High Courts23 Mar 2006Dismissed
Sada Ram alias Chhotu Vs Smt. Gian Kaur
Punjab And Haryana At Chandigarh · (2006) 143 PLR 683 : (2006) 2 RCR(Rent) 272
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 94 of 117
High Courts23 Mar 2006Dismissed
National Insurance Company Limited Vs Kamlesh Kaur and Others
Punjab And Haryana At Chandigarh · (2007) 1 ACC 796 : (2008) ACJ 927 : (2006) 144 PLR 83 : (2006) 3 RCR(Civil) 634
Motor Vehicles Act, 1988 — Section 149, 149(2)
High Courts23 Mar 2006Dismissed
Dewaki and Others Vs Dayawanti and Others
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 615 : (2006) 144 PLR 132 : (2006) 3 RCR(Civil) 75 : (2006) 2 RCR(Rent) 19
High Courts22 Mar 2006Dismissed
Amar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0134
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts22 Mar 2006
Amrit Pal Vs Ajay Pal
Punjab And Haryana At Chandigarh · (2006) 4 BC 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(2)
High Courts22 Mar 2006Allowed
Guljar Singh alias Guljar Mohammad and Others Vs Hazran
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 625
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts22 Mar 2006Allowed
Bikkar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 16
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts22 Mar 2006Allowed
Nirmal Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 860 : (2006) 2 RCR(Civil) 528
Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471
High Courts22 Mar 2006Dismissed
Sulakhan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 877
Penal Code, 1860 (IPC) — Section 307, 500
High Courts22 Mar 2006Dismissed
Gulzar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 143 PLR 315 : (2006) 3 RCR(Civil) 174
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts22 Mar 2006Dismissed
Bimla Devi and Others Vs Sultani Mal Harnam Dass
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 209 : (2006) 143 PLR 326 : (2006) 1 RCR(Rent) 547
High Courts22 Mar 2006Dismissed
Ramesh Book Depot and Another Vs Central Bank of India
Punjab And Haryana At Chandigarh · (2007) 2 BC 647 : (2006) 143 PLR 323 : (2006) 3 RCR(Civil) 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 37 Rule 1, Order 37 Rule 2Contract Act, 1872 — Section 59 , 60, 61
High Courts22 Mar 2006
Buta Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 513 : (2006) 3 RCR(Civil) 422
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32B, 32CPunjab Land Reforms Act, 1972 — Section 4, 4(1), 5, 5(1), 8
High Courts22 Mar 2006
Punjab State Electricity Board Vs Railway Board and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 691
Arbitration Act, 1940 — Section 2, 2, 31(4), 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 14, 14(4), 2Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2006Dismissed
Sigma Interactive India Pvt. Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 998
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts21 Mar 2006Dismissed
Sigma Interactive India Pvt. Ltd. Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 998 : (2006) 2 RCR(Criminal) 874
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
High Courts21 Mar 2006
Krishna Devi and another Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2007) 1 PLR 85 : (2006) 4 RCR(Civil) 563
High Courts21 Mar 2006Dismissed
Paras Ram Vs Suresh Kumar
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 507 : (2006) 143 PLR 684 : (2006) 2 RCR(Rent) 273
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts20 Mar 2006Allowed
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 620
Penal Code, 1860 (IPC) — Section 363
High Courts20 Mar 2006
Mohan Cotton Oil and General Mills Vs Haryana Financial Corporation and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 541
Haryana Public Moneys (Recovery of Dues) Act, 1979 — Section 3State Financial Corporations Act, 1951 — Section 29, 31