High Courts07 Sept 2006
Sanjay Khanna Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 319(4)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 30 of 117
High Courts07 Sept 2006Allowed
Gaurdev Singh Vs Gram Panchayat of Village Pabala and Others
Punjab And Haryana At Chandigarh · (2007) 145 PLR 286
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2
High Courts07 Sept 2006
Bhagat Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0112
High Courts07 Sept 2006
Mam Raj Vs Haryana State Pharmacy Council and Another
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0110
High Courts07 Sept 2006Dismissed
Arvind Julka and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0107
Punjab General Sales Tax Act, 1948 — Section 10A, 10B, 3(1), 30A, 6Punjab Value Added Tax Act, 2005 — Section 92(1), 92(3)
High Courts07 Sept 2006Dismissed
AKM Construction and Engg. Company Vs Commander Works Engineer
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Civil) 86
Arbitration Act, 1940 — Section 11C, 29, 30
High Courts07 Sept 2006
Smt. Rohini Sharma Vs Satya Sharma and Others
Punjab And Haryana At Chandigarh · (2007) 145 PLR 288
High Courts07 Sept 2006
New Deep Motors Regd. Vs State Transport Appellate Tribunal etc.
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0085
High Courts07 Sept 2006
Swaran Kaur Vs Tejinder Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0070
High Courts07 Sept 2006Dismissed
Mehmood Ali Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0069
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Ram Chander Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 533
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323
High Courts07 Sept 2006
MK International Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2007) 209 ELT 15
Constitution of India, 1950 — Article 14, 19, 2, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 96Customs Act, 1962 — Section 102, 110, 111, 121, 122
High Courts07 Sept 2006Dismissed
Sanjeev Kumar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 55
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2006
Pirthi Ram Labour Contractor Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2006) 156 TAXMAN 457
Income Tax Act, 1961 — Section 143, 69
High Courts06 Sept 2006Dismissed
Sanatan Dharam Sabha Vs Swami Rama Nand Aleged Disciple of Shri Swami Brahama Nand and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 522 : (2007) 2 RCR(Civil) 621
Succession Act, 1925 — Section 383
High Courts06 Sept 2006
Kamal Devi and Others Vs Pepsu Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (2006) 4 ACC 794
High Courts06 Sept 2006
Haryana Warehousing Corporation Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0245
Income Tax Act, 1961 — Section 10, 30, 31, 32, 33
High Courts06 Sept 2006Allowed
Jagdev Singh Brar Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0238
High Courts06 Sept 2006
Apar Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0237
Constitution of India, 1950 — Article 226
High Courts06 Sept 2006Allowed
Krishna Udyog Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2007) 207 ELT 194
Customs Act, 1962 — Section 11, 25, 25(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 5