High Courts29 Jul 2003Dismissed
Balbir Singh Vs Anita Rani and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 25 : (2004) 1 CivCC 25 : (2004) 136 PLR 583 : (2003) 4 RCR(Civil) 642
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 34 of 88
High Courts29 Jul 2003Dismissed
Amrik Singh and Others Vs Jassi Ram and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 253
Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997 — Section 6
High Courts29 Jul 2003Dismissed
Pioneer Timber Products and Another Vs Om Prakash Aggarwal and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 250 : (2003) 2 RCR(Rent) 403
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts29 Jul 2003
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 30 : (2004) 1 Cri.CC 384 : (2003) 4 RCR(Criminal) 412
High Courts29 Jul 2003Dismissed
Ilam Chand and Another Vs Ved Parkash and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 53 : (2003) 3 CivCC 373 : (2003) 135 PLR 267 : (2003) 4 RCR(Civil) 159
High Courts29 Jul 2003Allowed
Ram Tirath Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 152
Punjab Municipal Corporation Employees Pension and General Provident Fund Rules, 1994 — Rule 2(4)
High Courts29 Jul 2003Allowed
Ralson Carbon Black Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 137 STC 527
Central Sales Tax Act, 1956 — Section 9(2)Punjab General Sales Tax Act, 1948 — Section 10(3), 10(4), 10(5), 10(6), 11D(1)Punjab General Sales Tax Rules, 1949 — Rule 20
High Courts29 Jul 2003
Jeewa Singh Vs Karnail Singh
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 380
High Courts28 Jul 2003Dismissed
Inder Pal Singh Vs Bankey Bihari
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 707 : (2003) 3 CivCC 707 : (2003) 135 PLR 500 : (2003) 4 RCR(Civil) 210
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Jul 2003Dismissed
Yogeshwar Education Trust Vs Simarjit Kaur and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 114 : (2004) 1 RCR(Civil) 408
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 3, Order 21 Rule 4, Order 22 Rule 12, 144
High Courts28 Jul 2003Dismissed
Union of India (UOI) Vs Harbans Singh Tuli and Sons
Punjab And Haryana At Chandigarh · (2004) 3 ARBLR 307 : (2004) 136 PLR 553 : (2003) 4 RCR(Civil) 863
Arbitration Act, 1940 — Section 8
High Courts25 Jul 2003
Jai Bhagwan Vs Saroj Devi and others
Punjab And Haryana At Chandigarh · (2004) 1 LJR 471 : (2003) 4 RCR(Civil) 164
High Courts25 Jul 2003Dismissed
Dharam Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 480 : (2003) 4 RCR(Criminal) 334
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 107, 206, 304B, 306, 366
High Courts25 Jul 2003Dismissed
Sushil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 510 : (2003) 4 RCR(Criminal) 322
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Jul 2003Dismissed
Surjit Singh Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 537 : (2003) 4 RCR(Civil) 847
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Punjab Laws Act, 1872 — Section 5
High Courts25 Jul 2003Allowed
Devender Vs Election Tribunal-cum-Civil Judge
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 111 : (2003) 135 PLR 828 : (2003) 4 RCR(Civil) 43
Haryana Panchayati Raj Rules, 1995 — Rule 176(2), 176(4), 69
High Courts25 Jul 2003Allowed
Dr. Amar Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 67 : (2003) 135 PLR 348 : (2003) 4 RCR(Civil) 146
Constitution of India, 1950 — Article 14Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4, 4
High Courts25 Jul 2003
Pawan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 RCR(Criminal) 272
High Courts25 Jul 2003Allowed
Baljit Singh Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 578 : (2003) 4 RCR(Civil) 655
Constitution of India, 1950 — Article 226, 227
High Courts25 Jul 2003Allowed
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 474 : (2003) 4 RCR(Criminal) 316
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1)