COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 2 of 94

High Courts21 Dec 2001Allowed

Paramjit Kaur and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 241 : (2002) 2 CivCC 212 : (2002) 3 CivCC 209 : (2002) 2 RCR(Civil) 94

Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 47A

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High Courts21 Dec 2001

Neki Ram Vs Balwant Singh and Others

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Rent) 534

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4

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High Courts21 Dec 2001

Hans Raj Rasewat Vs Des Raj

Punjab And Haryana At Chandigarh · (2002) 2 CCC 1 : (2002) 2 FJCC 47 : (2002) 1 Marr.LJ 436 : (2002) 1 RCR(Criminal) 544

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High Courts21 Dec 2001

State of Haryana Vs Mehant Chand Nath Yogi

Punjab And Haryana At Chandigarh · (2002) 2 AICLR 55 : (2002) 1 RCR(Criminal) 528

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High Courts21 Dec 2001

Hindustan Pulverising Mills Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 2 AICLR 256 : (2002) 1 CLR 234 : (2002) 1 RCR(Criminal) 710

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High Courts21 Dec 2001Allowed

Ram Kumar Vs Smt. Shanti and Others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 201

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts21 Dec 2001Allowed

Balbir Singh and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 697

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(2), Order 23 Rule 1(3), Order 9 Rule 9Land Acquisition Act, 1894 — Section 18

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High Courts21 Dec 2001Allowed

Baljeet alias Sunda Vs Angrejo

Punjab And Haryana At Chandigarh · (2002) 2 CivCC 683 : (2002) 2 RCR(Civil) 659

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Dec 2001Allowed

State of Punjab Vs Hira Singh

Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 618 : (2002) 1 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 457

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High Courts21 Dec 2001Dismissed

Jagjit Singh and Others Vs Harinder Singh and Others

Punjab And Haryana At Chandigarh · (2001) 12 P&H CK 0011

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 4

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High Courts21 Dec 2001Allowed

Makhan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 413 : (2002) 1 RCR(Criminal) 556

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B

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High Courts21 Dec 2001

Mangal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 CriminalCC 182 : (2002) 2 RCR(Criminal) 717

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 323, 34, 342, 376, 452

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High Courts20 Dec 2001

Commissioner of Income Tax Vs Sobha Singh Jairam Singh

Punjab And Haryana At Chandigarh · (2002) 123 TAXMAN 336

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High Courts20 Dec 2001Dismissed

Saman Rani Vs M.S. Malik and Others

Punjab And Haryana At Chandigarh · (2002) CriLJ 4006 : (2002) 2 RCR(Criminal) 212

Contempt of Courts Act, 1971 — Section 10, 12Penal Code, 1860 (IPC) — Section 420, 468Punjab Police Rules, 1934 — Rule 12.21

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High Courts20 Dec 2001

Surjit Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2003) 1 LLJ 961

Constitution of India, 1950 — Article 226, 227

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High Courts20 Dec 2001Allowed

Sandhya Singh Vs Punjabi University, Patiala and Another

Punjab And Haryana At Chandigarh · (2001) 12 P&H CK 0088

Constitution of India, 1950 — Article 226, 227

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High Courts20 Dec 2001Allowed

Smt. Preeti Jain Dalal Vs Dr. Deepak Jain

Punjab And Haryana At Chandigarh · (2002) 2 CivCC 717 : (2002) 2 RCR(Civil) 62

Hindu Marriage Act, 1955 — Section 24

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High Courts20 Dec 2001Dismissed

Rajiv Garg Vs Smt. Priti Rani

Punjab And Haryana At Chandigarh · AIR 2002 P&H 337 : (2002) 2 CivCC 68 : (2003) 1 ILR (P&H) 133 : (2002) 2 RCR(Civil) 215

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts20 Dec 2001

Rajesh Kumar Vs Jaswant Singh Marwaha

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 218

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High Courts20 Dec 2001Dismissed

Kishanchand Assanand Gursahani Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) CriLJ 2366 : (2002) 1 RCR(Criminal) 698

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29(1), 3, 33Negotiable Instruments Act, 1881 (NI) — Section 141, 141(1)

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