High Courts31 Aug 2009Allowed
Diocese of Amritsar of The Church of North India and Others Vs Buta Anayat Masih and Others
Punjab And Haryana At Chandigarh · (2010) 125 FLR 258 : (2009) 156 PLR 382
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,240 of 4,622
High Courts31 Aug 2009Allowed
Ashok Kumar Jain Vs Haryana Iron and Steel Rolling Mill and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 377 : (2010) 1 RCR(Civil) 752
Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 8
High Courts31 Aug 2009
Rajinder Kaur Vs Kuldeep Singh
Punjab And Haryana At Chandigarh · (2009) 4 CCC 354 : (2009) 4 CivCC 354 : (2010) 1 PLR 717 : (2010) 1 RCR(Civil) 818
Hindu Marriage Act, 1955 — Section 11, 25
High Courts28 Aug 2009Allowed
Bhim Sen Sharma Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2010) 124 FLR 281 : (2009) 156 PLR 370
Industrial Disputes Act, 1947 — Section 25F
High Courts28 Aug 2009Dismissed
Dharambir Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 368
Constitution of India, 1950 — Article 311
High Courts28 Aug 2009Dismissed
Talwinder and Others Vs Sumitra and Others
Punjab And Haryana At Chandigarh · (2011) ACJ 361 : (2009) 156 PLR 282 : (2011) 7 RCR(Civil) 1484
Motor Vehicles Act, 1988 — Section 173
High Courts28 Aug 2009
B.R. Madan Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2009) 319 ITR 82
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132B
High Courts28 Aug 2009
Cement Corporation of India Ltd. Vs Presiding Officer, Labour Court-cum-Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (2010) 2 LLJ 548
Industrial Disputes Act, 1947 — Section 9A
High Courts27 Aug 2009Allowed
RekhaTomar Vs Sanjeev Kumar
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 258
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Hindu Marriage Act, 1955 — Section 13, 26Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts27 Aug 2009
Bejul Somaia and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 26 : (2009) 156 PLR 361 : (2010) 1 RCR(Civil) 159
Constitution of India, 1950 — Article 14, 226
High Courts27 Aug 2009Allowed
Amarjit Kaur Vs Surinderjit Singh
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 427
Hindu Marriage Act, 1955 — Section 10, 13, 15
High Courts27 Aug 2009Allowed
Commissioner of Income Tax-II Vs Nank Milk Food (India) Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0197
Income Tax Act, 1961 — Section 119, 260A, 271, 273A
High Courts27 Aug 2009
Jaspal Kaur Vs Mahinder Singh
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 393
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Article 61, 27
High Courts27 Aug 2009
Rishi Pal Vs Luxmi Devi and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 811
High Courts27 Aug 2009Allowed
Ajmer Singh Ramana Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 683 : (2009) 7 SLR 301
Constitution of India, 1950 — Article 226, 227, 311
High Courts27 Aug 2009Dismissed
Tarsem Lal Vs The Improvement Trust and Others
Punjab And Haryana At Chandigarh · (2010) 159 PLR 387 : (2010) 2 RCR(Civil) 716
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Town Improvement Act, 1922 — Section 98
High Courts27 Aug 2009Dismissed
Baljit Singh Vs Manjit Singh and Others
Punjab And Haryana At Chandigarh · (2010) 157 PLR 548
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts27 Aug 2009
Surinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 30 CriminalCC 921
Penal Code, 1860 (IPC) — Section 302
High Courts27 Aug 2009Dismissed
Jasbir Kaur Vs Kuljit Singh
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 93 : (2009) 4 RCR(Civil) 737 : (2010) 1 RCR(Civil) 295
Contempt of Courts Act, 1971 — Section 11, 12Hindu Marriage Act, 1955 — Section 13, 15, 2(b), 2(c), 23(4)Penal Code, 1860 (IPC) — Section 120B, 406, 498A
High Courts26 Aug 2009Dismissed
Krishan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 359 : (2009) 4 RCR(Civil) 353
Constitution of India, 1950 — Article 226, 227