High Courts09 Jan 2006Allowed
Balbir Singh and Another Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 92 : (2006) 1 RCR(Civil) 819
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,635 of 4,620
High Courts09 Jan 2006
Roshan Lal Vs Sital Dass and others
Punjab And Haryana At Chandigarh · (2007) 1 RCR(Civil) 317
High Courts09 Jan 2006Dismissed
Kewal Krishan Vs Mohan Singh
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 611 : (2006) 143 PLR 10 : (2006) 2 RCR(Civil) 442 : (2006) 1 RCR(Rent) 405
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts09 Jan 2006
Gian Devi Vs Gurdas Ram
Punjab And Haryana At Chandigarh · (2007) 2 LLR 447 : (2007) 1 RCR(Civil) 593
High Courts09 Jan 2006
Sanjay Kumar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 528
Constitution of India, 1950 — Article 21, 38, 41Haryana State Industrial Security Force Act, 2003 — Section 1(3), 2, 3, 3(1), 4(1)
High Courts09 Jan 2006
Mukesh Kumar Goel Vs Himgiri Steel Industries and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 95(1) : (2006) 1 RCR(Civil) 828
High Courts09 Jan 2006Dismissed
Commissioner of Income Tax Vs Kulwant Singh and Co.
Punjab And Haryana At Chandigarh · (2006) 283 ITR 301
Income Tax Act, 1961 — Section 144, 148, 260A
High Courts09 Jan 2006Allowed
Raj Kumar Vs Rati Ram and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 624 : (2006) 2 RCR(Civil) 162
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts09 Jan 2006Dismissed
Ghasi Ram Vs Arun Kumar
Punjab And Haryana At Chandigarh · (2006) 143 PLR 63 : (2006) 1 RCR(Civil) 7514
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 142
High Courts09 Jan 2006Dismissed
Pawan and another Vs State of Haryana State of Haryana Vs Ishwar
Punjab And Haryana At Chandigarh · (2006) 01 P&H CK 0037
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Jan 2006Allowed
Pawan and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2006) 15 CriminalCC 992
Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Jan 2006Dismissed
State of Punjab Vs Nikka Ram etc.
Punjab And Haryana At Chandigarh · (2006) 17 CriminalCC 110
Penal Code, 1860 (IPC) — Section 323, 326
High Courts06 Jan 2006Dismissed
Maya Devi Vs Champa Devi and Others
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 761
Penal Code, 1860 (IPC) — Section 323, 34
High Courts06 Jan 2006Dismissed
V.K. Chopra Vs Subhash Chander
Punjab And Haryana At Chandigarh · (2006) 143 PLR 345 : (2006) 1 RCR(Rent) 120
Companies Act, 1956 — Section 617, 619East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A, 2Penal Code, 1860 (IPC) — Section 21
High Courts06 Jan 2006Dismissed
Kapil Dev and Another Vs Smt. Surinder @ Bimla Kaul and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 625 : (2006) 2 RCR(Civil) 65
Evidence Act, 1872 — Section 68, 69
High Courts06 Jan 2006Allowed
Tarsem Singh and Others Vs State (Chandigarh Administration)
Punjab And Haryana At Chandigarh · (2006) CriLJ 1378 : (2006) 1 RCR(Criminal) 831
Criminal Procedure Code, 1973 (CrPC) — Section 360, 389Penal Code, 1860 (IPC) — Section 120B, 380, 420, 468, 471
High Courts06 Jan 2006Dismissed
Mahajan General Store Vs Piara Singh and Another
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 762 : (2006) 142 PLR 514 : (2006) 2 RCR(Civil) 6 : (2006) 1 RCR(Rent) 196
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts06 Jan 2006
Samir (Sameer) and Another Vs Roshan Puri and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 672 : (2006) 142 PLR 553 : (2006) 1 RCR(Rent) 352
High Courts06 Jan 2006Dismissed
Sadhu Vs Smt. Krishna Devi
Punjab And Haryana At Chandigarh · (2006) 142 PLR 552 : (2006) 2 RCR(Civil) 172
Hindu Minority and Guardianship Act, 1956 — Section 8(2)
High Courts06 Jan 2006Dismissed
Resham Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 71
Evidence Act, 1872 — Section 27