COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,595 of 4,620

High Courts30 May 2006Dismissed

Dara Singh Vs Murti Shri Durga Bhawani (Hetuwali) Regd. Trust

Punjab And Haryana At Chandigarh · (2006) 144 PLR 579 : (2006) 3 RCR(Civil) 718 : (2006) 2 RCR(Rent) 197

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4

High Courts30 May 2006Dismissed

New India Assurance Company Ltd. Vs Jaspreet Kaur and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 497

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts30 May 2006Dismissed

Ranbir Singh Vs Satinder Kaur Mann and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 571 : (2006) 3 RCR(Civil) 628

Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

High Courts30 May 2006

Ashok Chaudhary and Another Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 190

Official Secrets Act, 1923 — Section 5

High Courts30 May 2006Dismissed

New India Assurance Co. Ltd. Vs Jaspreet Kaur and Others

Punjab And Haryana At Chandigarh · (2007) ACJ 2167 : (2006) 3 RCR(Civil) 810

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts29 May 2006

Chaudhary Tractor Company Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 10 VST 253

Income Tax Act, 1961 — Section 256

High Courts29 May 2006Allowed

Roadmaster Industries of India (P) Ltd. Vs Inspecting Assistant Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2006) 204 CTR 213 : (2008) 303 ITR 138

Companies Act, 1956 — Section 111(3)Constitution of India, 1950 — Article 136, 227, 32Income Tax Act, 1961 — Section 214(1A), 244(1A), 264

High Courts29 May 2006

Bhakra Beas Management Board and others Vs Estate Officer and others

Punjab And Haryana At Chandigarh · (2007) 1 ILR (P&H) 392 : (2007) 1 PLR 163 : (2007) 2 RCR(Civil) 69 : (2007) 1 RCR(Rent) 244

High Courts29 May 2006

Bachan Singh and others Vs Gulab Kaur (Died) through LRs.

Punjab And Haryana At Chandigarh · (2007) 2 LLR 476 : (2007) 1 RCR(Civil) 594

High Courts29 May 2006Dismissed

Avtar Singh Vs Ajit Singh

Punjab And Haryana At Chandigarh · (2007) 146 PLR 531 : (2007) 1 RCR(Civil) 763 : (2007) 1 RCR(Rent) 168

East Punjab Urban Rent Restriction Act, 1949 — Section 13B

High Courts26 May 2006

Nehar Singh Rathee Vs Union of India

Punjab And Haryana At Chandigarh · (2006) 3 LLR 526 : (2006) 3 PLR 349 : (2007) 2 RCR(Civil) 86

High Courts26 May 2006

Chandgi Ram and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 880

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(2)

High Courts26 May 2006Dismissed

Shri Banke Bihari Bricks Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 1 LLJ 950 : (2006) 144 PLR 618 : (2007) 3 RCR(Civil) 277

Minimum Wages Act, 1948 — Section 13, 13(1), 14, 20, 20(1)

High Courts26 May 2006Dismissed

Surender Paul Vs Commisssioner of Income Tax

Punjab And Haryana At Chandigarh · (2006) 204 CTR 218 : (2006) 287 ITR 223 : (2006) 155 TAXMAN 385

Income Tax Act, 1961 — Section 132, 132(4), 139(1), 271, 271(1)

High Courts26 May 2006Dismissed

Ram Diya Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 1 SLJ 370

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4

High Courts26 May 2006

Mehar Singh Rathi and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 349

Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7(3), 9Constitution of India, 1950 — Article 252(1), 300AEvidence Act, 1872 — Section 114

High Courts26 May 2006Dismissed

Vikram Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 1077

Criminal Procedure Code, 1973 (CrPC) — Section 174, 175Penal Code, 1860 (IPC) — Section 302, 34, 376, 392, 397

High Courts26 May 2006Dismissed

Trishul Industries Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 144 PLR 222 : (2006) 4 RCR(Civil) 367

Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 28(1), 34(2)Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9, 9(1)Constitution of India, 1950 — Article 12, 14, 16, 162, 19

High Courts26 May 2006

Piara Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 818

Penal Code, 1860 (IPC) — Section 302

High Courts25 May 2006Dismissed

Sohan Singh Vs Presiding Officer and Others

Punjab And Haryana At Chandigarh · (2007) 4 PLR 406

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C