High Courts22 Nov 2004Dismissed
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 269 : (2005) 1 RCR(Criminal) 792
Penal Code, 1860 (IPC) — Section 342, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 6 of 69
High Courts20 Nov 2004
Commissioner of Income Tax Vs Subhash Chand Chudhary
Punjab And Haryana At Chandigarh · (2005) 145 TAXMAN 99
Income Tax Act, 1961 — Section 143, 256
High Courts20 Nov 2004Dismissed
Commissioner of Income Tax Vs Subhash Chand Chaudhary
Punjab And Haryana At Chandigarh · (2005) 197 CTR 325
Income Tax Act, 1961 — Section 143(1), 143(2), 256(2)
High Courts19 Nov 2004
Pyare Lal Roy Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 2 ACC 717 : (2005) 139 PLR 769 : (2005) 2 RCR(Civil) 461
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 124
High Courts19 Nov 2004Dismissed
Bala Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 2 ACC 764 : (2005) 2 CivCC 61 : (2005) 139 PLR 743 : (2005) 2 RCR(Civil) 456
Limitation Act, 1963 — Section 5
High Courts19 Nov 2004Allowed
Escorts Finance Ltd. Vs Dharambir and Another
Punjab And Haryana At Chandigarh · (2005) 2 ARBLR 385 : (2005) 140 PLR 57(1) : (2005) 1 RCR(Civil) 458
Arbitration and Conciliation Act, 1996 — Section 8
High Courts19 Nov 2004Allowed
Gurpinder Kaur Sahsi Vs Ravinder Singh Sahsi
Punjab And Haryana At Chandigarh · AIR 2005 P&H 187 : (2005) 1 ILR (P&H) 509
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2)
High Courts19 Nov 2004Allowed
Gurpinder Kaur Sashi Vs Ravinder Singh Sahsi
Punjab And Haryana At Chandigarh · (2005) 140 PLR 584
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2)
High Courts19 Nov 2004
Sher Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2005) 3 ACC 177 : (2005) 140 PLR 192
Railway Claims Tribunal Act, 1987 — Section 16Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2), 3(3)Railways Act, 1989 — Section 124
High Courts18 Nov 2004Allowed
German Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 292 : (2005) 1 RCR(Criminal) 817
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 342, 395, 450
High Courts18 Nov 2004Dismissed
Sukhdev Singh Vs Bal Krishan
Punjab And Haryana At Chandigarh · (2005) 139 PLR 498 : (2005) 2 RCR(Civil) 205
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Nov 2004Dismissed
Roop Lal Vs Punjab State Civil Supplies and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 534
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3), Order 41 Rule 5(5)
High Courts18 Nov 2004Dismissed
Balbir Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 305
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Dismissed
Gurinder Singh and Others Vs Kundan Lal
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 128 : (2005) 139 PLR 529 : (2005) 1 RCR(Rent) 332
Evidence Act, 1872 — Section 17, 18Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
High Courts18 Nov 2004Dismissed
Ram Snehi Vs Indian Farmers Fertilizer Cooperative Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 326
High Courts18 Nov 2004Allowed
State of Punjab Vs Bhola Singh and Another
Punjab And Haryana At Chandigarh · (2004) 13 CriminalCC 99 : (2005) 2 RCR(Criminal) 403
Penal Code, 1860 (IPC) — Section 323, 326
High Courts17 Nov 2004Allowed
Sandoz (India) Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 878 : (2005) 1 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 22, 24, 24(3)
High Courts17 Nov 2004
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 140 PLR 327 : (2005) 1 RCR(Criminal) 588
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 304, 408, 409, 468, 477
High Courts17 Nov 2004
Tikkan Lal Batta (deceased by LRs) and Others Vs Ashok Kumar and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 145 : (2005) 1 RCR(Civil) 453
Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1980 — Section 41
High Courts17 Nov 2004Allowed
Kanwar Lal Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 532 : (2005) 3 SLJ 504