COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 11 of 117

High Courts13 Nov 2006Dismissed

Omi Ram Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Another

Punjab And Haryana At Chandigarh · (2008) 2 SLJ 208

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17

High Courts13 Nov 2006Allowed

Kulwant Singh Vs Balhar Singh

Punjab And Haryana At Chandigarh · (2007) 3 BC 692 : (2007) 1 CivCC 601 : (2007) 1 RCR(Criminal) 283

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts13 Nov 2006Allowed

Zora Singh Vs Presiding Officer Labour Court and Others

Punjab And Haryana At Chandigarh · (2007) 113 FLR 1037

Constitution of India, 1950 — Article 226, 227

High Courts13 Nov 2006Allowed

Punjab State and Others Vs Bakshish Singh

Punjab And Haryana At Chandigarh · (2007) 2 CivCC 541 : (2007) 1 RCR(Civil) 428

High Courts11 Nov 2006Dismissed

Partap Kaur Vs Ismail Mohd

Punjab And Haryana At Chandigarh · (2007) 147 PLR 556

High Courts10 Nov 2006Dismissed

Manish Kumar Vs Presiding Officer, Labour Court and Another

Punjab And Haryana At Chandigarh · (2007) 114 FLR 942 : (2007) 147 PLR 226

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25K, 25N

High Courts10 Nov 2006

Mini Gagan Cinema Vs Municipal Corporation

Punjab And Haryana At Chandigarh · (2007) 1 PLR 51 : (2007) 2 RCR(Civil) 78

High Courts09 Nov 2006Dismissed

Punjab Urban Planning and Development Authority Vs Manjit Singh and Others

Punjab And Haryana At Chandigarh · (2007) 113 FLR 182 : (2007) 2 LLJ 575 : (2007) 145 PLR 376 : (2007) 3 RCR(Civil) 806

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

High Courts09 Nov 2006

Amar Singh Vs Kishan Singh

Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0106

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 9, Order 41 Rule 17, Order 9 Rule 3Limitation Act, 1963 — Section 5

High Courts09 Nov 2006

Rachitech Engineering Pvt. Ltd. Vs Kundan Steel Pvt.Ltd.

Punjab And Haryana At Chandigarh · (2007) 1 ILR (P&H) 129 : (2007) 3 PLR 386 : (2007) 1 RCR(Civil) 218 : (2007) 1 RCR(Civil) 218(1) : (2006) 2 RCR(Rent) 687

High Courts09 Nov 2006

Jai Narain and Others Vs Boda Ram alias Bod Raj

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 232 : (2007) 146 PLR 649 : (2007) 2 RCR(Civil) 711

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

High Courts09 Nov 2006Dismissed

Gurtej Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 20 CriminalCC 528

Penal Code, 1860 (IPC) — Section 201, 302

High Courts09 Nov 2006

State Vs Santa Singh and another

Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0009

Penal Code, 1860 (IPC) — Section 323, 34

High Courts08 Nov 2006Allowed

Paramjit Kaur and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 512

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 498A, 506

High Courts08 Nov 2006Allowed

Paramjit Kaur and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 241

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 506

High Courts08 Nov 2006

R.P. Paliwal Vs M/s. Champol Engineers Pvt. Ltd.

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 477 : (2007) 2 RCR(Civil) 690 : (2007) 1 RCR(Rent) 419

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

High Courts08 Nov 2006

Gram Panchayat, Karhali Math Vs Pawan Kumar and Others

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 295 : (2007) 1 RCR(Rent) 412

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

High Courts08 Nov 2006

Commissioner of Income Tax Vs Shreyans Industries Ltd.

Punjab And Haryana At Chandigarh · (2007) 207 CTR 281 : (2008) 303 ITR 393

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

High Courts08 Nov 2006Allowed

Pardeep Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 20 CriminalCC 327

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 342, 376

High Courts08 Nov 2006

Balkar Singh Vs Bhagwan Singh

Punjab And Haryana At Chandigarh · (2007) 1 ILR (P&H) 361 : (2007) 1 PLR 70 : (2007) 1 RCR(Civil) 786 : (2007) 1 RCR(Rent) 195