High Courts15 Dec 2004Dismissed
Tilak Raj Anand Vs Surinder Kumar and Another
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 616 : (2005) 140 PLR 154 : (2005) 1 RCR(Rent) 505
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 2 of 69
High Courts14 Dec 2004Dismissed
Union of India (UOI) Vs Baba Rangi Ram Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2005) 2 ARBLR 429
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)Constitution of India, 1950 — Article 227
High Courts14 Dec 2004
Hans Raj Setia (Died) through LRs. and Others Vs Land Acquisition Collector and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 142 : (2005) 2 RCR(Civil) 55
Land Acquisition (Amendment) Act, 1984 — Section 4, 6Land Acquisition Act, 1894 — Section 18, 54
High Courts14 Dec 2004
Pritpal Singh Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 453 : (2005) 2 RCR(Civil) 206
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31
High Courts14 Dec 2004
Commissioner of Income Tax Vs Shiva Rice and Dal Mills
Punjab And Haryana At Chandigarh · (2005) 196 CTR 78 : (2005) 273 ITR 265
Income Tax Act, 1961 — Section 288(2), 80HHA, 80HHA(1), 80HHA(4)
High Courts13 Dec 2004Dismissed
Maghar Dass Vs Raj Rani alias Surinder Kanta and Another
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 169 : (2004) 12 CriminalCC 192 : (2005) 1 RCR(Criminal) 966
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Dec 2004
Dr. (Mrs.) Suraj Parkash Vs Mohinder Pal Sharma
Punjab And Haryana At Chandigarh · (2005) 140 PLR 52
Hindu Marriage Act, 1955 — Section 10, 27Penal Code, 1860 (IPC) — Section 405, 406
High Courts13 Dec 2004Allowed
Ruman Saini Vs Kurukshetra University and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 822
High Courts13 Dec 2004Allowed
Prem Kumar Ghai and Others Vs Dr. Bir Bhan Garg
Punjab And Haryana At Chandigarh · AIR 2005 P&H 193 : (2005) 3 CivCC 563 : (2005) 140 PLR 588 : (2005) 3 RCR(Civil) 654 : (2005) 2 RCR(Civil) 320
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Noise Pollution (Regulation and Control) Regulation — Regulation 3(5)
High Courts13 Dec 2004Allowed
Sanjay Dalmia Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 14 CriminalCC 153 : (2005) 2 RCR(Criminal) 217
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts13 Dec 2004
Commissioner of Income Tax Vs Jamuna Auto Industries
Punjab And Haryana At Chandigarh · (2005) 195 CTR 185 : (2005) 275 ITR 570
Income Tax Act, 1961 — Section 256(1), 28, 36(1), 37, 40AIncome Tax Rules, 1962 — Rule 101, 4, 67
High Courts10 Dec 2004
Krishna Devi Handa Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 471 : (2005) 1 RCR(Criminal) 325
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34
High Courts10 Dec 2004Dismissed
Lala Ram Vs Nitya Nand and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 206 : (2005) 140 PLR 182 : (2005) 1 RCR(Civil) 817
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 13, 40, 41, 42, 43
High Courts10 Dec 2004Dismissed
Mahabir Vs Sadhu Ram and Another
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 157 : (2005) 140 PLR 68 : (2005) 1 RCR(Civil) 410
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 5, 100Registration Act, 1908 — Section 17(2)
High Courts10 Dec 2004Dismissed
Sarjivan Kumar Vs Raj Rani
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 756 : (2005) 139 PLR 729 : (2005) 1 RCR(Rent) 214
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3) , 15(5)Soldiers (Litigation) Act, 1925 — Section 3 , 7
High Courts10 Dec 2004Dismissed
Gurinder Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 961 : (2005) 1 RCR(Criminal) 486
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 54, 57
High Courts09 Dec 2004Dismissed
Sanji Ram Vs Ajit Singh
Punjab And Haryana At Chandigarh · (2005) 139 PLR 847 : (2005) 1 RCR(Rent) 462
High Courts09 Dec 2004Dismissed
Mohinder Singh Vs Sardool Singh and Others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 819 : (2005) 139 PLR 726 : (2005) 1 RCR(Civil) 407
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 8, Order 8 Rule 9Constitution of India, 1950 — Article 227
High Courts09 Dec 2004Dismissed
Surjan Singh Vs Shanti Devi
Punjab And Haryana At Chandigarh · (2006) 142 PLR 43 : (2005) 2 RCR(Rent) 331
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 12, 15(5)
High Courts08 Dec 2004Dismissed
Punjab Tube-well Corporation Ltd. Vs Puran Singh and Others
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 928 : (2005) 1 RCR(Criminal) 621
Criminal Procedure Code, 1973 (CrPC) — Section 454Penal Code, 1860 (IPC) — Section 379, 403, 408, 411, 420