High Courts20 Apr 2009Dismissed
State of Punjab Vs Banto and Others and Bachan Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 04 P&H CK 0006
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,287 of 4,622
High Courts20 Apr 2009Allowed
Shriram Transport Finance Company Ltd. Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (2009) 04 P&H CK 0003
High Courts18 Apr 2009Dismissed
Harcharan Singh Bhalla Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 296
Prevention of Corruption Act, 1988 — Section 5(2)
High Courts18 Apr 2009Dismissed
Sadhu Ram Vs State of Haryana Giani Ram and others Vs Sadhu Ram
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 409
Penal Code, 1860 (IPC) — Section 304
High Courts18 Apr 2009
Baldev Raj Kapoor and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 521
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 506
High Courts18 Apr 2009
Mohinder Kumar Vs The State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 447
Penal Code, 1860 (IPC) — Section 376, 511
High Courts18 Apr 2009
Usha Rani Vs Sarbati Devi and another
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Civil) 582
High Courts18 Apr 2009Dismissed
Krishan Kumar Verma Vs Narender Prabhakar
Punjab And Haryana At Chandigarh · (2009) 156 PLR 109 : (2010) 1 RCR(Civil) 183
Specific Relief Act, 1963 — Section 20
High Courts18 Apr 2009
Haryana Power Generation Corporation Ltd. and Others Vs Mai Chand
Punjab And Haryana At Chandigarh · (2009) 156 PLR 107
High Courts18 Apr 2009
Ajmer Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 158 PLR 651(1)
Land Acquisition Act, 1894 — Section 4
High Courts18 Apr 2009
Rohit Kumar @ Rohit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 408
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 452
High Courts18 Apr 2009
Balwant Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 406
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420
High Courts18 Apr 2009
Laxmi Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 485
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420
High Courts18 Apr 2009
Sarvan Kumar Bhasin @ Sawran Kumar Bhasin and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 380
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts18 Apr 2009
Charan Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 629
Penal Code, 1860 (IPC) — Section 325, 34
High Courts18 Apr 2009
Rajwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 419
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts18 Apr 2009
Anokh Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 264
Penal Code, 1860 (IPC) — Section 324, 34
High Courts17 Apr 2009Dismissed
State of Haryana Vs Balwan
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 45 : (2009) 5 RCR(Criminal) 436
Penal Code, 1860 (IPC) — Section 376, 511
High Courts17 Apr 2009
Pardeep Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 378
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts17 Apr 2009Allowed
Prabhu Dayal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 3 RCR(Criminal) 499
Prevention of Corruption Act, 1988 — Section 13(1)(d), 7