High Courts04 Aug 2006
Balwant Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0340
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 56 of 117
High Courts04 Aug 2006Dismissed
The Jai Cooperative Transport Society Ltd. Vs State Transport Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0327
Motor Vehicles Act, 1988 — Section 80(2), 86, 86(1), 86(5), 89
High Courts04 Aug 2006Allowed
Commissioner of Income Tax-I Vs Abhishek Industries Ltd.
Punjab And Haryana At Chandigarh · (2006) 205 CTR 304 : (2006) 286 ITR 1
Evidence Act, 1872 — Section 106Income Tax Act, 1961 — Section 143(3), 256(1), 28, 36, 36(1)Punjab General Sales Tax (Department and Exemption) Rules, 1991 — Rule 4A
High Courts04 Aug 2006
Harbhajan Singh Vs Harjit Singh
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Civil) 454
High Courts04 Aug 2006Dismissed
Mohan Lal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 4749 : (2007) 1 RCR(Civil) 54
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Aug 2006
Bhupinder Singh Vs Punjab State Warehousing Corporation and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0267
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Aug 2006Dismissed
Gurdial Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0266
High Courts04 Aug 2006Dismissed
Sukhdev Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0261
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 379, 380, 411, 457
High Courts04 Aug 2006Dismissed
Surat Singh Vs Nishan Singh and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 378(4)Penal Code, 1860 (IPC) — Section 307, 34, 379, 382, 427
High Courts04 Aug 2006
Ram Singh Vs Smt. Tejinder Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0181
High Courts04 Aug 2006Allowed
Dhani Ram Vs Presiding Officer, Labour Court-II and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 406
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25J
High Courts04 Aug 2006Dismissed
Karamjit Kaur and Another Vs Manjit Singh and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0099
High Courts04 Aug 2006Dismissed
Daya Nand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 PLR 638(1) : (2007) 4 RCR(Civil) 65
High Courts04 Aug 2006
Rainbow Denim Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2006) 4 STR 428
Finance Act, 1994 — Section 65(105), 68
High Courts04 Aug 2006Allowed
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 919
High Courts04 Aug 2006Dismissed
Jaswinder Singh and Others Vs Ran Singh and Others
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 129 : (2007) 146 PLR 581 : (2007) 2 RCR(Civil) 83
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts03 Aug 2006
Rachhpal Singh Vs Jinder Kaur
Punjab And Haryana At Chandigarh · (2007) 146 PLR 357 : (2007) 2 RCR(Civil) 238
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 13
High Courts03 Aug 2006Allowed
Tarlok Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0401
Punjab Privately Managed Recongnised Schools Employees (Security of Service) Rules, 1981 — Rule 22A
High Courts03 Aug 2006Allowed
Sanatan Dharam Girls College Vs Regional Provident Fund Commissioner
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0396
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7, 7A
High Courts03 Aug 2006Allowed
Indraj Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0395
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 467, 471Prevention of Corruption Act, 1988 — Section 13(1)(C), 13(2)