High Courts16 May 2005Allowed
Dalwinder Kaur Dhesi Vs State
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 325
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,673 of 4,620
High Courts16 May 2005Dismissed
Jaswinder Singh Vs Parshotam Lal Sanghi, Advocate and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 478 : (2005) 141 PLR 368 : (2005) 3 RCR(Civil) 650
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96Evidence Act, 1872 — Section 114
High Courts16 May 2005Dismissed
Lakhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 649
Penal Code, 1860 (IPC) — Section 302, 304B
High Courts16 May 2005Dismissed
Lakhwinder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 589
Penal Code, 1860 (IPC) — Section 302, 304B
High Courts13 May 2005Allowed
Indian Overseas Bank Vs Surjit Singh and Others
Punjab And Haryana At Chandigarh · (2006) 1 BC 172 : (2005) 141 PLR 265
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Constitution of India, 1950 — Article 227
High Courts13 May 2005
Bhim Sain Vs Manoj Kumar and Another
Punjab And Haryana At Chandigarh · (2005) 4 BC 473 : (2005) 141 PLR 115
High Courts13 May 2005
Smt. Jaswant Kaur and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 511 : (2005) 3 RCR(Civil) 384
Land Acquisition Act, 1894 — Section 18
High Courts13 May 2005Dismissed
Bostar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 775
Penal Code, 1860 (IPC) — Section 395
High Courts12 May 2005Dismissed
Narinder Singh alias Nindi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 161
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts12 May 2005Dismissed
Paramjit Kaur Vs Sajjan Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 738 : (2005) 3 RCR(Civil) 719
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts11 May 2005Allowed
Bhola Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 893
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts11 May 2005Dismissed
Smt. Manjit Kaur Vs Sukhwinder Singh
Punjab And Haryana At Chandigarh · (2005) 141 PLR 521 : (2005) 3 RCR(Civil) 515
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts11 May 2005Dismissed
Harcharan Singh Vs Kanwal Preet Kaur
Punjab And Haryana At Chandigarh · (2005) 141 PLR 420 : (2005) 3 RCR(Civil) 808
Hindu Marriage Act, 1955 — Section 13, 24, 25, 25(1), 26
High Courts11 May 2005
Bhagwana and Others Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 791 : (2005) 3 RCR(Civil) 298
Constitution of India, 1950 — Article 226, 227
High Courts11 May 2005Dismissed
Humak Chand Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) 4 ACC 650 : (2005) 141 PLR 458
High Courts11 May 2005
Col. Sir Harinder Singh Brar Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2006) 202 CTR 536 : (2006) 282 ITR 371
Income Tax Act, 1961 — Section 147, 147, 148, 148, 149Land Acquisition Act, 1894 — Section 18, 18
High Courts11 May 2005
Harcharan Singh (Died) through LRs. and another Vs Joint Director Panchayats, Punjab and others
Punjab And Haryana At Chandigarh · (2005) 3 LJR 377 : (2005) 3 PLR 388 : (2005) 3 RCR(Civil) 818
High Courts11 May 2005
Sawan Singh (Dead) through LRs. Vs Joint Director of Panchayats and another
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Civil) 817
High Courts11 May 2005Allowed
Smt. Ranjeet Kaur Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 116 : (2005) 3 RCR(Civil) 390
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 32D(2), 32FFPunjab Security of Land Tenures Rules, 1956 — Rule 6(3), 6(7)
High Courts11 May 2005Dismissed
Jagat Singh and Another Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 524 : (2005) 3 RCR(Civil) 396
Constitution of India, 1950 — Article 226, 227Punjab Land Reforms Act, 1972 — Section 10, 11, 11(6), 15, 8Punjab Security of Land Tenures Act, 1953 — Section 18, 18(4)