High Courts10 Mar 2006Dismissed
Gurdial Singh and Others Vs Punjab Wakf Board
Punjab And Haryana At Chandigarh · (2006) 143 PLR 794 : (2006) 4 RCR(Civil) 289
Waqf Act, 1995 — Section 32(3), 54(4), 6, 83, 85
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 96 of 117
High Courts10 Mar 2006
Karam Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 709 : (2006) 2 RCR(Civil) 755
Civil Procedure Code, 1908 (CPC) — Section 20, 20, 80, 80Punjab University Calendar Rules, 1976 — Rule 3, 3
High Courts10 Mar 2006Allowed
Ajit Sharma and others Vs Meenu Singh Dhindsa
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 652
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 460
High Courts10 Mar 2006Dismissed
Krishna Nand Vs Union of India and others
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Civil) 395 : (2006) 4 RCR(Criminal) 553
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 354
High Courts09 Mar 2006Dismissed
Suresh Kumar and Others Vs Municipal Corporation and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 832 : (2006) 2 RCR(Civil) 353
Haryana Municipal Corporation Act, 1994 — Section 250, 254, 261, 261(2), 265(1)
High Courts09 Mar 2006
Iqbal Mohd Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 539
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts09 Mar 2006Dismissed
Ladha Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 669
Penal Code, 1860 (IPC) — Section 149, 304
High Courts08 Mar 2006Allowed
Smt. Manjit Kaur Vs Mohan Singh
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 737 : (2006) 144 PLR 566 : (2006) 3 RCR(Civil) 617
High Courts08 Mar 2006
Rajesh Kumar Vs Jagdish Parshad and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 213(1)
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Mar 2006Dismissed
Pargat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 711
Prevention of Corruption Act, 1988 — Section 13(2)
High Courts08 Mar 2006
Faqir Singh Vs Municipal Council and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 167
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 15
High Courts08 Mar 2006Allowed
Sita Ram Vs Smt. Mahadi and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 198 : (2006) 3 CivCC 649 : (2006) 144 PLR 115 : (2006) 3 RCR(Civil) 42 : (2006) 1 RCR(Rent) 604
Civil Procedure Code, 1908 (CPC) — Section 48(1)Constitution of India, 1950 — Article 227Limitation Act, 1908 — Article 182, 183
High Courts08 Mar 2006Allowed
Gurdial Singh (Died) and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 511 : (2006) 2 RCR(Civil) 709
Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32B
High Courts08 Mar 2006Dismissed
Jaswant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 2406 : (2006) 2 RCR(Criminal) 559
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50
High Courts08 Mar 2006Allowed
Suraj Bhan Vs Dewan Chand and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 185 : (2006) 143 PLR 611 : (2006) 2 RCR(Civil) 710 : (2006) 1 RCR(Rent) 468
High Courts08 Mar 2006Dismissed
Sarban Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0032
Penal Code, 1860 (IPC) — Section 302
High Courts08 Mar 2006
Hukam Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 858 : (2006) 2 RCR(Criminal) 880
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 Mar 2006
Satinder Pal Singh Sibia Vs Union of India and another
Punjab And Haryana At Chandigarh · (2007) 1 PLR 76 : (2006) 4 RCR(Civil) 514
High Courts07 Mar 2006Allowed
Smt. Prem Lata Vs Smt. Kamla Devi and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 150 : (2006) 3 RCR(Civil) 227
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts07 Mar 2006
Sardari Lal and Others Vs Nanak Chand
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0068