High Courts27 May 2009Dismissed
Shri Neelam Oswal Vs Science India Com. Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 117
Arbitration and Conciliation Act, 1996 — Section 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,267 of 4,622
High Courts27 May 2009
Rajinder Singla and Another Vs Sumac Engineering P. Ltd. (In Liquidation) and Others
Punjab And Haryana At Chandigarh · (2009) 152 CompCas 231
COMPANIES ACT, 1956 — Section 446, 529A, 537
High Courts27 May 2009
Ashok Kumar @ Pappu Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0092
Penal Code, 1860 (IPC) — Section 323, 325
High Courts27 May 2009Dismissed
Harmndeep Singh Vs Swaran Singh and Others
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 797 : (2009) 155 PLR 642 : (2010) 1 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Section 151, 96Hindu Succession Act, 1956 — Section 15
High Courts27 May 2009Allowed
Ranjit Singh and Others Vs Faridabad Complex Administration
Punjab And Haryana At Chandigarh · (2009) 155 PLR 646 : (2009) 4 RCR(Civil) 347
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 May 2009
Jawala Dass and Others Vs Chhotu Ram and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 314
High Courts27 May 2009
Rajpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 323
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 May 2009Allowed
Vipan Kumar Vs Smt. Asha Lata Ahuja and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 737 : (2010) 7 RCR(Civil) 1317
Civil Procedure Code, 1908 (CPC) — Section 11Contract Act, 1872 — Section 10, 2, 2(d)
High Courts26 May 2009Dismissed
State of Punjab Vs Swaran Singh
Punjab And Haryana At Chandigarh · (2009) 30 CriminalCC 573
Constitution of India, 1950 — Article 14, 21
High Courts26 May 2009
Government Medical Store Depot Vs Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (2009) 25 VST 49
Haryana General Sales Tax Act, 1973 — Section 59
High Courts26 May 2009
Ajai Singh Vs Gurinder Singh and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 630 : (2009) 156 PLR 270
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts26 May 2009Dismissed
State of Punjab Vs Swaran Singh Sartej Singh Narula and another Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 213
Arms Act, 1959 — Section 27(3)Constitution of India, 1950 — Article 14
High Courts26 May 2009Dismissed
Union of India and Others Vs Ved Parkash Sharma
Punjab And Haryana At Chandigarh · (2010) 2 ILR (P&H) 393
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 80, 9Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 15, 2(31)Railways Act, 1989 — Section 124, 124A, 82A
High Courts25 May 2009
Mehar Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) CriLJ 409 : (2010) 2 RCR(Criminal) 167
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 May 2009Allowed
Sunil Sood Vs Roshan Lal
Punjab And Haryana At Chandigarh · (2009) 155 PLR 800
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 May 2009Allowed
State of Punjab and Others Vs Jagir Singh
Punjab And Haryana At Chandigarh · (2009) 155 PLR 793
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 May 2009
State of Punjab and Another Vs Indian Colour Centre
Punjab And Haryana At Chandigarh · (2010) 28 VST 458
Punjab Value Added Tax Act, 2005 — Section 68
High Courts25 May 2009
Roadmaster Industries of India P. Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 715 : (2010) 329 ITR 69
Income Tax Act, 1961 — Section 139(8), 143, 143(3), 144, 154
High Courts25 May 2009Dismissed
Jaswant Singh Vs C.B.I.
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 99
Prevention of Corruption Act, 1988 — Section 13(1)(d), 7
High Courts22 May 2009Dismissed
Commissioner of Income Tax Vs Maruti Employees Co-operative House Building Society Ltd.
Punjab And Haryana At Chandigarh · (2010) 235 CTR 407 : (2010) 320 ITR 254
Income Tax Act, 1961 — Section 143(3)