COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2004

1,369 judgments · page 5 of 69

High Courts29 Nov 2004Dismissed

Rattan Singh and Others Vs Gram Panchayat

Punjab And Haryana At Chandigarh · AIR 2005 P&H 132 : (2005) 140 PLR 55 : (2005) 1 RCR(Civil) 412

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Constitution of India, 1950 — Article 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 7(1), 7(1)(2), 7(2)(1)

Read judgment

High Courts29 Nov 2004Allowed

Ex. Sepoy Balkar Singh Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (2005) 1 CivCC 702 : (2005) 105 FLR 797 : (2005) 139 PLR 463

Pension Regulations for Army, 1961 — Rule 13

Read judgment

High Courts29 Nov 2004

R.T. Packing Pvt. Ltd. Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 1 PLR 765 : (2005) 1 RCR(Civil) 387

Read judgment

High Courts29 Nov 2004Dismissed

Commissioner of Income Tax Vs S.B. Oil Industries Pvt. Ltd.

Punjab And Haryana At Chandigarh · (2006) 203 CTR 218 : (2005) 274 ITR 495

Direct Taxes (Amendment) Act, 1974 — Section 80HH, 80HH(9)Finance (No. 2) Act, 1980 — Section 80IIncome Tax Act, 1961 — Section 143(3), 256(2), 80B, 80B(5), 80J

Read judgment

High Courts29 Nov 2004Dismissed

Anarjit Singh Maan Vs Nand Kishore and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 61 : (2005) 1 RCR(Civil) 451

Civil Procedure Code, 1908 (CPC) — Section 100, 151Limitation Act, 1963 — Section 5

Read judgment

High Courts29 Nov 2004

Excise and Taxation Commissioner Vs Orient Electrical Insulation Private Ltd.

Punjab And Haryana At Chandigarh · (2006) 145 STC 471

Haryana General Sales Tax Act, 1973 — Section 41(1), 42(2)

Read judgment

High Courts29 Nov 2004

Rajpal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 13 CriminalCC 394 : (2005) 1 RCR(Criminal) 635

Penal Code, 1860 (IPC) — Section 120B, 376

Read judgment

High Courts29 Nov 2004

Commissioner of Income Tax Vs Oberai Textile (P.) Ltd.

Punjab And Haryana At Chandigarh · (2005) 144 TAXMAN 648

Income Tax Act, 1961 — Section 143, 256

Read judgment

High Courts29 Nov 2004Dismissed

Ajit Singh Vs Tarsem Singh and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 120 : (2005) 1 CivCC 748 : (2005) 1 RCR(Civil) 458 : (2005) 1 RCR(Civil) 457

Constitution of India, 1950 — Article 227

Read judgment

High Courts23 Nov 2004Dismissed

Bhupinder Nath (D) by LR and Another Vs Surasti (D) by LRs.

Punjab And Haryana At Chandigarh · AIR 2005 P&H 222 : (2005) 2 RCR(Civil) 335

Evidence Act, 1872 — Section 116Limitation Act, 1963 — Article 65

Read judgment

High Courts23 Nov 2004

Ramesh Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) CriLJ 1569 : (2005) 1 ILR (P&H) 343 : (2005) 1 RCR(Criminal) 332

Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 11, 11(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A

Read judgment

High Courts23 Nov 2004Allowed

Baldev Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 29 : (2005) 1 RCR(Criminal) 823

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 54

Read judgment

High Courts23 Nov 2004Allowed

Ishwar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 616 : (2005) 1 RCR(Criminal) 186

Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d)

Read judgment

High Courts23 Nov 2004Dismissed

Manjit Kaur and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) CriLJ 1273 : (2005) 1 RCR(Criminal) 572

Criminal Procedure Code, 1973 (CrPC) — Section 161, 211, 311, 319, 401Penal Code, 1860 (IPC) — Section 306, 34

Read judgment

High Courts23 Nov 2004Dismissed

Urmil Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2005) 139 PLR 295

Constitution of India, 1950 — Article 14

Read judgment

High Courts23 Nov 2004Allowed

Mrs. Rosy Joshi and Others Vs S. Joginder Singh and Others

Punjab And Haryana At Chandigarh · (2005) 2 ACC 347 : (2005) ACJ 1299 : (2005) 139 PLR 465 : (2005) 2 RCR(Civil) 58

Motor Vehicles Act, 1988 — Section 149(2), 171

Read judgment

High Courts22 Nov 2004Dismissed

State of Haryana Vs Bani Singh Yadav

Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 493

Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4(ii)

Read judgment

High Courts22 Nov 2004Dismissed

State Bank of India Vs Day Old Farm and Another

Punjab And Haryana At Chandigarh · (2005) 1 CivCC 815 : (2005) 139 PLR 499 : (2005) 1 RCR(Civil) 392

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 136

Read judgment

High Courts22 Nov 2004Allowed

Panipat Co-Operative Sugar Mills Ltd. Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 11 VST 628

Haryana General Sales Tax Act, 1973 — Section 42(2)

Read judgment

High Courts22 Nov 2004Allowed

Karnail Singh and Others Vs Bhajan Singh (Died) through LRs.

Punjab And Haryana At Chandigarh · AIR 2005 P&H 207 : (2005) 140 PLR 170 : (2005) 1 RCR(Civil) 806

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 23 Rule 1, 47Punjab Courts Act, 1979 — Section 41

Read judgment