High Courts14 Oct 2004Allowed
Surinder Pal Kaur Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 521
Constitution of India, 1950 — Article 14, 16, 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,715 of 4,620
High Courts14 Oct 2004
Sita Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 1 AICLR 177 : (2005) 1 Cri.CC 517 : (2005) 1 RCR(Criminal) 17
High Courts14 Oct 2004
Joginder Singh Vs Hukam Chand and another
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 1007
High Courts14 Oct 2004Dismissed
Vishvjyoti Trading Limited and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 3 BC 559 : (2005) 140 PLR 215 : (2005) 1 RCR(Civil) 827
Constitution of India, 1950 — Article 14, 226, 227
High Courts14 Oct 2004Dismissed
Prem Singh and Others Vs Dharam Singh
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 534 : (2005) 139 PLR 334 : (2004) 4 RCR(Civil) 658
High Courts13 Oct 2004
Santa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 605 : (2005) 1 RCR(Criminal) 26
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 60, 61, 62, 63
High Courts13 Oct 2004Dismissed
Surjit Kaur Vs Nirver Singh (Dead) through LRs
Punjab And Haryana At Chandigarh · AIR 2005 P&H 125 : (2005) 1 CivCC 487 : (2005) 139 PLR 696 : (2005) 1 RCR(Civil) 316
Succession Act, 1925 — Section 63
High Courts13 Oct 2004Dismissed
Atma Jain Hosiery Emporium and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 350 : (2005) 60 SCL 38
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 17(1), 18(1), 19, 19(1)
High Courts13 Oct 2004
Mohinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 13 CriminalCC 177 : (2005) 2 RCR(Criminal) 236
Penal Code, 1860 (IPC) — Section 363, 366
High Courts13 Oct 2004Allowed
Tirlochan Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 104 FLR 1171 : (2004) 138 PLR 883
High Courts12 Oct 2004
Court on its own motion Vs State of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2005) 2 ICC 16 : (2004) 4 RCR(Civil) 619
High Courts12 Oct 2004Dismissed
Bhupinder Singh alias Bhinda Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 396 : (2005) 1 RCR(Criminal) 168
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2(xxiiia)
High Courts12 Oct 2004Allowed
Amar Singh (Died) and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 570 : (2005) 1 RCR(Civil) 399
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts12 Oct 2004Allowed
Baij Nath and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 303 : (2005) 1 RCR(Civil) 805
High Courts12 Oct 2004
Roshan Lal and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 66
High Courts12 Oct 2004Dismissed
Harvinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 193
Constitution of India, 1950 — Article 226
High Courts12 Oct 2004
G. Poly Flex Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 11 VST 161
Central Sales Tax Act, 1956 — Section 15, 5, 9Constitution of India, 1950 — Article 286
High Courts11 Oct 2004Dismissed
Maru Ram Makhan Lal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 300 ITR 12
Income Tax Act, 1961 — Section 256, 68, 69
High Courts11 Oct 2004
Commissioner of Income Tax Vs Maha Luxmi Bricks Mfg., Moulding and Fabricating Industries (P) Ltd.
Punjab And Haryana At Chandigarh · (2005) 193 CTR 261 : (2005) 273 ITR 190
Income Tax Act, 1961 — Section 43B
High Courts11 Oct 2004
Commissioner of Income Tax Vs Dr. M.C. Garg, Prop., Garg Eye and Maternity Hospital
Punjab And Haryana At Chandigarh · (2005) 193 CTR 275 : (2004) 271 ITR 264
Income Tax Act, 1961 — Section 132, 251