High Courts05 May 2009Allowed
Manjinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 155 PLR 689 : (2009) 4 RCR(Criminal) 919
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 392, 411
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,275 of 4,622
High Courts05 May 2009Dismissed
Harbans Singh and Pishori Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 05 P&H CK 0127
Land Acquisition Act, 1894 — Section 4
High Courts05 May 2009
Sohan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 81
Administration of Evacuee Property Act, 1950 — Section 28, 46, 7Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 59
High Courts05 May 2009
Sunder Lal Vs Anjuman Amdad Bahmi Co-operative Society, Khzri
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 458
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 May 2009
Subhash Goyal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 222
Land Acquisition Act, 1894 — Section 5A
High Courts05 May 2009Dismissed
Commissioner, Central Excise Commissionerate Vs A.D. Communication
Punjab And Haryana At Chandigarh · (2009) 15 STR 678 : (2009) 20 STT 495
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 83, 84
High Courts05 May 2009Allowed
Yadvinder Singh and Others Vs Mansa Singh and Another
Punjab And Haryana At Chandigarh · (2009) 155 PLR 687 : (2010) 1 RCR(Criminal) 71
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts05 May 2009
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) CriLJ 4550 : (2010) 7 RCR(Criminal) 453
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304, 308, 323, 34
High Courts05 May 2009Allowed
Ajit and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 182
Penal Code, 1860 (IPC) — Section 34, 364
High Courts05 May 2009
Satnam Singh Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2009) 156 PLR 539 : (2009) 3 RCR(Civil) 759 : (2009) 2 RCR(Rent) 61
East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 2(dd)
High Courts05 May 2009Allowed
Vijay Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 542 : (2009) 3 RCR(Civil) 814 : (2009) 4 SLR 433
Constitution of India, 1950 — Article 226, 227
High Courts05 May 2009Allowed
Randip Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 421
Penal Code, 1860 (IPC) — Section 279, 337
High Courts04 May 2009
M.R.F. Limited and Another Vs S. Major Singh Purewal
Punjab And Haryana At Chandigarh · (2009) 156 PLR 23 : (2009) 3 RCR(Civil) 196 : (2009) 1 RCR(Rent) 624
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts04 May 2009
Sham Singh and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 15 : (2009) 3 RCR(Civil) 121 : (2009) 3 RCR(Criminal) 66
High Courts04 May 2009
Dharambir Singh and others Vs Union of India, through the Land Acquisition Land Acquisition Collector .
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 798
High Courts04 May 2009
Naveen alias Tinku Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) CriLJ 4698
Penal Code, 1860 (IPC) — Section 302, 452
High Courts04 May 2009Allowed
Smt. Santosh Devi Vs Orlental Bank of Commerce and Another
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 631 : (2009) 7 SLR 403
High Courts01 May 2009Dismissed
Rajiv Kumar and another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 469
Penal Code, 1860 (IPC) — Section 307, 323
High Courts01 May 2009Dismissed
Lehri Singh Vs M/s. Sawan Traders (India)
Punjab And Haryana At Chandigarh · (2010) 1 CivCC 222 : (2009) 4 RCR(Civil) 379
Limitation Act, 1963 — Article 1
High Courts01 May 2009Allowed
Dharamvir Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 425 : (2009) 3 RCR(Civil) 168
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7, 8