High Courts01 Jul 2005Allowed
Kuldeep Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 599
Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,668 of 4,620
High Courts01 Jul 2005Dismissed
Gurdeep Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 125
Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Jul 2005Dismissed
Rajinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 827
Penal Code, 1860 (IPC) — Section 149, 364
High Courts01 Jul 2005Allowed
Surjan Singh alias Kala Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 897
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts01 Jul 2005Dismissed
Sampuran Singh Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 153 : (2005) 3 RCR(Civil) 830
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts01 Jul 2005Allowed
Kuldeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 341
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 304B
High Courts01 Jul 2005
Ishwar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 894
Penal Code, 1860 (IPC) — Section 326
High Courts01 Jul 2005Allowed
Surinder Kumar Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 692
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 3(k)(I)
High Courts01 Jul 2005Allowed
Hari Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 738
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts01 Jul 2005Allowed
Kaptan @ Hari Kishan and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 DMC 71 : (2005) 4 RCR(Criminal) 305
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 204, 304B, 498A
High Courts01 Jul 2005
Iqbal Singh Vs Gagganjit Singh Barnala and others
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Civil) 595
High Courts01 Jul 2005Dismissed
Suresh and others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2005) 07 P&H CK 0003
Penal Code, 1860 (IPC) — Section 395, 397
High Courts17 Jun 2005Dismissed
Shashi Singh and Mansoor Ali Khan Pataudi Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 624
Wild Life (Protection) Act, 1972 — Section 39, 9
High Courts14 Jun 2005
Kiran Dev Singh Vs Dhanvir Singh
Punjab And Haryana At Chandigarh · (2005) 3 LJR 631 : (2005) 3 RCR(Civil) 295
High Courts31 May 2005Dismissed
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 843
Penal Code, 1860 (IPC) — Section 302
High Courts31 May 2005Allowed
Roshan Singh @ Roshan Lal and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 12
Penal Code, 1860 (IPC) — Section 304B
High Courts31 May 2005Dismissed
Smt. Ram Devi Vs Lal Chand
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 4 : (2006) 142 PLR 71 : (2005) 2 RCR(Rent) 420
High Courts31 May 2005Dismissed
Green Park Association and Another Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 497 : (2005) 3 RCR(Civil) 374
Capital of Punjab (Development and Regulation) Act, 1952 — Section 4Constitution of India, 1950 — Article 226Punjab Capital (Development and Regulation) Buildings Rules, 1952 — Rule 2
High Courts31 May 2005Dismissed
Yash Pal Vs Brij Lal
Punjab And Haryana At Chandigarh · (2005) 141 PLR 292 : (2005) 2 RCR(Rent) 79
High Courts31 May 2005Dismissed
Prem Nath Dhamija Vs Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 236