CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 52 of 65

High Courts15 Mar 2002Allowed

Ved Singh Vs Jitender Singh and Others

Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 54 : (2002) 2 RCR(Civil) 704

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 102, 173, 173(1), 191, 84Representation of the People Act, 1951 — Section 100, 36(2) , 80, 81, 83
Read judgment
High Courts13 Mar 2002Dismissed

Nirmal Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 3352 : (2002) 2 RCR(Criminal) 341

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 511Sexual Offences Act, 1956 — Section 44
Read judgment
High Courts11 Mar 2002Allowed

Rupinder Singh Vs Tarvinder Kaur

Punjab And Haryana At Chandigarh · (2002) 3 CivCC 530 : (2002) 3 RCR(Civil) 464

Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 34
Read judgment
High Courts08 Mar 2002Allowed

Kulwant Singh and Others Vs Surjit Kaur

Punjab And Haryana At Chandigarh · (2002) CriLJ 3443 : (2002) 3 RCR(Criminal) 261

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 109, 494
Read judgment
High Courts08 Mar 2002Dismissed

Jaswant Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 604 : (2002) 3 RCR(Criminal) 647

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Penal Code, 1860 (IPC) — Section 323, 325, 326, 506
Read judgment