Punjab And Haryana At Chandigarh Judgments 2004

High Courts17 Dec 2004Dismissed

Karamjit Singh Vs State (U.T.) Chandigarh

Punjab And Haryana At Chandigarh · (2005) CriLJ 1306 : (2005) 1 ILR (P&H) 622 : (2005) 1 RCR(Criminal) 686

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 420

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High Courts17 Dec 2004Allowed

Budh Ram Vs Municipal Committee and Another

Punjab And Haryana At Chandigarh · (2005) 140 PLR 63 : (2005) 1 RCR(Civil) 408

Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 67, 67(1)

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High Courts17 Dec 2004

Oswal Steels Vs Collector of Central Excise

Punjab And Haryana At Chandigarh · (2006) 193 ELT 403

Central Excise Rules, 1944 — Rule 57A, 57A(1), 57C, 57G, 57JCentral Excises and Salt Act, 1944 — Section 35G(1)

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High Courts17 Dec 2004Dismissed

Dharamvir Vs Naresh Kumar and Others

Punjab And Haryana At Chandigarh · (2005) 1 CivCC 770 : (2005) 139 PLR 527 : (2005) 2 RCR(Civil) 212

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts17 Dec 2004Allowed

United Riceland Pvt. Ltd. and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2005) 140 STC 42

Central Sales Tax Act, 1956 — Section 15, 5(1)Constitution of India, 1950 — Article 14, 141, 19(1), 226, 286(1)Haryana General Sales Tax (Amendment) Act, 2003 — Section 6

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High Courts17 Dec 2004Dismissed

Ram Dass Vs Chandi and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 230 : (2005) 139 PLR 877 : (2005) 1 RCR(Civil) 815

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 35A(4) , 47Punjab Village Common Lands (Regulation) Act, 1961 — Section 13(1)

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High Courts17 Dec 2004

Tara Chand Vs Municipality, Rewari and another

Punjab And Haryana At Chandigarh · AIR 2005 P&H 128 : (2005) 2 ICC 656 : (2005) 1 ILR (P&H) 600 : (2005) 2 PLR 301 : (2005) 1 RCR(Civil) 652

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High Courts17 Dec 2004

Satnam Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 271 : (2005) 3 RCR(Civil) 55

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42

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High Courts17 Dec 2004

Brij Mohan and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2005) 140 PLR 439 : (2005) 2 RCR(Civil) 145

Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 34

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High Courts16 Dec 2004Dismissed

Laxmi Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) ACJ 479 : (2005) 140 PLR 844

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High Courts16 Dec 2004

Virender Singh Vs Haryana Tourism Corporation Ltd.

Punjab And Haryana At Chandigarh · (2005) 105 FLR 1159 : (2005) 2 LLJ 856 : (2005) 139 PLR 830

Apprentices Act, 1961 — Section 18, 22, 22(1), 33(2), 33C(2)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F

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High Courts16 Dec 2004Dismissed

Karnail Singh and Others Vs Balwinder Kaur and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 183 : (2005) 139 PLR 873 : (2005) 1 RCR(Civil) 656

Civil Procedure Code, 1908 (CPC) — Section 115, 35A(4), 60Constitution of India, 1950 — Article 227

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High Courts16 Dec 2004Allowed

Balkar Singh Vs State Of Punjab

Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 356 : (2005) 1 RCR(Criminal) 576

Criminal Procedure Code, 1973 (CrPC) — Section 223, 319Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 18, 2Penal Code, 1860 (IPC) — Section 308, 320, 34, 365, 366

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High Courts15 Dec 2004Dismissed