High Courts02 Sept 2005Allowed
Hawa Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 292
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,656 of 4,620
High Courts02 Sept 2005
Ram Singh and Others Vs Labh Singh and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 129 : (2006) 142 PLR 259 : (2006) 1 RCR(Civil) 208 : (2006) 1 RCR(Civil) 209
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Sept 2005Allowed
Surinder Kaur and Another Vs Rattan Chand Duggal alias R.R. Duggal
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 730 : (2006) 142 PLR 123 : (2005) 2 RCR(Rent) 428
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 13(3), 14
High Courts02 Sept 2005
State of Haryana Vs Distt. Judge and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 69 : (2006) 2 ARBLR 74 : (2006) 142 PLR 87 : (2005) 4 RCR(Civil) 664
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12Constitution of India, 1950 — Article 226, 227
High Courts02 Sept 2005Allowed
Nikki and Others Vs Darshan Singh and Another
Punjab And Haryana At Chandigarh · (2006) ACJ 1757 : (2006) 1 CivCC 519 : (2006) 142 PLR 79 : (2005) 4 RCR(Civil) 784
High Courts02 Sept 2005Dismissed
Suraj Bhan and Others Vs Smt. Radha Devi
Punjab And Haryana At Chandigarh · (2005) 141 PLR 805 : (2005) 4 RCR(Civil) 801
Constitution of India, 1950 — Article 227Oaths Act, 1873 — Section 10, 11, 12, 9
High Courts02 Sept 2005Allowed
Bawa Singh and Others Vs Smt. Tej Kaur alias Nachhatar Kaur
Punjab And Haryana At Chandigarh · AIR 2006 P&H 49 : (2006) 1 CivCC 498 : (2006) 142 PLR 337 : (2005) 4 RCR(Civil) 324
High Courts01 Sept 2005Dismissed
Bant Singh and Others Vs Baba Daya Nath Chella Baba Pritam Nath, Mohtmim Dera Smadh Baba Girdhari Nath and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 639 : (2006) 2 RCR(Civil) 157
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 100Punjab Village Common Lands (Regulation) Act, 1961 — Section 12, 13, 2, 7
High Courts01 Sept 2005Allowed
Chhaju Ram Hans Vs Hon'ble High Court of Punjab and Haryana
Punjab And Haryana At Chandigarh · (2006) 142 PLR 701
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 18, 2.48, 3.13, 3.14, 3.16
High Courts01 Sept 2005Dismissed
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CriLJ 17 : (2005) 4 RCR(Criminal) 480
Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 302, 307
High Courts01 Sept 2005Dismissed
Mukhtiar Singh and Others Vs Hardit Singh and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 816 : (2005) 4 RCR(Civil) 556
Punjab Package Deal Properties (Disposal) Act, 1976 — Section 10(4)
High Courts01 Sept 2005
Panjon Ltd. Vs Dhingra Enterprises
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 715 : (2007) 1 RCR(Rent) 437
High Courts01 Sept 2005
Moti Ram Vs Smt. Balwinder Kaur
Punjab And Haryana At Chandigarh · (2006) 142 PLR 713 : (2005) 2 RCR(Rent) 646
High Courts31 Aug 2005Dismissed
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 725
Penal Code, 1860 (IPC) — Section 304A
High Courts31 Aug 2005Dismissed
Sadhu Singh Vs Haryana State and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 109
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Aug 2005Dismissed
Mst. Lakshmi Vs Dr. Ajay Kumar and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 77 : (2006) 1 CivCC 588 : (2006) 1 CivCC 56 : (2006) 142 PLR 289 : (2005) 4 RCR(Civil) 648
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12, Order 32 Rule 13Contract Act, 1872 — Section 12Hindu Marriage Act, 1955 — Section 13(1)
High Courts31 Aug 2005Allowed
Nawab Singh and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 822
Constitution of India, 1950 — Article 14, 16, 226, 227, 235Punjab Superior Judicial Service Rules, 1963 — Rule 2(1), 4, 5, 6, 7
High Courts31 Aug 2005Dismissed
Shanti Devi (Smt.) Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 189
Haryana Ceiling on Land Holdings Act, 1972 — Section 18(6), 3, 9
High Courts31 Aug 2005Allowed
Dhagla Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 172
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts30 Aug 2005Allowed
Giano Vs Puran and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 160 : (2006) 142 PLR 46 : (2005) 4 RCR(Civil) 414 : (2005) 4 RCR(Civil) 413
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50, 65, 67, 68, 72Registration Act, 1908 — Section 60, 60(2)