CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 114 of 117

High Courts11 Jan 2006

Gangal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 16 CriminalCC 901

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 450, 511
Read judgment
High Courts10 Jan 2006Dismissed

Dharampal Sood Vs Sarwan Singh and Others

Punjab And Haryana At Chandigarh · (2006) 3 CivCC 629 : (2006) 143 PLR 19(1) : (2006) 2 RCR(Civil) 806 : (2006) 1 RCR(Rent) 515

East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 23A, 23J
Read judgment
High Courts10 Jan 2006Dismissed

Lala Ram Vs Smt. Vidya Wati @ Vidya Devi

Punjab And Haryana At Chandigarh · (2006) 143 PLR 352 : (2006) 2 RCR(Civil) 278

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7
Read judgment
High Courts10 Jan 2006Allowed

Kehar Singh Vs Nishan Singh and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 142 : (2006) 3 RCR(Civil) 125

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 18, 3, 30
Read judgment
High Courts10 Jan 2006

Sunder Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 3 ACC 76 : (2008) ACJ 154 : (2006) 2 RCR(Criminal) 307

Criminal Procedure Code, 1973 (CrPC) — Section 313, 451, 452Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 34, 363, 364A
Read judgment