High Courts20 May 2003Allowed
Pathana Ram and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 50 : (2003) 4 RCR(Civil) 395
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 47 of 88
High Courts20 May 2003Dismissed
Balwant Rai Tayal Vs Subhash Oil Company and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 152 : (2003) 2 RCR(Rent) 148
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 3 Rule 4Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts20 May 2003Allowed
State of Haryana and Others Vs Birsala and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 458 : (2003) 4 RCR(Civil) 812
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 7, 9
High Courts20 May 2003Dismissed
Kuldip Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 3777 : (2003) 3 RCR(Criminal) 455
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
High Courts20 May 2003
Chandi Parshad Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 267 : (2003) 3 RCR(Criminal) 652
Criminal Procedure Code, 1973 (CrPC) — Section 299
High Courts20 May 2003Dismissed
Sandeep Kumar Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 108
Constitution of India, 1950 — Article 226, 227
High Courts20 May 2003Dismissed
Jagdish Parshad Vs Laxmi Narain and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 481 : (2003) 3 RCR(Civil) 626
High Courts19 May 2003Dismissed
Smt. Amarjit Kaur and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) ACJ 369 : (2004) 137 PLR 228 : (2004) 2 RCR(Civil) 10
Motor Vehicles Act, 1939 — Section 110A
High Courts19 May 2003Allowed
The New India Assurance Company Ltd. Vs Surinder Kaur and Others
Punjab And Haryana At Chandigarh · (2005) ACJ 155 : (2003) 135 PLR 690 : (2003) 3 RCR(Civil) 828
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts19 May 2003Dismissed
Pawan Kumar Puri and Others Vs The Improvement Trust and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 431 : (2003) 3 RCR(Civil) 824
Constitution of India, 1950 — Article 226Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4(2)Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 — Rule 11(4)
High Courts19 May 2003Dismissed
General Engineering Works Vs Ram Kumar Yadav and Another
Punjab And Haryana At Chandigarh · (2004) 2 LLJ 143
Industrial Disputes Act, 1947 — Section 2
High Courts19 May 2003Dismissed
Commissioner of Central Excise Vs Hero Cycles Ltd.
Punjab And Haryana At Chandigarh · (2003) 161 ELT 115
Central Excise Rules, 1944 — Rule 57GCentral Excises and Salt Act, 1944 — Section 35H
High Courts19 May 2003Dismissed
Yash Pal Vs Kartar Singh
Punjab And Haryana At Chandigarh · AIR 2003 P&H 344
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 45, 46
High Courts19 May 2003Allowed
Pepsu Road Transport Corporation Vs Mansahia Transport Co. Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (2004) 1 ACC 298 : (2003) 134 PLR 783 : (2003) 4 RCR(Civil) 70
Motor Vehicles Act, 1988 — Section 89
High Courts19 May 2003Dismissed
State of Haryana and Others Vs Vipin Kumar Gupta and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 528 : (2003) 3 RCR(Civil) 747
Civil Procedure Code, 1908 (CPC) — Section 100Haryana General Sales Tax Act, 1973 — Section 62
High Courts19 May 2003
Sheela Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 LJR 194 : (2003) 4 RCR(Civil) 207
High Courts19 May 2003Dismissed
Tarsem Singh Vs Gram Panchayat of Village Sheikhe Pind and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 441 : (2003) 4 RCR(Civil) 165
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(1)
High Courts17 May 2003Dismissed
Madhu Bhatnagar and Others Vs Surinder Kumar Bansal
Punjab And Haryana At Chandigarh · (2004) 136 PLR 199 : (2004) 1 RCR(Rent) 145
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts17 May 2003Dismissed
Jawala Singh Vs Parkash Kaur @ Parkash Rani and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 850 : (2003) 4 RCR(Civil) 39
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 10
High Courts17 May 2003Dismissed
Gurmail Singh and Others Vs Rajinder Singh
Punjab And Haryana At Chandigarh · AIR 2003 P&H 336 : (2004) 1 ILR (P&H) 432 : (2003) 135 PLR 132
Civil Procedure Code, 1908 (CPC) — Section 100