High Courts02 Jul 2003Dismissed
Daulat Ram and Another Vs Pt. Laxmi Narain and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 427 : (2003) 135 PLR 495 : (2003) 2 RCR(Rent) 353
East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 42 of 88
High Courts02 Jul 2003Dismissed
Amar Chand and Another Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 696 : (2003) 2 RCR(Rent) 460
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts01 Jul 2003Allowed
Sri Guru Nanak Dev Cheritable Trust and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 392
Constitution of India, 1950 — Article 226Homoeopathy (Post Graduate Degree Course) Regulations, 1989 — Regulation 2, 5, 9Homoeopathy Central Council Act, 1973 — Section 20(2), 33
High Courts01 Jul 2003Allowed
Smt. Raj Rani Puri and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 1598 : (2004) 136 PLR 573
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jul 2003
Raj Rani Puri and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 107 : (2003) 4 RCR(Civil) 634
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jul 2003Dismissed
Harnam Singh Vs Arbindu Nath
Punjab And Haryana At Chandigarh · AIR 2004 P&H 210 : (2004) 136 PLR 305 : (2003) 4 RCR(Civil) 168
Civil Procedure Code, 1908 (CPC) — Section 100, 47
High Courts18 Jun 2003Allowed
National Investors Forum Vs Golden Forests (India) Ltd.
Punjab And Haryana At Chandigarh · (2004) 118 CompCas 587 : (2003) 134 PLR 831 : (2003) 4 RCR(Civil) 450 : (2004) 51 SCL 669
Companies Act, 1956 — Section 433
High Courts30 May 2003
Sukhdev Singh and another Vs State of Haryana through Commissioner and Secretary Government of Haryana, Department of Environment, Mines and Geology and others
Punjab And Haryana At Chandigarh · (2004) 2 LJR 548 : (2003) 3 RCR(Civil) 521
High Courts30 May 2003
State of Punjab Vs Bakhshish Singh and others
Punjab And Haryana At Chandigarh · (2003) 3 LLR 491 : (2003) 2 PLJ 330 : (2003) 3 RCR(Civil) 599
High Courts30 May 2003
Court on its own motion Vs Kuldip Singh
Punjab And Haryana At Chandigarh · (2003) CriLJ 4483 : (2003) 2 ILR (P&H) 289 : (2003) 3 RCR(Criminal) 603
Constitution of India, 1950 — Article 20(2), 215Contempt of Courts Act, 1971 — Section 12, 20
High Courts30 May 2003Allowed
Narinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 306 : (2003) 3 RCR(Criminal) 721
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts30 May 2003Dismissed
Sukhdeep Singh etc. Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (2004) CriLJ 1308 : (2004) 2 DMC 870 : (2003) 2 ILR (P&H) 476 : (2003) 3 RCR(Criminal) 574 : (2003) 3 RCR(Criminal) 740
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts30 May 2003
State of Haryana Vs Sat Narain and another
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 502 : (2003) 4 RCR(Criminal) 121
High Courts30 May 2003
Phuman Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 Crimes 230 : (2003) 3 RCR(Criminal) 767
High Courts30 May 2003
State of Haryana Vs Bihari Lal
Punjab And Haryana At Chandigarh · (2003) 2 FJCC 169 : (2003) 3 RCR(Criminal) 726
High Courts30 May 2003Dismissed
Deep Chand Vs Devinder Parshad
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 351 : (2003) 135 PLR 449 : (2003) 4 RCR(Civil) 97 : (2003) 2 RCR(Rent) 312
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 16
High Courts30 May 2003Dismissed
Mrs. Navneet Kaur Vs Captain A.P.S. Sandhu
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 388 : (2004) 1 DMC 509 : (2003) 135 PLR 595 : (2003) 3 RCR(Civil) 533
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts30 May 2003Allowed
Ex. Maj. Dipinder Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 1
Army Act, 1950 — Section 19, 191, 191(1), 191(2), 192Army Rules, 1954 — Rule 16, 16A, 16B, 16B(1), 16B(2)Constitution of India, 1950 — Article 14, 166(1), 21, 226, 227
High Courts30 May 2003Dismissed
Neelam Kumari Vs Gurnam Singh
Punjab And Haryana At Chandigarh · AIR 2004 P&H 9 : (2004) 2 RCR(Civil) 516
Hindu Marriage Act, 1955 — Section 13
High Courts30 May 2003Dismissed
State of Punjab Vs Sham Lal Garg and Others
Punjab And Haryana At Chandigarh · (2004) 1 DMC 638 : (2003) 4 RCR(Criminal) 125
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 304B