High Courts25 Aug 2006Dismissed
Devdutt Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0151
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,562 of 4,620
High Courts25 Aug 2006Dismissed
The Executive Engineer, Public Health Division No. 1 Vs Ashok Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0130
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F, 25N
High Courts25 Aug 2006
Dr. Anil Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0126
High Courts25 Aug 2006Dismissed
Jarnail Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 144 PLR 679 : (2006) 4 RCR(Criminal) 712
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 240, 294
High Courts25 Aug 2006Dismissed
Atma Tube Products Limited Vs Commissioner of Central Excise and Another
Punjab And Haryana At Chandigarh · (2007) 207 ELT 505
Central Excises and Salt Act, 1944 — Section 11, 31, 32, 32A, 32DIncome Tax Act, 1961 — Section 245C, 245H
High Courts25 Aug 2006Allowed
Mohan Singh and Another Vs Kulwinder Singh
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0055
High Courts25 Aug 2006Dismissed
The Superintendent Engineer PWD (Const.) and Others Vs Mangtu Ram
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0041
High Courts25 Aug 2006
Shiv Shanker Steel Industries Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 148 STC 314
Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11APunjab Value Added Tax Act, 2005 — Section 51(6), 51(7)
High Courts25 Aug 2006Dismissed
RK Machine Tools Limited Vs Customs, Excise and Gold (Control) Appellate Tribunal and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0012
High Courts25 Aug 2006
Santosh Kaur Vs General Public and Others
Punjab And Haryana At Chandigarh · (2007) 1 ACC 334
Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 224, 225, 307, 34
High Courts24 Aug 2006
Gurmit Kaur Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 67 : (2006) 4 RCR(Criminal) 710
Criminal Procedure Code, 1973 (CrPC) — Section 438Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Aug 2006Dismissed
Ravi Karan Singh Vs Baba Farid University and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0529
High Courts24 Aug 2006
Som Nath and Others Vs Kaushlya Devi and Another
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0495
High Courts24 Aug 2006
Dr. Kanwarjit Singh Kakkar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0463
High Courts24 Aug 2006Dismissed
Subhash Chand Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0451
Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Aug 2006Dismissed
David Lawrence and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 08 P&H CK 0440
High Courts24 Aug 2006
Kurukshetra University Teachers Association and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 206 CTR 122
Income Tax Act, 1961 — Section 143(1), 144A, 17(2), 295Income Tax Rules, 1962 — Rule 3
High Courts24 Aug 2006
Satbir and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 693
High Courts24 Aug 2006Dismissed
Ajaib Singh Birak Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 898
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts24 Aug 2006Dismissed
Veerpal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 708
Constitution of India, 1950 — Article 226