High Courts31 Mar 2005Dismissed
Ombir and Sita Ram and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 634
Penal Code, 1860 (IPC) — Section 201, 304B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,680 of 4,620
High Courts31 Mar 2005Allowed
Bed Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0169
Penal Code, 1860 (IPC) — Section 148
High Courts31 Mar 2005Dismissed
Inderpal Singh and Another Vs Jaspal Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 696
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 2 Rule 3, Order 2 Rule 7Constitution of India, 1950 — Article 227
High Courts31 Mar 2005Allowed
Maharashtra Agro Pvt. Ltd. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 449 : (2005) 3 RCR(Civil) 205
Constitution of India, 1950 — Article 226, 227Haryana Local Area Development Tax Act, 2000 — Section 9(4)Punjab Land Revenue Act, 1887 — Section 66, 72, 72(4)
High Courts31 Mar 2005
Girdhari Lal Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 3 LLR 722 : (2005) 3 RCR(Civil) 106
High Courts31 Mar 2005Dismissed
Vinod Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 2434
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts30 Mar 2005Dismissed
Sham Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 144
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 26
High Courts30 Mar 2005Allowed
Ram Chand Sharma Vs Thakur Dass
Punjab And Haryana At Chandigarh · (2006) 142 PLR 69 : (2005) 2 RCR(Rent) 599
High Courts30 Mar 2005Allowed
Hawa Singh Vs The Presiding Officer, Labour Court (U.T.) and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 679
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts30 Mar 2005Dismissed
Vider Lal Vs Des Raj and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 473 : (2005) 4 RCR(Civil) 43
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Mar 2005Allowed
Smt. Kala Wati Vs Ram Piari and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 9 : (2005) 140 PLR 570 : (2005) 1 RCR(Rent) 666
High Courts30 Mar 2005Allowed
Amarjit Singh Dhingra Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2005) 140 PLR 557
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts30 Mar 2005Allowed
Gurbaksh Kaur Vs Raj Kumar
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 194 : (2005) 140 PLR 756 : (2005) 3 RCR(Civil) 10 : (2005) 1 RCR(Rent) 674
Transfer of Property Act, 1882 — Section 106
High Courts30 Mar 2005
Swaran Singh Vs District Food and Supplies Controller and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 671
Industrial Disputes Act, 1947 — Section 2, 25F, 2A
High Courts30 Mar 2005Allowed
Ram Raji @ Rana Ji Lal and Another Vs Smt. Maya Devi and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 862
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts30 Mar 2005
Balwant Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 DMC 495 : (2005) 3 RCR(Criminal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 306, 34
High Courts30 Mar 2005
Punjab Wireless Systems Limited Vs The Indian Overseas Bank and Others
Punjab And Haryana At Chandigarh · (2005) 4 BC 359 : (2005) 126 CompCas 554 : (2005) 140 PLR 462 : (2005) 2 RCR(Civil) 401
Companies (Court) Rules, 1959 — Rule 272, 273, 6, 9Companies Act, 1956 — Section 391, 433, 434, 447, 455
High Courts30 Mar 2005Allowed
Sushil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 DMC 772 : (2005) 3 RCR(Criminal) 954
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts30 Mar 2005Allowed
Mohammad Azam Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 464
Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 2005
Satish Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2005) 3 LJR 118 : (2005) 3 RCR(Civil) 3