High Courts20 May 2004Dismissed
Surjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 289 : (2004) 138 PLR 269 : (2004) 3 RCR(Civil) 495
Punjab State Election Commission Act, 1994 — Section 35
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 40 of 69
High Courts20 May 2004Dismissed
Davinder Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 10 CriminalCC 27 : (2004) 3 RCR(Criminal) 824
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts20 May 2004Allowed
Sukhdev Singh and Others Vs The Financial Commissioner, Revenue and Secretary to Govt. Punjab and Another and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 87 : (2004) 2 ILR (P&H) 415 : (2004) 138 PLR 696 : (2004) 3 RCR(Civil) 765
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 92
High Courts19 May 2004
Balvinder Kaur Vs Charan Kaur and others
Punjab And Haryana At Chandigarh · (2005) 1 HLR 671 : (2005) 3 PLR 650 : (2005) 2 RCR(Civil) 33
High Courts19 May 2004
Salvinder Kaur Vs Charan Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 650
High Courts19 May 2004Dismissed
Ram Lal and Others Vs Jagdish Singh and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 708 : (2004) 3 RCR(Civil) 800
High Courts19 May 2004Allowed
Dr. Robin Kaushik Vs Union Public Service Commission etc.
Punjab And Haryana At Chandigarh · (2004) 138 PLR 87
Indian Medical Council Act, 1956 — Section 11
High Courts19 May 2004Allowed
Hanuman Ji Ka Bara Mandir Vs Nagar Mal and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 80 : (2004) 2 RCR(Rent) 101
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts19 May 2004Dismissed
Jagdish Singh Vs Brij Mohan and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 417 : (2004) 2 RCR(Rent) 206
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts19 May 2004Allowed
Om Parkash and Another Vs Government of India and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 379 : (2004) 138 PLR 340
Railway Protection Force Rules, 1987 — Rule 47
High Courts19 May 2004Dismissed
Tej Kaur (deceased by L.Rs.) Vs Devinder Kaur and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 9 : (2004) 4 RCR(Civil) 138
Specific Relief Act, 1963 — Section 12
High Courts19 May 2004
Phulla Ram (Dead) through LRs. Vs Central Bank of India and another
Punjab And Haryana At Chandigarh · (2004) ISJ 604 : (2005) 2 LJR 244 : (2004) 4 RCR(Civil) 478
High Courts19 May 2004
Gurdial Singh and another Vs Joga Singh
Punjab And Haryana At Chandigarh · (2005) 2 LJR 601 : (2004) 4 RCR(Civil) 472
High Courts19 May 2004Dismissed
Bhagwan Dass Vs Naresh Kumar and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 245
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3)
High Courts19 May 2004Allowed
Gian Prakash Sharma Vs Central Bureau of Investigation and Another
Punjab And Haryana At Chandigarh · (2004) CriLJ 3817 : (2004) 3 RCR(Criminal) 842
Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13, 19(1), 7
High Courts19 May 2004
Ram Gopal and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 4 CCR 392 : (2004) 3 RCR(Criminal) 489
High Courts19 May 2004
Kishan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 1 DMC 475 : (2004) 3 RCR(Criminal) 847
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts18 May 2004Dismissed
Commissioner of Income Tax Vs Max India Ltd.
Punjab And Haryana At Chandigarh · (2004) 191 CTR 397 : (2004) 268 ITR 128
Income Tax Act, 1961 — Section 263, 80HHC
High Courts18 May 2004Dismissed
Paras Cold Storage and Ice Factory Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2005) 194 CTR 520 : (2005) 272 ITR 301
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)Income Tax Act, 1961 — Section 132(1), 158BC, 254(2), 260A
High Courts18 May 2004Allowed
Jugal Kishore Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 116
Punjab Municipal Corporation Employees Pension and General Provident Fund Rules, 1994 — Rule 2(1), 2(K)