High Courts29 May 2003
Prem Arora Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 123
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 43 of 88
High Courts29 May 2003
Surinder Singh Bhardwaj Vs C.B.I.Chandigarh
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 655 : (2003) 3 RCR(Criminal) 599
High Courts29 May 2003
Harmohinder Singh Pradhan Vs Ranjeet Singh Talwandi and others
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Civil) 807
High Courts29 May 2003
Umed Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 671 : (2004) 3 Crimes 406 : (2003) 3 RCR(Criminal) 656
High Courts29 May 2003Dismissed
Jagir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 787 : (2004) 136 PLR 140 : (2003) 4 RCR(Civil) 140
Motor Vehicles Act, 1988 — Section 163, 166(1)
High Courts28 May 2003Dismissed
Orient Steel and Industries Ltd. Vs Mrs. Meera Kumar
Punjab And Haryana At Chandigarh · (2004) 1 BC 289 : (2003) 3 RCR(Criminal) 774
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 May 2003Dismissed
The Hindu Education and Charitable Society Vs Rishi Lal
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 182 : (2004) 137 PLR 714 : (2004) 2 RCR(Rent) 351
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts28 May 2003Allowed
Shiromani Gurdwara Parbandhak Committee of Management Gurdwara Dakh Hwaran Sahib Vs Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 462
Industrial Disputes Act, 1947 — Section 2
High Courts28 May 2003Dismissed
Parkash Chand and Others Vs Thakur Dass and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 17 : (2004) 1 RCR(Rent) 147
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts28 May 2003
Sarabjit Kaur Randhawa @ Anju Vs Joginder Pal Singh
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 243 : (2004) 1 LJR 651 : (2003) 4 RCR(Civil) 21
High Courts28 May 2003
Shyam Sunder and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 Cri.CC 755 : (2003) 3 RCR(Criminal) 583
High Courts28 May 2003Dismissed
Bala Krishana Menon Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 135 PLR 727 : (2003) 3 RCR(Criminal) 789
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts28 May 2003Allowed
M/s. Kissan Sales Corporation Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 445 : (2003) 3 RCR(Criminal) 843
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts28 May 2003Allowed
Smt. Bimla and Others Vs Surender Kumar Jain and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 775 : (2004) 1 RCR(Rent) 474
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts28 May 2003
Manohar Lal Vs Ram Chander
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 87 : (2003) 3 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 342, 347
High Courts28 May 2003Allowed
S. Mohinder Singh Vs The Director, State Transport and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 106
Industrial Disputes Act, 1947 — Section 25F
High Courts28 May 2003Dismissed
Smt. Ram Lubhai Vs Shri Durga Narain
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 651 : (2004) 137 PLR 714(2) : (2004) 2 RCR(Rent) 352
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts27 May 2003Dismissed
Santosh Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 719 : (2003) 4 RCR(Criminal) 345
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 216, 406, 420
High Courts27 May 2003Allowed
Jagir Singh Vs Sanjeev Kumar
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 267 : (2003) 3 RCR(Civil) 845
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts27 May 2003Dismissed
Tek Chand and Another Vs Gram Panchayat, Mohammed Heri and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 248
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13