High Courts01 Mar 2005Dismissed
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0178
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,688 of 4,620
High Courts01 Mar 2005Dismissed
Commissioner of Income Tax Vs Agro Tech (India) Ltd.
Punjab And Haryana At Chandigarh · (2008) 296 ITR 166 : (2006) 155 TAXMAN 627
Income Tax Act, 1961 — Section 260A
High Courts01 Mar 2005Dismissed
Commissioner of Income Tax Vs Saini Medical Store
Punjab And Haryana At Chandigarh · (2005) 198 CTR 496 : (2005) 276 ITR 79
Banking Regulation Act, 1949 — Section 51Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 260A, 269SS, 271, 271A, 271B
High Courts01 Mar 2005
Taran Singh Vs Banarsi Lal
Punjab And Haryana At Chandigarh · (2005) 03 P&H CK 0093
High Courts01 Mar 2005
Gurnam Singh Vs Saudagar Singh and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 267 : (2005) 140 PLR 638 : (2005) 2 RCR(Civil) 546 : (2005) 2 RCR(Civil) 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Constitution of India, 1950 — Article 227
High Courts01 Mar 2005Dismissed
Wassan Singh and Others Vs Lakha Singh and Another
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 519 : (2005) 2 CivCC 772 : (2005) 141 PLR 63 : (2005) 2 RCR(Civil) 791
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151
High Courts01 Mar 2005Dismissed
Kanwaljit Singh Pannu Vs Smt. Parveen
Punjab And Haryana At Chandigarh · (2006) 1 CivCC 212
Hindu Marriage Act, 1955 — Section 13
High Courts28 Feb 2005Dismissed
Kamlesh Rani alias Kamlesh Wati Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 635
Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts28 Feb 2005Dismissed
Sher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 855
Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts28 Feb 2005Allowed
Kulwinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 47 : (2005) 2 RCR(Civil) 392
Constitution of India, 1950 — Article 226, 227Punjab Panchayati Raj Act, 1994 — Section 209Punjab State Election Commission Act, 1994 — Section 12, 19, 35, 36, 37
High Courts28 Feb 2005Dismissed
Satish Kumar Singal and Others Vs Jagdish Chander Singal and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 481 : (2005) 2 RCR(Civil) 488
Arbitration Act, 1940 — Section 2, 33Arbitration and Conciliation Act, 1996 — Section 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151
High Courts28 Feb 2005Dismissed
New India Assurance Co. Ltd. Vs Hargovind Yadav and Others
Punjab And Haryana At Chandigarh · (2005) 3 ACC 521 : (2005) 140 PLR 484 : (2005) 2 RCR(Civil) 482
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427
High Courts28 Feb 2005Allowed
Punjab Wakf Board Vs Mehar Singh and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 388 : (2005) 141 PLR 38 : (2005) 2 RCR(Civil) 549
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts26 Feb 2005
Amit @ Mittu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 719
High Courts26 Feb 2005Dismissed
Food Corporation of India Vs Mohinderjit Singh Sethi and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 509 : (2005) 2 RCR(Civil) 253
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2Constitution of India, 1950 — Article 227
High Courts25 Feb 2005Dismissed
Delhi Cloth Store Vs Ahuja Traders
Punjab And Haryana At Chandigarh · (2005) 1 ALD(Cri) 41 : (2005) 3 BC 573 : (2005) 2 CivCC 401 : (2005) 2 RCR(Criminal) 142
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2005Allowed
Trilok Nath Gupta Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 766
Constitution of India, 1950 — Article 50Criminal Procedure Code, 1973 (CrPC) — Section 14, 30, 562, 6Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 7, 7(5)
High Courts25 Feb 2005Dismissed
Paramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 716
Penal Code, 1860 (IPC) — Section 304
High Courts25 Feb 2005Dismissed
Sanjiv Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 495
Penal Code, 1860 (IPC) — Section 34, 366
High Courts23 Feb 2005
Mangal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 246
Punjab Excise Act, 1914 — Section 61(1)(c)