High Courts09 Sept 2004
Malwa and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 Cri.CC 70 : (2005) 2 RCR(Criminal) 662
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,722 of 4,620
High Courts09 Sept 2004
State of Haryana and others Vs Kundan Lal and others
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Civil) 381
High Courts09 Sept 2004
Shreyans Industries Ltd. Vs Joint Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 277 ITR 443 : (2005) 149 TAXMAN 373
Income Tax Act, 1961 — Section 2, 260A, 43
High Courts09 Sept 2004Dismissed
Randhir Singh Vs Sudesh Kumar
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 710 : (2004) 2 RCR(Rent) 553
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts08 Sept 2004Allowed
Sadhu Ram Nanak Chand Vs Joga Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 795 : (2005) 3 RCR(Civil) 715
High Courts08 Sept 2004Dismissed
Gulshan Kumar Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 778
Punjab Police Rules, 1934 — Rule 18.5(6)
High Courts08 Sept 2004
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 212
High Courts08 Sept 2004
Sham Lal and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 368
High Courts08 Sept 2004Dismissed
Maghi Ram (Died) through LRs. Vs Gram Panchayat Village Chirwa and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 112 : (2004) 4 RCR(Civil) 536
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2, 7, 7(2)
High Courts08 Sept 2004Allowed
Gram Panchayat Vs Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 212 : (2004) 4 RCR(Civil) 687
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 22, 42
High Courts08 Sept 2004
Nanak Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 1 RCR(Criminal) 14
High Courts08 Sept 2004Dismissed
The Union of India (UOI) Vs The Punjab State Co-op. Supply and Marketing Federation Ltd. and Others
Punjab And Haryana At Chandigarh · (2005) 3 BC 516 : (2005) 140 PLR 140 : (2005) 2 RCR(Civil) 54
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 2 Rule 2, Order 9 Rule 8, 80Railways Act, 1890 — Section 55, 56, 77(3), 78B
High Courts08 Sept 2004Dismissed
Jawahar Lal Vs Bal Krishan (Died) through LRs.
Punjab And Haryana At Chandigarh · (2005) 141 PLR 665 : (2005) 1 RCR(Rent) 116
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts08 Sept 2004
Rajinder Mohan Kashyap Vs Om Parkash Sharma
Punjab And Haryana At Chandigarh · (2005) 2 DMC 561 : (2005) 1 RCR(Criminal) 274
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 498A
High Courts08 Sept 2004Allowed
Smt. Asha Gupta alias Anju Gupta Vs Rajiv Kumar Gupta
Punjab And Haryana At Chandigarh · AIR 2005 P&H 134 : (2005) 3 CivCC 430 : (2005) 2 CivCC 106 : (2005) 140 PLR 45 : (2005) 1 RCR(Civil) 663
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406, 498A
High Courts08 Sept 2004Allowed
Ram Phal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 09 P&H CK 0001
Constitution of India, 1950 — Article 14, 16, 218, 316, 318
High Courts07 Sept 2004
Sukhpal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 1 CurLJ 241 : (2005) 1 RCR(Criminal) 638
High Courts05 Sept 2004
Vijay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 104 FLR 1174 : (2005) 1 LLJ 1037 : (2005) 139 PLR 176
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts03 Sept 2004Dismissed
Krishan Kumar and Others Vs Daryao Singh (deceased by LRs) and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 52 : (2005) 1 CivCC 461 : (2005) 139 PLR 512 : (2005) 1 RCR(Civil) 22
Succession Act, 1925 — Section 63
High Courts03 Sept 2004Dismissed
Illyas and Others Vs Tallok Chand and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 94 : (2004) 138 PLR 803 : (2005) 1 RCR(Civil) 45
Administration of Evacuee Property Act, 1950 — Section 7, 8, 8(2)Evacuee Interest (Separation) Act, 1951 — Section 3, 9, 9(2)