High Courts30 Mar 2009
Seema Rani Vs Union of India, Through General Manager, Northern Railways, New Delhi
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 478 : (2010) 2 RCR(Civil) 699
Railways Act, 1890 — Section 124A, 125
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,294 of 4,622
High Courts30 Mar 2009Dismissed
Shree Baidyanath Ayurved Bhawan Ltd. Vs Bhatia Enterprises and Another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 763
Arbitration and Conciliation Act, 1996 — Section 11, 34Civil Procedure Code, 1908 (CPC) — Section 46Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts30 Mar 2009Dismissed
Rajinder (deceased) through L.Rs. and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0090
Land Acquisition Act, 1894 — Section 4
High Courts30 Mar 2009
Harmesh Singla Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 382
High Courts30 Mar 2009Allowed
Jaspreet Kaur and Another Vs Gurmail Singh and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0086
High Courts30 Mar 2009
Daljit Singh Vs Mehar Singh and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0085
Constitution of India, 1950 — Article 227
High Courts30 Mar 2009
State of Haryana and Others Vs Karan Singh
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0084
High Courts30 Mar 2009Dismissed
Daljit Singh Randhawa Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0082
High Courts30 Mar 2009Dismissed
Court on its own motion Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0073
Constitution of India, 1950 — Article 14Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Section 15
High Courts30 Mar 2009Dismissed
Ram Kumar Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0065
High Courts30 Mar 2009
Parle Biscuits Limited Vs District Town Planner and Another
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0064
High Courts30 Mar 2009Dismissed
Surinder Kumar Vs Ashok Kumar and Others
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0046
Succession Act, 1925 — Section 276
High Courts30 Mar 2009
Civtech Engineers Pvt. Ltd. Vs Haryana Officer Cooperative Group Housing Society and Others
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 708
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)
High Courts27 Mar 2009
Mam Chand Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 450
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Mar 2009
Manjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 486
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts27 Mar 2009Dismissed
Mani Chhabra Vs Aloka Chhabra
Punjab And Haryana At Chandigarh · (2009) 4 CivCC 502 : (2009) 156 PLR 80 : (2010) 1 RCR(Civil) 257 : (2009) 2 RCR(Rent) 484
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts27 Mar 2009Dismissed
Charan Singh and Another Vs Mani Kant and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 136
High Courts27 Mar 2009
Amarjit Singh and Sons Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 116 : (2009) 2 RCR(Civil) 724
High Courts27 Mar 2009
Cybersys Infotech Ltd. Vs District Magistrate and Others
Punjab And Haryana At Chandigarh · (2011) 163 CompCas 442
Companies Act, 1956 — Section 446, 456(1A), 456(2), 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(13), 13(2), 13(4), 13(9), 14Transfer of Property Act, 1882 — Section 65A
High Courts27 Mar 2009
Bhim Singh @ Bhima Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0074
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18