High Courts31 May 2005Allowed
Gian Chand and Another Vs Krishna Kumari and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 180 : (2005) 2 RCR(Rent) 172
Explosives Act, 1884 — Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,669 of 4,620
High Courts31 May 2005Dismissed
Dharam Singh and Others Vs Smt. Phullan Devi and Others
Punjab And Haryana At Chandigarh · AIR 2006 P&H 91 : (2005) 141 PLR 175 : (2005) 3 RCR(Civil) 832
High Courts31 May 2005Allowed
Ram Kishan Vs Joginder Singh and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 736 : (2005) 4 RCR(Civil) 89
High Courts31 May 2005Dismissed
Surender Singh and Others Vs Omvati and Others
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 46 : (2005) 141 PLR 748(1) : (2005) 3 RCR(Civil) 786
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 6, 8
High Courts31 May 2005Dismissed
Associated Theatres Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (2005) 141 PLR 239 : (2005) 4 RCR(Civil) 65 : (2005) 2 RCR(Rent) 341
High Courts31 May 2005Dismissed
Shiromani Gurdwara Parbandhak Committee Vs Sikh Gurdwara Judicial Commission and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 149
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts31 May 2005Allowed
Sonepat Hindu Educational and Charitable Society Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2005) 196 CTR 623 : (2005) 278 ITR 262
Civil Procedure Code, 1908 (CPC) — Section 92Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10, 10(22), 10(22A), 10(23), 10(23C)
High Courts31 May 2005Allowed
Tara Devi Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 606 : (2005) 3 RCR(Civil) 632
Land Acquisition Act, 1894 — Section 18, 4
High Courts31 May 2005
Roshan Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 236
Penal Code, 1860 (IPC) — Section 304B
High Courts31 May 2005Dismissed
Man Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 05 P&H CK 0005
Penal Code, 1860 (IPC) — Section 307, 326
High Courts31 May 2005Allowed
Jagir Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 05 P&H CK 0003
Penal Code, 1860 (IPC) — Section 302, 307
High Courts30 May 2005Dismissed
Sultan and Others Vs Smt. Kasturi and Others
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 448 : (2005) 141 PLR 164 : (2005) 4 RCR(Civil) 50
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 May 2005Dismissed
Rishi Kumar Mittal Vs Vijay Kumar Gupta
Punjab And Haryana At Chandigarh · (2005) 141 PLR 387 : (2005) 2 RCR(Rent) 83
High Courts27 May 2005Dismissed
Sudhir Kumar alias Titu and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 822
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts27 May 2005Dismissed
Sudhir Kumar alias Titu and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 250
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 376
High Courts27 May 2005Dismissed
Dharmender Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 409
Constitution of India, 1950 — Article 14, 226, 227, 32Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2003 — Rule 3
High Courts27 May 2005Dismissed
Smt. Laakshmi Rana Vs Collector and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 151
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 60(1)Constitution of India, 1950 — Article 227Haryana Public Moneys (Recovery of Dues) Act, 1979 — Section 2
High Courts27 May 2005Allowed
Dhiyan Singh Vs Shri Gulzar Ahmed and Another
Punjab And Haryana At Chandigarh · (2005) 4 ACC 513 : (2006) ACJ 1513 : (2005) 141 PLR 418
Workmens Compensation Act, 1923 — Section 4
High Courts27 May 2005Allowed
Vinod Krishna Kaul Vs S.A. Khan
Punjab And Haryana At Chandigarh · (2005) 141 PLR 128 : (2005) 4 RCR(Criminal) 490
All India Services (Conduct) (Amendment) Rules, 1969 — Rule 8All India Services (Conduct) Rules, 1968 — Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 177, 197, 482
High Courts27 May 2005Dismissed
Babu Ram Vs Divisional Forest Officer and Another
Punjab And Haryana At Chandigarh · (2006) 2 LLJ 486
Industrial Disputes Act, 1947 — Section 25F