High Courts21 Sept 2005Dismissed
Sewak Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 09 P&H CK 0126
Prevention of Corruption Act, 1988 — Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,652 of 4,620
High Courts21 Sept 2005Allowed
Surjit Kaur and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 565
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Sept 2005Allowed
Smt. Krishana and Others Vs Smt. Raj Kumari and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 554 : (2006) 2 RCR(Civil) 222
High Courts21 Sept 2005Allowed
Canara Bank Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 4 BC 523 : (2006) CriLJ 86 : (2006) 1 RCR(Criminal) 112
Criminal Procedure Code, 1973 (CrPC) — Section 451, 483Penal Code, 1860 (IPC) — Section 120B, 408, 420, 466, 467
High Courts21 Sept 2005Dismissed
Wazir Singh and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 09 P&H CK 0085
Punjab Excise Act, 1914 — Section 61(i)(c)
High Courts21 Sept 2005Allowed
Dhan Singh Vs Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 666 : (2006) 142 PLR 276 : (2005) 4 RCR(Civil) 805
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 9
High Courts21 Sept 2005Allowed
Rasila Ram Kaushal and Others Vs The Chandigarh Housing Board and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 94 : (2006) 1 RCR(Civil) 403 : (2006) 1 RCR(Rent) 49
High Courts21 Sept 2005Dismissed
Bhagwan Singh and Others Vs Puran Chand
Punjab And Haryana At Chandigarh · (2006) 142 PLR 462 : (2006) 1 RCR(Civil) 67
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(2)
High Courts21 Sept 2005Dismissed
Joga Singh Vs Sukhraj Singh
Punjab And Haryana At Chandigarh · (2006) 143 PLR 566 : (2006) 2 RCR(Civil) 128
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Sept 2005
Sushma Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 788
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Sept 2005Allowed
Babu Ram Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (2006) 4 CivCC 401 : (2006) 4 CivCC 139 : (2006) 144 PLR 529 : (2006) 3 RCR(Civil) 750 : (2006) 3 RCR(Civil) 789 : (2006) 2 RCR(Rent) 249
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 18A, 18A(2), 18A(5)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A, 13A(2), 13A(4)Land Acquisition Act, 1894 — Section 18(2)
High Courts20 Sept 2005Dismissed
Rama Industries and Another Vs The Assistant General Manager, State Bank of India and Another
Punjab And Haryana At Chandigarh · AIR 2006 P&H 95 : (2007) 1 BC 476 : (2006) 143 PLR 239 : (2005) 4 RCR(Civil) 726
High Courts20 Sept 2005
Gram Panchayat, Balad Kalan Vs Commissioner, Patiala, Division and others
Punjab And Haryana At Chandigarh · (2006) 1 PLJ 151 : (2006) 1 PLR 260 : (2005) 4 RCR(Civil) 666
High Courts20 Sept 2005Dismissed
Niranjan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 929
Prevention of Corruption Act, 1947 — Section 5(2)
High Courts20 Sept 2005Allowed
Jai Parkash Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 357
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 34
High Courts20 Sept 2005Allowed
Sukhdev Singh alias Sukha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 4
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts20 Sept 2005
Tule Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 16
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 37
High Courts20 Sept 2005Allowed
Rishi Dev (Ex. Driver No. 194) Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 PLR 280
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Sept 2005Allowed
Shamsher Vs Anurag Aggarwal and another
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Civil) 381 : (2005) 4 RCR(Criminal) 369
Contempt of Courts Act, 1971 — Section 10, 12
High Courts18 Sept 2005Allowed
Bhajan Singh Vs Sati Brahamana
Punjab And Haryana At Chandigarh · (2006) 142 PLR 649
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151