COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2004

1,369 judgments · page 9 of 69

High Courts02 Nov 2004Dismissed

Surjit Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) CriLJ 1176 : (2005) 1 RCR(Criminal) 683

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 100(5), 161, 313, 360(3)Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 379, 411, 427

Read judgment

High Courts02 Nov 2004Dismissed

Swaran Singh (Died) through Lrs. Vs Dalip Kaur and Others

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 762 : (2005) 140 PLR 168 : (2005) 1 RCR(Civil) 803

Specific Relief Act, 1963 — Section 16

Read judgment

High Courts02 Nov 2004Dismissed

Smt. Shanti Devi Vs Smt. Paramjit Kaur Kang and Others

Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 266 : (2005) 139 PLR 284 : (2004) 2 RCR(Rent) 703

East Punjab Urban Rent Restriction Act, 1949 — Section 13

Read judgment

High Courts02 Nov 2004

Hardev Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 1 AICLR 459 : (2005) 3 CLR 545 : (2005) 1 RCR(Criminal) 262

Read judgment

High Courts02 Nov 2004Allowed

Jaspal Singh Bedi Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 292 : (2005) 2 KLJ 340 : (2005) 1 RCR(Criminal) 78

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts01 Nov 2004

Darshan Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2006) 2 AICLR 66 : (2006) 1 RCR(Civil) 170

Read judgment

High Courts01 Nov 2004Dismissed

Dharam Singh and Others Vs Ami Chand and Another

Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 890 : (2005) 1 RCR(Criminal) 474

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 191(a), 200, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 392, 452

Read judgment

High Courts01 Nov 2004

Jangir Singh Vs Sukhdev Singh and others

Punjab And Haryana At Chandigarh · (2005) 1 AICLR 457 : (2005) 1 RCR(Criminal) 260

Read judgment

High Courts01 Nov 2004

Avtar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 484

Read judgment

High Courts01 Nov 2004

Ajinder Pal Singh Virk Vs Sudarshan Kumar

Punjab And Haryana At Chandigarh · (2005) 1 CurLJ 197 : (2005) 1 RCR(Civil) 830

Read judgment

High Courts01 Nov 2004

Jaswant Singh Bambha Vs Central Board of Direct Taxes and Others

Punjab And Haryana At Chandigarh · (2005) 193 CTR 184 : (2005) 1 ILR (P&H) 302 : (2005) 272 ITR 1 : (2005) 139 PLR 201 : (2005) 1 RCR(Civil) 375

Income Tax Act, 1961 — Section 119, 119(2), 239Limitation Act, 1963 — Section 29(2), 5

Read judgment

High Courts01 Nov 2004

Viresh Shandilya Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2005) 139 PLR 357

Constitution of India, 1950 — Article 21

Read judgment

High Courts29 Oct 2004

Mahavir and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 75

Read judgment

High Courts29 Oct 2004

Satish Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 256

Read judgment

High Courts29 Oct 2004Allowed

Bachan Singh (Dead) through LRs Vs Labh Singh and Others

Punjab And Haryana At Chandigarh · (2005) 141 PLR 39 : (2005) 2 RCR(Civil) 26

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14(1), Order 6 Rule 2

Read judgment

High Courts27 Oct 2004

Nirmal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 13 CriminalCC 206 : (2005) 1 RCR(Criminal) 477

Penal Code, 1860 (IPC) — Section 325, 326

Read judgment

High Courts27 Oct 2004Dismissed

Chhattu Ram Vs Joint Director, Panchayats and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 66 : (2005) 1 RCR(Civil) 402

Constitution of India, 1950 — Article 226Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 7

Read judgment

High Courts27 Oct 2004Allowed

Paramjit Singh Vs Reond Kalan Co-operative Agricultural Service Society Ltd. and Another

Punjab And Haryana At Chandigarh · (2009) 105 FLR 450 : (2005) 139 PLR 573

Read judgment

High Courts27 Oct 2004Allowed

Vinod Kumar and Another Vs Sat Pal

Punjab And Haryana At Chandigarh · (2005) 139 PLR 492 : (2004) 2 RCR(Rent) 699

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)

Read judgment

High Courts27 Oct 2004

Ram Saran Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 253 : (2005) 1 RCR(Criminal) 784

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 304, 409Prevention of Corruption Act, 1988 — Section 5(2), 5(i)(c)

Read judgment