High Courts29 Nov 2005Allowed
Amar Nath Vs Punjab State
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 222
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 6 of 68
High Courts29 Nov 2005Dismissed
Bhajan Singh and Others Vs Jaswant Singh
Punjab And Haryana At Chandigarh · AIR 2006 P&H 145 : (2006) 3 CivCC 487 : (2006) 1 RCR(Civil) 795
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 96Specific Relief Act, 1877 — Section 13, 14, 15, 17Specific Relief Act, 1963 — Section 12(3), 2(3) , 20
High Courts29 Nov 2005Dismissed
Smt. Sunehri Devi Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 302 : (2006) 143 PLR 397 : (2006) 2 RCR(Civil) 1
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 80Registration Act, 1908 — Section 17(2)
High Courts29 Nov 2005Dismissed
Ramgarhia Senior Secondary School Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 606
Constitution of India, 1950 — Article 14, 226, 227, 311(2)Punjab Police Rules, 1934 — Rule 12.21
High Courts29 Nov 2005
Ram Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 727
Penal Code, 1860 (IPC) — Section 307
High Courts28 Nov 2005Dismissed
Jagmal Singh Vs Afrik Farm Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 535 : (2006) 2 RCR(Civil) 143
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Punjab Land Revenue Act, 1887 — Section 45
High Courts28 Nov 2005
Raj Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 739 : (2006) 1 RCR(Civil) 335
Constitution of India, 1950 — Article 226
High Courts28 Nov 2005Dismissed
Om Parkash Vs Parkash Chand
Punjab And Haryana At Chandigarh · (2006) 143 PLR 652
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts28 Nov 2005Allowed
Sat Pal and Another Vs Ram Phal and Others
Punjab And Haryana At Chandigarh · (2006) ACJ 2742 : (2006) 143 PLR 568 : (2006) 2 RCR(Civil) 148
High Courts25 Nov 2005Dismissed
Executive Engineer, Canal Lining, Division No. 2 Vs Shri Vijay Kumar, Govt. Contractor and Others
Punjab And Haryana At Chandigarh · (2006) 3 ARBLR 279 : (2006) 143 PLR 96 : (2006) 2 RCR(Civil) 115
Arbitration Act, 1940 — Section 14, 17, 21Arbitration and Conciliation Act, 1996 — Section 34, 35, 36
High Courts25 Nov 2005Allowed
Joginder Singh and Another Vs Harbans and Others
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 327 : (2006) 2 RCR(Civil) 120
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Nov 2005
Gurdip Singh Vs Aswinder Singh
Punjab And Haryana At Chandigarh · (2006) 1 PLJ 320 : (2006) 2 RCR(Civil) 265
High Courts23 Nov 2005
Meena Devi and Another Vs Sikander Singh and Another
Punjab And Haryana At Chandigarh · (2006) 2 ACC 332 : (2006) ACJ 2140 : (2006) 142 PLR 809 : (2006) 2 RCR(Civil) 124
Penal Code, 1860 (IPC) — Section 279, 304
High Courts23 Nov 2005Dismissed
Ashok Kumar Vs Partap Singh and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 202 : (2006) 4 RCR(Civil) 391 : (2006) 2 RCR(Rent) 199
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts23 Nov 2005Dismissed
Adishwar Jain Vs Union of India and another
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 442
Constitution of India, 1950 — Article 226
High Courts22 Nov 2005Dismissed
Balwinder Singh and Others Vs Prem Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 512 : (2006) 142 PLR 716 : (2006) 2 RCR(Civil) 394
High Courts21 Nov 2005Allowed
Babli Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 732
High Courts18 Nov 2005
Santokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 1050
Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts18 Nov 2005Allowed
Rajinder Singh Lamba Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2006) 2 ARBLR 239 : (2006) 142 PLR 252 : (2006) 1 RCR(Civil) 519
Arbitration Act, 1940 — Section 14, 17, 30Constitution of India, 1950 — Article 227
High Courts18 Nov 2005Dismissed
Mangal Das and Others Vs Johri
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 273 : (2006) 143 PLR 557 : (2006) 2 RCR(Civil) 149
Civil Procedure Code, 1908 (CPC) — Section 11