High Courts31 Aug 2006Dismissed
A.S.I. Jairaj Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0424
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,558 of 4,620
High Courts31 Aug 2006
Shrawan Kumar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0369
High Courts31 Aug 2006Dismissed
Meena and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0351
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 34, 366
High Courts31 Aug 2006Dismissed
Rishi Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0347
Constitution of India, 1950 — Article 226
High Courts31 Aug 2006
Garib Dass Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0175
High Courts31 Aug 2006Dismissed
The Executive Engineer, Public Health, Division No. 1 and Another Vs The Presiding Officer of the Authority under The Minimum Wages Act, 1948 for Bhiwani and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0174
High Courts31 Aug 2006
Ram Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0172
Constitution of India, 1950 — Article 226
High Courts31 Aug 2006Allowed
Gurmail Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0171
High Courts31 Aug 2006Dismissed
Hukam Singh Vs Rajinder Singh and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0160
High Courts31 Aug 2006
Ranjit and Others Vs Mohinder and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0156
Motor Vehicles Act, 1988 — Section 140, 163A
High Courts31 Aug 2006Dismissed
Kanwar Harinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts31 Aug 2006Dismissed
Raj Pal and Others Vs Director Consolidation and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0131
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts31 Aug 2006
Nirbhai Roadways Pvt. Ltd. Vs Gurvinder Singh Bindra and Others
Punjab And Haryana At Chandigarh · (2006) 4 ACC 29
High Courts31 Aug 2006
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 120B, 420
High Courts31 Aug 2006Dismissed
Vaishnavi Enterprises Vs The Ropar District Co-operative Milk Producers Union Ltd. and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0014
Arbitration and Conciliation Act, 1996 — Section 11, 23, 9
High Courts31 Aug 2006Allowed
Kuldeep Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0007
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts30 Aug 2006
Deepak Narang Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 3 BC 248 : (2006) 4 RCR(Criminal) 696
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 109, 114, 148, 149, 166
High Courts30 Aug 2006
State of Punjab Vs Darshan Singh
Punjab And Haryana At Chandigarh · (2007) 146 PLR 797 : (2007) 2 RCR(Civil) 147
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts30 Aug 2006Dismissed
Rakesh Kumar Vs Central Administrative Tribunal and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0530
High Courts30 Aug 2006
Faqir Singh and Others Vs Murari Lal and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0528
Penal Code, 1860 (IPC) — Section 304A