High Courts21 Oct 2005Allowed
Harbans Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 142 PLR 157
Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 11 of 68
High Courts21 Oct 2005Dismissed
Baljinder Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Civil) 605 : (2006) 1 RCR(Criminal) 789
Border Security Force Act, 1968 — Section 117
High Courts21 Oct 2005
Om Prakash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 487 : (2006) 1 RCR(Criminal) 154
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 303, 304II, 305, 308
High Courts21 Oct 2005
Chuni Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 1512 : (2006) 1 RCR(Criminal) 844
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts21 Oct 2005Allowed
Pandit Chuni Lal and Others Vs The Financial Commissioner Revenue and Secretary to Government and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 309 : (2006) 1 RCR(Civil) 666
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1), 33East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts21 Oct 2005
Sarwan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CriLJ 936 : (2006) 1 RCR(Criminal) 331
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7Probation of Offenders Act, 1958 — Section 4Punjab and Haryana High Court Rules and Order — Rule 13(3)
High Courts20 Oct 2005Dismissed
Sukhvinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 927
Penal Code, 1860 (IPC) — Section 186
High Courts20 Oct 2005Dismissed
S.S. Brar, Manager Quality Control of Suraj Solvant and Vanaspati Industries Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 10 P&H CK 0064
Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts20 Oct 2005Dismissed
Ram Kumar and Others Vs Dharam Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 388 : (2006) 1 RCR(Civil) 160
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Pre-emption Act, 1913 — Section 15, 21A, 28A
High Courts20 Oct 2005
Anil Kumar Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 454 : (2006) 2 RCR(Civil) 212 : (2006) 1 RCR(Rent) 296
High Courts19 Oct 2005Dismissed
Balwinder Singh Vs State of Punjab, (P and H)
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 242
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts19 Oct 2005Allowed
Bhupal Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 143 PLR 234
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Haryana Development and Regulation of Urban Areas Act, 1975 — Section 7ALand Acquisition Act, 1894 — Section 18, 23(1A), 4, 6
High Courts19 Oct 2005Allowed
Kiran Anand Lall, Additional District and Sessions Judge, Presently Holding Cadre Post of Joint Legal Rememberancer and Joint Secretary to The Govt. of Haryana Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 322
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Civil Services Rules — Rule 5.35
High Courts19 Oct 2005Allowed
Smt. Kulwant Kaur and Others Vs Maninder Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 ACC 328 : (2006) 142 PLR 811 : (2006) 2 RCR(Civil) 419
Motor Vehicles Act, 1988 — Section 110A, 92A
High Courts19 Oct 2005Allowed
Gurcharan Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 51 : (2006) 1 RCR(Civil) 26
Constitution of India, 1950 — Article 226
High Courts19 Oct 2005
Tirath Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Oct 2005Allowed
Gurbax Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 645
Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts18 Oct 2005Allowed
Bhajan Singh Vs Sati Brahamana
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 714 : (2006) 1 RCR(Civil) 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts18 Oct 2005Dismissed
The Jalandhar Improvement Trust Vs Vidya Suri (Smt.) and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 153 : (2006) 1 RCR(Civil) 631
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18
High Courts18 Oct 2005Allowed
New Bank of India Vs Suba Singh and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 84 : (2007) 3 BC 164 : (2006) 142 PLR 255 : (2006) 1 RCR(Civil) 165
Civil Procedure Code, 1908 (CPC) — Section 34