High Courts18 Nov 2005Allowed
Joga Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 11 P&H CK 0020
Penal Code, 1860 (IPC) — Section 307, 323, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 7 of 68
High Courts18 Nov 2005Allowed
Maan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 335
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts18 Nov 2005Allowed
Salwant Singh and Others Vs Dalip Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 717
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1980 — Section 41
High Courts16 Nov 2005Dismissed
Avtar Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 853
Essential Commodities Act, 1955 — Section 7
High Courts16 Nov 2005Allowed
Ram Saran Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 334
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts16 Nov 2005Allowed
Smt. Chander Kala and Another Vs Lachhman Singh and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 592 : (2006) ACJ 2768 : (2006) 143 PLR 545 : (2006) 2 RCR(Civil) 129
Motor Vehicles Act, 1988 — Section 149
High Courts14 Nov 2005Allowed
Sonu Nagar Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 783
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 379
High Courts14 Nov 2005Dismissed
Jagtar Singh and Others Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 78 : (2006) 1 RCR(Civil) 805
Civil Procedure Code Amendment Act, 1976 — Order 3 Rule 1Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 27, 100
High Courts14 Nov 2005Dismissed
Harjinder Kaur Sandhu (Smt.) Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 239
Penal Code, 1860 (IPC) — Section 120B, 302, 304, 498APunjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4.1, 7.5
High Courts14 Nov 2005Dismissed
B.K. Dhingra and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 109 FLR 981 : (2006) 142 PLR 242
Central Civil Services (Pension) Rules, 1972 — Rule 71, 71(1), 71(2), 72(1)Constitution of India, 1950 — Article 226, 227, 300A, 366(17)Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5
High Courts14 Nov 2005Allowed
Jagraj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 11 P&H CK 0044
Penal Code, 1860 (IPC) — Section 176, 302
High Courts14 Nov 2005Dismissed
Deepak Bansal Vs Central Administrative Tribunal and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 416
Constitution of India, 1950 — Article 14, 16, 226, 227, 309Punjab State Electricity Board Service of Engineers (Electrical) (Chandigarh Amendment) Regulations, 1985 — Regulation 9, 9(7), 9(8)
High Courts14 Nov 2005Dismissed
Chhinder Singh and Others Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (2006) 142 PLR 559 : (2006) 2 RCR(Civil) 226
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Penal Code, 1860 (IPC) — Section 307, 324, 452
High Courts14 Nov 2005Allowed
Radha Krishan and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 854
Penal Code, 1860 (IPC) — Section 304B
High Courts11 Nov 2005Allowed
Jarnail Singh @ Gora Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 DMC 862 : (2006) 1 RCR(Criminal) 334
Penal Code, 1860 (IPC) — Section 306, 34
High Courts11 Nov 2005Dismissed
Chand Singh (Dead) through L.Rs. Vs Gangadhar
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 456 : (2006) 4 CivCC 333 : (2006) 142 PLR 749 : (2006) 1 RCR(Civil) 434
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 4
High Courts11 Nov 2005
Satinder Kumar Vs Sunita
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 524 : (2006) 143 PLR 570 : (2006) 2 RCR(Civil) 192
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Marriage Act, 1955 — Section 13 , 13B
High Courts11 Nov 2005Dismissed
Babu Singh and Others Vs Ram Sahai @ Ram Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 592 : (2006) 2 RCR(Civil) 140
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63
High Courts11 Nov 2005Dismissed
Annapurna Impex Pvt. Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2006) 198 ELT 25 : (2008) 9 STR 320
Central Excises and Salt Act, 1944 — Section 14
High Courts10 Nov 2005
Manjit Singh Vs Shamsher Singh and others
Punjab And Haryana At Chandigarh · (2007) 2 LLR 212 : (2006) 4 RCR(Civil) 692