High Courts25 Feb 2009Allowed
Jaimal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 154 PLR 335 : (2009) 3 RCR(Civil) 302
Land Acquisition Act, 1894 — Section 18, 4, 6Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,309 of 4,622
High Courts25 Feb 2009Dismissed
Firm Charan Ram Lal Chand, Karyana Merchant and Others Vs Prem Chand and Others
Punjab And Haryana At Chandigarh · (2009) 155 PLR 437 : (2009) 4 RCR(Civil) 81 : (2009) 2 RCR(Rent) 227
High Courts25 Feb 2009Dismissed
Jatinder Kaur and Another Vs Jaskirat Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 508 : (2009) 154 PLR 701 : (2009) 3 RCR(Civil) 98
Civil Procedure Code, 1908 (CPC) — Section 141Succession Act, 1925 — Section 372, 384, 388
High Courts25 Feb 2009Allowed
Shakuntla Vs Rajesh
Punjab And Haryana At Chandigarh · (2009) 155 PLR 414 : (2010) 5 RCR(Civil) 261
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 6Hindu Marriage Act, 1955 — Section 13B, 9
High Courts25 Feb 2009Allowed
Satya Narain and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2010) 2 Crimes 288 : (2009) 154 PLR 774 : (2009) 3 RCR(Criminal) 97
Criminal Procedure Code, 1973 (CrPC) — Section 320, 432, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts25 Feb 2009Allowed
Sugar and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 484
Penal Code, 1860 (IPC) — Section 376(2)(g), 506
High Courts24 Feb 2009
Delhi Public School Society and another Vs Haryana Urban Development Authority and others
Punjab And Haryana At Chandigarh · (2009) 2 PLR 448 : (2009) 5 RCR(Civil) 776
High Courts24 Feb 2009
Commissioner of C. Ex. Vs Kulcip Medicines (P) Ltd.
Punjab And Haryana At Chandigarh · (2009) 14 STR 608
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65, 70, 77Finance Act, 1997 — Section 70
High Courts24 Feb 2009Dismissed
Union of India (UOI) Vs Dominic David and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 472
Limitation Act, 1963 — Section 5
High Courts24 Feb 2009Dismissed
Tejinder Singh and Another Vs Kuldip Singh and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 445
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Succession Act, 1925 — Section 63
High Courts24 Feb 2009Allowed
Nirmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 154 PLR 356
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts24 Feb 2009Allowed
Krishan Kumar Vs Rajmal and Another
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 207 : (2009) 154 PLR 475 : (2009) 5 RCR(Civil) 784
Constitution of India, 1950 — Article 227
High Courts24 Feb 2009Dismissed
Surjit Singh Vs Additional Deputy Commissioner, Hoshiarpur-cum-Election Tribunal and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 132 : (2009) 155 PLR 409 : (2010) 5 RCR(Civil) 252
Representation of the People Act, 1951 — Section 37, 82
High Courts24 Feb 2009
Jai Bhagwan and Others Vs Surender Singh and Another
Punjab And Haryana At Chandigarh · (2010) 1 ICC 603 : (2010) 1 RCR(Civil) 391
Specific Relief Act, 1963 — Section 15, 20
High Courts24 Feb 2009
New Diwan Oil Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 328 ITR 432 : (2009) 178 TAXMAN 461
Income Tax Act, 1961 — Section 133A, 139, 71
High Courts24 Feb 2009
James Hotels Ltd. Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 159 : (2009) 154 PLR 454 : (2009) 3 RCR(Civil) 279
Constitution of India, 1950 — Article 226
High Courts24 Feb 2009Dismissed
Abhey Singh Vs Shri Arjun Singh Kirpa Ram Charitable Trust and Another
Punjab And Haryana At Chandigarh · (2009) 154 PLR 477 : (2009) 2 RCR(Rent) 286
High Courts24 Feb 2009Allowed
Ishwar Dutt and Others Vs Jangra Brahman Dharamshala and Another
Punjab And Haryana At Chandigarh · (2009) 154 PLR 557
High Courts24 Feb 2009
Commissioner of Central Excise Vs Kulcip Medicines (P.) Ltd.
Punjab And Haryana At Chandigarh · (2009) 225 CTR 203 : (2009) 20 STT 264 : (2009) 23 VST 177
Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1994 — Section 65, 70, 77
High Courts24 Feb 2009
Taksh-Shila Vidya Mandir Education Society and Another Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 231 : (2010) 5 RCR(Civil) 290
Constitution of India, 1950 — Article 226Haryana Urban Development Authority Act, 1977 — Section 17(3)