COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2006

2,340 judgments · page 95 of 117

High Courts20 Mar 2006

Surinder Kumar Vs Rattan Lal

Punjab And Haryana At Chandigarh · (2006) 143 PLR 200 : (2006) 3 RCR(Civil) 291 : (2006) 2 RCR(Rent) 26

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12Delhi Rent Control Act, 1958 — Section 38(3)East Punjab Urban Rent Restriction Act, 1949 — Section 13 , 15(2), 15(5) , 2(1), 26

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High Courts20 Mar 2006Allowed

Darshna Vs Rishal Singh

Punjab And Haryana At Chandigarh · (2006) 2 DMC 169

Hindu Marriage Act, 1955 — Section 13, 13BPenal Code, 1860 (IPC) — Section 498A

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High Courts20 Mar 2006Dismissed

Niranjan Lal Mittal Vs Daya Kishan

Punjab And Haryana At Chandigarh · (2006) 144 PLR 658 : (2006) 1 RCR(Rent) 433

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

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High Courts20 Mar 2006Allowed

Gian Chand Vs C.B.I. Chandigarh

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 644

Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)

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High Courts17 Mar 2006

Rekha Kumari Vs Union of India and others

Punjab And Haryana At Chandigarh · (2006) 1 PLJ 174 : (2006) 2 PLR 518 : (2006) 2 RCR(Civil) 744

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High Courts17 Mar 2006Dismissed

Baldev Singh and Others Vs Sukhdev Singh and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 680

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(3), Order 32 Rule 3(4), Order 32 Rule 3A, Order 32 Rule 4

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High Courts17 Mar 2006

Kamal Nain Vs Sumit Kumar Kamboj

Punjab And Haryana At Chandigarh · (2006) 1 DMC 785

Hindu Marriage Act, 1955 — Section 13, 9

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High Courts17 Mar 2006Allowed

Reekha Kumari Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 518

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 24(1)

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High Courts17 Mar 2006Dismissed

Bhartiya Khand and Gur Udyogshala Vs Punjab National Bank

Punjab And Haryana At Chandigarh · (2006) 2 ALD(Cri) 32 : (2007) 1 BC 250 : (2006) 3 RCR(Criminal) 917

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 140, 141

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High Courts17 Mar 2006Allowed

Jasjit Singh Bhasin and Another Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) CriLJ 2757 : (2006) 2 RCR(Criminal) 813

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 155(2), 156Penal Code, 1860 (IPC) — Section 120B, 380, 420, 467, 468

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High Courts17 Mar 2006

Pardeep and another Vs Kela Devi and another

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Civil) 256

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High Courts17 Mar 2006Dismissed

Puran Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 790

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

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High Courts16 Mar 2006

Rainbow Ink and Varnish Manufacturing Company Limited Vs Rollatainer Limited

Punjab And Haryana At Chandigarh · (2008) 145 CompCas 189 : (2006) 143 PLR 634

Companies Act, 1956 — Section 433, 434, 439Designs Act, 1985 — Section 51ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16(1), 22

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High Courts16 Mar 2006Allowed