High Courts04 Dec 2002
Gurdev Singh Vs U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 990
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 4 of 65
High Courts04 Dec 2002
Ranjit Kaur Vs Manwinder Singh and others
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 111 : (2004) 1 RCR(Criminal) 706
High Courts04 Dec 2002Allowed
Santokh Singh and Sokha Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2925 : (2003) 133 PLR 289 : (2003) 1 RCR(Criminal) 613
Criminal Procedure Code, 1973 (CrPC) — Section 297(2)
High Courts04 Dec 2002Dismissed
Sant Lal Vs Amar Nath and Hardayal Arora
Punjab And Haryana At Chandigarh · (2002) 12 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3), 15(5)
High Courts04 Dec 2002Dismissed
Vinit Kumar Behl Vs Smt. Ruchi
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 4 : (2003) 1 ILR (P&H) 501 : (2003) 134 PLR 270 : (2003) 2 RCR(Civil) 272
Hindu Marriage Act, 1955 — Section 7
High Courts04 Dec 2002
S.P. Verma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 480
Penal Code, 1860 (IPC) — Section 120B, 379, 420
High Courts04 Dec 2002
Bhagwat Parshad Vs Hakim Khan
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Rent) 262
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(5), 4
High Courts04 Dec 2002
Ujjagar Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) CriLJ 1691 : (2003) 1 RCR(Criminal) 398
Criminal Procedure Code, 1973 (CrPC) — Section 193Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts03 Dec 2002Dismissed
Surinder Kumar Bhasin Vs Veena and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 794 : (2003) 1 RCR(Rent) 59
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts03 Dec 2002
Ashwani Kumar and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 241 : (2003) 2 RCR(Criminal) 69
High Courts03 Dec 2002
Amarjit Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 FJCC 257 : (2003) 1 RCR(Criminal) 168
High Courts03 Dec 2002
Tarlochan Singh Vs The Assistant commissioner, Customs
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 209 : (2003) 1 RCR(Criminal) 47
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108
High Courts03 Dec 2002Dismissed
National Textile Corporation Ltd. Vs Hansa Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 369 : (2003) 3 RCR(Civil) 90
Industrial Disputes Act, 1947 — Section 33C(2)Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 5(2)
High Courts03 Dec 2002Dismissed
Vir Bhan Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 631 : (2003) 1 RCR(Criminal) 327
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18
High Courts02 Dec 2002Dismissed
Inderjit Poultry Farms and Others Vs State Bank of Patiala and Others
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 591 : (2003) 1 ILR (P&H) 335 : (2003) 133 PLR 313 : (2003) 1 RCR(Civil) 613
Constitution of India, 1950 — Article 226
High Courts02 Dec 2002Dismissed
Sidhu Roadlines Regd. and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 33 : (2003) 134 PLR 280 : (2003) 2 RCR(Civil) 62
Constitution of India, 1950 — Article 14Punjab Motor Vehicles Taxation Act, 1924 — Section 3, 3(1), 3F, 4, 5
High Courts29 Nov 2002
Meera Sinha and others Vs Sh.Mehar Singh @ Mehar Chand and others
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 475 : (2004) 2 LJR 661 : (2004) 2 RCR(Civil) 11
High Courts29 Nov 2002
Pritam Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 38 : (2003) 2 RCR(Criminal) 839
High Courts29 Nov 2002Dismissed
Kata Singh Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2003) 134 PLR 90 : (2003) 1 RCR(Civil) 611
Contract Act, 1872 — Section 25
High Courts29 Nov 2002
Mangat Ram Vs Ramesh Chander
Punjab And Haryana At Chandigarh · (2003) 133 PLR 505 : (2003) 1 RCR(Rent) 522
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3)