High Courts30 Dec 2005
Sadhu Singh Vs Bhagat Singh and others
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Civil) 264
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 1 of 68
High Courts29 Dec 2005
Pritam Kaur Vs Tehsildar Sales Abohar and others
Punjab And Haryana At Chandigarh · (2007) 2 LLR 591 : (2006) 1 RCR(Civil) 447
High Courts29 Dec 2005Dismissed
Smt. Sunehri Devi Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0019
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 80
High Courts25 Dec 2005Allowed
Joginder Singh and Another Vs Harbans and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 394
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Dec 2005Allowed
Raj Kumar Vs Bawa Jai Gopal Singh
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 654 : (2006) 143 PLR 381 : (2006) 2 RCR(Civil) 14 : (2006) 1 RCR(Rent) 222
High Courts23 Dec 2005Allowed
Jang Bahadur and Others Vs Bhagirthi
Punjab And Haryana At Chandigarh · (2006) 142 PLR 549 : (2006) 2 RCR(Civil) 145
High Courts23 Dec 2005Dismissed
Director, Health and Family Welfare and Others Vs Baljinder Singh and Another
Punjab And Haryana At Chandigarh · (2006) 2 LLJ 970 : (2006) 142 PLR 506
Industrial Disputes Act, 1947 — Section 2, 25F, 2A
High Courts23 Dec 2005Dismissed
Madan Lal Ex. Serviceman Lance Naik Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 424 : (2006) 143 PLR 386 : (2006) 2 RCR(Civil) 66
Constitution of India, 1950 — Article 14, 16, 19(1)(G)Punjab Motor Vehicles Rules, 1989 — Rule 128(2)
High Courts23 Dec 2005Allowed
Buta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 835
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts23 Dec 2005Dismissed
Dev Raj Vs Smt. Satya Devi and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 607 : (2006) 143 PLR 130 : (2006) 2 RCR(Civil) 783
High Courts22 Dec 2005Allowed
Mohammed Iqbal Bhatti Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 430
Constitution of India, 1950 — Article 226, 227
High Courts22 Dec 2005Dismissed
Vijay Kumar and Others Vs State Bank of India
Punjab And Haryana At Chandigarh · (2006) 142 PLR 540 : (2006) 2 RCR(Civil) 173
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts22 Dec 2005Dismissed
Jagbir Singh Vs Hukam Chand
Punjab And Haryana At Chandigarh · (2006) 143 PLR 66 : (2006) 2 RCR(Civil) 799 : (2006) 1 RCR(Civil) 829
High Courts22 Dec 2005Dismissed
Amar Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 77 : (2006) 1 RCR(Civil) 820
Land Acquisition Act, 1894 — Section 4, 6
High Courts22 Dec 2005Dismissed
Dr. Raj Kumar Garga Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 590 : (2006) 2 RCR(Civil) 170 : (2006) 1 RCR(Rent) 283
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 7(3)
High Courts22 Dec 2005Allowed
Mrs. Ratna Chaudhuri Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 659 : (2006) ACJ 2700 : (2006) 143 PLR 555 : (2006) 2 RCR(Civil) 131
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts22 Dec 2005Dismissed
S. Inderjit Singh Gulati Vs Parminder Kaur
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 789 : (2006) 143 PLR 48 : (2006) 1 RCR(Civil) 756
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts21 Dec 2005Allowed
Amarjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 881
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Dec 2005Dismissed
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 714 : (2006) 2 RCR(Criminal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 405, 406, 408
High Courts21 Dec 2005Allowed
Ram Murti and another Vs Madan Gopal
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 346
Penal Code, 1860 (IPC) — Section 34, 342