High Courts27 May 2005Allowed
Paramjeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 321
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,670 of 4,620
High Courts26 May 2005Allowed
Kesha Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 971
Penal Code, 1860 (IPC) — Section 148, 302
High Courts26 May 2005Dismissed
Poonam Kaur Vs Jagjit Singh
Punjab And Haryana At Chandigarh · AIR 2005 P&H 295 : (2006) 1 CivCC 381 : (2006) 1 CivCC 34 : (2005) 2 DMC 634 : (2005) 141 PLR 133 : (2005) 3 RCR(Civil) 281 : (2005) 2 RCR(Civil) 281
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Hindu Marriage Act, 1955 — Section 13, 13(1), 23, 23(2), 28
High Courts26 May 2005Dismissed
Kuldip Singh and Others Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 734 : (2005) 4 RCR(Civil) 93
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 116Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 7
High Courts26 May 2005Dismissed
Chanchal Mahajan (Mrs.) Vs Shri Surinder Kumar Mahajan
Punjab And Haryana At Chandigarh · (2005) 141 PLR 424
Hindu Marriage Act, 1955 — Section 13, 9
High Courts26 May 2005Dismissed
Umar Deen Vs Sadhu Ram
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 534 : (2005) 141 PLR 156 : (2005) 2 RCR(Rent) 328
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts26 May 2005
Punjab National Bank Vs Bareja Knipping Fasteners Ltd.
Punjab And Haryana At Chandigarh · (2006) 3 BC 25 : (2005) 128 CompCas 231 : (2006) 142 PLR 688
Arbitration Act, 1940 — Section 14, 17COMPANIES ACT, 1956 — Section 446
High Courts26 May 2005Dismissed
Bawa Singh Vs Haqiqat Singh and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 249 : (2005) 3 RCR(Civil) 835
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 May 2005Allowed
Des Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 334
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts25 May 2005Dismissed
Krisahan Kumar Narang Vs State (Union Territory) Chandigarh
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 592
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts25 May 2005Allowed
Naresh Kumar Vs Bablesh Rani and Another
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 159
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 May 2005
Dayawanti Vs Shubh Lata
Punjab And Haryana At Chandigarh · (2006) 3 BC 65 : (2005) 3 CivCC 217 : (2005) 3 RCR(Criminal) 584
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2005Dismissed
Krishan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 579
Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4
High Courts25 May 2005Dismissed
Chand Singh @ Tidi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 05 P&H CK 0125
Punjab Excise Act, 1914 — Section 61.1(a)
High Courts25 May 2005Dismissed
Krishan Kumar Narang Vs State (Union Territory) Chandigarh
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 526
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts25 May 2005Allowed
Panjab University Vs Satinder Parkash Srivastava, Assistant, Panjab University, Press
Punjab And Haryana At Chandigarh · (2005) 141 PLR 241 : (2005) 4 RCR(Civil) 28
Punjab University Act, 1947 — Section 21Punjab University Regulations — Regulation 10.2
High Courts25 May 2005Dismissed
Tek Ram, Demonstrator Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 283
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 May 2005Dismissed
Rai Jasbir Singh and Another Vs Balwant Singh and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 339 : (2006) 1 RCR(Civil) 12
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Land Revenue Act, 1887 — Section 13, 158, 20, 20(3)
High Courts25 May 2005Allowed
Naresh Kumar Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 686
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 May 2005Allowed
Mohinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 588
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409