High Courts29 Oct 2002Allowed
Dr. Naresh Kumari Vs Ajmer Singh
Punjab And Haryana At Chandigarh · (2003) 133 PLR 671
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 13 of 65
High Courts29 Oct 2002Dismissed
Convertaid Engineers Pvt. Ltd. and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 634 : (2003) 1 RCR(Civil) 427
Land Acquisition Act, 1894 — Section 31, 34, 4
High Courts29 Oct 2002
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 ICC 292 : (2003) 2 LJR 779 : (2003) 2 LLR 620 : (2002) 2 PLJ 541 : (2003) 1 RCR(Civil) 481
High Courts29 Oct 2002
Naresh Kumari Vs Ajmer Singh
Punjab And Haryana At Chandigarh · (2003) 2 LJR 162 : (2003) 1 PLR 671 : (2003) 1 RCR(Civil) 461
High Courts29 Oct 2002
Joginder Singh Vs Kuldip Chand
Punjab And Haryana At Chandigarh · (2003) 133 PLR 812 : (2003) 1 RCR(Rent) 156
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts29 Oct 2002Dismissed
Maharishi Ved Vigyan Vishwa Vidya Peetham Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 389 : (2003) 1 RCR(Civil) 431
Land Acquisition Act, 1894 — Section 11, 16, 4, 6
High Courts29 Oct 2002Dismissed
Anil Mishra alias Munna and Another Vs Ram Chander and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 279
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts25 Oct 2002Allowed
Gupta Construction Co. and Others Vs Income Tax Officer and Others
Punjab And Haryana At Chandigarh · (2003) 260 ITR 415
Income Tax Act, 1961 — Section 271, 276C, 277, 278B
High Courts25 Oct 2002Allowed
S. Manohar Singh Vs S. Aridaman Singh Dhillon
Punjab And Haryana At Chandigarh · (2003) 133 PLR 231 : (2002) 2 RCR(Rent) 652
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 15(5)Limitation Act, 1963 — Section 5
High Courts25 Oct 2002Dismissed
Ram Lal alias Ramiu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 260 : (2003) 1 RCR(Criminal) 188
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 149, 323, 325Probation of Offenders Act, 1958 — Section 4
High Courts25 Oct 2002Allowed
Om Bahadur Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 148
Constitution of India, 1950 — Article 226, 227
High Courts24 Oct 2002Dismissed
Amar Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 2003 : (2003) 1 ILR (P&H) 161 : (2003) 1 RCR(Criminal) 2200 : (2003) 1 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(4)
High Courts24 Oct 2002
Naresh Batra Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2003) 133 PLR 325 : (2002) 4 RCR(Civil) 656 : (2002) 4 RCR(Criminal) 677
Evidence Act, 1872 — Section 73
High Courts24 Oct 2002Dismissed
Indian Hardware and Forgings Vs Haryana State Electricity Board
Punjab And Haryana At Chandigarh · (2004) 3 ARBLR 476 : (2003) 2 CivCC 609 : (2003) 134 PLR 731 : (2003) 2 RCR(Civil) 689
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 4
High Courts24 Oct 2002
Joginder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 299 : (2003) 1 CurLJ 186 : (2003) 2 RCR(Criminal) 215
High Courts24 Oct 2002Allowed
Kuldeep Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 214
Constitution of India, 1950 — Article 226, 227Haryana Civil Services (Judicial Branch) Rules, 1951 — Rule 1, 8, 8A
High Courts24 Oct 2002Dismissed
McDonald's Corporation Vs MacGilz Fast Food
Punjab And Haryana At Chandigarh · (2003) 133 PLR 622 : (2003) 26 PTC 547 : (2003) 1 RCR(Civil) 377
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Oct 2002
Sultan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 10 P&H CK 0139
High Courts23 Oct 2002Dismissed
Mrs. Anuradha alias Renu Syal Vs Sat Pal Singh and Others
Punjab And Haryana At Chandigarh · (2003) 116 CompCas 78
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts23 Oct 2002Dismissed
Hari Singh Vs Lord Shiva (Idol) and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 259 : (2003) 134 PLR 18 : (2003) 1 RCR(Civil) 654
Civil Procedure Code, 1908 (CPC) — Section 92