High Courts25 May 2005Allowed
Ramesh Kumar Jain and Others Vs Sanmati Vimal Jain Public School, Jagraon
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 502
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,671 of 4,620
High Courts25 May 2005Allowed
Ramesh Kumar Jain and others Vs Sanmati Vimal Jain Public School, Jagraon
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 981
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts24 May 2005Dismissed
Ardee Business Centre Pvt. Ltd. Vs Ram Kishan
Punjab And Haryana At Chandigarh · (2005) 141 PLR 146
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts24 May 2005Dismissed
Maha Partap Singh and Others Vs Harbans Singh
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 306 : (2005) 141 PLR 158 : (2005) 4 RCR(Civil) 49
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 427, 448Specific Relief Act, 1963 — Section 6
High Courts23 May 2005Dismissed
Rameshwar @ Gattu and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 739
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c)
High Courts23 May 2005Dismissed
Shiv Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 581
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts23 May 2005Dismissed
Ranbir Singh Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 519 : (2005) 3 RCR(Civil) 385
Constitution of India, 1950 — Article 226
High Courts23 May 2005Dismissed
Baljinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) CriLJ 3817
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 55, 57, 60(3), 63Penal Code, 1860 (IPC) — Section 224
High Courts23 May 2005Allowed
Pepsi Foods Private Limited Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 281
Industrial Disputes Act, 1947 — Section 25, 25B, 25F
High Courts23 May 2005Dismissed
Baljinder Singh Vs State Bank of Bikaner and Jaipur and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 414
High Courts23 May 2005Dismissed
Rameshwar @ Gattu and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 962
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c)
High Courts20 May 2005
Nidhi Arora Vs Prashant Arora
Punjab And Haryana At Chandigarh · (2005) 141 PLR 263
High Courts20 May 2005Dismissed
State of Haryana Vs Dr. Neelima Shangla
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 749 : (2005) 141 PLR 570 : (2006) 1 RCR(Civil) 11
High Courts20 May 2005Allowed
Nabha Gaushala Committee (Regd.) Vs Narinder Singh and Another
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 723 : (2005) 141 PLR 571 : (2006) 1 RCR(Civil) 11
Limitation Act, 1963 — Section 5
High Courts19 May 2005Dismissed
Charanjit Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 242
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 May 2005Dismissed
Rupinder Singh Vs Sajjan Singh alias Balbir Singh and Another
Punjab And Haryana At Chandigarh · (2006) 3 CivCC 325 : (2005) 141 PLR 529 : (2005) 3 RCR(Civil) 517
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 44, 45, 47, 73Transfer of Property Act, 1882 — Section 52
High Courts19 May 2005
Swaraj Singh Vs Amarjit Singh Randhawa and others
Punjab And Haryana At Chandigarh · (2005) 3 LJR 773 : (2005) 3 RCR(Civil) 652
High Courts19 May 2005Dismissed
Bal Kishan and Others Vs Tara Chand Nuniwala Dharmath Trust Narnaul and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 278 : (2005) 141 PLR 171 : (2005) 3 RCR(Civil) 568 : (2005) 2 RCR(Rent) 176
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13, 151Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13 , 15(6)
High Courts19 May 2005Dismissed
Chet Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 236
Penal Code, 1860 (IPC) — Section 302
High Courts19 May 2005Dismissed
State of Punjab Vs Satpal Singh
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 868
Penal Code, 1860 (IPC) — Section 302, 34