High Courts22 May 2006Allowed
Sudh Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 550
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 78 of 117
High Courts19 May 2006Dismissed
Ramesh Kumar Vs Kamal Deep Bhutani and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 762 : (2006) 4 RCR(Civil) 35
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20A, Order 9 Rule 13, Order 9 Rule 7Hindu Succession Act, 1956 — Section 14, 15, 21, 8Limitation Act, 1963 — Article 123
High Courts19 May 2006
Dhian Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CriLJ 3177 : (2006) 3 RCR(Criminal) 493
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34, 392, 397
High Courts19 May 2006Dismissed
Smt. Nando Vs Sher Singh
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 34 : (2006) 144 PLR 36
Evidence Act, 1872 — Section 90, 91
High Courts19 May 2006Dismissed
Commissioner of Income Tax Vs Sehgal Oil and General Mills
Punjab And Haryana At Chandigarh · (2006) 203 CTR 215 : (2008) 303 ITR 102
Income Tax Act, 1961 — Section 139(2), 147, 148Partnership Act, 1932 — Section 42
High Courts19 May 2006Dismissed
Matta Fer and Another Vs Paramjit Bharath and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 38
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts19 May 2006Allowed
Krishan Dutt and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 344
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 34
High Courts19 May 2006Allowed
Lal Singh @ Lali Vs Punjab State
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 223
Penal Code, 1860 (IPC) — Section 363, 366
High Courts18 May 2006Dismissed
Sat Pal Joshi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 193
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 7
High Courts18 May 2006
Jagdish alias Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 490
Penal Code, 1860 (IPC) — Section 34, 404
High Courts18 May 2006Allowed
Gurbax Singh Vs Baldev Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 718 : (2007) 1 RCR(Civil) 581
Motor Vehicles Act, 1988 — Section 140, 140(2)
High Courts18 May 2006
Court on its own motion and etc. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 3472
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 173
High Courts18 May 2006
Commissioner of Income Tax Vs JCT Electronics Ltd.
Punjab And Haryana At Chandigarh · (2006) 203 CTR 315 : (2008) 301 ITR 290
Income Tax Act, 1961 — Section 35AB, 37
High Courts18 May 2006
Ram Phal @ Ram Phool Vs State of Haryana & others
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Civil) 627
High Courts18 May 2006Allowed
Jayaswals Neco Limited Vs Rita Machines (India) Ltd.
Punjab And Haryana At Chandigarh · (2007) 2 BC 143 : (2006) 143 PLR 764 : (2010) 97 SCL 342
Companies Act, 1956 — Section 434
High Courts18 May 2006Dismissed
Commissioner of Income Tax Vs Swaraj Engines Ltd.
Punjab And Haryana At Chandigarh · (2006) 203 CTR 310 : (2008) 301 ITR 284
Income Tax Act, 1961 — Section 28, 35AB, 35AB(2), 37(1)
High Courts18 May 2006Dismissed
The Customs Superintendent, Central Excise Vs Punjab Wireless System Ltd. and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 4
COMPANIES ACT, 1956 — Section 142, 235, 237, 441, 456Customs Act, 1962 — Section 142, 64, 67, 71Employees Compensation Act, 1923 — Section 14
High Courts18 May 2006Dismissed
Sr. Supdt. of Post Offices Vs Smt. Sham Dulari and Others
Punjab And Haryana At Chandigarh · (2007) 2 SLJ 274
Constitution of India, 1950 — Article 311Payment of Gratuity Act, 1972 — Section 1, 14, 2, 5
High Courts17 May 2006
Ranjit Singh and another Vs Surinder Kaur and another
Punjab And Haryana At Chandigarh · (2006) 05 P&H CK 0224
Penal Code, 1860 (IPC) — Section 34, 406
High Courts17 May 2006
Prem Lata and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 05 P&H CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323