High Courts21 Oct 2005
Chuni Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 1512 : (2006) 1 RCR(Criminal) 844
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,648 of 4,620
High Courts21 Oct 2005Allowed
Pandit Chuni Lal and Others Vs The Financial Commissioner Revenue and Secretary to Government and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 309 : (2006) 1 RCR(Civil) 666
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1), 33East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts21 Oct 2005
Sarwan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CriLJ 936 : (2006) 1 RCR(Criminal) 331
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 7Probation of Offenders Act, 1958 — Section 4Punjab and Haryana High Court Rules and Order — Rule 13(3)
High Courts20 Oct 2005Dismissed
Sukhvinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 927
Penal Code, 1860 (IPC) — Section 186
High Courts20 Oct 2005Dismissed
S.S. Brar, Manager Quality Control of Suraj Solvant and Vanaspati Industries Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 10 P&H CK 0064
Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts20 Oct 2005Dismissed
Ram Kumar and Others Vs Dharam Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 388 : (2006) 1 RCR(Civil) 160
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Pre-emption Act, 1913 — Section 15, 21A, 28A
High Courts20 Oct 2005
Anil Kumar Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 454 : (2006) 2 RCR(Civil) 212 : (2006) 1 RCR(Rent) 296
High Courts19 Oct 2005Dismissed
Balwinder Singh Vs State of Punjab, (P and H)
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 242
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts19 Oct 2005Allowed
Kiran Anand Lall, Additional District and Sessions Judge, Presently Holding Cadre Post of Joint Legal Rememberancer and Joint Secretary to The Govt. of Haryana Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 322
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Civil Services Rules — Rule 5.35
High Courts19 Oct 2005Allowed
Smt. Kulwant Kaur and Others Vs Maninder Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 ACC 328 : (2006) 142 PLR 811 : (2006) 2 RCR(Civil) 419
Motor Vehicles Act, 1988 — Section 110A, 92A
High Courts19 Oct 2005Allowed
Gurcharan Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 51 : (2006) 1 RCR(Civil) 26
Constitution of India, 1950 — Article 226
High Courts19 Oct 2005
Tirath Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Oct 2005Allowed
Gurbax Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 645
Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts18 Oct 2005Allowed
Bhajan Singh Vs Sati Brahamana
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 714 : (2006) 1 RCR(Civil) 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts18 Oct 2005Dismissed
The Jalandhar Improvement Trust Vs Vidya Suri (Smt.) and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 153 : (2006) 1 RCR(Civil) 631
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18
High Courts18 Oct 2005Allowed
New Bank of India Vs Suba Singh and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 84 : (2007) 3 BC 164 : (2006) 142 PLR 255 : (2006) 1 RCR(Civil) 165
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Oct 2005Allowed
Swastik Tubes (P) Ltd. Vs Haryana Financial Corporation Ltd.
Punjab And Haryana At Chandigarh · (2006) 131 CompCas 95 : (2006) 142 PLR 211 : (2005) 4 RCR(Civil) 728
State Financial Corporations Act, 1951 — Section 29(4)
High Courts18 Oct 2005Dismissed
Pradeep Kumar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 41
Constitution of India, 1950 — Article 16(4)
High Courts18 Oct 2005Dismissed
Amar Singh (Constable No. 694/FDK) Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 315
Constitution of India, 1950 — Article 226, 227, 31Punjab Civil Services Rules — Rule 6Punjab Police Rules, 1934 — Rule 16.2, 16.24(1), 16.26(1), 8.2
High Courts18 Oct 2005Allowed
Rupali alias Chetna Vs Sunil Data
Punjab And Haryana At Chandigarh · AIR 2006 P&H 93 : (2006) 1 CivCC 584 : (2006) 142 PLR 615 : (2006) 1 RCR(Civil) 217
Hindu Marriage Act, 1955 — Section 13B, 13B(2)