High Courts07 Sept 2006
Tarsem Singh Vs Kissan Commission Agents
Punjab And Haryana At Chandigarh · (2007) 145 PLR 288(1) : (2006) 4 RCR(Civil) 727
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,550 of 4,620
High Courts07 Sept 2006Allowed
Kali Charan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 481 : (2007) 1 RCR(Civil) 96
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 12
High Courts07 Sept 2006
Jas Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0266
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Manish Manglani and Another Vs Santokh Ram and Another
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0264
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Sept 2006Dismissed
Jaswant Singh Vs Surinder Malik and Others
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 882
Criminal Procedure Code, 1973 (CrPC) — Section 151, 438
High Courts07 Sept 2006
United India Insurance Company Ltd. Vs Vijay Kumar Sikka and Others
Punjab And Haryana At Chandigarh · (2006) 4 ACC 829
High Courts07 Sept 2006
Pargat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 165, 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(2)
High Courts07 Sept 2006Dismissed
Harkamal Vs Vinod Bhatia and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0257
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts07 Sept 2006
Thakar Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0248
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Rakesh Kumar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0233
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Verinder Singh Yadav Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0232
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Jai Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0231
Constitution of India, 1950 — Article 226
High Courts07 Sept 2006
Chander Bhan and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0230
High Courts07 Sept 2006
Jaibeer Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0227
High Courts07 Sept 2006
Ram Niwas Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0210
High Courts07 Sept 2006
Telu Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0209
High Courts07 Sept 2006Dismissed
Ranjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0202
High Courts07 Sept 2006
Rajender Kumar Dalip Kumar Jain Vs Subhash Chander
Punjab And Haryana At Chandigarh · (2006) 3 LLR 598 : (2006) 4 RCR(Civil) 731(1) : (2006) 4 RCR(Civil) 731
High Courts07 Sept 2006
Veena Kumari Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0131
High Courts07 Sept 2006
Rajinder etc. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0130
Constitution of India, 1950 — Article 226