High Courts03 Nov 2006Allowed
Vijay Kumar Vs Anand Parkash Goel and Another
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 416 : (2007) 2 RCR(Civil) 71 : (2007) 1 RCR(Rent) 242
Criminal Procedure Code, 1973 (CrPC) — Section 148, 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 13 of 117
High Courts03 Nov 2006
Sanjeev Kumar and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 157
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 363
High Courts03 Nov 2006Allowed
Hawa Singh and others Vs Bishamber Dayal
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 325
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(ix)
High Courts03 Nov 2006Allowed
Jai Bhagwan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0139
Penal Code, 1860 (IPC) — Section 302, 324
High Courts03 Nov 2006
New India Assurance Co. Ltd. and others Vs Binu Sidhu and another
Punjab And Haryana At Chandigarh · (2007) 1 PLR 764 : (2007) 1 RCR(Civil) 421
High Courts03 Nov 2006
Jangli Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2007) 1 PLR 71 : (2007) 2 RCR(Civil) 67
High Courts03 Nov 2006Allowed
Hawa Singh and Others Vs Bishamber Dayal
Punjab And Haryana At Chandigarh · (2006) 20 CriminalCC 450
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Nov 2006
Commissioner of Income Tax, (Central), Ludhiana Vs Punjab Beverages (P.) Ltd.
Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0044
Income Tax Act, 1961 — Section 32(1)(ii)
High Courts03 Nov 2006
Commissioner of Income Tax Vs Ashwani Kumar Garg
Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0042
High Courts03 Nov 2006
Sanjeev Kumar and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 537
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 506
High Courts03 Nov 2006
Commissioner of Income Tax, Amritsar Vs Anju Ahuja
Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0010
High Courts03 Nov 2006Dismissed
Nispal Kaur and Another Vs Kulwant Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 728 : (2007) 1 RCR(Civil) 562
Specific Relief Act, 1963 — Section 28
High Courts02 Nov 2006Allowed
State of Punjab and Another Vs Bhola Singh and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 176
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts02 Nov 2006Dismissed
Brij Mohan Bansal Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2007) 213 CTR 171 : (2009) 311 ITR 317
Income Tax Act, 1961 — Section 143, 145, 256
High Courts02 Nov 2006Allowed
Executive Engineer, Provincial Division No. II PWD (B and R) Branch Vs Jai Bhagwan and Another
Punjab And Haryana At Chandigarh · (2007) 114 FLR 770
Constitution of India, 1950 — Article 226, 227
High Courts02 Nov 2006
Commissioner of Income Tax (Central), Ludhiana Vs Oswal Woollen Mills Ltd.
Punjab And Haryana At Chandigarh · (2006) 11 P&H CK 0020
High Courts02 Nov 2006
Sabrullah Vs Assistant Commissioner of Customs, Raja Sansi Airport, Amritsar
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 658
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 42, 50
High Courts01 Nov 2006
Sukhpal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 952
Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 34, 37, 447, 506
High Courts01 Nov 2006Dismissed
Commissioner of Income Tax Vs Rajindra Rosin and Turpentine Industries
Punjab And Haryana At Chandigarh · (2008) 305 ITR 161
Income Tax Act, 1961 — Section 147, 148
High Courts01 Nov 2006
Sukhpal Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 398
Penal Code, 1860 (IPC) — Section 34, 447