High Courts01 Feb 2006Allowed
Brij Gopal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 144 PLR 260 : (2006) 3 RCR(Civil) 388
Land Acquisition Act, 1894 — Section 18, 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,627 of 4,620
High Courts01 Feb 2006Dismissed
Jaila Singh (Dead) through L.R. Vs Avtar Singh (Dead) through L.Rs. and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 842 : (2006) 2 RCR(Civil) 437
High Courts01 Feb 2006Allowed
Super Seeds Private Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 113 : (2006) 3 RCR(Civil) 8
Punjab Agricultural Produce Markets Act, 1961 — Section 2, 23
High Courts01 Feb 2006Allowed
Karnail Singh Vs Surinder Singh @ Chhinda
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 68 : (2006) 142 PLR 820 : (2006) 1 RCR(Rent) 214
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts01 Feb 2006Dismissed
Haryana State Electricity Board Vs Uppal Engineering Company Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (2006) 143 PLR 110
Arbitration Act, 1940 — Section 34
High Courts01 Feb 2006Allowed
Smt. Rani Zahir Ahmad and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) CriLJ 1757 : (2006) 1 RCR(Criminal) 985
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397(2), 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts01 Feb 2006Allowed
Saudagar Singh and Others Vs Kulwinder Singh and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 190
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Feb 2006Allowed
Municipal Committee Vs Gian Chand Parmukh Sant Nirankari Mandal
Punjab And Haryana At Chandigarh · (2006) 144 PLR 60
Punjab Municipal Act, 1911 — Section 13A, 172, 195, 220Specific Relief Act, 1963 — Section 41
High Courts01 Feb 2006Allowed
Pargat Singh and Others Vs Nachhattar Singh
Punjab And Haryana At Chandigarh · (2006) 144 PLR 504 : (2006) 3 RCR(Civil) 783
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts01 Feb 2006
Nikka Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Feb 2006
Mangat Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 02 P&H CK 0023
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts31 Jan 2006Dismissed
Harbans Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 424
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts31 Jan 2006Allowed
Neeraj Sharma Vs The District Sangpur Khadi Gram Udyog Karya Karta Sangh and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 530 : (2006) 142 PLR 791 : (2006) 2 RCR(Civil) 249 : (2006) 1 RCR(Rent) 299
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 115, 88Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts31 Jan 2006Dismissed
Mohinder Singh and Others Vs Kartar Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 799 : (2006) 2 RCR(Civil) 280
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts30 Jan 2006Allowed
Makhan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 420
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts30 Jan 2006Dismissed
Santokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 01 P&H CK 0192
Penal Code, 1860 (IPC) — Section 304A
High Courts30 Jan 2006
Jarnail Singh Vs Financial Commissioner and others
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Civil) 320
High Courts30 Jan 2006Allowed
Hakam Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 604
High Courts30 Jan 2006Dismissed
Sham Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 647
Punjab Excise Act, 1914 — Section 61(1)
High Courts29 Jan 2006Dismissed
Punjab Public Service Commission Vs Rajiv Kumar Goyal
Punjab And Haryana At Chandigarh · (2006) 143 PLR 444 : (2006) 3 RCR(Civil) 415
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 315Right to Information Act, 2005 — Section 2, 3, 4, 6, 6(2)