High Courts27 Jan 2009Allowed
State of Punjab and Others Vs Ajmer Singh
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 474 : (2009) 154 PLR 749 : (2009) 2 RCR(Rent) 169
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,321 of 4,622
High Courts27 Jan 2009Allowed
Vinod Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1821
Penal Code, 1860 (IPC) — Section 363, 366A
High Courts27 Jan 2009
Gurjatinder Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 01 P&H CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 124A
High Courts27 Jan 2009
Tejinder Walia and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 01 P&H CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts27 Jan 2009
Desh Vijay Hosiery Factory Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 28 VST 162
Punjab General Sales Tax Act, 1948 — Section 22(2)
High Courts27 Jan 2009Allowed
Gupta International Vs Commissioner of Income Tax, Karnal
Punjab And Haryana At Chandigarh · (2009) 01 P&H CK 0010
High Courts27 Jan 2009Dismissed
Dy. Commr. of C. Ex. Vs A.S. Bindra
Punjab And Haryana At Chandigarh · (2010) 256 ELT 366
Customs Act, 1962 — Section 110, 110(1), 111
High Courts23 Jan 2009Dismissed
Commissioner of Income Tax-II, Chandigarh Vs Amarjit Singh Randhawa
Punjab And Haryana At Chandigarh · (2009) 01 P&H CK 0244
Income Tax Act, 1961 — Section 234B
High Courts23 Jan 2009Dismissed
Rajinder Kumar @ Laddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 779
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323
High Courts23 Jan 2009Allowed
Smt. Sarita Gupta and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417
High Courts23 Jan 2009
Sunil Kumar Sharma Vs Perfexa Solutions Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2009) 154 PLR 587
Arbitration and Conciliation Act, 1996 — Section 11
High Courts23 Jan 2009Allowed
Parbhati and Others Vs Budhi and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 443
Punjab Land Revenue Act, 1887 — Section 44
High Courts23 Jan 2009
Kurukshetra University and Another Vs Raghbir Singh Issar and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 308
High Courts23 Jan 2009Dismissed
Shiv Shakti Constructions Vs Chief Administrator HUDA and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 715
High Courts23 Jan 2009Dismissed
Commissioner of Central Excise Vs Bright Brothers Limited
Punjab And Haryana At Chandigarh · (2009) 164 ECR 123 : (2009) 236 ELT 660
Central Excises and Salt Act, 1944 — Section 11AC, 35G
High Courts23 Jan 2009Allowed
Charanjit Singh Chawla Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 28 CriminalCC 810
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts23 Jan 2009Allowed
Rahul Mehta Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 6 RCR(Criminal) 1820
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts22 Jan 2009Allowed
Bhim Singh and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 30 CriminalCC 49
Penal Code, 1860 (IPC) — Section 304B
High Courts22 Jan 2009
Shri Krishna Oil and General Mills Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 35 VST 226
Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 246, 269Haryana General Sales Tax Act, 1973 — Section 9
High Courts22 Jan 2009
Commissioner of C. Ex. Vs Mohan Bottling Co. (P) Ltd.
Punjab And Haryana At Chandigarh · (2010) 19 STR 475
Central Excises and Salt Act, 1944 — Section 35G, 35G(1)