(1), 5.32A, 6.16(2), 6.19C
High Courts18 Sept 2009
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 391
Criminal Procedure Code, 1973 (CrPC) — Section 307Limitation Act, 1963 — Section 5
High Courts18 Sept 2009
Dalip Singh Alias Deepa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 845 : (2010) 2 RCR(Criminal) 56602
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 173, 309, 389, 428, 432Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25, 27, 27A, 29, 31
High Courts18 Sept 2009
Satish Kumar Vs Sat Parkash
Punjab And Haryana At Chandigarh · (2010) 159 PLR 605 : (2010) 2 RCR(Civil) 508
High Courts17 Sept 2009Dismissed
Neelam Kumari Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 657
High Courts17 Sept 2009
Yogesh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 652 : (2009) 4 RCR(Civil) 626 : (2010) 1 RCR(Civil) 804
Land Acquisition Act, 1894 — Section 4
High Courts17 Sept 2009Allowed
Punjab Urban Planning and Development Authority and Another Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 625 : (2010) 1 RCR(Civil) 41
Constitution of India, 1950 — Article 226
High Courts17 Sept 2009Allowed
The Estate Officer and Another Vs Parveen Kumar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 619
Constitution of India, 1950 — Article 226
High Courts17 Sept 2009
Sita Ahuja Vs Tarun Kumar Kharbanda
Punjab And Haryana At Chandigarh · (2010) 4 RCR(Civil) 24
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 166
High Courts17 Sept 2009Dismissed
Naresh Dhankar and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 654
High Courts17 Sept 2009
Estate Officer, Huda, Panchkula And Another Vs Daryodhan Singh
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 1004
Constitution of India, 1950 — Article 226Haryana Urban Development Authority Act, 1977 — Section 16, 17, 17(4), 3(4), 30(2)
High Courts17 Sept 2009Allowed
Sant Lal Surekha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 229
Criminal Procedure Code, 1973 (CrPC) — Section 305(2)Insecticides Act, 1968 — Section 31, 33
High Courts17 Sept 2009
Arun Sabharwal Vs Anil Sabharwal and Others
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Civil) 770
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Sept 2009Dismissed
Raj Pal Singh Suhag Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 650
High Courts16 Sept 2009Allowed
M/s. Chopra Jewellers Vs Rajender Pal Gupta
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Rent) 228
High Courts16 Sept 2009Allowed
Balwinder Kaur Vs Financial Commissioner (Appeals-I), Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 739
Civil Procedure Code, 1908 (CPC) — Section 149Constitution of India, 1950 — Article 226, 227Court Fees Act, 1870 — Section 13