High Courts29 Aug 2006
Joginder Kaur Vs Anju and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 144 : (2007) 145 PLR 299 : (2006) 4 RCR(Civil) 721
Constitution of India, 1950 — Article 173
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,560 of 4,620
High Courts29 Aug 2006Dismissed
Commissioner of Central Excise Vs Aarti Steel Limited
Punjab And Haryana At Chandigarh · (2007) 207 ELT 35
Central Excises and Salt Act, 1944 — Section 11A, 35H
High Courts29 Aug 2006Dismissed
Commissioner of Central Excise Commissionerate Vs Prem Khalsa Iron and Steel Rolling Mills
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0072
High Courts29 Aug 2006Dismissed
The Commissioner, Central Excise Vs Flora Continental Ltd.
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0052
Central Excises and Salt Act, 1944 — Section 11AC
High Courts29 Aug 2006Dismissed
Kanwarpal Singh alias Bittu Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0008
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Aug 2006Dismissed
Samrat Kaushik and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 640
Criminal Procedure Code, 1973 (CrPC) — Section 173, 177, 178(c), 178(d), 181Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 405, 406, 498A, 498A
High Courts28 Aug 2006Dismissed
Samrat Kaushik and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 640 : (2007) 1 RCR(Criminal) 328
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 406
High Courts28 Aug 2006Dismissed
DAV Senior Secondary School and Another Vs Arya Samaj and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0526
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227
High Courts28 Aug 2006Dismissed
Smt. Bakshish Kaur Vs Gurmej Singh
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0525
Specific Relief Act, 1963 — Section 20
High Courts28 Aug 2006Allowed
Jaspreet Singh Vs Registrar/Dean (Examinations), Punjab Technical University and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0523
High Courts28 Aug 2006Dismissed
Vishnu Vs Subhash Chand and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0518
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Aug 2006Dismissed
Gursharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0517
Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts28 Aug 2006Dismissed
Manohar Singh Vs Roshan and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0468
High Courts28 Aug 2006Allowed
Bir Bahadur Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 338 : (2007) 1 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 198, 468Penal Code, 1860 (IPC) — Section 120B, 406, 494, 495, 498A
High Courts28 Aug 2006Dismissed
Mukhtiar Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 52A
High Courts28 Aug 2006Dismissed
Executive Engineer, Public Health, Division No. 1 Vs Mahabir and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0409
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Aug 2006Dismissed
Mehma Singh Vs Rakesh Kumar
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0338
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts28 Aug 2006Dismissed
Manjit Singh Vs The Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0177
Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts28 Aug 2006Dismissed
Darshan Singh Vs Darbara Singh
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0159
Specific Relief Act, 1963 — Section 20
High Courts28 Aug 2006
Director Research and Medical Education and Others Vs Roy Surgicals
Punjab And Haryana At Chandigarh · (2007) 3 BC 59
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)