High Courts23 Sept 2002
Jangir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 979 : (2002) 4 RCR(Criminal) 718
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 21 of 65
High Courts23 Sept 2002
Kanwar Suraj Pal Singh Kushwaha, IPS Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 691 : (2002) 4 RCR(Criminal) 538
High Courts23 Sept 2002Allowed
A.S.I. Rajinder Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 385
Punjab Police Rules, 1934 — Rule 12.3
High Courts23 Sept 2002Dismissed
Tulsi Ram Vs Roshan Lal
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 163 : (2002) 4 RCR(Criminal) 533
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts21 Sept 2002
Tarlok Chand Vs Ludhiana Co-operative Marketing Society Ltd.
Punjab And Haryana At Chandigarh · (2003) 1 ICC 521 : (2002) 1 PLJ 598 : (2002) 3 PLR 560 : (2002) 4 RCR(Civil) 835
High Courts20 Sept 2002
Madan Lal Vs Additional Director Consolidation of Holdings, Punjab and others
Punjab And Haryana At Chandigarh · (2003) 2 LLR 303 : (2003) 2 LLR 129 : (2003) 1 PLJ 415 : (2003) 1 PLR 399 : (2003) 2 RCR(Civil) 171
High Courts20 Sept 2002
Vipul Bartan Bhandar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 129 STC 54
Punjab General Sales Tax Act, 1948 — Section 14B(7)
High Courts20 Sept 2002
Kashmir Singh Vs Sardul Singh and Others
Punjab And Haryana At Chandigarh · (2002) 6 CriminalCC 259 : (2003) 3 RCR(Criminal) 658
Criminal Procedure Code, 1973 (CrPC) — Section 378, 386(b)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 320, 323, 324, 326, 34
High Courts20 Sept 2002
Mohinder Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 529 : (2002) 4 RCR(Criminal) 749
High Courts20 Sept 2002Allowed
Madan Lal Vs Additional Director Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 399
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts20 Sept 2002
Gurdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 135 : (2002) 4 RCR(Criminal) 548
Criminal Procedure Code, 1973 (CrPC) — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 51, 60, 60(3), 61
High Courts19 Sept 2002
Vijay Kumar Vs Ashok Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 3 ACC 336
High Courts19 Sept 2002Allowed
Chattar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 1505 : (2003) 2 RCR(Criminal) 700
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Sept 2002Dismissed
Gurbux Singh and Others Vs Hari Chand Jain and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 819
Administration of Evacuee Property Act, 1950 — Section 46Civil Procedure Code, 1908 (CPC) — Section 9
High Courts19 Sept 2002Allowed
Hari Om and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 292
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 2002Dismissed
P.L. Chopra Vs Arun Aggarwal
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 628
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts19 Sept 2002
Charan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 91 : (2002) 4 RCR(Criminal) 527
High Courts19 Sept 2002
Kuljit Singh Vs Jasbir Singh
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 904 : (2002) 4 RCR(Criminal) 707
High Courts19 Sept 2002
Pawan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 716
High Courts19 Sept 2002Dismissed
Bijender Singh Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) CriLJ 1453 : (2002) 4 RCR(Criminal) 719
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)