COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,299 of 4,622

High Courts23 Mar 2009Dismissed

Employees State Insurance Corporation Vs D.C.M. Engineering Products

Punjab And Haryana At Chandigarh · (2010) 124 FLR 736 : (2010) 2 LLJ 540 : (2009) 156 PLR 265

Employees State Insurance Act, 1948 — Section 75, 85, 85B

High Courts23 Mar 2009Allowed

Anil Kumar Dev and Another Vs Brijinder Kaur and Another

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0056

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts23 Mar 2009Allowed

Anil Kumar Dev and another Vs Brijinder Kaur and another

Punjab And Haryana At Chandigarh · (2011) 7 RCR(Civil) 1173

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 7 Rule 11

High Courts23 Mar 2009

Employees State Insurance Corporation Vs Vinod Iron Foundary

Punjab And Haryana At Chandigarh · (2009) 123 FLR 872 : (2010) 2 LLJ 504 : (2009) 156 PLR 228

Employees State Insurance Act, 1948 — Section 39, 45, 45A, 75, 77

High Courts23 Mar 2009Dismissed

State of Punjab Vs Prem Singh

Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 941

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts21 Mar 2009Dismissed

Bhim Sain Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2009) 30 CriminalCC 785 : (2009) 4 RCR(Criminal) 493

Prevention of Corruption Act, 1988 — Section 13(1)(d)(ii)

High Courts21 Mar 2009

Jaswant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 533

Penal Code, 1860 (IPC) — Section 161

High Courts21 Mar 2009Dismissed

Amarjit Singh Sidhu Vs Jeetmohinder Singh Sidhu

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0173

Penal Code, 1860 (IPC) — Section 171CRepresentation of the People Act, 1951 — Section 100, 101, 117, 123, 80

High Courts21 Mar 2009Dismissed

State of Haryana Vs Jai Durga Finvest Private Limited

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0164

High Courts21 Mar 2009Dismissed

Raghbir Singh (dead through LRs.) and Others Vs Jarnail Singh (dead through Lrs.) and Others

Punjab And Haryana At Chandigarh · (2009) 03 P&H CK 0153

Succession Act, 1925 — Section 105, 63

High Courts21 Mar 2009Allowed

Hanuman Vs State of Haryana

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 426

Penal Code, 1860 (IPC) — Section 279, 304A

High Courts21 Mar 2009

State of Haryana Vs Om Parkash

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 414

Penal Code, 1860 (IPC) — Section 279

High Courts21 Mar 2009Dismissed

Harjinder Singh and Vinod Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 2823

Penal Code, 1860 (IPC) — Section 34, 392

High Courts21 Mar 2009Allowed

Anil Kumar Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 258

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A

High Courts21 Mar 2009

Puran Singh @ Sampuran Singh Vs Financial Commissioner (Development), Punjab, Chandigarh and others

Punjab And Haryana At Chandigarh · (2009) 3 PLR 227 : (2009) 2 RCR(Civil) 712

High Courts20 Mar 2009

Pegasus Asset Reconstruction P. Ltd. Vs Haryana Concast Ltd.

Punjab And Haryana At Chandigarh · (2009) 152 CompCas 215

COMPANIES ACT, 1956 — Section 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 35, 37, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 32

High Courts20 Mar 2009Allowed

Rajpura Gas House (Indane LPG Distributor) Vs B.S. Koli and Another

Punjab And Haryana At Chandigarh · AIR 2009 P&H 137 : (2009) 3 CivCC 542 : (2009) 156 PLR 28 : (2009) 3 RCR(Civil) 317

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 14, 5

High Courts20 Mar 2009Dismissed

National Rice and General Mills and Others Vs Bank of India and Others

Punjab And Haryana At Chandigarh · AIR 2009 P&H 129 : (2009) 2 RCR(Civil) 611

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

High Courts20 Mar 2009

Manohar Lal Vs Rajwant Singh and another

Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 283

High Courts20 Mar 2009Dismissed

Bholi Malhotra Vs Bank of Baroda and Others

Punjab And Haryana At Chandigarh · (2010) 1 LLJ 44 : (2009) 155 PLR 430