High Courts18 Aug 2003
Madan Lal Bountra Vs Bhim Singh
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 145
Contempt of Courts Act, 1971 — Section 12, 2Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3A), 19
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 28 of 88
High Courts18 Aug 2003
Nidhi Arora Vs Sada Nand
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 612
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts18 Aug 2003
Hazura Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 869 : (2004) 2 RCR(Civil) 226
Land Acquisition Act, 1894 — Section 23
High Courts14 Aug 2003
MMTC Ltd. Vs Excise and Taxation Officer-Cum-Assessing Authority and Others
Punjab And Haryana At Chandigarh · (2004) 138 STC 702
Limitation Act, 1963 — Section 5
High Courts14 Aug 2003Allowed
The Punjab Financial Corporation Employees Welfare Association and Another Vs Punjab Financial Corporation and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 113
State Financial Corporations Act, 1951 — Section 39, 39(1), 39(2)
High Courts14 Aug 2003Dismissed
Milkhi Singh Vs Mehar Chand and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 310 : (2004) 136 PLR 540 : (2003) 4 RCR(Civil) 854
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Aug 2003Dismissed
Naresh Marble and Others Vs Chandigarh Administration U.T. and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 149 : (2003) 4 RCR(Civil) 145
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Allowed
Monica Electronics Limited Vs R.V.A. Associates
Punjab And Haryana At Chandigarh · (2004) 1 ARBLR 177 : (2004) 1 CivCC 387 : (2004) 136 PLR 46 : (2003) 4 RCR(Civil) 378 : (2003) 4 RCR(Civil) 379
Arbitration and Conciliation Act, 1996 — Section 8
High Courts14 Aug 2003Allowed
Holy Child Sr. Sec. School and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 27 : (2003) 135 PLR 398 : (2003) 4 RCR(Civil) 45
Haryana School Education Act, 1995 — Article 14
High Courts14 Aug 2003Dismissed
Surinder Kaur Vs Mohinder Singh
Punjab And Haryana At Chandigarh · AIR 2004 P&H 161 : (2004) 136 PLR 51
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Aug 2003Allowed
Janga and Others Vs Zora Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 27 : (2003) 4 RCR(Civil) 811
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 8
High Courts14 Aug 2003Allowed
Smt. Gursharan Kaur Vs U.T. and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 793 : (2003) 4 RCR(Civil) 58
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(3)Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 11D(3), 17
High Courts14 Aug 2003
Tarsem Kumar and another Vs Panchayat Samiti, Dabwali
Punjab And Haryana At Chandigarh · (2004) 1 LJR 753 : (2003) 4 RCR(Civil) 667
High Courts14 Aug 2003
Goyal Steels and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 2 BC 42 : (2003) 135 PLR 787 : (2003) 4 RCR(Civil) 60 : (2004) 49 SCL 345
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 12, 13
High Courts14 Aug 2003Allowed
Onida Savak Ltd. Vs RVA Associates
Punjab And Haryana At Chandigarh · (2004) 2 BC 327 : (2004) 136 PLR 44 : (2003) 4 RCR(Civil) 377
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts14 Aug 2003Dismissed
Morinda Co-operative Sugar Mills Limited Vs The Morinda Co-op. Sugar Mills Workers Union Registered
Punjab And Haryana At Chandigarh · (2004) 137 PLR 133
High Courts14 Aug 2003
Sadhu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 599 : (2003) 4 RCR(Criminal) 636
Penal Code, 1860 (IPC) — Section 304B
High Courts13 Aug 2003
Union of India Vs Bhan Singh and others
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 526
High Courts13 Aug 2003Dismissed
Salot alias Saloth Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 688 : (2003) 4 RCR(Criminal) 619
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts13 Aug 2003Allowed
Sanjeev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 667 : (2003) 4 RCR(Criminal) 623
Penal Code, 1860 (IPC) — Section 363, 366, 376