High Courts06 Jan 2006Dismissed
Resham Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 71
Evidence Act, 1872 — Section 27
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 116 of 117
High Courts06 Jan 2006
Gian Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 611
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts06 Jan 2006Dismissed
Sharanjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 252
Penal Code, 1860 (IPC) — Section 324, 34
High Courts06 Jan 2006Dismissed
Parmod Chander alias Parbodh Chander Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 239
Prevention of Corruption Act, 1988 — Section 7
High Courts06 Jan 2006
Gulshan Kumar and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 01 P&H CK 0023
Penal Code, 1860 (IPC) — Section 308, 34
High Courts06 Jan 2006Dismissed
Sharanjit Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2006) 16 CriminalCC 187
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts06 Jan 2006Allowed
Dharambir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 16 CriminalCC 639 : (2006) 2 RCR(Criminal) 297
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 50
High Courts04 Jan 2006
Umrao Singh and others Vs Gram Panchayat, Jahazgarh
Punjab And Haryana At Chandigarh · (2006) 1 PLJ 638 : (2006) 2 PLR 366 : (2006) 2 RCR(Civil) 221
High Courts04 Jan 2006Dismissed
Harinder Gun House Vs Mohinder Kaur
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 416
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jan 2006Dismissed
Narinder Kumar Gupta Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) CriLJ 4157 : (2006) 1 RCR(Criminal) 862
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18A, 22, 23, 24, 25Insecticides Act, 1968 — Section 17, 21, 22, 24, 25
High Courts04 Jan 2006Allowed
State of Punjab and Others Vs Ex. Constable, Jagir Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 804 : (2006) 3 SLJ 434
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Police Rules, 1934 — Rule 16(2), 16(2)(1), 16.2, 16.2(1)
High Courts04 Jan 2006Allowed
Surinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 627 : (2006) 2 RCR(Civil) 218
Land Acquisition Act, 1894 — Section 11, 11A, 12, 13A, 15A
High Courts04 Jan 2006Dismissed
Sarbati Vs Anil Kumar and Others
Punjab And Haryana At Chandigarh · (2006) ACJ 2532 : (2006) 143 PLR 371 : (2006) 2 RCR(Civil) 4
Motor Vehicles (Operation of Commercial Traffic between India and Contiguous Countries) Rules, 1963 — Rule 13, 4Motor Vehicles Act, 1988 — Section 1, 163A
High Courts04 Jan 2006
Rajinder and Another Vs Namarta Bahal and Another
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 76 : (2006) 3 CivCC 76 : (2006) 143 PLR 429 : (2006) 2 RCR(Civil) 556
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jan 2006Allowed
National High School Vs Roshni Devi and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 34
Central Motor Vehicles Rules, 1989 — Rule 5Motor Vehicles Act, 1988 — Section 166, 9
High Courts04 Jan 2006
Municipal Committee Vs Dashmesh Steel Rolling Mills
Punjab And Haryana At Chandigarh · (2006) 142 PLR 813 : (2006) 2 RCR(Civil) 407
Punjab Municipal Act, 1911 — Section 35, 56
High Courts04 Jan 2006Dismissed
Surinder Kumar Bansal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CriLJ 1329 : (2006) 1 RCR(Criminal) 743
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 6
High Courts04 Jan 2006Dismissed
Kaluta (Deceased) through his son and Others Vs Greater Ashoka Land and Development Company Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 423 : (2006) 142 PLR 734 : (2006) 1 RCR(Civil) 521
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, Order 23 Rule 3B, Order 6 Rule 17, 100
High Courts04 Jan 2006Dismissed
Sukhwant Singh Vs Gram Panchayat of Village Dabwali Dhab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 571 : (2006) 1 RCR(Civil) 824 : (2006) 1 RCR(Rent) 179
Constitution of India, 1950 — Article 226Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 4(1), 5, 5, 7
High Courts04 Jan 2006Allowed
Punjab National Bank Vs Swayam Parkas and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 516 : (2006) 1 RCR(Rent) 175
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 7