High Courts17 Apr 2009Allowed
Pawan Kumar Vs Surinder Pal and Another
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 380 : (2009) 154 PLR 651 : (2010) 8 RCR(Civil) 1958
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,288 of 4,622
High Courts17 Apr 2009Dismissed
Paramjit Singh Vs Bimla Devi and Others
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 584 : (2009) 155 PLR 711 : (2009) 4 RCR(Civil) 399 : (2009) 2 RCR(Rent) 321
High Courts17 Apr 2009Dismissed
Commissioner of Central Excise Vs Darmania Enterprises
Punjab And Haryana At Chandigarh · (2009) 14 STR 741
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 83
High Courts17 Apr 2009
Anil and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 04 P&H CK 0217
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts17 Apr 2009Dismissed
Khara Soap Factory Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 04 P&H CK 0199
High Courts17 Apr 2009
Punjab Khadi and Village Industries Board and Another Vs Jagdev Singh and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 649
High Courts17 Apr 2009Dismissed
Priyaraj Electronics Ltd. Vs Motorola India (P.) Ltd.
Punjab And Haryana At Chandigarh · (2009) 3 CompLJ 236 : (2009) 92 SCL 263
COMPANIES ACT, 1956 — Section 433, 434, 439Contract Act, 1872 — Section 70Limitation Act, 1963 — Section 18
High Courts17 Apr 2009Allowed
S. Sukhdeep Singh Jhikka Vs S. Ajit Singh Deogan and Others
Punjab And Haryana At Chandigarh · (2009) 150 CompCas 182 : (2009) 2 ILR (P&H) 559 : (2009) 93 SCL 212
COMPANIES ACT, 1956 — Section 110, 111, 291, 397, 398
High Courts17 Apr 2009
Rahul Bhakoo Vs Gulzar Singh
Punjab And Haryana At Chandigarh · (2011) 1 BC 597 : (2010) 1 RCR(Criminal) 425
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Apr 2009Allowed
Jaskaran Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 457
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c), 25
High Courts17 Apr 2009Dismissed
Kamaljit Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 82
Criminal Procedure Code, 1973 (CrPC) — Section 181, 181(4), 210, 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 406, 498A
High Courts17 Apr 2009
Dharam Pal Maddar Vs Union of India and Another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 540
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts17 Apr 2009Dismissed
Kamaljit Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 433
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts17 Apr 2009
Bheem Sain and another Vs Arjun Singh and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 248
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts17 Apr 2009
Sound Fibre Vs B.K. Duplex Ltd.
Punjab And Haryana At Chandigarh · (2010) 155 CompCas 308 : (2009) 95 SCL 14
COMPANIES ACT, 1956 — Section 433, 434, 439
High Courts17 Apr 2009Allowed
Jaskaran Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 32 CriminalCC 562
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c), 25
High Courts16 Apr 2009
Kuldip Singh Vs Gurmail Singh and others
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 502
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts16 Apr 2009
Tejinder Kaur @ Harmanpreet Kaur and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 407
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts16 Apr 2009Dismissed
Narinder Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 355
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts16 Apr 2009
Satguru Trading Co. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 29 VST 58
Punjab General Sales Tax Act, 1948 — Section 11(3)