High Courts17 Aug 2009Dismissed
State of Haryana Vs Nirmal Singh
Punjab And Haryana At Chandigarh · (2010) 159 PLR 26
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,246 of 4,622
High Courts13 Aug 2009
Hakim Kishorilal College of Education Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 316
Constitution of India, 1950 — Article 14, 16, 226National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 14(1), 14(3)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2005 — Regulation 8, 8(3), 8(4)
High Courts13 Aug 2009Dismissed
Union of India (UOI) and Others Vs Om Parkash Bagri and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 431
High Courts13 Aug 2009
Jarnail Singh Vs Bharat Sanchar Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 427 : (2010) 30 VST 146
Constitution of India, 1950 — Article 366
High Courts13 Aug 2009Dismissed
Karnail Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 227 CTR 260 : (2009) 156 PLR 423 : (2009) 4 RCR(Civil) 564 : (2009) 184 TAXMAN 257
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16, 17, 194A, 2, 3Land Acquisition Act, 1894 — Section 18, 28, 31, 34, 4
High Courts13 Aug 2009Dismissed
Joginder Singh Aulakh Vs Director (U.T.) Ministry of Human Resource and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1011
High Courts13 Aug 2009Dismissed
M/s Vijay Automobiles Vs Hindustan Machine Tools Ltd. (Tractors) and another
Punjab And Haryana At Chandigarh · (2011) 163 PLR 130
Arbitration and Conciliation Act, 1996 — Section 12, 13, 13(5), 31, 31(7)Limitation Act, 1963 — Article 1 , 85
High Courts13 Aug 2009
Manoj Kumar Aggarwal and Another Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 236 : (2009) 4 RCR(Civil) 272 : (2009) 2 RCR(Rent) 291
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A(1A)
High Courts13 Aug 2009
Surjit Kaur and another Vs Bhupinder Singh Waraich
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 563
High Courts12 Aug 2009Dismissed
Pharas Ram Vs Collector and Others
Punjab And Haryana At Chandigarh · (2010) 157 PLR 136 : (2009) 4 RCR(Civil) 351
Constitution of India, 1950 — Article 226, 227
High Courts12 Aug 2009
Kurali Toll Bridge Co. Pvt. Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0144
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts12 Aug 2009
Lajja Ram and others Vs Rati Chand and others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 598
High Courts12 Aug 2009Dismissed
Mansa Singh Vs Amandeep Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 411
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts12 Aug 2009Dismissed
Tarsem Lal Vs Haryana Land Reclamation and Development Corporation Limited and Others
Punjab And Haryana At Chandigarh · (2010) 124 FLR 100 : (2010) 2 LLJ 9 : (2009) 156 PLR 289
Industrial Disputes Act, 1947 — Section 2, 25G, 25H
High Courts12 Aug 2009Dismissed
Ishar Singh and Sons and Another Vs Swami Vivek Nand Ji Maharaj and Others
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0066
Evidence Act, 1872 — Section 92
High Courts12 Aug 2009Dismissed
Mehar Singh Vs Bhajan Singh
Punjab And Haryana At Chandigarh · (2010) 2 CivCC 493 : (2009) 156 PLR 413 : (2010) 2 RCR(Civil) 350
Specific Relief Act, 1963 — Section 20
High Courts12 Aug 2009Dismissed
Jai Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 415 : (2010) 1 RCR(Criminal) 350
Civil Procedure Code, 1908 (CPC) — Section 107, 151Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 156, 173, 190, 193
High Courts12 Aug 2009Dismissed
Lakmi and Others Vs Karam Singh
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 768 : (2009) 156 PLR 421 : (2010) 8 RCR(Civil) 637
High Courts12 Aug 2009Dismissed
Jai Singh Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 415
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Aug 2009Dismissed
Sardul Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 529
Criminal Procedure Code, 1973 (CrPC) — Section 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18