High Courts25 Dec 2002
Rajinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 245
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 1 of 65
High Courts20 Dec 2002Allowed
G.S.R. Hotels Ltd. Vs Municipal Corporation and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 3 : (2003) 1 RCR(Civil) 619
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 10Constitution of India, 1950 — Article 226
High Courts20 Dec 2002
Ganesh Agro Service Centre, Moga Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 AICLR 648 : (2003) 1 RCR(Criminal) 833
High Courts20 Dec 2002
Raghbir Dass Mahant Chela Madan Mohan Dass Vs Sub Divisional Magistrate, Jagadhri and others
Punjab And Haryana At Chandigarh · (2003) 2 CCR 254 : (2003) 1 RCR(Criminal) 829
High Courts20 Dec 2002Allowed
Deva Disc and Tiller Vs Haryana Financial Corporation and Another
Punjab And Haryana At Chandigarh · (2003) 2 BC 278 : (2003) 133 PLR 776 : (2003) 1 RCR(Criminal) 722
Penal Code, 1860 (IPC) — Section 406, 420State Financial Corporations Act, 1951 — Section 29
High Courts20 Dec 2002Allowed
Ms. Deepa Vs Maharishi Dayanand University and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 555 : (2003) 2 RCR(Civil) 342
Constitution of India, 1950 — Article 14
High Courts20 Dec 2002Allowed
Telstra Vishesh Communication Pvt. Ltd. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 569
Penal Code, 1860 (IPC) — Section 120B, 155(2), 156(1), 156(2), 34
High Courts20 Dec 2002Dismissed
Dilbag Rai Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 5 CriminalCC 99 : (2003) 2 RCR(Criminal) 55
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 16(1)(a)(i), 2, 23Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts20 Dec 2002Allowed
M/s. Kheti Sewa Centre, Ludhiana Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 665 : (2003) 1 RCR(Criminal) 310
Criminal Procedure Code, 1973 (CrPC) — Section 29(1), 467, 468, 468, 468(2)(c)Essential Commodities Act, 1955 — Section 3Insecticides Act, 1968 — Section 13, 17, 18, 29, 31(1)
High Courts19 Dec 2002Dismissed
Hotel Ridge View Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 1 CTLJ 565 : (2004) 136 PLR 747
Constitution of India, 1950 — Article 226
High Courts19 Dec 2002Allowed
Chicha Cooperative Agricultural Service Society Limited Vs Additional Secretary (Cooperation) and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 390 : (2002) 134 PLR 39 : (2003) 1 RCR(Civil) 683
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, Order 9 Rule 7
High Courts19 Dec 2002Allowed
Gurdial Singh Vs Divisional Commissioner, Patiala Division and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 463 : (2003) 4 RCR(Civil) 825 : (2003) 4 RCR(Criminal) 861
Arms Act, 1959 — Section 17
High Courts18 Dec 2002Dismissed
Gobind Ram Vs Murari Lal
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 602 : (2003) 1 RCR(Criminal) 602
Penal Code, 1860 (IPC) — Section 323, 325, 34, 401
High Courts18 Dec 2002Allowed
The Kali Bari Mandir Committee Vs Shri Bhim Raj and Another
Punjab And Haryana At Chandigarh · (2002) 133 PLR 527 : (2003) 1 RCR(Rent) 263
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts18 Dec 2002Dismissed
Ram Kishan Vs Ghansham Dass and Another
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 111 : (2003) 134 PLR 191 : (2003) 1 RCR(Rent) 688
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 8
High Courts18 Dec 2002
Sher Singh Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 432 : (2003) 2 RCR(Criminal) 826
High Courts18 Dec 2002
Udesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 769 : (2003) 3 RCR(Criminal) 85
High Courts18 Dec 2002Dismissed
Brij Lal Vs Smt. Lal Bai now deceased represented through her legal heir Shri Amar Singh
Punjab And Haryana At Chandigarh · (2003) 2 MhLj 684
Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 4, 7
High Courts18 Dec 2002Dismissed
Dr. Sukhdev Singh Chaudhary Vs Kirpal Singh
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 606 : (2003) 134 PLR 245 : (2003) 1 RCR(Rent) 531
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts18 Dec 2002
Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 5 CriminalCC 19 : (2003) 1 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 313