High Courts08 Mar 2006Dismissed
Sarban Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0032
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,617 of 4,620
High Courts08 Mar 2006
Hukam Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 858 : (2006) 2 RCR(Criminal) 880
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 Mar 2006
Satinder Pal Singh Sibia Vs Union of India and another
Punjab And Haryana At Chandigarh · (2007) 1 PLR 76 : (2006) 4 RCR(Civil) 514
High Courts07 Mar 2006Allowed
Smt. Prem Lata Vs Smt. Kamla Devi and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 150 : (2006) 3 RCR(Civil) 227
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts07 Mar 2006
Sardari Lal and Others Vs Nanak Chand
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0068
High Courts06 Mar 2006Dismissed
Shiv Dutt and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 143 PLR 706 : (2006) 2 RCR(Civil) 705 : (2006) 3 RCR(Criminal) 35
Child Marriage Restraint Act, 1929 — Section 4, 5Hindu Minority and Guardianship Act, 1956 — Section 6Penal Code, 1860 (IPC) — Section 201, 362, 363, 366
High Courts06 Mar 2006Dismissed
Shamsher Singh alias Rameshwar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 504 : (2006) 2 RCR(Criminal) 867
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts06 Mar 2006Allowed
Harbans Kaur etc. and Others Vs Hardev Kaur etc. and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 773 : (2006) 4 RCR(Civil) 318
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4
High Courts04 Mar 2006Dismissed
Sukhwinder Singh @ Sukha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 03 P&H CK 0135
Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2006Dismissed
Mohri Ram (Died) and Others Vs Shivshankar Lal (Died) and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 596 : (2006) 4 RCR(Civil) 111 : (2006) 2 RCR(Rent) 281
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts03 Mar 2006Dismissed
Ramji Dass and Others Vs Smt. Kamla Rani and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 13 : (2007) 147 PLR 131 : (2007) 3 RCR(Civil) 739 : (2007) 2 RCR(Rent) 189
Transfer of Property Act, 1882 — Section 106
High Courts03 Mar 2006Allowed
Poonam Vs Hari Singh
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 377 : (2006) 143 PLR 424 : (2006) 2 RCR(Civil) 551
Hindu Marriage (Amendment) Act, 1995 — Section 13, 13A, 13B
High Courts03 Mar 2006
Satinder Kumar Vs Gargi Devi
Punjab And Haryana At Chandigarh · (2006) 1 DMC 761 : (2006) 144 PLR 582
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts03 Mar 2006Dismissed
Bhim Singh and Others Vs Zile Singh and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 195 : (2006) 3 CivCC 479 : (2006) 144 PLR 159 : (2006) 3 RCR(Civil) 97
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Article 142, 144, 64, 65, 28
High Courts03 Mar 2006Dismissed
Bal Kishan Vs Harjit Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 257 : (2006) 3 RCR(Civil) 431 : (2006) 2 RCR(Rent) 120
East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 2
High Courts02 Mar 2006Allowed
Diwan Chand Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 19 CriminalCC 883 : (2006) 4 RCR(Criminal) 720
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10Insecticides Act, 1968 — Section 33
High Courts02 Mar 2006Allowed
Charanjit Kaur Vs Harinarain Singh
Punjab And Haryana At Chandigarh · (2006) 2 DMC 718 : (2006) 144 PLR 87
Hindu Marriage Act, 1955 — Section 13, 13B, 23(1)
High Courts02 Mar 2006
Honey Bee Natural Products Private Limited Vs Admarjodh Singh
Punjab And Haryana At Chandigarh · (2006) 3 CCC 128 : (2006) 3 CivCC 277 : (2006) 3 CivCC 128 : (2006) 2 PLR 353 : (2006) 2 RCR(Civil) 279
High Courts02 Mar 2006Allowed
Homey Bee Natural Products Private Limited Vs Admarjodh Singh
Punjab And Haryana At Chandigarh · (2006) 143 PLR 353
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Mar 2006Dismissed
Ashok Kumar Vs Food Corporation of India and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 698 : (2006) 2 RCR(Civil) 633
Constitution of India, 1950 — Article 226