High Courts27 Apr 2005Allowed
Raj Pal Singh Vs Baldev Singh and Others
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 517 : (2005) 3 CivCC 213 : (2005) 141 PLR 219 : (2005) 3 RCR(Civil) 100
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,677 of 4,620
High Courts27 Apr 2005Allowed
Punjab State Electricity Board Vs The Municipal Corporation and Another
Punjab And Haryana At Chandigarh · (2005) 141 PLR 392 : (2005) 3 RCR(Civil) 508 : (2005) 2 RCR(Civil) 508
Punjab Municipal Corporation Act, 1976 — Section 157, 422
High Courts27 Apr 2005Dismissed
Jai Bhagwan Vs Kamlesh
Punjab And Haryana At Chandigarh · (2005) 2 DMC 430 : (2005) 140 PLR 659 : (2005) 3 RCR(Civil) 224
Hindu Marriage Act, 1955 — Section 13, 23, 23(1)
High Courts27 Apr 2005Dismissed
Partap Raj Singh Vs Raghunath Singh @ Rugandas and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 765 : (2005) 3 RCR(Civil) 813
High Courts27 Apr 2005Allowed
Daya Nand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 338
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts27 Apr 2005Allowed
Samadhi Dass and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 744 : (2005) 3 RCR(Civil) 788
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13, 13(B), 7Punjab Village Common Lands (Regulation) Amending Act, 1976 — Section 7, 8
High Courts26 Apr 2005Dismissed
Sandeep Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 112
Punjab Police Rules, 1934 — Rule 12.21
High Courts26 Apr 2005Dismissed
Krishan Kumari Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (2005) 140 PLR 820
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts26 Apr 2005Dismissed
Mul Singh (Ex. Sigmn) Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 110
Constitution of India, 1950 — Article 226Pension Rules — Rule 132, 173
High Courts25 Apr 2005Allowed
Kamaldeep Kaur and Another Vs Balwinder Singh
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 33 : (2005) CriLJ 4164 : (2005) 3 RCR(Civil) 40 : (2005) 3 RCR(Criminal) 258
Criminal Procedure (Amendment) Act, 2001 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125, 482, 488, 489, 490
High Courts25 Apr 2005
PGI Employees Union Vs Director, Post Graduate Institute of Medical Education and Research and Another
Punjab And Haryana At Chandigarh · (2005) 3 LLJ 628
Industrial Disputes Act, 1947 — Section 22, 31, 32Payment of Bonus Act, 1965 — Section 16(1)
High Courts25 Apr 2005Allowed
Sat Pal Senior Vice President Members of Municipal Council and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 260 : (2005) 2 CivCC 338 : (2005) 140 PLR 576 : (2005) 2 RCR(Civil) 177
Punjab Municipal (President and Vice President) Election Rules, 1994 — Rule 3, 4, 5, 5(1), 5(2)
High Courts25 Apr 2005Allowed
Dhan Kaur (Died) through LRs. Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 283 : (2005) 3 CivCC 673 : (2006) 3 CivCC 414 : (2005) 141 PLR 620 : (2005) 3 RCR(Civil) 672 : (2005) 2 RCR(Civil) 672
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 17(1), 49
High Courts25 Apr 2005Allowed
S.R. Buildcon Vs Sunfil Oils Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 4 BC 346 : (2005) 126 CompCas 576
Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 447
High Courts25 Apr 2005Dismissed
Shiv Shakti Rice Mills Vs Punjab State Warehousing Corporation and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 699 : (2005) 3 RCR(Civil) 290
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 50
High Courts25 Apr 2005Allowed
Jitender Bajaj Vs State (U.T. Chandigarh) and Another
Punjab And Haryana At Chandigarh · (2005) CriLJ 3136 : (2005) 3 RCR(Criminal) 69
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 204(1), 228Penal Code, 1860 (IPC) — Section 109, 34, 494, 499, 500
High Courts25 Apr 2005Allowed
Anil Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 106 FLR 838 : (2005) 140 PLR 579
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts25 Apr 2005
Bharat Bhushan and Another Vs Dr. K.K. Saini and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 370 : (2005) 141 PLR 221 : (2005) 1 RCR(Rent) 565
East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13, 13A, 18(8)Evidence Act, 1872 — Section 109, 116
High Courts25 Apr 2005Allowed
Sushil Kumar and others Vs State of Haryana Krishan Kumar Vs Sushil Kumar and others
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 129
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Apr 2005Dismissed
Shankar Singh Vs Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 706 : (2005) 3 RCR(Civil) 768
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, 151, 152, 153Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 17, 17(1), 5