COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2005

1,359 judgments · page 63 of 68

High Courts20 Jan 2005Dismissed

The Oriental Insurance Co. Ltd. Vs Rachna Devi and Others

Punjab And Haryana At Chandigarh · (2005) 3 ACC 554 : (2006) ACJ 784 : (2005) 107 FLR 379 : (2005) 140 PLR 510

Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2)

High Courts20 Jan 2005

Kashmiri Lal Goyal Vs Sq. Ld. Gurdial Singh and Others

Punjab And Haryana At Chandigarh · (2005) 139 PLR 797

High Courts20 Jan 2005Dismissed

Jaipal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 109

Constitution of India, 1950 — Article 226, 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 2, 7

High Courts20 Jan 2005Dismissed

Darshan Rani and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 492 : (2005) 2 RCR(Civil) 96

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 2, 4, 5, 7, 9

High Courts20 Jan 2005

Harbhajan Singh Vs Tarlochan Singh

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Civil) 847

High Courts20 Jan 2005Dismissed

Prabhu Dayal Lallu Ram Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2005) 195 CTR 434 : (2005) 277 ITR 537

Income Tax Act, 1961 — Section 143(3), 215, 216, 256(1), 256(2)

High Courts20 Jan 2005Dismissed

Smt. Kaushalya Devi Vs Jaswant Singh

Punjab And Haryana At Chandigarh · (2005) 140 PLR 356 : (2005) 2 RCR(Civil) 77

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1

High Courts20 Jan 2005Allowed

Inderjit Singh Uppal Vs State of U.T., Chandigarh and another

Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

High Courts20 Jan 2005

Commissioner of Income Tax Vs Prabhu Dayal Lallu Ram

Punjab And Haryana At Chandigarh · (2005) 144 TAXMAN 634

Income Tax Act, 1961 — Section 260A, 271, 274

High Courts19 Jan 2005Dismissed

Kapoor Singh alias Kapoora Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 240

Penal Code, 1860 (IPC) — Section 376

High Courts19 Jan 2005Dismissed

Smt. Sumitran Devi Vs Bilu Ram

Punjab And Haryana At Chandigarh · (2005) 141 PLR 664 : (2005) 1 RCR(Rent) 569

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

High Courts19 Jan 2005Dismissed

Nikoo Ram Ashok Kumar Vs Jagtar Singh

Punjab And Haryana At Chandigarh · (2005) 140 PLR 794 : (2005) 3 RCR(Civil) 716

Punjab Registration Money Lenders Act, 1938 — Section 3, 4

High Courts19 Jan 2005Allowed

Kamla Spinning Mills Vs The Regional Provident Fund Commissioner and Another

Punjab And Haryana At Chandigarh · (2005) 106 FLR 833 : (2005) 3 LLJ 254 : (2005) 140 PLR 609

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 6

High Courts19 Jan 2005Dismissed

Ganga Industries and Others Vs Food Corporation Of India and Others

Punjab And Haryana At Chandigarh · (2005) 4 BC 404 : (2005) 140 PLR 567 : (2005) 2 RCR(Civil) 839

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 74

High Courts19 Jan 2005Dismissed

Shree Sumer Cotton Mills Vs Firm Gupta Cotton Company and Others

Punjab And Haryana At Chandigarh · AIR 2005 P&H 233 : (2005) 140 PLR 429 : (2005) 2 RCR(Civil) 682

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 107(2), 115, 2(2), 21(2)Limitation Act, 1963 — Section 4, 5

High Courts19 Jan 2005Dismissed

Tikan Rai (Deceased) through L.Rs. Vs Mango Bai and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 204

Limitation Act, 1963 — Article 54

High Courts19 Jan 2005Allowed

Baru Ram and Others Vs Khub Ram and Others

Punjab And Haryana At Chandigarh · (2005) 139 PLR 779

High Courts19 Jan 2005Allowed

Parmod Bhushan Pal Vs Bachan Singh (Dead) through his L.Rs. and Others

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 122 : (2005) 139 PLR 776

Specific Relief Act, 1963 — Section 16

High Courts19 Jan 2005

Onkarmal (Died) through LRs. Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2005) 141 PLR 44(1) : (2005) 2 RCR(Civil) 348

Land Acquisition Act, 1894 — Section 17, 18, 4, 6

High Courts19 Jan 2005

Charat alias Sunda and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) CriLJ 1523 : (2005) 1 ILR (P&H) 247 : (2005) 2 RCR(Criminal) 8 : (2005) 2 RCR(Criminal) 7

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 174, 313Evidence Act, 1872 — Section 27, 32(2), 8Penal Code, 1860 (IPC) — Section 302, 34, 376, 376(1)