High Courts24 May 2006Dismissed
Jagdish Kumar and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 925
Penal Code, 1860 (IPC) — Section 406, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 76 of 117
High Courts24 May 2006Dismissed
Amritsar Pharmaceutical Laboratories Vs Avtar Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 510 : (2006) 3 RCR(Civil) 788
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 50, 50(1), 50(2)
High Courts24 May 2006
Surinder Singh Vs Dr. Davinder Mohan
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 9 : (2006) 144 PLR 369 : (2006) 4 RCR(Civil) 781 : (2006) 2 RCR(Rent) 486
High Courts24 May 2006Dismissed
Lal Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 734
Penal Code, 1860 (IPC) — Section 306
High Courts24 May 2006Dismissed
S.P. Sethi Vs R.R. Gulati and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 250 : (2006) 144 PLR 93 : (2006) 3 RCR(Civil) 715 : (2006) 2 RCR(Rent) 205
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts24 May 2006
Civil Panchayat Nathupur Vs Nain Singh and others
Punjab And Haryana At Chandigarh · (2007) 1 PLR 197 : (2006) 4 RCR(Civil) 515
High Courts24 May 2006Allowed
Hakam Singh and Others Vs Baljit Singh and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 24 : (2006) 144 PLR 555 : (2006) 3 RCR(Civil) 686
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, 115, 96Hindu Succession Act, 1956 — Section 6
High Courts24 May 2006Dismissed
Jagdeep Singh Sidhu and Others Vs The Financial Commissioner (Co-op.) and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 785 : (2006) 4 RCR(Civil) 40
High Courts24 May 2006Allowed
Gulshan Kumar Vs Dr. Alka Arora and Another
Punjab And Haryana At Chandigarh · (2007) 1 ALD(Cri) 4 : (2007) 4 BC 62 : (2006) 4 CivCC 341 : (2006) 4 CivCC 445 : (2006) CriLJ 4248 : (2006) 3 RCR(Criminal) 892
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420
High Courts24 May 2006Dismissed
Nagar Panchayat Vs Gallu Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 175 : (2006) 4 RCR(Civil) 678 : (2006) 4 RCR(Criminal) 571
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 482Punjab Municipal Act, 1911 — Section 189(1), 189(2), 195, 195A(1), 195A(2)
High Courts24 May 2006Allowed
Mukta Devi Vs Prasandi and Others
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 212
Penal Code, 1860 (IPC) — Section 498A, 506
High Courts24 May 2006
Sarwan Ram and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 923
Penal Code, 1860 (IPC) — Section 354, 498A
High Courts24 May 2006Allowed
Anu Joshi Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Criminal) 567
Penal Code, 1860 (IPC) — Section 420, 467
High Courts24 May 2006Allowed
Milkha Singh Vs Parshotam Dass
Punjab And Haryana At Chandigarh · (2007) 2 CivCC 319 : (2007) 1 RCR(Civil) 495
Civil Procedure Code, 1908 (CPC) — Section 35BConstitution of India, 1950 — Article 227
High Courts24 May 2006Allowed
Sigma Diagnostics Ltd. and Others Vs Gurjeet Singh Kohli
Punjab And Haryana At Chandigarh · (2007) 1 ALD(Cri) 6 : (2007) 2 BC 283 : (2006) 3 RCR(Criminal) 691
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 May 2006Dismissed
Manoj and Others Vs Prem Lal
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 187
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts24 May 2006Allowed
M/s. Jaishree Agro Inds. Pvt. Ltd. and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 932
Essential Commodities Act, 1955 — Section 7
High Courts24 May 2006Allowed
Sant Ram Munish Kumar and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 930
High Courts23 May 2006Dismissed
Mohd. Sardar Dara and Others Vs C.B.I., Chandigarh
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 1026
Penal Code, 1860 (IPC) — Section 307, 323, 326
High Courts23 May 2006Allowed
Ghanshyam Vs Vikram and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 14 : (2006) 2 RCR(Rent) 389
Constitution of India, 1950 — Article 227