High Courts26 Aug 2009Dismissed
Rattan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 350
Arms Act, 1959 — Section 23, 39
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,241 of 4,622
High Courts26 Aug 2009
State of Punjab and another Vs Mohan Lal
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 841
High Courts26 Aug 2009
Gurbaz Singh alias Baja Singh Vs Bhal Singh and Others
Punjab And Haryana At Chandigarh · (2010) 1 ILR (P&H) 354 : (2009) 156 PLR 352 : (2010) 1 RCR(Civil) 470
Evidence Act, 1872 — Section 64, 65, 66, 91, 92Transfer of Property Act, 1882 — Section 60, 62, 67
High Courts26 Aug 2009Allowed
Devi Ram Vs Krishan
Punjab And Haryana At Chandigarh · (2010) 158 PLR 267
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts26 Aug 2009Allowed
Goodyear India Ltd. Vs D.N. Trikha and Another
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 981 : (2009) 4 RCR(Civil) 534
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts26 Aug 2009Dismissed
Smt. Inderjit Kaur Vs Sher Singh and Others
Punjab And Haryana At Chandigarh · (2010) 157 PLR 542
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts26 Aug 2009
Meena Dawar and Others Vs Rajeev Arora
Punjab And Haryana At Chandigarh · (2010) 157 PLR 544
Constitution of India, 1950 — Article 227
High Courts25 Aug 2009
Sant Ram and others Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 106 : (2010) 1 RCR(Criminal) 546
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Aug 2009Dismissed
Commissioner of Income Tax Vs Winsome Textile Industries Ltd.
Punjab And Haryana At Chandigarh · (2009) 319 ITR 204
Income Tax Act, 1961 — Section 14A, 260A, 36
High Courts25 Aug 2009Dismissed
The Commissioner of Income Tax-I Vs Punjab State Industrial Development Corporation
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0199
Income Tax Act, 1961 — Section 260A
High Courts25 Aug 2009Dismissed
Raj Kali Vs Jitender and Others
Punjab And Haryana At Chandigarh · (2010) 3 CivCC 800 : (2010) 158 PLR 258 : (2010) 5 RCR(Civil) 790
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17
High Courts25 Aug 2009Dismissed
Mohinder Singh and Another Vs Swaran Singh Grewal and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 348
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Aug 2009Dismissed
Smt. Rajbala Vs Nepal Singh
Punjab And Haryana At Chandigarh · (2010) 1 BC 113 : (2009) 156 PLR 344 : (2010) 6 RCR(Civil) 27
Registration Act, 1908 — Section 17, 49
High Courts25 Aug 2009Dismissed
Commissioner of Income Tax-I Vs Kings Exports
Punjab And Haryana At Chandigarh · (2009) 318 ITR 100
Income Tax Act, 1961 — Section 10, 14A, 260A, 36, 80HHC
High Courts25 Aug 2009
Sarwan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 173 : (2010) 1 RCR(Civil) 488
Motor Vehicles Act, 1988 — Section 168
High Courts25 Aug 2009
Raghunath and Others Vs State of Haryana Pindi Dass and State of Haryana Vs Raghunath and Others
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325Probation of Offenders Act, 1958 — Section 4
High Courts25 Aug 2009
Jagjit Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 326, 34Probation of Offenders Act, 1958 — Section 4
High Courts25 Aug 2009Dismissed
Raghubir Singh and Others Vs Tajinder Pal Singh and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 755 : (2009) 156 PLR 346 : (2010) 6 RCR(Civil) 389
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 3
High Courts25 Aug 2009Allowed
Virender Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 54
High Courts25 Aug 2009
Sant Ram and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 106
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 161, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433, 433A, 482