COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 31 of 65

High Courts29 Jul 2002Dismissed

Shri Sardari Lal Jain Since Deceased through his L.R. Vs Smt. Dhanwanti Devi

Punjab And Haryana At Chandigarh · (2002) 3 CivCC 638 : (2002) 2 RCR(Rent) 296

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts29 Jul 2002Dismissed

Bakhtawar Singh Vs Gurdial Singh

Punjab And Haryana At Chandigarh · (2003) 133 PLR 467 : (2003) 1 RCR(Civil) 242

High Courts29 Jul 2002Dismissed

Tilak Raj Gupta Vs Daljit Singh

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 86 : (2002) 4 RCR(Criminal) 672

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts29 Jul 2002Dismissed

Mrs. Rekha Vij Vs Naresh Kumar

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 239

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts26 Jul 2002

Subhas Chand Vs Gram Panchayat, Deepalpur

Punjab And Haryana At Chandigarh · (2003) 3 ICC 380 : (2003) 2 LJR 752 : (2003) 3 LLR 108 : (2002) 2 PLJ 465 : (2003) 1 PLR 145 : (2003) 2 RCR(Civil) 301

High Courts26 Jul 2002Dismissed

Subha Chand Vs Gram Panchayat

Punjab And Haryana At Chandigarh · (2003) 133 PLR 145

Punjab Village Common Lands (Regulation) Act, 1961 — Section 13B, 7

High Courts26 Jul 2002

Anita Chauhan Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 133 PLR 185 : (2003) 2 RCR(Civil) 180

Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 19, 22C, 22E

High Courts26 Jul 2002Dismissed

State Bank of India Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 399 : (2003) 2 RCR(Civil) 744

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3), 20Constitution of India, 1950 — Article 226

High Courts26 Jul 2002Dismissed

Satya Wati and Others Vs Mahadev Ramaji Pati

Punjab And Haryana At Chandigarh · (2002) 3 CivCC 594 : (2003) 1 CivCC 476 : (2003) 133 PLR 124

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)

High Courts25 Jul 2002Allowed

Dr. Amar Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 38

Constitution of India, 1950 — Article 14Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 10, 10(1), 10(3), 11, 12Punjab Town Improvement Act, 1922 — Section 15, 15(3), 30, 30(1), 73

High Courts25 Jul 2002Allowed

Union of India (UOI) Vs State Consumer Disputes Commission and Others

Punjab And Haryana At Chandigarh · (2003) 133 PLR 77 : (2002) 4 RCR(Civil) 298

Consumer Protection Act, 1986 — Section 1(4), 2

High Courts25 Jul 2002Dismissed

State of Punjab Vs Sat Parkash

Punjab And Haryana At Chandigarh · (2002) 07 P&H CK 0052

High Courts25 Jul 2002Allowed

The Labour Bureau Employees Cooperative House Building Society Ltd. Vs The Union Territory of Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 2003 P&H 159 : (2002) 4 RCR(Civil) 120

Constitution of India, 1950 — Article 227Punjab Co-operative Societies Rules, 1963 — Rule 80

High Courts24 Jul 2002

Jaipal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 3 AICLR 822 : (2003) 2 RCR(Criminal) 310

High Courts24 Jul 2002

State of Haryana Vs Ramesh Kumar

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 738

High Courts24 Jul 2002Allowed

Master Saurabh Dahiya Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (2002) 07 P&H CK 0047

High Courts24 Jul 2002Allowed

Gilton Industries and Others Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (2003) 133 PLR 116 : (2003) 1 RCR(Civil) 634

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8

High Courts24 Jul 2002Dismissed

State of Haryana Vs Naresh Kumar Vasisth

Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 636 : (2002) 3 RCR(Criminal) 740

Penal Code, 1860 (IPC) — Section 304B

High Courts23 Jul 2002Dismissed

The Rajasthan State Co-operative Sheep Wool and Marketing Federation Ltd. Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 825

Civil Procedure Code, 1908 (CPC) — Section 115(1)

High Courts23 Jul 2002

Kanwaljit Singh & Anr. Vs Amarjit Singh & Anr.

Punjab And Haryana At Chandigarh · (2002) 4 ICC 674 : (2003) 1 LJR 440 : (2002) 4 RCR(Civil) 372