High Courts18 Sept 2003Allowed
Raghbir and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 705 : (2004) 136 PLR 545 : (2003) 4 RCR(Civil) 861
Stamp Act, 1899 — Section 47A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 20 of 88
High Courts18 Sept 2003Dismissed
Girish Rajpal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 413 : (2004) 1 RCR(Criminal) 817
Penal Code, 1860 (IPC) — Section 304B
High Courts18 Sept 2003Allowed
Charanjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 123 : (2003) 4 RCR(Civil) 848
Punjab Panchayat Election Rules, 1994 — Rule 31, 31(1), 31(2)Punjab State Election Commission Act, 1994 — Section 58, 58(2)
High Courts18 Sept 2003
Dr. Monika Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 681 : (2003) 4 RCR(Criminal) 508
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 279, 304, 304A, 427
High Courts18 Sept 2003Dismissed
Vijay Kumar Vs Kamla Rani
Punjab And Haryana At Chandigarh · (2004) 1 BC 538 : (2004) CriLJ 578 : (2003) 4 RCR(Criminal) 866
Criminal Procedure Code, 1973 (CrPC) — Section 311, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Sept 2003Dismissed
Syal Leasing Ltd. Vs Assistant Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2003) 185 CTR 451 : (2004) 266 ITR 639 : (2004) 138 TAXMAN 4
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts17 Sept 2003
Vinod Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 868 : (2004) 1 RCR(Civil) 489
Land Acquisition Act, 1894 — Section 18, 23
High Courts17 Sept 2003Dismissed
Surian Singh Vs Swami Dhian Santosh Anand Puri Etc.
Punjab And Haryana At Chandigarh · AIR 2004 P&H 304 : (2003) 135 PLR 804 : (2004) 1 RCR(Civil) 217
High Courts17 Sept 2003
Satish Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 80 : (2003) 4 RCR(Criminal) 470
High Courts17 Sept 2003
State of Punjab Vs Sudama
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 173 : (2004) 1 Cri.CC 453
High Courts17 Sept 2003
State of Haryana Vs Malti Devi
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 398
High Courts17 Sept 2003
Fateh Chand and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2004) 2 LJR 18 : (2004) 1 RCR(Civil) 123
High Courts17 Sept 2003
State of Haryana Vs Ganga Ram
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 275 : (2004) 1 RCR(Criminal) 741
High Courts17 Sept 2003
Sukhwinder Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 762
High Courts17 Sept 2003
Ram Asra Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 216
Penal Code, 1860 (IPC) — Section 361, 363
High Courts17 Sept 2003Dismissed
Sadhu Singh Vs Subedar Major Jarnail Singh and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 407 : (2004) 2 RCR(Civil) 201
Civil Procedure Code, 1908 (CPC) — Section 100Redemption of Mortgages (Punjab) Act, 1913 — Section 12, 4
High Courts17 Sept 2003Dismissed
Ram Kala Vs Giani
Punjab And Haryana At Chandigarh · (2004) 137 PLR 707 : (2004) 2 RCR(Civil) 751
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Sept 2003Dismissed
Jai Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 144 : (2003) 4 RCR(Criminal) 860
Penal Code, 1860 (IPC) — Section 307, 34
High Courts17 Sept 2003Allowed
Dalip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 616 : (2003) 4 RCR(Criminal) 464
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 5(1)(e), 5(2)
High Courts17 Sept 2003
Puran Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 135 PLR 871 : (2004) 2 RCR(Civil) 228
Land Acquisition Act, 1894 — Section 25