High Courts22 Mar 2005Allowed
Bhup Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 63
Penal Code, 1860 (IPC) — Section 366, 376(2)(g)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,683 of 4,620
High Courts22 Mar 2005Allowed
Anand Thakur alias Gudda Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 316
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts22 Mar 2005Allowed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 802
Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Mar 2005
Gulwant Kaur Vs Manjit Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 855 : (2005) 3 RCR(Civil) 104 : (2005) 2 RCR(Civil) 104
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1, Order 43 Rule 1A, 105, 105(2)Constitution of India, 1950 — Article 227
High Courts22 Mar 2005Allowed
Mander Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 634
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 61
High Courts22 Mar 2005Allowed
M/s. Oswal Agro Sales Corporation and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0023
Essential Commodities Act, 1955 — Section 10
High Courts22 Mar 2005Dismissed
State of Haryana Vs Jagdish Parsad
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0007
Limitation Act, 1963 — Section 5
High Courts21 Mar 2005
Gobind Rice Mills Vs Punjab State Civil Supplies Corporation Ltd.and another
Punjab And Haryana At Chandigarh · (2005) 3 LJR 850 : (2005) 3 RCR(Civil) 174
High Courts21 Mar 2005Allowed
Premier Spinning Mills Pvt. Ltd. and Another Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 443 : (2005) 3 RCR(Civil) 299 : (2005) 2 RCR(Civil) 299
Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 203C, 203GPunjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 10, 12, 12(2) , 16, 2(6)
High Courts21 Mar 2005Dismissed
Gram Panchayat Vs Director Panchayats and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 54 : (2005) 2 RCR(Civil) 681
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts21 Mar 2005Dismissed
Gursewak Singh Vs The Sukhanand Coop. Agriculture Service Society Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 106 FLR 895 : (2005) 3 LLJ 686 : (2005) 140 PLR 451
Industrial Disputes Act, 1947 — Section 10, 11A
High Courts21 Mar 2005Dismissed
Jai Ram Vs Uttar Haryana Bijli Vitran Nigam Limited and the State of Haryana
Punjab And Haryana At Chandigarh · (2005) 104 FLR 624 : (2005) 140 PLR 818
Constitution of India, 1950 — Article 14Haryana Compassionate Assistance to the Dependents of Deceased Government Employees (Amendment) Rules, 2004 — Rule 3, 4
High Courts21 Mar 2005Dismissed
Punjab State Electricity Board Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2005) 107 FLR 991 : (2005) 141 PLR 12 : (2005) 3 RCR(Civil) 95
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Industrial Disputes Act, 1947 — Section 2, 25F, 2A
High Courts18 Mar 2005Allowed
N. Leelawati (Mrs.) and Others Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (2005) 3 ACC 379 : (2006) ACJ 595 : (2005) 140 PLR 656 : (2005) 3 RCR(Civil) 175
High Courts18 Mar 2005
Kanwar Khan and others Vs Khatoni and others
Punjab And Haryana At Chandigarh · (2006) 3 LLR 156 : (2005) 3 RCR(Civil) 243
High Courts18 Mar 2005Dismissed
Raj Kumar and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 972
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts17 Mar 2005Allowed
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 263
Opium Act, 1878 — Section 9
High Courts17 Mar 2005Dismissed
Vijay Kumar and Others Vs Jarnail Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 454
Contempt of Courts Act, 1971 — Section 11, 12
High Courts17 Mar 2005Dismissed
Bijender Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 559
Constitution of India, 1950 — Article 309
High Courts17 Mar 2005
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 144
Opium Act, 1878 — Section 9