High Courts21 Dec 2005Allowed
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0002
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 2 of 68
High Courts20 Dec 2005
Mansa Co-operative Spinning Mills Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 148 STC 443
Punjab General Sales Tax Act, 1948 — Section 10(6), 22(2)
High Courts20 Dec 2005
Sunil Kumar Vs Jyoti
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 469
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts20 Dec 2005Allowed
T.T. Public School Vs The Presiding Officer and Another
Punjab And Haryana At Chandigarh · (2006) 3 SLJ 418
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 10, 12, 2, 7Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts20 Dec 2005Allowed
Suresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0048
Penal Code, 1860 (IPC) — Section 409, 420
High Courts20 Dec 2005Dismissed
Jagdish Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 93 : (2006) 1 RCR(Civil) 827
High Courts20 Dec 2005Allowed
Haryana State and Another Vs Geeta Devi and Another
Punjab And Haryana At Chandigarh · (2006) 4 BC 285 : (2006) 2 CivCC 604 : (2006) 2 CivCC 570 : (2006) 143 PLR 53
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149 , 151Constitution of India, 1950 — Article 227
High Courts19 Dec 2005
State of Punjab Vs Ujjagar Singh
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 974 : (2006) 1 RCR(Criminal) 980
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 309
High Courts19 Dec 2005Dismissed
Commissioner of Central Excise Vs Ralson India Ltd.
Punjab And Haryana At Chandigarh · (2006) 202 ELT 759 : (2008) 10 STR 505 : (2007) 6 STT 134
Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 57A, 57G(2A), 57ICentral Excises and Salt Act, 1944 — Section 35G
High Courts19 Dec 2005
Baldev Krishan Vs Punna Singh
Punjab And Haryana At Chandigarh · (2006) 3 LLR 97 : (1997) 1 PLJ 321 : (2006) 3 RCR(Civil) 329
High Courts19 Dec 2005
Municipal Corporation Vs Smt. Bimla Kumari and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 496 : (2006) 143 PLR 65 : (2006) 3 RCR(Civil) 4 : (2006) 1 RCR(Civil) 764
High Courts19 Dec 2005Dismissed
Raghu Nandan Kumar and Others Vs Jaswant Singh and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 563 : (2006) 2 RCR(Civil) 229
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts16 Dec 2005Dismissed
Bahal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 871
Penal Code, 1860 (IPC) — Section 304A
High Courts16 Dec 2005
Jarnail Singh Vs Director Rural Development and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 795 : (2006) 1 RCR(Civil) 821
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts16 Dec 2005
Oriental Insurance Co. Ltd. Vs Krishna and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 232 : (2006) 1 RCR(Civil) 821
Limitation Act, 1963 — Section 5
High Courts16 Dec 2005Dismissed
Oriental Insurance Company Ltd. Vs Smt. Krishna and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 76
Limitation Act, 1963 — Section 5
High Courts16 Dec 2005Allowed
Monika Jindal and Others Vs Pradeep Khanna and Others
Punjab And Haryana At Chandigarh · (2007) 2 BC 311 : (2006) 1 RCR(Criminal) 938
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Dec 2005Dismissed
Hukam Chand (Deceased) through L.Rs. Vs Jodha Ram (Deceased) through L.Rs.
Punjab And Haryana At Chandigarh · (2006) 142 PLR 859 : (2006) 2 RCR(Civil) 424
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1980 — Section 41
High Courts15 Dec 2005
Lachhman Singh and others Vs Babu Singh and others
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Civil) 320
High Courts15 Dec 2005Allowed
Anil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 875
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302