High Courts07 Sept 2005Allowed
Gurmit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,655 of 4,620
High Courts07 Sept 2005
M/s Bansal and Deol Fertilizer and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 84
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts07 Sept 2005
Smt. Kitabo (Widow) and Others Vs Madan Singh and Others
Punjab And Haryana At Chandigarh · (2006) 1 ACC 532 : (2006) ACJ 1761 : (2006) 142 PLR 82 : (2006) 1 RCR(Civil) 552
High Courts07 Sept 2005Allowed
Prem Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 09 P&H CK 0018
Penal Code, 1860 (IPC) — Section 411
High Courts07 Sept 2005Allowed
Narender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 736
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts06 Sept 2005Dismissed
Rajinder Arora Vs Union of India and others
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 503
Constitution of India, 1950 — Article 226
High Courts06 Sept 2005Allowed
Mohinder Ram and Another Vs F.C.I. and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 833
Constitution of India, 1950 — Article 226, 227Food Corporation of India Staff Regulations, 1971 — Regulation 74
High Courts06 Sept 2005Dismissed
Parkash Chand Vs Punjab and Sind Bank and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 95
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2005Allowed
Gurcharan Singh Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2006) 2 LLJ 139 : (2006) 142 PLR 97
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2005Allowed
Harbans Singh Col. (Retd.) Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 841
Constitution of India, 1950 — Article 226, 227
High Courts06 Sept 2005
Raghbir Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 09 P&H CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Sept 2005Allowed
M.L. Wadhwa Vs M.M. Rehani and another
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts05 Sept 2005Dismissed
Sharif and Others Vs Kutbudin
Punjab And Haryana At Chandigarh · (2006) 142 PLR 637
Civil Procedure Code, 1908 (CPC) — Section 100, 151Limitation Act, 1963 — Section 5
High Courts05 Sept 2005Allowed
Punjab State and Others Vs Shaminder Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 499
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5Punjab Civil Services Rules — Rule 10(4), 9.1, 9.10, 9.3, 9.4
High Courts05 Sept 2005Dismissed
Pushp Lata Vs Kaushalya Sharma and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 539
Constitution of India, 1950 — Article 227Haryana Municipal Election Rules, 1978 — Rule 75
High Courts05 Sept 2005Dismissed
Lachhman Singh Vs Uttri Haryana Bijli Vitran Nigam Limited
Punjab And Haryana At Chandigarh · (2006) 142 PLR 330
High Courts05 Sept 2005Allowed
Tarsem Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 300
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts05 Sept 2005Dismissed
Subash Chand, Restorer, Punjab and Haryana High Court Vs Punjab and Haryana High Court and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 166
High Court Establishment (Appointment and Conditions of Service) Rules, 1973 — Rule 19, 19.4
High Courts05 Sept 2005Dismissed
R.L. Arora and Another Vs Union Territory Chandigarh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 331
Chandigarh Administration Assistant Grade Examination Rules, 1989 — Rule 2, 3, 8Constitution of India, 1950 — Article 226, 227, 309
High Courts05 Sept 2005Allowed
V.P. Gupta Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 101
Constitution of India, 1950 — Article 316National Hydroelectric Power Corporation Conduct, Discipline and Appeal Rules — Rule 37.2