High Courts18 Nov 2008Dismissed
Ramesh Garg Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 292
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,343 of 4,622
High Courts18 Nov 2008Allowed
Ram Chander Vs Nathi Ram and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 674
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts17 Nov 2008Dismissed
Dr. Neena Gupta Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 743
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts17 Nov 2008Dismissed
Surjit Kaur Vs Bhupinder Kaur and Another
Punjab And Haryana At Chandigarh · AIR 2009 P&H 73 : (2009) 153 PLR 469 : (2009) 2 RCR(Civil) 362
Succession Act, 1925 — Section 106, 107, 109, 25
High Courts17 Nov 2008Dismissed
Baldev Singh and Others Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 630 : (2009) 153 PLR 400 : (2009) 2 RCR(Civil) 366
Succession Act, 1925 — Section 63
High Courts17 Nov 2008
Ujagar Singh Vs The Haryana State and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 275
Land Acquisition Act, 1894 — Section 4, 6
High Courts17 Nov 2008Allowed
Smt. Darshana Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 30 CriminalCC 467
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts17 Nov 2008
Bhagwant Lal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 1075 : (2009) 5 RCR(Civil) 608
Constitution of India, 1950 — Article 19(1), 226Punjab Regional and Town Planning and Development Act, 1995 — Section 45(5), 45(8), 46(1)
High Courts17 Nov 2008Dismissed
Neena Gupta Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 858
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts17 Nov 2008
Kirpal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 156 PLR 273
Land Acquisition Act, 1894 — Section 4, 6
High Courts17 Nov 2008Allowed
Bhura Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 791
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts14 Nov 2008
Pargat Singh Vs Ranjit Singh
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Civil) 555
High Courts14 Nov 2008Dismissed
Gulzari Ram Vs Joint Director Panchayats and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 487 : (2009) 154 PLR 56 : (2009) 3 RCR(Civil) 604
Constitution of India, 1950 — Article 226, 227
High Courts14 Nov 2008Dismissed
Commissioner of Income Tax Vs Parbhat Kumar
Punjab And Haryana At Chandigarh · (2010) 323 ITR 675
Income Tax Act, 1961 — Section 260A
High Courts14 Nov 2008Dismissed
Sarabjeet Kaur Vs Gurmeet Kaur
Punjab And Haryana At Chandigarh · (2009) 153 PLR 408 : (2010) 5 RCR(Civil) 723
Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 7Specific Relief Act, 1963 — Section 34, 7
High Courts14 Nov 2008
Krishan Kumar and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 560
Criminal Procedure Code, 1973 (CrPC) — Section 176, 313, 357, 357(3), 357(3)Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A, 498A
High Courts14 Nov 2008Allowed
Mewa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 224
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 57
High Courts12 Nov 2008
Bhajan Kaur and Others Vs Tarlok Singh
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 880 : (2009) 156 PLR 482 : (2009) 3 RCR(Civil) 609
Negotiable Instruments Act, 1881 (NI) — Section 118A
High Courts12 Nov 2008Allowed
Balwinder Singh alias Billa Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 730
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 55, 57
High Courts12 Nov 2008
Balbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 16(1)(a)(i)