COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,600 of 4,620

High Courts17 May 2006Dismissed

Oriental Insurance Co. Ltd. Vs Ved Kaur and Others

Punjab And Haryana At Chandigarh · (2007) 112 FLR 376 : (2006) 144 PLR 713 : (2006) 4 RCR(Civil) 446

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 166, 167

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High Courts17 May 2006

Mohd. Yaseen and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 1 DMC 224 : (2006) 3 RCR(Criminal) 752

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts17 May 2006

Suraj Bhan Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · (2007) 2 ACC 215 : (2006) 4 RCR(Civil) 485

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High Courts17 May 2006Allowed

Arun Kumar and Another Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 793

Penal Code, 1860 (IPC) — Section 120B, 406

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High Courts17 May 2006Allowed

Kanwal Aggarwal Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 241

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34

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High Courts17 May 2006Allowed

Ambika Agro Engineers and Others Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (2006) 144 PLR 735

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 143(2), 27(1), 276, 277, 278B

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High Courts17 May 2006Dismissed

The New India Assurance Company Limited Vs Smt. Jamela and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 516 : (2006) 4 RCR(Civil) 29 : (2006) 3 RCR(Civil) 827

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High Courts17 May 2006Dismissed

Panna Lal and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 636

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 407, 419

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High Courts17 May 2006Allowed

Kanwal Aggarwal Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 241

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts16 May 2006

Karam Singh and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 951

Penal Code, 1860 (IPC) — Section 148, 302

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High Courts16 May 2006Allowed

Rakesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 505

Penal Code, 1860 (IPC) — Section 363, 366

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High Courts16 May 2006Dismissed

Puran Chand Vs Presiding Officer and Others

Punjab And Haryana At Chandigarh · (2007) 4 PLR 168

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

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High Courts16 May 2006Allowed

Yuv Raj and Others Vs Balwant Singh and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 208 : (2006) 3 RCR(Civil) 263

Court Fees Act, 1870 — Article 1, 7

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High Courts16 May 2006Dismissed

Commissioner of Income Tax Vs Roshan Singh Makker

Punjab And Haryana At Chandigarh · (2006) 203 CTR 125 : (2006) 287 ITR 160

Income Tax Act, 1961 — Section 158BC, 254(2), 260A

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High Courts16 May 2006Dismissed

The Bandi Co-operative Labour and Construction Society Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2006) 203 CTR 111 : (2008) 300 ITR 107

Income Tax Act, 1961 — Section 119, 142(1), 143(1), 143(2), 143(3)

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High Courts16 May 2006Allowed

Tarsem Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 945

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52

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High Courts15 May 2006Dismissed

Raj Kumar Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 322

Penal Code, 1860 (IPC) — Section 302

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High Courts15 May 2006Dismissed

Architect Atelier Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 542 : (2006) 3 RCR(Civil) 635

Constitution of India, 1950 — Article 226Punjab Regional and Town Planning and Development Act, 1995 — Section 45, 45(4), 45(5), 45(7), 45(8)

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High Courts15 May 2006Allowed

Commissioner of Income Tax Vs Roxy Industrial Corporation

Punjab And Haryana At Chandigarh · (2006) 203 CTR 105 : (2008) 298 ITR 318

Income Tax Act, 1961 — Section 154, 260A, 80HHC, 80HHC(1)

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High Courts15 May 2006Allowed

Jitender Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 466

Constitution of India, 1950 — Article 226Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7, 7(6)

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