High Courts06 Dec 2005
Commissioner of Income Tax Vs Bhullar Builders (P) Ltd.
Punjab And Haryana At Chandigarh · (2006) 280 ITR 686
Income Tax Act, 1961 — Section 260A, 30, 31, 32, 33
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,642 of 4,620
High Courts06 Dec 2005
Praveen Kaur Vs Gurmej Singh and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 51
Constitution of India, 1950 — Article 226
High Courts05 Dec 2005Allowed
Praveen Kaur Vs Gurmej Singh and Others
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0061
Constitution of India, 1950 — Article 226
High Courts05 Dec 2005
Pawan Kumar Vs Tarsem Singh alias Sema and another
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Civil) 608
High Courts02 Dec 2005
Gurdip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 568
High Courts02 Dec 2005Dismissed
Municipal Committee and Another Vs Bajrang Rao and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 142 : (2007) 2 CTLJ 352 : (2006) 142 PLR 764 : (2006) 1 RCR(Civil) 525
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70
High Courts01 Dec 2005Allowed
Paras Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0027
High Courts01 Dec 2005Dismissed
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 P&H CK 0001
Penal Code, 1860 (IPC) — Section 149, 302
High Courts30 Nov 2005
Anokh Singh (Died) and Others Vs Nachhattar Singh and Others
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 361 : (2006) 144 PLR 285
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 21 Rule 32, Order 21 Rule 57, Order 21 Rule 58, Order 21 Rule 58(2)Criminal Procedure Code, 1973 (CrPC) — Section 145Registration Act, 1908 — Section 17
High Courts30 Nov 2005Allowed
M/s Monga Pesticides and Fertilizers and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 466
Insecticides Act, 1968 — Section 3(k)(i)Insecticides Rules, 1971 — Rule 27(5)
High Courts30 Nov 2005Allowed
Munshi Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 679
Penal Code, 1860 (IPC) — Section 120B, 218
High Courts30 Nov 2005Dismissed
Joginder Singh Sidhu and Another Vs Virat Verma
Punjab And Haryana At Chandigarh · (2007) 1 BC 513 : (2006) 2 CivCC 222 : (2006) 1 RCR(Criminal) 896
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Nov 2005Dismissed
Udha Ram Vs Smt. Jaya Sharma and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 271 : (2006) 3 RCR(Civil) 438
High Courts30 Nov 2005Dismissed
St. Kabir Institute of Pharmaceutical and Technical Education and Another Vs Virat Verma
Punjab And Haryana At Chandigarh · (2006) 133 CompCas 534
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Nov 2005
Udha Ram Vs Jaya Sharma and Others
Punjab And Haryana At Chandigarh · (2007) 1 ACC 530
High Courts30 Nov 2005
Piara Singh Vs Harbhajan Singh and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 595 : (2006) 2 RCR(Civil) 21
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts30 Nov 2005Allowed
Smt. Kashmir Kaur Vs Smt. Sukhwant Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 98 : (2006) 2 RCR(Civil) 683 : (2006) 1 RCR(Rent) 464
Evidence Act, 1872 — Section 65
High Courts29 Nov 2005Dismissed
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 714
Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Nov 2005Allowed
Amar Nath Vs Punjab State
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 222
Essential Commodities Act, 1955 — Section 7
High Courts29 Nov 2005Dismissed
Bhajan Singh and Others Vs Jaswant Singh
Punjab And Haryana At Chandigarh · AIR 2006 P&H 145 : (2006) 3 CivCC 487 : (2006) 1 RCR(Civil) 795
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 96Specific Relief Act, 1877 — Section 13, 14, 15, 17Specific Relief Act, 1963 — Section 12(3), 2(3) , 20