High Courts25 Apr 2006Allowed
Mohd. Bashir Vs Maqsood and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 525 : (2006) 3 RCR(Civil) 781
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 20, 20(3), 20(4)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 87 of 117
High Courts25 Apr 2006Allowed
Satbir Singh Vs Uttari Haryana Bijli Vitran Nigam Ltd. and Another
Punjab And Haryana At Chandigarh · (2006) 3 LLJ 936
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 47(2)
High Courts25 Apr 2006Allowed
Cobra Instalaciones Y. Services Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 5 VST 109
Punjab General Sales Tax Act, 1948 — Section 12(3)
High Courts25 Apr 2006Dismissed
Aan Aam Prop. Narindra Palace Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2006) 204 CTR 222 : (2008) 301 ITR 163
Income Tax Act, 1961 — Section 144, 146, 148, 271(1)
High Courts25 Apr 2006Dismissed
Rajinder Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 474
Constitution of India, 1950 — Article 14, 141, 142, 16, 16(1)Haryana Government General Administration Department (General Services) Rules — Rule 6
High Courts25 Apr 2006Dismissed
Mahender Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 491
Constitution of India, 1950 — Article 14, 16(1)
High Courts25 Apr 2006
Master Pawan Kumar Vs Mohd.Kadir and others
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Civil) 38
High Courts25 Apr 2006Dismissed
Surinder Singh Vs Nasib Singh and Others
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 595 : (2006) 144 PLR 109 : (2006) 3 RCR(Civil) 5
High Courts25 Apr 2006Dismissed
Lal Chand Godara Vs General Manager, Haryana Roadways and Others
Punjab And Haryana At Chandigarh · (2006) 111 FLR 316 : (2006) 3 LLJ 1087 : (2006) 144 PLR 105 : (2007) 1 SLJ 359
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15, 17Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7, 7.3(5)
High Courts25 Apr 2006Dismissed
Bishan Dass and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 234
Penal Code, 1860 (IPC) — Section 304B
High Courts24 Apr 2006
Mimla Devi and Others Vs Pepsu Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 2700 : (2007) 145 PLR 387 : (2006) 4 RCR(Civil) 230
High Courts24 Apr 2006Dismissed
Axia Engg. Works Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2006) 204 CTR 467 : (2007) 292 ITR 577 : (2007) 159 TAXMAN 28
Income Tax Act, 1961 — Section 133A, 145(2), 260A
High Courts24 Apr 2006Dismissed
Commissioner of Wealth-tax Vs Mangat Rai Dhanda
Punjab And Haryana At Chandigarh · (2006) 284 ITR 371
Wealth Tax Act, 1957 — Section 27(3), 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts24 Apr 2006Allowed
Lalita and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 635 : (2006) 2 RCR(Criminal) 835
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts21 Apr 2006Dismissed
Smt. Parkash Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 219 : (2006) 143 PLR 577 : (2006) 3 RCR(Civil) 464
Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
High Courts21 Apr 2006Allowed
Raju and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 588
High Courts21 Apr 2006Allowed
Santosh Singh Vs Amar Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 212 : (2006) 144 PLR 122 : (2006) 3 RCR(Civil) 67
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts21 Apr 2006Allowed
Tarun Bhandari Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 719 : (2006) 2 RCR(Civil) 817
Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 21, 21(1), 21(2), 21(3), 21(4)Haryana Municipal Election Rules, 1978 — Rule 72A, 72A(1), 72A(3)
High Courts21 Apr 2006Dismissed
Commissioner of Income Tax Vs Branch Manager, LIC of India
Punjab And Haryana At Chandigarh · (2006) 203 CTR 603 : (2008) 298 ITR 358
Income Tax Act, 1961 — Section 10(14), 192, 201(1), 201(1A), 260A
High Courts21 Apr 2006Allowed
Commissioner of Central Excise Vs Azad Engg. Works
Punjab And Haryana At Chandigarh · (2006) 202 ELT 423