High Courts04 Sept 2002Allowed
Anka India Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 129 STC 258
Haryana General Sales Tax Rules, 1975 — Rule 28A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 25 of 65
High Courts04 Sept 2002
S.C. Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 182 : (2002) 4 RCR(Criminal) 578 : (2002) 4 RCR(Criminal) 436
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts03 Sept 2002
In Re Ajay Kumar Pandey v...., 1996(6) Supreme Court Cases 510 : 1998(4) RCR(Crl.) 511 (SC).5.Dr.D.C.Saxena v.Hon'ble the Chief Justice of India, 199
Punjab And Haryana At Chandigarh · (2002) 4 Crimes 414 : (2002) 4 RCR(Criminal) 208
High Courts03 Sept 2002
Gurbinder Pal Kaur Alias Rana Vs Maan Singh
Punjab And Haryana At Chandigarh · (2003) 2 ICC 628 : (2003) 2 LJR 417 : (2003) 1 RCR(Civil) 161
High Courts03 Sept 2002Dismissed
Som Parkash Bansal Vs Managing Committee, Hindu Higher Secondary School and Another
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 304 : (2003) 133 PLR 535 : (2003) 1 RCR(Civil) 270
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 14Constitution of India, 1950 — Article 12
High Courts03 Sept 2002Allowed
State of Haryana and Another Vs Usha Atri and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 130 : (2003) 3 RCR(Civil) 138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(4), Order 21 Rule 1(5), 115Contract Act, 1872 — Section 59, 60, 61Land Acquisition Act, 1894 — Section 28, 34
High Courts02 Sept 2002
Sajjan Kumar and others Vs Deputy Commissioner, Sonepat and others
Punjab And Haryana At Chandigarh · (2003) 2 PLJ 318 : (2004) 3 RCR(Civil) 524
High Courts02 Sept 2002Dismissed
Mithlesh Kumari Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 505 : (2002) 4 RCR(Criminal) 541
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 465, 466, 468
High Courts29 Aug 2002Allowed
Smt. Gurjeet Kaur and Others Vs Gurinder Pal Singh alias Mohinder Pal Singh and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 569 : (2003) ACJ 1763 : (2003) 133 PLR 108 : (2002) 4 RCR(Civil) 525
Motor Vehicles Act, 1988 — Section 166
High Courts29 Aug 2002Dismissed
Karail Singh and Others Vs Smt. Mohinder Kaur and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 135 : (2003) 133 PLR 79 : (2002) 4 RCR(Civil) 362
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 109
High Courts29 Aug 2002
Avinder Bir Singh Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 434 : (2002) 4 RCR(Criminal) 665
High Courts29 Aug 2002Allowed
Smt. Harbans Kaur Kainth Sarpanch Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 354
Punjab Panchayati Raj Act, 1994 — Section 200(1)
High Courts29 Aug 2002Dismissed
Maha Singh and Others Vs Bakhtawari and Others
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 682 : (2003) 133 PLR 550 : (2003) 1 RCR(Civil) 314
Evidence Act, 1872 — Section 77
High Courts29 Aug 2002Allowed
Punjab State Electricity Board Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 80 : (2003) 2 ILR (P&H) 655 : (2003) 1 RCR(Civil) 48 : (2002) 2 RCR(Rent) 616
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5
High Courts29 Aug 2002Dismissed
T.R. Singla and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 254
Central Civil Services (Pension) Rules, 1972 — Rule 37AConstitution of India, 1950 — Article 12, 14, 16Legal Services Authorities Act, 1987 — Section 20, 20(6), 20(7), 21
High Courts28 Aug 2002Dismissed
Joginder Singh and Others Vs Savitri
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 672 : (2002) 4 RCR(Civil) 276
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16
High Courts28 Aug 2002
Ishwar Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 799 : (2002) 4 RCR(Criminal) 168
High Courts28 Aug 2002Dismissed
Jai Pal Singh Vs Ram Dhan Saini and Another
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 142
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts28 Aug 2002
Nau Nihal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 67 : (2002) 4 RCR(Criminal) 1
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173(8), 319Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
High Courts28 Aug 2002Dismissed
Sarabjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 10 CriminalCC 724 : (2004) 1 RCR(Criminal) 333
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302