High Courts23 Jul 2002
Budha Singh and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 751
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 32 of 65
High Courts23 Jul 2002
Rasal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 774
High Courts23 Jul 2002
Union of India (UOI) Vs Rajesh Kumar @ Rajesh Kumar Lhiha
Punjab And Haryana At Chandigarh · (2004) 2 ACC 95 : AIR 2003 P&H 141 : (2002) 4 RCR(Civil) 192
Penal Code, 1860 (IPC) — Section 420Railways Act, 1989 — Section 123, 124, 124A
High Courts23 Jul 2002Allowed
Rai Sahab Mehta Vs General Manager, Northern Railways and Others
Punjab And Haryana At Chandigarh · (2003) 1 ARBLR 413 : (2002) 3 RCR(Civil) 722
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts22 Jul 2002
Lakshmi Chand Vs Basanti alias Kailash
Punjab And Haryana At Chandigarh · (2003) 2 LJR 327 : (2003) 1 PLJ 321 : (2003) 1 RCR(Civil) 298
High Courts22 Jul 2002
Kaka Ram alias Kala Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 35
High Courts22 Jul 2002Dismissed
Lakhmi Chand (Dead) through LRs. Vs Tara Chand and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 460
Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts22 Jul 2002Dismissed
Sahdev Singh Vs Lakshmi Chand and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 573 : (2003) 1 RCR(Civil) 300
Hindu Adoptions and Maintenance Act, 1956 — Section 10
High Courts22 Jul 2002Dismissed
Lakhmi Chand and Another Vs Tara Chand (deceased by LR) and Another
Punjab And Haryana At Chandigarh · AIR 2003 P&H 75 : (2003) 1 RCR(Civil) 86
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts22 Jul 2002Dismissed
Om Parkash and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) CriLJ 3817 : (2002) 4 RCR(Criminal) 228
Prevention of Food Adulteration Act, 1954 — Section 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts22 Jul 2002Dismissed
Lal Chand Vs Sunita Rani
Punjab And Haryana At Chandigarh · (2003) 1 DMC 39 : (2002) 4 RCR(Criminal) 247
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts19 Jul 2002
State of Haryana Vs Naresh Kumar and another
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 337
High Courts19 Jul 2002
Leela Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 289 : (2002) 3 RCR(Criminal) 805
High Courts19 Jul 2002
Janak Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 282 : (2002) 4 RCR(Criminal) 248
High Courts19 Jul 2002Dismissed
Group Capt. Mohinder Singh Sihota Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 5 CriminalCC 292 : (2002) 3 RCR(Criminal) 803
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 365, 380, 447, 452
High Courts19 Jul 2002
Paramjit Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 DMC 305 : (2002) 3 RCR(Criminal) 830
Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts19 Jul 2002Allowed
Kanwar Lal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 345
Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 47A
High Courts18 Jul 2002Dismissed
Smt. Shobha Sahni Vs Prem Lata
Punjab And Haryana At Chandigarh · (2003) 133 PLR 87
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1A, 115(1)
High Courts18 Jul 2002
K.N.T. Nair Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2002) 07 P&H CK 0085
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A
High Courts18 Jul 2002
State of Punjab Vs Dhara Singh
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 749