High Courts12 Dec 2003
Devi Ram Vs Shanti Devi
Punjab And Haryana At Chandigarh · (2004) 2 LJR 773 : (2004) 2 PLR 552 : (2004) 2 RCR(Civil) 821
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 3 of 88
High Courts12 Dec 2003
Ram Avtar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 753
High Courts12 Dec 2003Allowed
Amarchand Sharma through Krishan Dev Sharma, Proprietor Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 2 ARBLR 231
Arbitration and Conciliation Act, 1996 — Section 42, 9
High Courts12 Dec 2003Allowed
Harjinder Kaur Vs Jagjit Singh
Punjab And Haryana At Chandigarh · (2004) 138 PLR 26 : (2004) 3 RCR(Civil) 38
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts11 Dec 2003Allowed
Balvinderpal Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 840 : (2004) 3 RCR(Criminal) 314
High Courts10 Dec 2003
Thakur Singh Vs Commissioner of Wealth-tax and Another
Punjab And Haryana At Chandigarh · (2004) 268 ITR 271
Wealth Tax Act, 1957 — Section 14(2), 18(1), 18B
High Courts10 Dec 2003Dismissed
Dharambir Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 672 : (2004) 1 RCR(Criminal) 704
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts10 Dec 2003
State of Haryana Vs Ram Niwas
Punjab And Haryana At Chandigarh · (2004) 1 CCJ 20 : (2004) 1 RCR(Criminal) 693
High Courts10 Dec 2003Dismissed
R.D. Bharti Vs The Home Secretary, Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · (2004) 2 BC 378 : (2004) 1 ILR (P&H) 448 : (2004) 1 RCR(Criminal) 962
Criminal Procedure Code, 1973 (CrPC) — Section 357, 427, 427(2), 428Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Dec 2003Dismissed
Gurmeet Singh Vs Rachhpal Singh
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 728 : (2004) 2 RCR(Criminal) 72
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 426, 447
High Courts10 Dec 2003Dismissed
Sawarna Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 835 : (2004) 2 RCR(Civil) 25
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2003Dismissed
Amar Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 534
Constitution of India, 1950 — Article 226
High Courts09 Dec 2003
Sahab Singh and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 695
High Courts09 Dec 2003
Manohar Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 CCJ 28 : (2004) 1 RCR(Criminal) 656
High Courts09 Dec 2003Allowed
K.T. Fibres Pvt. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 STC 110
Haryana General Sales Tax Rules, 1975 — Rule 28A, 28A(8)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 12, 23(3), 6
High Courts08 Dec 2003Allowed
Hem Raj Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 80 : (2004) 1 RCR(Criminal) 359
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts08 Dec 2003Allowed
Dheeraj Garments Vs Sales Tax Tribunal and Another
Punjab And Haryana At Chandigarh · (2008) 11 VST 422
High Courts08 Dec 2003Allowed
Lakbros Shoes Co. (P) Limited Vs Sales Tax Tribunal and Another
Punjab And Haryana At Chandigarh · (2008) 11 VST 395
High Courts08 Dec 2003
In Re: Oswal Agro Furance Limited, (In Liquidation)
Punjab And Haryana At Chandigarh · (2004) 4 BC 201 : (2004) 137 PLR 1 : (2004) 55 SCL 349