High Courts30 Aug 2005Allowed
Sarojini Sawhney Vs Punjab University and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 175
Constitution of India, 1950 — Article 14, 16, 21, 226, 227Punjab Medical Attendance Rules, 1940 — Rule 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,657 of 4,620
High Courts30 Aug 2005Allowed
India Navigation Company Vs Haryana State Industrial Development Corporation
Punjab And Haryana At Chandigarh · AIR 2006 P&H 29 : (2006) 2 CivCC 122 : (2006) 142 PLR 358 : (2006) 1 RCR(Civil) 714
Civil Procedure Code, 1908 (CPC) — Section 100, 20Specific Relief Act, 1963 — Section 34, 41Supreme Court Rules, 1956 — Order 23 Rule 6
High Courts30 Aug 2005Allowed
Girdhari Lal Vs Ritesh Mahajan and Another
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 253 : (2006) 142 PLR 344 : (2005) 4 RCR(Civil) 349 : (2005) 2 RCR(Rent) 426
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts29 Aug 2005
Manohar Singh and another Vs Commissioner (Deputy Commissioner), Ferozepur and others
Punjab And Haryana At Chandigarh · (2006) 1 ILR (P&H) 380 : (2006) 1 PLJ 293 : (2006) 1 PLR 186 : (2006) 1 RCR(Civil) 494
High Courts29 Aug 2005Dismissed
Jagdish Lal Sehgal Vs R.K. Jain
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 736 : (2006) 143 PLR 277 : (2006) 1 RCR(Rent) 82
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts29 Aug 2005Dismissed
Commissioner of Income Tax Vs F.C.S. International Marketing P. Ltd.
Punjab And Haryana At Chandigarh · (2006) 203 CTR 601 : (2006) 283 ITR 32 : (2006) 155 TAXMAN 362
Income Tax Act, 1961 — Section 260A, 35(2), 35(3)
High Courts29 Aug 2005Dismissed
Wattan Singh Vs Nohar Chand
Punjab And Haryana At Chandigarh · AIR 2006 P&H 134 : (2006) 142 PLR 248 : (2005) 4 RCR(Civil) 722
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2)Constitution of India, 1950 — Article 227
High Courts29 Aug 2005Dismissed
Rachpal Singh, Inspector Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 183
Punjab Police Rules, 1934 — Rule 13.2A, 13.2A(1)
High Courts29 Aug 2005Dismissed
Kuldip Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2005) CriLJ 4455
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts29 Aug 2005Dismissed
Jagdish Singh Chawla Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 106
Constitution of India, 1950 — Article 226, 227
High Courts29 Aug 2005Dismissed
Harpal Singh Vs Jagdish Singh and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 503 : (2006) 1 RCR(Civil) 114
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 17, 60
High Courts29 Aug 2005Dismissed
Manohar Singh and Another Vs Commissioner (Deputy Commissioner) and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 186 : (2006) 1 RCR(Rent) 107
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5, 7Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts25 Aug 2005Dismissed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 661
Penal Code, 1860 (IPC) — Section 302, 459
High Courts25 Aug 2005Dismissed
Banta Singh Vs Karnal Singh and Others
Punjab And Haryana At Chandigarh · (2006) 2 CivCC 414 : (2006) 142 PLR 296 : (2005) 4 RCR(Civil) 660
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Registration Act, 1908 — Section 17Societies Registration Act, 1860 — Section 17
High Courts25 Aug 2005Allowed
Sundra Devi Vs Uttar Haryana Bijli Vitran Nigam Limited and Another
Punjab And Haryana At Chandigarh · (2006) 108 FLR 803 : (2006) 142 PLR 182
High Courts24 Aug 2005Dismissed
Gurdev Dutt Sharma Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 64 : (2006) 142 PLR 479 : (2005) 4 RCR(Civil) 377
Constitution of India, 1950 — Article 19, 226Essential Commodities Act, 1955 — Section 3, 5
High Courts24 Aug 2005Allowed
Kanwar Bhan and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 914
Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts24 Aug 2005Dismissed
Tek Chand and Others Vs Smt. Chandro and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 460 : (2006) 1 RCR(Civil) 64
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts24 Aug 2005Dismissed
Goel Projects Pvt. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 353 : (2005) 4 RCR(Civil) 361
Constitution of India, 1950 — Article 226
High Courts24 Aug 2005Dismissed
Amar Singh and Another Vs Sarwan Singh and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 118 : (2005) 4 RCR(Civil) 654
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 1(2), 17