High Courts11 May 2006Dismissed
Amit Bakshai and Another Vs Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 577 : (2006) 3 RCR(Civil) 685
Land Acquisition Act, 1894 — Section 4, 5A, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,602 of 4,620
High Courts11 May 2006Dismissed
Jarnail Singh Vs Presiding Officer Labour Court and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 621
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 11A
High Courts11 May 2006
Vinod Kumar and Others Vs State Bank of India and Another
Punjab And Haryana At Chandigarh · (2006) 3 LLJ 999 : (2006) 143 PLR 771
High Courts11 May 2006
Bhajan Singh and others Vs Gurdev Singh and others
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Civil) 165
High Courts11 May 2006Dismissed
Jaipal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 501
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 294Punjab Civil Services Rules — Rule 7.3
High Courts11 May 2006
Smt. Shanti Devi Vs Yadvinder Thakur and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 799 : (2006) 4 RCR(Civil) 504
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(4), 151, 2(4)Succession Act, 1925 — Section 278, 291, 301Trusts Act, 1882 — Section 71, 73, 74
High Courts11 May 2006
Ram Chander Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 392 : (2006) 3 RCR(Civil) 692
Constitution of India, 1950 — Article 14, 226, 301, 304, 32Haryana Liquor Licence Rules, 1970 — Rule 6, 8Punjab Excise Act, 1914 — Section 35, 59, 8
High Courts10 May 2006
Sunil Chander Vs State of U.T., Chandigarh and another
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 486
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419
High Courts10 May 2006
Joginder Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 944
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts10 May 2006Allowed
Jagdish Kumar and Another Vs Devinder Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 778 : (2006) 4 RCR(Civil) 52
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 May 2006Allowed
Geetanjali Sawney Vs Prem Bhandari and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 87 : (2006) 144 PLR 205
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2)
High Courts10 May 2006
Sukhvir Singh Vs The Punjab Technical University and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 35
High Courts10 May 2006Dismissed
Punjab Agro Industries Corporation Limited Vs Chander Shekhar and Others
Punjab And Haryana At Chandigarh · (2006) 110 FLR 573 : (2006) 143 PLR 617
Constitution of India, 1950 — Article 226, 226, 227, 227Industrial Disputes Act, 1947 — Section 10(1), 10(1), 11A, 11A, 1A, 1A
High Courts10 May 2006
Smt. Mahendri and Others Vs Tanjit Singh and Another
Punjab And Haryana At Chandigarh · (2006) 4 ACC 669 : (2007) ACJ 122 : (2006) 143 PLR 621 : (2006) 3 RCR(Civil) 265
High Courts10 May 2006Dismissed
Kirpa and Others Vs Dharma and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 613 : (2006) 3 RCR(Civil) 597
High Courts10 May 2006Dismissed
Chetan Singh Vs Jarnail Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 781 : (2006) 4 RCR(Civil) 79
Punjab Land Revenue Act, 1887 — Section 44
High Courts10 May 2006Dismissed
Dinesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 05 P&H CK 0045
Penal Code, 1860 (IPC) — Section 506
High Courts10 May 2006Allowed
Dharampal Bajaj and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 487
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts10 May 2006Allowed
Dharmpal Bajaj and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 1004
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 May 2006
Sunil Chander Vs State of U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2006) 18 CriminalCC 1025
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419