High Courts06 Jul 2005Allowed
Parkash Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2005) 07 P&H CK 0114
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,667 of 4,620
High Courts06 Jul 2005Allowed
Jangir Singh Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 747 : (2005) 3 RCR(Civil) 785
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts06 Jul 2005Dismissed
Harvinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) CriLJ 3892
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Jul 2005Allowed
Saheg Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 735
Punjab Excise Act, 1914 — Section 16(1)(a)
High Courts06 Jul 2005Dismissed
Om Parkash Sharma Vs Indian Red Cross Society and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 271
Constitution of India, 1950 — Article 226Punjab Civil Services Rules — Rule 17, 24, 7.17Red Cross Society Act, 1920 — Section 5
High Courts06 Jul 2005Allowed
The Amritsar Improvement Trust Vs Gurdial Singh and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 451 : (2006) 1 RCR(Civil) 66
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts06 Jul 2005Dismissed
Charan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 189
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2005Allowed
Adinath Dyeing and Finishing Mills Vs Commr. of C. Ex.
Punjab And Haryana At Chandigarh · (2006) 203 ELT 216 : (2008) 10 STR 97
Central Excise Rules, 2002 — Rule 4, 5, 6, 8Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 11C, 25
High Courts05 Jul 2005Dismissed
The State of Punjab Vs Kulwinder Singh
Punjab And Haryana At Chandigarh · (2005) CriLJ 3937 : (2005) 4 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 329, 335(2)Penal Code, 1860 (IPC) — Section 302, 376, 380, 511
High Courts05 Jul 2005Allowed
Smt. Vandana Garg Vs Sanjay Kumar Garg
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 528 : (2005) 141 PLR 717 : (2005) 4 RCR(Civil) 35
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts04 Jul 2005Dismissed
State of Haryana Vs Sukhdev Singh and Others
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 1016
Penal Code, 1860 (IPC) — Section 307, 34
High Courts04 Jul 2005Dismissed
Pardeep Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 958
Penal Code, 1860 (IPC) — Section 302
High Courts04 Jul 2005Dismissed
Raja Malwinder Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) 199 CTR 418 : (2005) 278 ITR 568 : (2005) 141 PLR 572
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 154, 154(2), 154(7), 254(1)
High Courts04 Jul 2005Dismissed
Krishna Rice Mills and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 752 : (2005) 3 RCR(Civil) 791
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6Land Acquisition Rules — Rule 3, 4
High Courts04 Jul 2005Allowed
Ram Parkash, Ex. No. 805657 NC (F) Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 244
High Courts04 Jul 2005Allowed
Naveen Chander Duggal and Others Vs Land Acquisition Collector-Cum-DRO
Punjab And Haryana At Chandigarh · (2005) 141 PLR 771 : (2005) 3 RCR(Civil) 840
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33Land Acquisition Act, 1894 — Section 18
High Courts04 Jul 2005
Jagdish Singh Walia Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 610 : (2005) 3 RCR(Civil) 665
Constitution of India, 1950 — Article 12, 14, 226
High Courts04 Jul 2005
Tarsem Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 796 : (2005) 141 PLR 594 : (2005) 3 RCR(Civil) 645
High Courts04 Jul 2005Allowed
Piara Singh Johal and Another Vs Gej and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 557 : (2006) 1 CivCC 110 : (2005) 141 PLR 376 : (2005) 4 RCR(Civil) 68
Evidence Act, 1872 — Section 50
High Courts01 Jul 2005Allowed
Roshan Lal Vs The Punjab State
Punjab And Haryana At Chandigarh · (2005) 16 CriminalCC 817
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)