High Courts30 Apr 2005Dismissed
Bhupender Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 268
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,676 of 4,620
High Courts30 Apr 2005
Commissioner of Income Tax Vs K.K. Spun Pipe
Punjab And Haryana At Chandigarh · (2006) 200 CTR 107 : (2006) 284 ITR 301
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142, 142(1)
High Courts30 Apr 2005Dismissed
Jagdish Chander and Others Vs Karnal Improvement Trust and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 740 : (2005) 4 RCR(Civil) 92
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts28 Apr 2005Allowed
Nahar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 684
Penal Code, 1860 (IPC) — Section 302, 325
High Courts28 Apr 2005Dismissed
Vipin Kumar Sharma Vs Jagwant Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 4 ACC 715 : (2007) ACJ 1249 : (2005) 141 PLR 454 : (2005) 4 RCR(Civil) 40
Motor Vehicles Act, 1988 — Section 140, 162, 166, 168, 177
High Courts28 Apr 2005Allowed
Ram Piari and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 ALT(Cri) 3 : (2005) CriLJ 3251 : (2006) 1 DMC 523 : (2005) 3 RCR(Criminal) 268
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302 , 498A
High Courts27 Apr 2005Allowed
Paramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 595
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts27 Apr 2005Dismissed
Lachmi Devi Vs Gurcharan Singh
Punjab And Haryana At Chandigarh · (2007) 146 PLR 656 : (2007) 2 RCR(Civil) 716 : (2007) 1 RCR(Rent) 438
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101
High Courts27 Apr 2005Dismissed
Motia Bai Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 56
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts27 Apr 2005Allowed
Bhupinder Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 742 : (2005) 3 RCR(Civil) 814
Constitution of India, 1950 — Article 226, 227Punjab Town Improvement Act, 1922 — Section 36, 42
High Courts27 Apr 2005Allowed
Krishan Gopal Dhawan Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 721 : (2005) 4 RCR(Civil) 67
High Courts27 Apr 2005Dismissed
State of Haryana Vs Khazan Singh
Punjab And Haryana At Chandigarh · (2005) 141 PLR 464
Penal Code, 1860 (IPC) — Section 342, 354Punjab Police Rules, 1934 — Rule 16.3
High Courts27 Apr 2005Dismissed
Ashwani Kumar and Others Vs Pardeep Kumar and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 859 : (2005) 1 RCR(Rent) 634
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts27 Apr 2005Allowed
Nachhattar Singh @ Billu and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Criminal) 666
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts27 Apr 2005Allowed
J.K. Sehti Vs Indian Drugs and Pharmaceuticals Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 266
High Courts27 Apr 2005Allowed
Pokh Raj (Ex. Capt.) Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 107 FLR 985 : (2005) 141 PLR 108
High Courts27 Apr 2005Allowed
Parkash Vs Pritam Singh and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 761
High Courts27 Apr 2005Allowed
Balvinder Singh and Others Vs The Additional Director, Consolidation of Holdings and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 4
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts27 Apr 2005
Jai Parkash Vs Pritam Singh and another
Punjab And Haryana At Chandigarh · (2005) 3 CCC 481 : (2005) 3 CivCC 481 : (2005) 2 CurLJ 182 : (2005) 3 LJR 290 : (2005) 3 LJR 205 : (2005) 2 PLR 761 : (2005) 3 RCR(Civil) 591
High Courts27 Apr 2005Allowed
Gram Panchayat Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 6 : (2005) 3 RCR(Civil) 302
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 11(1)