COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 15 of 88

High Courts15 Oct 2003

Jai Maa Bhawani Financiers Pvt. Ltd. Vs Muni Lal Kamal Kishore

Punjab And Haryana At Chandigarh · (2004) 2 BC 138 : (2004) 1 RCR(Criminal) 122

Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Oct 2003Dismissed

Hem Raj and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 157 : (2004) 1 RCR(Criminal) 324

Penal Code, 1860 (IPC) — Section 323, 376

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High Courts15 Oct 2003

Charanjit Singh and Another Vs Stats of Haryana

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 36 : (2004) 1 RCR(Criminal) 343

Penal Code, 1860 (IPC) — Section 376(2)(g), 452

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High Courts15 Oct 2003Allowed

Dr. Swaran Singh, IAS Vs Jaswant Singh

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 176

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499

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High Courts14 Oct 2003Dismissed

Jasbir Singh Vs Syndicate Bank and Others

Punjab And Haryana At Chandigarh · (2004) 1 CivCC 667 : (2004) 1 CivCC 667 : (2004) 136 PLR 483 : (2004) 1 RCR(Civil) 107

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High Courts14 Oct 2003

Pawan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 1 AICLR 360 : (2004) 1 Cri.CC 200 : (2003) 4 RCR(Criminal) 725

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High Courts14 Oct 2003Dismissed

Ram Gopal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) CriLJ 736 : (2004) 2 RCR(Criminal) 911

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27APenal Code, 1860 (IPC) — Section 120B, 27A, 460, 467, 468

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High Courts14 Oct 2003Allowed

Kikkar Singh Vs Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 876 : (2004) 1 RCR(Civil) 374

Constitution of India, 1950 — Article 14, 226

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High Courts13 Oct 2003Dismissed

Major Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 776 : (2004) 1 RCR(Criminal) 334

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25

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High Courts13 Oct 2003Dismissed

Mohd. Zakir Hussain Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) CriLJ 469 : (2004) 2 ILR (P&H) 434 : (2003) 4 RCR(Criminal) 758

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts13 Oct 2003Allowed

Crown Gaskets (India) Vs Asstt. Excise and Taxation Officer and Another

Punjab And Haryana At Chandigarh · (2004) 137 STC 340

Haryana General Sales Tax Act, 1973 — Section 37(5), 37(6)

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High Courts13 Oct 2003Dismissed

Commissioner of Central Excise Vs Punjab Recorders Ltd. and Another

Punjab And Haryana At Chandigarh · (2004) 91 ECC 224 : (2004) 165 ELT 34

Central Excises and Salt Act, 1944 — Section 35H, 35L

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High Courts13 Oct 2003

Commissioner of Central Excise Vs Dhillon Kool Drinks and Beverage Ltd.

Punjab And Haryana At Chandigarh · (2004) 91 ECC 309

Central Excises and Salt Act, 1944 — Section 35(G)

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High Courts09 Oct 2003Dismissed

Ex. Sepoy Ranjit Singh Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 244

Army Act, 1950 — Section 46Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts09 Oct 2003Dismissed

Kuldip Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) CriLJ 1006 : (2004) 2 RCR(Criminal) 572

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts09 Oct 2003

Ranjit Singh, Ex.Sepoy Vs Union of India and others

Punjab And Haryana At Chandigarh · (2004) 2 Cri.CC 244 : (2004) 1 RCR(Criminal) 138 : (2004) 1 RSJ 647 : (2004) 1 SCT 136

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High Courts09 Oct 2003Allowed

Jagtar Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2004) 136 PLR 368 : (2004) 1 RCR(Civil) 276

Haryana Panchayati Raj Act, 1994 — Section 51(3)

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High Courts08 Oct 2003Dismissed

State of Punjab and Another Vs Ashok Kumar and Others

Punjab And Haryana At Chandigarh · (2004) 137 PLR 61 : (2004) 1 RCR(Civil) 696

Land Acquisition Act, 1894 — Section 18

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High Courts08 Oct 2003Allowed

State of Punjab Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2003) 14 CriminalCC 910 : (2005) 4 RCR(Criminal) 298

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Essential Commodities Act, 1955 — Section 7

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High Courts08 Oct 2003Dismissed

Pawan Kumar and Others Vs Smt. Pushpa Rani and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 591 : (2004) 1 RCR(Rent) 368

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

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