High Courts12 Apr 2005Dismissed
Harpal Singh and Others Vs Gajjan Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 701
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,678 of 4,620
High Courts11 Apr 2005
Baldesh Kaur Vs Dhian Kaur and others
Punjab And Haryana At Chandigarh · (2005) 2 CurLJ 130 : (2006) ISJ 206 : (2005) 3 LJR 520 : (2005) 3 RCR(Civil) 292
High Courts08 Apr 2005Dismissed
Tarsem Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 458
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts08 Apr 2005Dismissed
Harwinder Singh alias Kaka and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 558
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts08 Apr 2005Dismissed
Ramesh Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 113
High Courts08 Apr 2005Allowed
The State of Punjab Vs S. Darshan Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 853
High Courts08 Apr 2005Dismissed
Ram Sahai Sood Vs Om Parkash Sood and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 623 : (2005) 141 PLR 289 : (2005) 3 RCR(Civil) 585
Evidence Act, 1872 — Section 65
High Courts08 Apr 2005Dismissed
Harwinder Singh alias Kaka and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 117
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 Apr 2005Dismissed
Food Corporation of India Vs Sohan Lal
Punjab And Haryana At Chandigarh · (2005) 140 PLR 704 : (2005) 3 RCR(Civil) 765
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 15, 151Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28
High Courts07 Apr 2005Dismissed
Seema Industries Limited Vs Industrial Financial Corporation of India and Others
Punjab And Haryana At Chandigarh · (2005) 3 BC 608 : (2005) 140 PLR 349 : (2005) 3 RCR(Civil) 52
High Courts07 Apr 2005Dismissed
Ved Bassi Vs Manjeet Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 563 : (2005) 2 RCR(Civil) 844
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27, 115
High Courts06 Apr 2005Allowed
S.M. Lamba Vs Suresh Kumar and Another
Punjab And Haryana At Chandigarh · (2005) 14 CriminalCC 888
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 467
High Courts06 Apr 2005Allowed
S.M. Lamba Vs Suresh Kumar and another
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 468
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Apr 2005Allowed
Bachittar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 213
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts06 Apr 2005Dismissed
H.M. Traders Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2005) 141 PLR 246
East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106, 113
High Courts06 Apr 2005Dismissed
Naresh Kumar and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 711
Haryana Education Services College Cadre (Group B) Service Rules, 1986 — Rule 2, 3, 6
High Courts06 Apr 2005Allowed
Balaur Singh Vs The Director State Transport and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 575
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts06 Apr 2005Allowed
G.K. Auto Engineers Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 62 : (2005) 2 RCR(Civil) 793
High Courts06 Apr 2005Dismissed
Balwant Singh Saluja and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 714 : (2005) 3 RCR(Civil) 688
Constitution of India, 1950 — Article 226, 227Punjab Regional and Town Planning and Development Act, 1995 — Section 46(1)Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 11(3)
High Courts06 Apr 2005Dismissed
Kashmir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 04 P&H CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498A