High Courts08 Jul 2003Dismissed
Kanwarjang Singh Vs Gurmukh Naunihal Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 272 : (2004) 1 RCR(Rent) 88
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 40 of 88
High Courts08 Jul 2003Allowed
Pran Sukh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 135 PLR 519 : (2003) 3 RCR(Civil) 746
Land Acquisition Act, 1894 — Section 51
High Courts08 Jul 2003
Bhola Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 FJCC 318 : (2003) 3 RCR(Criminal) 851
High Courts08 Jul 2003
Pushpinder Singh Vs Manphool and others
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 386 : (2004) 2 RCR(Civil) 170
High Courts08 Jul 2003Allowed
The British India Corporation Limited Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 468 : (2004) 1 RCR(Civil) 801
Punjab Municipal Act, 1911 — Section 68A, 85
High Courts07 Jul 2003Dismissed
State of Punjab Vs Deepak Gakhar alias Deepak Arora
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 685 : (2003) 4 RCR(Criminal) 57
Arms Act, 1959 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 34
High Courts07 Jul 2003
Puran Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 136 : (2004) 1 Cri.CC 106
High Courts07 Jul 2003Dismissed
Jagdish Kaur and Others Vs Raghbir Singh and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 1275 : (2004) 136 PLR 670
Motor Vehicles Act, 1988 — Section 140, 166
High Courts07 Jul 2003
Amarbir Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 611 : (2003) 135 PLR 661
Constitution of India, 1950 — Article 226
High Courts07 Jul 2003Allowed
Mella Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 119 : (2003) 3 RCR(Criminal) 762
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42
High Courts04 Jul 2003Dismissed
Hem Chand Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 65
Constitution of India, 1950 — Article 12
High Courts04 Jul 2003Dismissed
Harmail Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 566 : (2003) 3 RCR(Criminal) 595
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61
High Courts04 Jul 2003
Resham Singh @ Krishan Lal Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 811 : (2004) 1 CLR 41 : (2003) 4 Crimes 255 : (2003) 3 RCR(Criminal) 779
High Courts04 Jul 2003
United India Insurance Co. Ltd. Vs Naraini Devi (Died through LRs.)
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 506 : (2004) 2 LJR 403 : (2004) 2 RCR(Civil) 13
High Courts04 Jul 2003
Chahi (dead) represented by her L.Rs. Vs Rajinder Singh and others
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 6 : (2004) 1 ICC 392 : (2004) 1 LJR 134 : (2003) 4 RCR(Civil) 236
High Courts04 Jul 2003Allowed
S.P. Goyal Vs Hari Dutt Dumra and Others
Punjab And Haryana At Chandigarh · (2004) 2 BC 279 : (2003) 3 CivCC 545 : (2003) 135 PLR 494 : (2004) 1 RCR(Civil) 800
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Jul 2003Allowed
Captain Gurmeet Singh Punia (Retd.) Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 392 : (2003) 4 RCR(Civil) 350
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8
High Courts03 Jul 2003Dismissed
Madan Lal Vs Sardar Lakhwinder Singh
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 256 : (2004) 136 PLR 139 : (2003) 4 RCR(Civil) 119
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3(A), Order 18 Rule 3(B), Order 18 Rule 3(C), Order 18 Rule 3(D)
High Courts03 Jul 2003Dismissed
Ramesh Chander and Others Vs Budha Singh and Another
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 170 : (2003) 135 PLR 840 : (2003) 4 RCR(Civil) 29
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Jul 2003Dismissed
Union of India (UOI) Vs Som Dutt Gargi
Punjab And Haryana At Chandigarh · (2004) 1 ARBLR 278 : (2004) 136 PLR 306 : (2003) 4 RCR(Civil) 173
Arbitration and Conciliation Act, 1996 — Section 34(4)Limitation Act, 1963 — Section 5