High Courts21 Jan 2005
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 787
Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)(c)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,699 of 4,620
High Courts21 Jan 2005Dismissed
Manohar Lal and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 431
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 2005Allowed
Inderjit Singh Uppal Vs State of U.T., Chandigarh and Another
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 830
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts20 Jan 2005Allowed
Anisha Bhandari Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 DMC 852 : (2005) 2 RCR(Criminal) 429
Criminal Procedure Code, 1973 (CrPC) — Section 482, 492Penal Code, 1860 (IPC) — Section 406, 498, 498A
High Courts20 Jan 2005Dismissed
The Oriental Insurance Co. Ltd. Vs Rachna Devi and Others
Punjab And Haryana At Chandigarh · (2005) 3 ACC 554 : (2006) ACJ 784 : (2005) 107 FLR 379 : (2005) 140 PLR 510
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2)
High Courts20 Jan 2005
Kashmiri Lal Goyal Vs Sq. Ld. Gurdial Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 797
High Courts20 Jan 2005Dismissed
Jaipal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 109
Constitution of India, 1950 — Article 226, 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 2, 7
High Courts20 Jan 2005Dismissed
Darshan Rani and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 492 : (2005) 2 RCR(Civil) 96
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 2, 4, 5, 7, 9
High Courts20 Jan 2005
Harbhajan Singh Vs Tarlochan Singh
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Civil) 847
High Courts20 Jan 2005Dismissed
Prabhu Dayal Lallu Ram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 195 CTR 434 : (2005) 277 ITR 537
Income Tax Act, 1961 — Section 143(3), 215, 216, 256(1), 256(2)
High Courts20 Jan 2005Dismissed
Smt. Kaushalya Devi Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 356 : (2005) 2 RCR(Civil) 77
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts20 Jan 2005Allowed
Inderjit Singh Uppal Vs State of U.T., Chandigarh and another
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts20 Jan 2005
Commissioner of Income Tax Vs Prabhu Dayal Lallu Ram
Punjab And Haryana At Chandigarh · (2005) 144 TAXMAN 634
Income Tax Act, 1961 — Section 260A, 271, 274
High Courts19 Jan 2005Dismissed
Kapoor Singh alias Kapoora Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 240
Penal Code, 1860 (IPC) — Section 376
High Courts19 Jan 2005Dismissed
Smt. Sumitran Devi Vs Bilu Ram
Punjab And Haryana At Chandigarh · (2005) 141 PLR 664 : (2005) 1 RCR(Rent) 569
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts19 Jan 2005Dismissed
Nikoo Ram Ashok Kumar Vs Jagtar Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 794 : (2005) 3 RCR(Civil) 716
Punjab Registration Money Lenders Act, 1938 — Section 3, 4
High Courts19 Jan 2005Allowed
Kamla Spinning Mills Vs The Regional Provident Fund Commissioner and Another
Punjab And Haryana At Chandigarh · (2005) 106 FLR 833 : (2005) 3 LLJ 254 : (2005) 140 PLR 609
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 6
High Courts19 Jan 2005Dismissed
Ganga Industries and Others Vs Food Corporation Of India and Others
Punjab And Haryana At Chandigarh · (2005) 4 BC 404 : (2005) 140 PLR 567 : (2005) 2 RCR(Civil) 839
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 74
High Courts19 Jan 2005Dismissed
Shree Sumer Cotton Mills Vs Firm Gupta Cotton Company and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 233 : (2005) 140 PLR 429 : (2005) 2 RCR(Civil) 682
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 107(2), 115, 2(2), 21(2)Limitation Act, 1963 — Section 4, 5
High Courts19 Jan 2005Dismissed
Tikan Rai (Deceased) through L.Rs. Vs Mango Bai and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 204
Limitation Act, 1963 — Article 54