COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2002

1,297 judgments · page 54 of 65

High Courts04 Mar 2002Allowed

Sham Lal, Director, G.S. Auto Industries Pvt. Ltd. Vs Raj Kumar Aggarwal

Punjab And Haryana At Chandigarh · (2002) 2 CivCC 370 : (2002) 2 RCR(Criminal) 844

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts04 Mar 2002

Subhash Chand Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2003) 2 LJR 822 : (2002) 2 PLJ 117 : (2003) 1 RCR(Civil) 486

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High Courts04 Mar 2002Dismissed

Jagdish Parshad Vs Sarwan Kumar and Others

Punjab And Haryana At Chandigarh · AIR 2003 P&H 3 : (2002) 2 CivCC 573 : (2002) 2 CivCC 573 : (2002) 3 RCR(Civil) 34

Evidence Act, 1872 — Section 32

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High Courts04 Mar 2002Dismissed

Hoshiarpur Large and Medium Industries Association and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2002) 128 STC 637

Punjab General Sales Tax Act, 1948 — Section 30A, 30AA

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High Courts01 Mar 2002Allowed

Pishora Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2002) CriLJ 4130 : (2002) 2 RCR(Criminal) 215

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 438, 438(2), 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 379, 427Protection of Civil Rights Act, 1955 — Section 7

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High Courts01 Mar 2002Allowed

Chhote Lal Vs Ansal Housing and Estate Private Limited

Punjab And Haryana At Chandigarh · AIR 2002 P&H 302 : (2002) 2 RCR(Civil) 574

Court Fees Act, 1870 — Article 1, 7

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High Courts01 Mar 2002Allowed

Nardeep Kumar Maheshwari Vs Indian Oil Corporation and Others

Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 380

Constitution of India, 1950 — Article 12, 14, 226

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High Courts01 Mar 2002

Ravinder Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 2 DMC 395 : (2002) 2 RCR(Criminal) 505

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A, 506

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High Courts28 Feb 2002

Haryana Petrochemicals Ltd. Vs Commr. of C. Ex., (Adj.), New Delhi

Punjab And Haryana At Chandigarh · (2002) 142 ELT 547

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226

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High Courts28 Feb 2002Dismissed

Mohar Pal Vs Smt. Sunehra and Others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 767

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts26 Feb 2002Dismissed

Gurmail Singh and Gurmej Singh Vs Hardyal Singh and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 327 : (2002) 2 RCR(Civil) 721

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts26 Feb 2002Dismissed

Jagdev Singh Vs Sardarni Prem Parkash Kaur and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 330 : (2002) 2 CivCC 654 : (2002) 2 RCR(Civil) 783

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts26 Feb 2002Allowed

Lal Singh and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 634

Land Acquisition Act, 1894 — Section 28ALimitation Act, 1963 — Section 18, 5

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High Courts25 Feb 2002Dismissed

Ashok Bansal and Others Vs Gurdas and Another

Punjab And Haryana At Chandigarh · (2002) 02 P&H CK 0107

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts25 Feb 2002Dismissed

Dalbir Kaur Vs Jagbir Kaur and Others

Punjab And Haryana At Chandigarh · (2002) 50 BLJR 2522 : (2002) 2 ILR (P&H) 463 : (2002) 2 RCR(Civil) 659

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)

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High Courts25 Feb 2002Dismissed

Jalandhar Improvement Trust Vs Rachhpal Singh and Others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 702

Punjab Town Improvement Act, 1922 — Section 74

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High Courts25 Feb 2002

Municipal Committee, Nabha Vs Gurmail Kaur

Punjab And Haryana At Chandigarh · (2003) 2 LJR 204 : (2003) 2 LLR 128 : (2003) 1 RCR(Civil) 398

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High Courts25 Feb 2002Dismissed

Rohtash Kumar and Company Vs Food Corporation of India

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 576

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

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High Courts25 Feb 2002Dismissed

Modern Cold Storage and Ice Factory and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 133 PLR 41 : (2002) 3 RCR(Civil) 45

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

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High Courts25 Feb 2002Allowed

M.M. Dhonchak and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 796

Constitution of India, 1950 — Article 226

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