High Courts24 Jan 2006Allowed
Pooja Sharma @ Bhawana Sharma Vs Satish Kumar
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 648 : (2006) 2 RCR(Civil) 76
Guardians and Wards Act, 1890 — Section 10, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 109 of 117
High Courts24 Jan 2006Allowed
Anil Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 517
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 393
High Courts24 Jan 2006Allowed
Kamaljit Kaur Brar and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 303
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts24 Jan 2006Dismissed
Ludhiana Improvement Trust Vs Nasib Singh and Others
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 22 : (2007) 146 PLR 350 : (2007) 2 RCR(Civil) 199
Land Acquisition Act, 1894 — Section 18
High Courts24 Jan 2006Allowed
Oriental Insurance Company Limited Vs Sanjay Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 626 : (2007) ACJ 222 : (2006) 143 PLR 564 : (2006) 2 RCR(Civil) 201
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163A
High Courts24 Jan 2006Allowed
Chhota Singh and Others Vs Deewan N.K. Khosla and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 103
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 8
High Courts24 Jan 2006
Smt. Beena and Others Vs Rajinder Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 6 : (2006) 2 RCR(Civil) 449
Court Fees Act, 1870 — Section 7
High Courts24 Jan 2006Dismissed
Ashok Narang and Another Vs Mrs. Shanta Anand
Punjab And Haryana At Chandigarh · (2006) 142 PLR 730 : (2006) 2 RCR(Civil) 421 : (2006) 1 RCR(Rent) 505
East Punjab Urban Rent Restriction (Chandigarh Amendment) Act, 1982 — Section 4East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2
High Courts24 Jan 2006Dismissed
United India Insurance Company Ltd. Vs Gulzar Singh and Another
Punjab And Haryana At Chandigarh · (2006) 3 ACC 887 : (2007) ACJ 1265 : (2006) 143 PLR 38 : (2006) 2 RCR(Civil) 718
Constitution of India, 1950 — Article 227
High Courts24 Jan 2006Allowed
Smt. Tarsem Devi Vs Naresh Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 438 : (2006) 143 PLR 50 : (2006) 1 RCR(Civil) 750
High Courts24 Jan 2006Dismissed
Parkash and Another Vs Sat Pal Singh and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 418 : (2006) 2 RCR(Civil) 364
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts24 Jan 2006Allowed
Payal Gupta Vs Kunal Gupta
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 433 : (2006) 143 PLR 428 : (2006) 2 RCR(Civil) 553
Hindu Marriage Act, 1955 — Section 13B
High Courts24 Jan 2006Dismissed
Shamsher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 455 : (2006) 2 RCR(Criminal) 210
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts23 Jan 2006Allowed
Gurcharan Singh Vs Himmat Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 618
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts23 Jan 2006
Indian Overseas Bank Vs Getwin Enterprises and Others
Punjab And Haryana At Chandigarh · (2007) 2 BC 288
Limitation Act, 1908 — Section 14, 5
High Courts23 Jan 2006Allowed
Gulab Singh Vs Jawala Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 546 : (2006) 1 RCR(Civil) 765
High Courts20 Jan 2006Dismissed
Buta Singh and another Vs State of Punjab Kando Vs Buta Singh and another
Punjab And Haryana At Chandigarh · (2006) 01 P&H CK 0226
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 2006
United India Insurance Company Limited Vs Shakuntla Devi and Others
Punjab And Haryana At Chandigarh · (2006) 4 ACC 461
Employees Compensation Act, 1923 — Section 3, 4AMotor Vehicles Act, 1988 — Section 147
High Courts20 Jan 2006
United India Insurance Company Ltd. Vs Shakuntla Devi and Others
Punjab And Haryana At Chandigarh · (2007) 2 ACC 581
Employees Compensation Act, 1923 — Section 3, 4AMotor Vehicles Act, 1988 — Section 147
High Courts20 Jan 2006Allowed
Rohtash and Others Vs Babli
Punjab And Haryana At Chandigarh · (2006) 2 DMC 214 : (2006) 1 RCR(Criminal) 897
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 120B, 323, 34, 406, 498A