High Courts29 Mar 2005Dismissed
Sukhbir Kaur Vs Sant Singh
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 6
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,681 of 4,620
High Courts29 Mar 2005Allowed
Ishar Kaur Vs Collector and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 841 : (2005) 2 RCR(Civil) 722
High Courts29 Mar 2005
Commissioner of Income Tax Vs Poonam Trust
Punjab And Haryana At Chandigarh · (2006) 200 CTR 105
Income Tax Act, 1961 — Section 164, 164(1), 256(1)
High Courts29 Mar 2005Dismissed
Jaswant Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 369
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4Penal Code, 1860 (IPC) — Section 279, 304A
High Courts29 Mar 2005Dismissed
Ajaib Singh and Others Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 825 : (2005) 140 PLR 527 : (2005) 2 RCR(Civil) 727
High Courts29 Mar 2005Allowed
Ashok and Others Vs Ganeshi and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 792 : (2005) 3 RCR(Civil) 713
Hindu Succession Act, 1956 — Section 6
High Courts29 Mar 2005Allowed
Vikas Walia Vs Sonia Walia
Punjab And Haryana At Chandigarh · (2006) 1 DMC 280 : (2005) 141 PLR 1
Hindu Marriage Act, 1955 — Section 13(1), 13B, 28Penal Code, 1860 (IPC) — Section 406, 498A
High Courts28 Mar 2005Dismissed
Market Committee and Another Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 446 : (2005) 3 RCR(Civil) 201
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29, 29(1), 29(2), 29(7)Punjab Agricultural Produce Markets Act, 1961 — Section 10, 23, 42
High Courts28 Mar 2005Dismissed
National Research Centre on Equines Vs The Central Administrative Tribunal, Chandigarh Bench and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 673
Central Services (Medical Attendance) Rules, 1944 — Rule 2
High Courts28 Mar 2005Dismissed
Om Parkash and Another Vs Parshotam Lal and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 244 : (2005) 140 PLR 702 : (2005) 3 RCR(Civil) 382
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2Constitution of India, 1950 — Article 227
High Courts28 Mar 2005Dismissed
Basant Raj Vs Kaushal Kishore
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 269 : (2005) 141 PLR 76 : (2005) 2 RCR(Civil) 847
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts28 Mar 2005Allowed
Ram Rattan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 58
Penal Code, 1860 (IPC) — Section 376
High Courts24 Mar 2005Dismissed
Jatinder Kumar and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 1074
Penal Code, 1860 (IPC) — Section 302, 34, 364A
High Courts24 Mar 2005Dismissed
Balbir Singh alias Beera Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 531
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts24 Mar 2005Allowed
Mohinder Singh and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0175
Penal Code, 1860 (IPC) — Section 307, 34
High Courts24 Mar 2005Allowed
Joginder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 135
Penal Code, 1860 (IPC) — Section 304B, 307
High Courts24 Mar 2005Dismissed
Bhupinder Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 106 FLR 898 : (2005) 140 PLR 385
Constitution of India, 1950 — Article 226, 227
High Courts24 Mar 2005Dismissed
Sunder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 910
Penal Code, 1860 (IPC) — Section 376
High Courts24 Mar 2005Dismissed
Punna Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 978
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Mar 2005Allowed
Keshar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 933
Penal Code, 1860 (IPC) — Section 363, 366