High Courts09 Oct 2002Allowed
Ganpat and Others Vs Mangtu Ram and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 241 : (2002) 2 RCR(Rent) 672
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 18 of 65
High Courts08 Oct 2002Dismissed
Gian Singh Naib Tehsildar (Retired) Colonisation Department Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 262
Punjab Civil Services Rules — Rule 2.2
High Courts08 Oct 2002
Shugan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Criminal) 211
High Courts08 Oct 2002
Jeet Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 FJCC 207 : (2003) 1 RCR(Criminal) 70
High Courts08 Oct 2002Allowed
State Bank of Patiala Vs Murti Singh Negi
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 391 : (2003) 133 PLR 474 : (2002) 4 RCR(Civil) 1034
High Courts08 Oct 2002
National Insurance Co. Vs Tula Ram and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 741 : (2003) 134 PLR 300 : (2003) 2 RCR(Civil) 18
Motor Vehicles Act, 1988 — Section 163A
High Courts07 Oct 2002Dismissed
Siri Ram Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 277
Land Acquisition Act, 1894 — Section 17(2), 4
High Courts07 Oct 2002Dismissed
Karam Singh Vs Dana Singh
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 227 : (2003) 1 ILR (P&H) 552 : (2003) 134 PLR 220 : (2003) 2 RCR(Civil) 409
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2), Order 18 Rule 5, 115Constitution of India, 1950 — Article 227
High Courts07 Oct 2002Dismissed
Smt. Shashi Bala and Others Vs Hari Ram
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 794
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, 35
High Courts07 Oct 2002Dismissed
Jagdish Raj and Brothers Vs Jagdish Raj and Others
Punjab And Haryana At Chandigarh · (2003) 1 ARBLR 557 : (2003) 1 CivCC 367 : (2003) 133 PLR 95 : (2002) 4 RCR(Civil) 379
Arbitration and Conciliation Act, 1996 — Section 2, 7, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Oct 2002
Gursharan Kaur Vs Ajit Singh
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 471
High Courts04 Oct 2002Dismissed
Yashpal Vs Ram Bilas and Others
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 175 : (2003) 3 CivCC 406 : (2003) 133 PLR 804 : (2003) 1 RCR(Rent) 72
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts04 Oct 2002
Mrs. Kamlesh Chaudhary and Others Vs Kanwar Bhan and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 245 : (2003) ACJ 1032 : (2003) 133 PLR 619
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts04 Oct 2002
Surinder Kuar and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2003) 1 CCC 159 : (2003) 1 RCR(Criminal) 134
High Courts04 Oct 2002
Shri 10008 Bhagwan Shanti Nath Digamber Jain Mandir and Another Vs Gaindi Devi and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 207 : (2004) 2 RCR(Rent) 65
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts04 Oct 2002Dismissed
Manmohan Singh Vs Aneeta Preet
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 410 : (2003) 1 ILR (P&H) 252 : (2003) 1 RCR(Civil) 413
High Courts03 Oct 2002Allowed
Krishan Jeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 DMC 127 : (2003) 1 RCR(Criminal) 183
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts03 Oct 2002Allowed
Harbans Singh Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 99 : (2002) 4 RCR(Civil) 380
Limitation Act, 1963 — Section 5
High Courts03 Oct 2002Dismissed
State of Haryana Vs Maman Ram and Another
Punjab And Haryana At Chandigarh · (2003) 1 LLJ 1117 : (2003) 133 PLR 322
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Oct 2002Dismissed
Union of India (UOI) Vs Jasmel Kaur and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 259 : (2003) 2 RCR(Civil) 172
Land Acquisition Act, 1894 — Section 28A