High Courts03 Jul 2003Dismissed
Pritam Singh and Others Vs Lachhman Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 416 : (2003) 4 RCR(Civil) 332
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 41 of 88
High Courts03 Jul 2003Dismissed
Daljit Singh Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 352 : (2004) 1 CivCC 352 : (2004) 136 PLR 45 : (2003) 4 RCR(Civil) 377
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3
High Courts03 Jul 2003
State of Punjab Vs Balraj Singh Takhar
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 393 : (2003) 4 RCR(Criminal) 146
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 293, 293(4)(e), 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 109, 120B, 302, 307, 406
High Courts03 Jul 2003Dismissed
Jagir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 503 : (2003) 4 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts03 Jul 2003Dismissed
Punjab State Warehousing Corporation and Others Vs Amar Nath Vinod Kumar
Punjab And Haryana At Chandigarh · (2003) 135 PLR 860 : (2003) 4 RCR(Civil) 37
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 6 Rule 14
High Courts02 Jul 2003Allowed
M/s Dashmesh Pesticides Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 342 : (2003) 3 RCR(Criminal) 725
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts02 Jul 2003Dismissed
Kapur Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 275 : (2003) 3 RCR(Criminal) 510
Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 326
High Courts02 Jul 2003Dismissed
Paramjit Kaur and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 753
Cinematograph Act, 1952 — Section 5B(2)
High Courts02 Jul 2003Dismissed
Santosh Kapor and Others Vs Ram Sarup
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 719 : (2003) 135 PLR 642 : (2003) 2 RCR(Rent) 455
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts02 Jul 2003Allowed
Ujjagar Singh and Others Vs Mann Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 498 : (2003) 4 RCR(Civil) 279
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts02 Jul 2003Dismissed
Surjit Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 152 : (2004) 137 PLR 146 : (2003) 4 RCR(Civil) 399 : (2004) 1 RCR(Civil) 402
High Courts02 Jul 2003Dismissed
Onkar Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 258 : (2003) 3 RCR(Civil) 720
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 25
High Courts02 Jul 2003
Shree Siya Ram Hanuman Mandir Sabha Vs Mahant Ram Dass and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 148
High Courts02 Jul 2003
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 895 : (2003) 3 RCR(Criminal) 846
High Courts02 Jul 2003
Swarni Vs Ram Kishan
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 890 : (2003) 3 RCR(Criminal) 844
High Courts02 Jul 2003
Imam-Ur-Rahman Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 876 : (2004) 1 Crimes 137 : (2003) 3 RCR(Criminal) 791
High Courts02 Jul 2003Allowed
Surjit Kaur and Another Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 146
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts02 Jul 2003Dismissed
Chaman Lal and Others Vs Municipality and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 234(1) : (2003) 4 RCR(Civil) 330
Constitution of India, 1950 — Article 226Haryana Municipal Act, 1973 — Section 240(1)
High Courts02 Jul 2003Dismissed
Vinod Gupta and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 204
High Courts02 Jul 2003
Kitab Singh and Others Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 263
Industrial Disputes Act, 1947 — Section 10, 11A, 25FF