COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,557 of 4,620

High Courts01 Sept 2006

Food Corporation of India Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 148 STC 312

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 286Punjab Value Added Tax Act, 2005 — Section 14

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High Courts01 Sept 2006Dismissed

Inderjit Singh Vs Janam Singh and Others

Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0093

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High Courts01 Sept 2006

Kirpal Singh and Others Vs Shri Gian Singh and Another

Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0092

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High Courts01 Sept 2006Dismissed

Hanuman Parshad Vs Ram Kishan and Others

Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0076

Civil Procedure Code, 1908 (CPC) — Section 151, 152

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High Courts01 Sept 2006

The Commissioner of Income Tax Vs National Food Grains Dealers

Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0062

Income Tax Act, 1961 — Section 40

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High Courts01 Sept 2006

Tara Singh and Others Vs Shri A.K. Dubey, IAS and Others

Punjab And Haryana At Chandigarh · (2006) 09 P&H CK 0058

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High Courts31 Aug 2006

D.C. Tanwar Vs Shri M.R. Anand, IAS and Others

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0524

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High Courts31 Aug 2006Allowed

Sunehra Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0522

Constitution of India, 1950 — Article 226

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High Courts31 Aug 2006Dismissed

Inder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0516

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts31 Aug 2006Allowed

Harpal Singh alias Goldy Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0513

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341

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High Courts31 Aug 2006Dismissed

Commissioner of C. Ex. Vs U.T. Limited

Punjab And Haryana At Chandigarh · (2007) 207 ELT 27

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High Courts31 Aug 2006

Bhim Trading Company Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0508

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High Courts31 Aug 2006Allowed

Ramesh Kumar Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0502

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High Courts31 Aug 2006

Yogesh Sharma and Others Vs Ms. Sarojni Gautam Sharma and Another

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0473

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High Courts31 Aug 2006

Sukhpal Singh and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0462

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High Courts31 Aug 2006

Sarnam Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0459

Criminal Procedure Code, 1973 (CrPC) — Section 319, 438Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts31 Aug 2006Dismissed

Senior Medical Officer, Incharge, Primary Health Centre Vs Sukhwinder Singh and Another

Punjab And Haryana At Chandigarh · (2007) 112 FLR 1135

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 25J

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High Courts31 Aug 2006Dismissed

Gurmail Kaur and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0457

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

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High Courts31 Aug 2006

Kharaiti Lal Handa and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0444

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts31 Aug 2006

Nirmaljit Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0436

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 323, 324, 326, 34

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