High Courts07 May 2009Dismissed
Ramesh Chand Vs Kishan Chand
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0153
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,274 of 4,622
High Courts07 May 2009Allowed
Lajpat Rai Tayal Vs Maman Ram Dalmia
Punjab And Haryana At Chandigarh · (2009) 155 PLR 727 : (2009) 2 RCR(Rent) 365
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2(d)
High Courts07 May 2009
Harnek Singh @ Maddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0139
Penal Code, 1860 (IPC) — Section 325, 436
High Courts07 May 2009
B.D. Goel Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0128
High Courts07 May 2009Dismissed
Jai Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 May 2009Dismissed
Chetan K. Singh Vs Citi Bank N.A. and Others
Punjab And Haryana At Chandigarh · (2009) 150 CompCas 409 : (2010) 97 SCL 15
COMPANIES ACT, 1956 — Section 446, 536, 537
High Courts07 May 2009
Balbir Singh and Other Vs State of Punjab and Anothers
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 227
Punjab Education Service Class III (Cadre) Rules, 1955 — Rule 10
High Courts07 May 2009Allowed
Anisa Begum Vs Asstt. Collector of Customs
Punjab And Haryana At Chandigarh · (2010) 258 ELT 190
Arms Act, 1959 — Section 25Customs Act, 1962 — Section 11, 110, 135, 77Imports and Exports (Control) Act, 1947 — Section 3
High Courts06 May 2009
Satish Kumar Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 325
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts06 May 2009Dismissed
Balbir Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 788 : (2009) 6 SLR 112
Constitution of India, 1950 — Article 226Punjab Civil Services (Promotion of Stenographers and Stenotypists) Rules, 1961 — Rule 3, 3(1), 3(2)
High Courts06 May 2009Allowed
Raj Rani and Another Vs Krishan Bhatia and Others
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 273 : (2010) 1 RCR(Civil) 72 : (2009) 2 RCR(Rent) 662
East Punjab Urban Rent Restriction Act, 1949 — Section 10(2)(i)(b), 10(2)(ii)(b), 13(2)(i)(b), 13(2)(ii), 15(4)
High Courts06 May 2009Dismissed
M/s Jethu Mal Mohan Lal and another Vs Shri A.S. Guliani and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 727 : (2009) 4 RCR(Criminal) 570
Contempt of Courts Act, 1971 — Section 12
High Courts06 May 2009Allowed
Ritesh Gupta Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 61
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 May 2009
Parvinder Kumar @ Bindri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 514
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34
High Courts05 May 2009
Rajiv Kumar and another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 361
Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 May 2009Dismissed
Romesh Sharma Vs Prem Kumar Sharma
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 671 : (2010) 1 DMC 299 : (2009) 156 PLR 507 : (2009) 3 RCR(Civil) 725
Hindu Marriage Act, 1955 — Section 13, 9
High Courts05 May 2009Dismissed
Major Singh Vs Financial Commissioner, Co-Operation and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 487 : (2009) 3 RCR(Civil) 816
High Courts05 May 2009
Mahender Singh Jandiwale Vs Chhaju Ram and Another
Punjab And Haryana At Chandigarh · (2009) 156 PLR 459 : (2009) 3 RCR(Civil) 556
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 May 2009Dismissed
Badri Parshad Vs Ram Niwas and Others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 383
Civil Procedure Code, 1908 (CPC) — Section 35A, 92
High Courts05 May 2009Dismissed
Kaushalya Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 606
Punjab Security of Land Tenures Act, 1953 — Section 5B(1)