High Courts23 Feb 2006
Kamalbir Singh Vs Jagir Singh and others
Punjab And Haryana At Chandigarh · (2006) 1 HLR 582 : (2006) 2 RCR(Civil) 255
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,620 of 4,620
High Courts23 Feb 2006
Subhash Chand Vs Ramesh Kumari and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 536 : (2006) 2 RCR(Civil) 777
Haryana Panchayati Raj Act, 1994 — Section 176(4)Haryana Panchayati Raj Election Rules, 1994 — Rule 66(2), 69
High Courts23 Feb 2006
SBI Mutual Fund Vs Vikas WSP Ltd.
Punjab And Haryana At Chandigarh · (2006) 133 CompCas 542 : (2006) 146 PLR 636 : (2006) 71 SCL 368
Companies Act, 1956 — Section 205A, 205A(4), 433, 434, 439
High Courts22 Feb 2006Allowed
Mahant Chand Nath Yogi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 3 CriminalCC 486
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts22 Feb 2006
Saroj Bala and Others Vs Man Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 ACC 802
High Courts22 Feb 2006Allowed
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 477
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35
High Courts22 Feb 2006Allowed
Mangal Sain and Another Vs Ghulam Rasool and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 1633
High Courts22 Feb 2006Allowed
Darshan Singh Vs National Insurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 2001
High Courts22 Feb 2006
Darshan Singh Vs National Insurance Company and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 276
High Courts22 Feb 2006Allowed
Indo Global Education Foundation Society and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 265
National Council for Teacher Education Act, 1993 — Section 14(4), 14(6), 31, 32, 32(2)
High Courts22 Feb 2006
Balwant Rai Narula and Another Vs Sukhwinder Singh and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 17 : (2007) 1 RCR(Civil) 839 : (2007) 1 RCR(Rent) 218
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 19, 19(2), 4, 6(1)
High Courts22 Feb 2006
Prem Chand Garg Vs Haryana State Industrial Development Corporation Ltd.
Punjab And Haryana At Chandigarh · (2006) 143 PLR 119 : (2006) 2 RCR(Civil) 573 : (2006) 2 RCR(Civil) 468
Arbitration Act, 1940 — Section 14, 17, 30, 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts22 Feb 2006
Harbans Singh & Ors. Vs Jagir Singh & Ors.
Punjab And Haryana At Chandigarh · (2006) 2 CurLJ 282 : (2006) 1 PLJ 84
High Courts22 Feb 2006
Larsen & Toubro Ltd. (M/s.) Vs Ashok Sukhija
Punjab And Haryana At Chandigarh · (2006) 2 CurLJ 200 : (2006) 1 PLJ 80
High Courts22 Feb 2006Dismissed
Jaswant Singh Attwal and Others Vs Didar Singh and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 454 : (2006) 143 PLR 419 : (2006) 2 RCR(Civil) 537
High Courts22 Feb 2006Dismissed
Bhandari General Store and Others Vs Makhan Singh Grewal
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 633 : (2006) 143 PLR 167 : (2006) 1 RCR(Rent) 306
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1), 13B(2), 18A
High Courts22 Feb 2006Allowed
Jasbir Kaur Sandhu @ Jasbero Kaur Vs Bihari Lal Narang
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 772 : (2006) 143 PLR 672 : (2006) 3 RCR(Civil) 838 : (2006) 2 RCR(Rent) 261
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13B, 15(5), 2
High Courts22 Feb 2006Dismissed
Oriental Fire and Insurance Co. Ltd. Vs Smt. Santosh and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 865 : (2006) 144 PLR 382 : (2006) 2 RCR(Civil) 539
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 147(1), 147(2)
High Courts22 Feb 2006Dismissed
Hari Singh (Dead) through L.Rs. Vs Avtar Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 246 : (2006) 143 PLR 865 : (2006) 2 RCR(Civil) 548
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2), 8(3)
High Courts22 Feb 2006Dismissed
Rani Hemlata and Another Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 269 : (2006) 3 RCR(Civil) 435
Land Acquisition Act, 1894 — Section 18, 31Punjab Tenancy Act, 1887 — Section 5