High Courts19 Apr 2006Allowed
Gopal Thakur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 547
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 89 of 117
High Courts19 Apr 2006
Krishan Kumar and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 7
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Apr 2006Allowed
Rajesh Garg Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 1
High Courts19 Apr 2006
Hardev Singh Vs Surinder Kaur & Ors.
Punjab And Haryana At Chandigarh · (2006) 2 CurLJ 557 : (2006) ISJ 421 : (2006) 1 PLJ 93
High Courts18 Apr 2006Allowed
Paramjit Singh @ Pamma Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 412 : (2006) 2 RCR(Criminal) 829
Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 2006Allowed
Paramjit Singh @ Pamma Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 412
Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 2006Dismissed
Rajinder Kumar alias Sonu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 04 P&H CK 0135
Penal Code, 1860 (IPC) — Section 302
High Courts18 Apr 2006
Ranjit Kaur and Others Vs Surjit Kaur and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 663
Succession Act, 1925 — Section 282, 372
High Courts18 Apr 2006Dismissed
The New India Assurance Co. Ltd. Vs Meena and Others
Punjab And Haryana At Chandigarh · (2007) 1 ACC 623 : (2006) 144 PLR 715 : (2006) 3 RCR(Civil) 758
Motor Vehicles Act, 1988 — Section 147, 149(2), 170Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427
High Courts18 Apr 2006
ATM International Vs Joint DGFT
Punjab And Haryana At Chandigarh · (2007) 207 ELT 199
High Courts18 Apr 2006Dismissed
Union of India (UOI) and Others Vs S.S. Bawa and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 590
Central Civil Services (Leave Travel Concession) Rules, 1988 — Rule 12, 12(3), 18Constitution of India, 1950 — Article 14, 226, 227
High Courts18 Apr 2006Allowed
Ex. Rfn. Hoshiar Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 97
Army Act, 1950 — Section 34, 38, 39, 80, 91Army Rules, 1954 — Rule 178, 179Constitution of India, 1950 — Article 226, 311(2)
High Courts18 Apr 2006
Ram Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 2719
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts18 Apr 2006Dismissed
Mahant Teja Singh Vs Sat Pal and Another
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 234 : (2007) 145 PLR 309 : (2006) 4 RCR(Civil) 636 : (2006) 2 RCR(Rent) 456
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts18 Apr 2006Dismissed
J.C.T. Limited Vs Commissioner of Central Excise
Punjab And Haryana At Chandigarh · (2006) 202 ELT 773
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 141
High Courts18 Apr 2006Allowed
Manohar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 819
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149
High Courts18 Apr 2006Allowed
Dimpy Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 1 SLJ 519
High Courts17 Apr 2006Dismissed
Suraj Bhan and Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 04 P&H CK 0131
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 450
High Courts17 Apr 2006
Jagdish Chand Vs Haryana Tourism Corporation Ltd.
Punjab And Haryana At Chandigarh · (2007) 1 LLJ 92 : (2006) 143 PLR 795 : (2006) 2 RCR(Civil) 567
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 294, 510
High Courts17 Apr 2006
Raghbir Singh Vs Uttar Haryana Bijli Vitran Nigam Ltd. and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 496
Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2003 — Rule 13, 3, 8