High Courts02 Feb 2005Dismissed
Kukan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 194
Penal Code, 1860 (IPC) — Section 342, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,696 of 4,620
High Courts02 Feb 2005Dismissed
Punjab Pollution Control Board Vs M/s. Kartar Paper and Board Mills and another
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 247
Water (Prevention and Control of Pollution) Act, 1974 — Section 44, 47
High Courts02 Feb 2005Allowed
Shri Radhey Krishan Jalan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 249 : (2005) 140 PLR 518 : (2005) 2 RCR(Civil) 673
Haryana Municipal Act, 1973 — Section 201, 202(1), 203(3), 203(4), 205Land Acquisition Act, 1894 — Section 4, 5A
High Courts01 Feb 2005Allowed
Surinder Pal and Another Vs Man Singh and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 270 : (2005) 2 CivCC 512 : (2005) 140 PLR 478 : (2005) 2 RCR(Civil) 254
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 1 Rule 8 , Order 23 Rule 1, Order 23 Rule 1(1)Constitution of India, 1950 — Article 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 11 , 13A
High Courts01 Feb 2005Dismissed
Rameshwar Etc. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 106
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 4(1), 4(2), 5
High Courts01 Feb 2005Allowed
Smt. Jyotsna Prabha Kohli Vs Reg: Estate of (Dr.) Mrs. Sharda Jagdish(Deceased)
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 659 : (2005) 140 PLR 16
Succession Act, 1925 — Section 276, 63
High Courts01 Feb 2005
Amrik Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 2707
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Feb 2005Allowed
Ram Kumar Vs Rajender Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 211
High Courts01 Feb 2005Dismissed
Raj Singh Vs Inder Jeet
Punjab And Haryana At Chandigarh · AIR 2005 P&H 244 : (2005) 2 CivCC 690 : (2005) 2 CivCC 730 : (2005) 140 PLR 136 : (2005) 2 RCR(Civil) 478 : (2005) 2 RCR(Civil) 479
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Feb 2005
Om Parkash Vs Chamel Singh
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 554 : (2005) 140 PLR 782 : (2005) 2 RCR(Civil) 723
High Courts01 Feb 2005Dismissed
Inderjit Goel Vs Punjab Reliable Investment (P) Ltd. and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 265 : (2005) 3 ARBLR 190 : (2005) 140 PLR 598 : (2005) 2 RCR(Civil) 328
Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 36, 9
High Courts31 Jan 2005Allowed
M/s Madan Gopal Kashmiri Lal and Company Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 55
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts31 Jan 2005Allowed
Ranjodh Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 220
Penal Code, 1860 (IPC) — Section 120B, 406
High Courts31 Jan 2005
Ranjodh Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 804
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts31 Jan 2005
Commissioner of Income Tax Vs Ganesh Rice Mills
Punjab And Haryana At Chandigarh · (2005) 196 CTR 513 : (2006) 280 ITR 409
Income Tax Act, 1961 — Section 269L, 55A
High Courts31 Jan 2005
Commissioner of Wealth Tax Vs Prince Raninder Singh Trust
Punjab And Haryana At Chandigarh · (2005) 197 CTR 271 : (2008) 296 ITR 668 : (2005) 146 TAXMAN 609
Wealth Tax Act, 1957 — Section 18(1), 27AWealth Tax Rules, 1957 — Rule 1BB
High Courts31 Jan 2005Allowed
Gurmel Singh Vs Directer, Rural Development and Panchayats and Others
Punjab And Haryana At Chandigarh · (2005) 106 FLR 293 : (2005) 140 PLR 233
Punjab Contributory Provident Fund Rules, 1993 — Rule 14.13
High Courts31 Jan 2005Allowed
Vijay Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 105 FLR 829 : (2005) 2 LLJ 961 : (2005) 140 PLR 101
Industrial Disputes (Amendment) Act, 1971 — Section 11AIndustrial Disputes Act, 1947 — Section 10, 10(1), 2A
High Courts31 Jan 2005Allowed
M/s. Madan Gopal Kashmiri Lal and Company Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 47
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts28 Jan 2005Dismissed
Mukesh Kumar and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 538
Penal Code, 1860 (IPC) — Section 302, 304