COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,605 of 4,620

High Courts03 May 2006Allowed

Shri Baldev Raj Vs Shri Ram Lal

Punjab And Haryana At Chandigarh · (2006) 144 PLR 90

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 57, 65(1)

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High Courts03 May 2006Allowed

Makhan Singh, Ex. Driver, Punjab Roadways Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 111 FLR 987 : (2006) 144 PLR 47

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

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High Courts03 May 2006

Chander Kanta and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 1 ACC 274 : (2008) ACJ 362 : (2006) 144 PLR 551 : (2006) 3 RCR(Civil) 610

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High Courts03 May 2006Dismissed

Vijay Kumar and Others Vs Dharam Pal

Punjab And Haryana At Chandigarh · AIR 2007 P&H 21 : (2006) 144 PLR 856 : (2006) 4 RCR(Civil) 299

Benami Transactions (Prohibition) Act, 1988 — Section 4

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High Courts03 May 2006

Babu Singh and Others Vs Tarawati and Others

Punjab And Haryana At Chandigarh · (2007) 1 ACC 650

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High Courts02 May 2006Dismissed

Harinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 05 P&H CK 0227

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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High Courts02 May 2006Dismissed

The Chief Soil Conservator and Others Vs Gurmail Singh and Another

Punjab And Haryana At Chandigarh · (2006) 3 LLJ 644 : (2006) 143 PLR 616

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25F

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High Courts02 May 2006Dismissed

Rakesh Kumar and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 595

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High Courts02 May 2006

Private Trust Vs Land Acquisition Tribunal, Ludhiana and others

Punjab And Haryana At Chandigarh · (2007) 1 PLR 773 : (2007) 1 RCR(Civil) 433

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High Courts02 May 2006Allowed

Bharti Engg. Corpn. Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2006) 203 CTR 305 : (2008) 298 ITR 400

Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 119, 142(1), 143, 143(2), 144

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High Courts02 May 2006Allowed

Mahender Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 73

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376

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High Courts01 May 2006Allowed

Satpal Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) CriLJ 3468

Penal Code, 1860 (IPC) — Section 302

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High Courts01 May 2006

Indira Kakkar Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2006) 203 CTR 223

Income Tax Act, 1961 — Section 143(1), 148

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High Courts01 May 2006

Indian Sucrose Limited Vs Secretary, Department of Local Bodies and four others

Punjab And Haryana At Chandigarh · (2006) 1 PLJ 208 : (2007) 1 PLR 150 : (2006) 4 RCR(Civil) 56

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High Courts28 Apr 2006

Mohinder Singh Khalsa and others Vs State of Punjab Mohinder Pal Singh and others Vs Mohinder Pal Singh and others

Punjab And Haryana At Chandigarh · (2006) 04 P&H CK 0139

Penal Code, 1860 (IPC) — Section 148, 149

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High Courts28 Apr 2006

Mool Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 1045

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34

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High Courts28 Apr 2006Dismissed

Mohit Sharma Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 144 PLR 422

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4)Graduate Medical Education Regulations, 1997 — Regulation 2(4), 4Indian Medical Council Act, 1956 — Section 20

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High Courts28 Apr 2006Dismissed

OPBK Constructions Pvt. Ltd. Vs Punjab Small Industries and Export Corporation Ltd.

Punjab And Haryana At Chandigarh · (2006) 144 PLR 771

Arbitration and Conciliation Act, 1996 — Section 11(4)

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High Courts28 Apr 2006

MAPSA Tapes Pvt. Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2006) 201 ELT 7

Constitution of India, 1950 — Article 14, 19, 19(1), 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 165(5), 96(1)Customs Act, 1962 — Section 105, 108, 110, 111, 124

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High Courts28 Apr 2006

Shri Rupender Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2006) 110 FLR 758 : (2007) 1 LLJ 61 : (2006) 143 PLR 469

Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)

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