High Courts12 Sept 2005
Parker Industries Vs Commissioner of Customs
Punjab And Haryana At Chandigarh · (2006) 200 ELT 520
Customs Act, 1962 — Section 129E
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,654 of 4,620
High Courts12 Sept 2005Dismissed
Devi Lal Vs Balwant Singh and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 300 : (2005) 4 RCR(Civil) 658
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 100Haryana Ceiling on Land Holdings Act, 1972 — Section 18(6) , 26
High Courts09 Sept 2005Dismissed
New India Assurance Co. Ltd. Vs Smt. Manoj Kumari and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 257 : (2006) 1 RCR(Civil) 533
Constitution of India, 1950 — Article 227
High Courts09 Sept 2005
New India Assurance Co. Ltd. Vs Manoj Kumar and Others
Punjab And Haryana At Chandigarh · (2006) 1 ACC 738
Constitution of India, 1950 — Article 227
High Courts09 Sept 2005Allowed
Gurpreet Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 277 : (2005) 4 RCR(Civil) 807
Land Acquisition Act, 1894 — Section 18, 23(1A), 4, 54, 6
High Courts09 Sept 2005Dismissed
Nasib Kaur Vs Jarnail Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 170
Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 9
High Courts09 Sept 2005Allowed
Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 327
Penal Code, 1860 (IPC) — Section 376, 511
High Courts09 Sept 2005Allowed
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 681
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts09 Sept 2005Allowed
Parveen @ Fattey Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 8
Penal Code, 1860 (IPC) — Section 392, 397
High Courts08 Sept 2005Allowed
Swarni Devi (Died) through LRs. Vs Pepsu Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 752 : (2006) 1 RCR(Civil) 438
High Courts08 Sept 2005Dismissed
State of Haryana Vs Krishan
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 827
Criminal Procedure Code, 1973 (CrPC) — Section 357
High Courts07 Sept 2005Allowed
Rajesh Kumar and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 1006
Penal Code, 1860 (IPC) — Section 304B
High Courts07 Sept 2005Allowed
M/s. Bansal and Deol Fertilizer and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 09 P&H CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts07 Sept 2005Allowed
Vinod Kumar Vs Baldev Krishan Rakesh Kumar Commission Agents
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 556 : (2006) 142 PLR 773 : (2006) 2 RCR(Civil) 420
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts07 Sept 2005Dismissed
Narender Kumar and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 563
Penal Code, 1860 (IPC) — Section 304B, 306
High Courts07 Sept 2005Allowed
Surjit Kaur Vs Balwinder Kaur
Punjab And Haryana At Chandigarh · AIR 2006 P&H 23 : (2006) 1 CivCC 118 : (2005) 141 PLR 846 : (2005) 4 RCR(Civil) 644
Civil Procedure Code, 1908 (CPC) — Section 100, 96Court Fees Act, 1970 — Section 7Easements Act, 1882 — Section 52, 53, 54
High Courts07 Sept 2005Allowed
Paramount Polymers Private Limited Vs Dakshin Haryana Bijli Vitran Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 796 : (2005) 4 RCR(Civil) 409
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49
High Courts07 Sept 2005
Raj Kumar Vs Bhola Ram and Others
Punjab And Haryana At Chandigarh · (2006) 1 ACC 332 : (2006) ACJ 1665 : (2006) 142 PLR 168 : (2005) 4 RCR(Civil) 802
Motor Vehicles Act, 1988 — Section 140
High Courts07 Sept 2005
Thakur Dass Vs Amit Gupta and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 413 : (2006) 142 PLR 774 : (2006) 1 RCR(Rent) 118
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts07 Sept 2005
Vinod Kumar and etc. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) CriLJ 170 : (2005) 4 RCR(Criminal) 474
Criminal Procedure Code, 1973 (CrPC) — Section 173, 41(1)Penal Code, 1860 (IPC) — Section 363, 364, 364A, 365