High Courts19 May 2005Dismissed
Charanjit Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 410
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,672 of 4,620
High Courts18 May 2005
Maya Ram and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 859
Penal Code, 1860 (IPC) — Section 323, 324
High Courts18 May 2005Dismissed
Maya Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 596
Penal Code, 1860 (IPC) — Section 323, 324
High Courts18 May 2005Allowed
L.S. Negi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 705
Insecticides Act, 1968 — Section 17, 3(k)(i)
High Courts18 May 2005Allowed
Uttam Singh Vs State of Punjab thru Insecticide Inspector
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 418
Insecticides Act, 1968 — Section 14, 30(3)
High Courts18 May 2005Allowed
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 314
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts18 May 2005Allowed
Surjit Singh Vs State (Chandigarh U.T.)
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 583
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts18 May 2005Dismissed
Mohinder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 873
Penal Code, 1860 (IPC) — Section 120B, 148
High Courts18 May 2005Allowed
Mange Ram and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 759 : (2005) 3 RCR(Civil) 811
Land Acquisition Act, 1894 — Section 1, 11, 18, 23(1A), 26
High Courts18 May 2005Allowed
Jatt Ram Vs Punjab State Human Rights Commission and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 297 : (2005) 3 RCR(Civil) 315 : (2005) 3 RCR(Criminal) 716
Arms Act, 1959 — Section 25, 27Civil Procedure Code, 1908 (CPC) — Section 115, 90(2)Constitution of India, 1950 — Article 226
High Courts18 May 2005Allowed
Gram Panchayat Vs The Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 276 : (2005) 3 RCR(Civil) 640
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2
High Courts18 May 2005
Sarup Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 587 : (2005) 3 RCR(Civil) 627
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Protection of Human Rights Act, 1993 — Section 12, 17
High Courts18 May 2005Allowed
Daljit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 748 : (2005) 3 RCR(Civil) 786
Constitution of India, 1950 — Article 226, 227
High Courts18 May 2005Dismissed
Lal Singh (Died) through legal representative Manmohan Singh Vs The Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 261
Industrial Disputes Act, 1947 — Section 10, 2A, 33
High Courts18 May 2005Dismissed
Daljit Rai Oberoi Vs Financial Commissioner and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 588 : (2005) 3 RCR(Civil) 635
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(3), 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87, 90East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 42
High Courts18 May 2005Allowed
Tara Chand and Another Vs Neonand alias Naunda and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 727 : (2005) 4 RCR(Civil) 80
Punjab Tenancy Act, 1887 — Section 5, 77(3), 8
High Courts17 May 2005Allowed
Pirtha Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 455
Penal Code, 1860 (IPC) — Section 302, 325, 326
High Courts17 May 2005Allowed
Pirtha Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 225
Penal Code, 1860 (IPC) — Section 149, 302
High Courts17 May 2005Dismissed
Radhe Sham Vs Ruchi Rajput
Punjab And Haryana At Chandigarh · (2005) 141 PLR 167 : (2005) 2 RCR(Rent) 168
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts17 May 2005Dismissed
Mandir Tirath Parashar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 603 : (2005) 3 RCR(Civil) 638
Constitution of India, 1950 — Article 226, 227Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 5A