COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,614 of 4,620

High Courts24 Mar 2006Dismissed

The State Of Punjab Vs N.V. International and Others

Punjab And Haryana At Chandigarh · (2007) 145 PLR 389 : (2006) 3 RCR(Civil) 796

Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 10, 11, 12, 13, 14

High Courts24 Mar 2006Allowed

Rohtas and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 4

Penal Code, 1860 (IPC) — Section 109, 376(2)(g)

High Courts24 Mar 2006

Oriental Insurance Co. Ltd. Vs Aswinder Singh and Others

Punjab And Haryana At Chandigarh · (2006) 3 ACC 160

Income Tax Act, 1961 — Section 149

High Courts24 Mar 2006Dismissed

E.S.I.C. Vs S.N. Tiwari

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 638

Criminal Procedure Code, 1973 (CrPC) — Section 378(5)Limitation Act, 1963 — Section 5

High Courts23 Mar 2006

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

Punjab And Haryana At Chandigarh · (2006) 4 ACC 569

Motor Vehicles Act, 1988 — Section 173

High Courts23 Mar 2006Allowed

Rajesh Rawat Vs Karan Singh Dagar

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 710

Criminal Procedure Code, 1973 (CrPC) — Section 203, 398

High Courts23 Mar 2006Allowed

Pankaj Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 716

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376

High Courts23 Mar 2006Dismissed

Sada Ram alias Chhotu Vs Smt. Gian Kaur

Punjab And Haryana At Chandigarh · (2006) 143 PLR 683 : (2006) 2 RCR(Rent) 272

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

High Courts23 Mar 2006Dismissed

National Insurance Company Limited Vs Kamlesh Kaur and Others

Punjab And Haryana At Chandigarh · (2007) 1 ACC 796 : (2008) ACJ 927 : (2006) 144 PLR 83 : (2006) 3 RCR(Civil) 634

Motor Vehicles Act, 1988 — Section 149, 149(2)

High Courts23 Mar 2006Dismissed

Dewaki and Others Vs Dayawanti and Others

Punjab And Haryana At Chandigarh · (2006) 3 CivCC 615 : (2006) 144 PLR 132 : (2006) 3 RCR(Civil) 75 : (2006) 2 RCR(Rent) 19

High Courts22 Mar 2006Dismissed

Amar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0134

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts22 Mar 2006

Amrit Pal Vs Ajay Pal

Punjab And Haryana At Chandigarh · (2006) 4 BC 467

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(2)

High Courts22 Mar 2006Allowed

Guljar Singh alias Guljar Mohammad and Others Vs Hazran

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 625

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

High Courts22 Mar 2006Allowed

Bikkar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 16

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

High Courts22 Mar 2006Allowed

Nirmal Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (2006) 143 PLR 860 : (2006) 2 RCR(Civil) 528

Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471

High Courts22 Mar 2006Dismissed

Sulakhan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 877

Penal Code, 1860 (IPC) — Section 307, 500

High Courts22 Mar 2006Dismissed

Gulzar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2006) 143 PLR 315 : (2006) 3 RCR(Civil) 174

Land Acquisition Act, 1894 — Section 18, 4, 6

High Courts22 Mar 2006Dismissed

Bimla Devi and Others Vs Sultani Mal Harnam Dass

Punjab And Haryana At Chandigarh · (2006) 3 CivCC 209 : (2006) 143 PLR 326 : (2006) 1 RCR(Rent) 547

High Courts22 Mar 2006Dismissed

Ramesh Book Depot and Another Vs Central Bank of India

Punjab And Haryana At Chandigarh · (2007) 2 BC 647 : (2006) 143 PLR 323 : (2006) 3 RCR(Civil) 171

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 37 Rule 1, Order 37 Rule 2Contract Act, 1872 — Section 59 , 60, 61

High Courts22 Mar 2006

Buta Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2006) 143 PLR 513 : (2006) 3 RCR(Civil) 422

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 32B, 32CPunjab Land Reforms Act, 1972 — Section 4, 4(1), 5, 5(1), 8