COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,237 of 4,622

High Courts09 Sept 2009Dismissed

Sanjay Kumar @ Sanju Vs State of Haryana

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 44

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55Penal Code, 1860 (IPC) — Section 294

Read judgment

High Courts09 Sept 2009

Cap. (Retd.) Manmohan Lowe and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0060

Haryana Apartment Ownership Act, 1983 — Section 3(f)

Read judgment

High Courts09 Sept 2009Allowed

Anil Kumar Jaggi Vs Presiding Officer, Central Government, Industrial Tribunal-Cum-Labour Court-I, Chandigarh and Another

Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 337

Read judgment

High Courts08 Sept 2009Allowed

Partap Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 649

Constitution of India, 1950 — Article 1, 2, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 5, 8

Read judgment

High Courts08 Sept 2009Allowed

Seema Rathee Vs Ajay Kumar Rathee

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 701 : (2010) 158 PLR 109 : (2010) 1 RCR(Civil) 350

Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts08 Sept 2009Dismissed

Rama Fruit Company Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 157 PLR 140 : (2009) 4 RCR(Civil) 389

Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Sept 2009

Yog Raj @ Jog Raj|Ranjit Singh Vs Bhajan Kaur and Others|Bhajan Kaur and Others

Punjab And Haryana At Chandigarh · (2009) 4 AICJ 634 : (2010) 1 RCR(Civil) 202

Motor Vehicles Act, 1988 — Section 173, 2(30)

Read judgment

High Courts08 Sept 2009

Central Tool Room Vs Presiding Officer, Industrial Tribunal and Another

Punjab And Haryana At Chandigarh · (2009) 156 PLR 586

Read judgment

High Courts07 Sept 2009Dismissed

Ajit Kumar and Others Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court and Another

Punjab And Haryana At Chandigarh · (2010) 124 FLR 1072 : (2010) 3 LLJ 487 : (2010) 157 PLR 353 : (2010) 1 RCR(Civil) 562

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts07 Sept 2009Dismissed

R.S. Malik Vs Krishan Mohan, IAS and Others

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 388 : (2010) 1 RCR(Civil) 76

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7(i), 7(iv)(f)

Read judgment

High Courts07 Sept 2009

Haryana State Electronics Development Corporation Limited Vs Mrs. Shashi Kapoor and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 288

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 29, 33, 35, 36

Read judgment

High Courts07 Sept 2009Dismissed

Bindra Contractors Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2010) 321 ITR 269

Income Tax Act, 1961 — Section 139

Read judgment

High Courts07 Sept 2009Dismissed

Lakhwinder Kumar and Others Vs Pavitter Kaur (dead) through L.Rs. and Others

Punjab And Haryana At Chandigarh · (2010) 3 RCR(Civil) 279 : (2010) 1 RCR(Rent) 588

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B, 13B(1), 13B(3), 18APenal Code, 1860 (IPC) — Section 120B, 148, 149, 323, 380

Read judgment

High Courts05 Sept 2009Dismissed

ICICI Bank Ltd. Vs Saurav Chemicals Ltd.

Punjab And Haryana At Chandigarh · (2010) 153 CompCas 429

Companies Act, 1956 — Section 434, 439

Read judgment

High Courts05 Sept 2009

Rajni Vs Rajeev Dass and Another

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 448

Divorce Act, 1869 — Section 10, 17

Read judgment

High Courts05 Sept 2009Dismissed

Piara Singh Vs Khazan Singh

Punjab And Haryana At Chandigarh · (2009) 156 PLR 584

Civil Procedure Code, 1908 (CPC) — Section 10

Read judgment

High Courts05 Sept 2009Dismissed

Union of India (UOI) and Others Vs Vijender Kumar, JE (Civil) and Others, Suresh Kumar Sharma and Bal Krishan Sharma, JE (E and M) and Others Tek Chand and Smt. S. Poonnammal Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0094

Constitution of India, 1950 — Article 309

Read judgment

High Courts05 Sept 2009

Susheel Kumar @ Sheel Kumar Vs Avtar Singh

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 67801

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts05 Sept 2009Allowed

The Executive Engineer, Haryana State Electricity Board, Division Dharuhera, Now Dakshani Haryana Bijlivitran Nigam Limited and Another Vs Presiding Officer, Labour Court and Others

Punjab And Haryana At Chandigarh · (2010) 124 FLR 461 : (2010) 2 LLJ 72 : (2009) 156 PLR 580

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts04 Sept 2009Dismissed

Mata Din Vs Haryana Education Board and Another

Punjab And Haryana At Chandigarh · (2009) 156 PLR 573 : (2009) 7 SLR 515

Industrial Disputes Act, 1947 — Section 25T

Read judgment