High Courts16 May 2003
Ajai Vikas Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 27 : (2003) 3 RCR(Criminal) 597
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 48 of 88
High Courts16 May 2003Dismissed
Commissioner of Income Tax Vs Trilok Chand Karta
Punjab And Haryana At Chandigarh · (2004) 265 ITR 286
Income Tax Act, 1961 — Section 260A
High Courts16 May 2003Dismissed
RCP Karn Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 461 : (2003) 135 PLR 99
Central Services (Medical Attendance) Rules, 1944 — Rule 3, 6Constitution of India, 1950 — Article 21, 47
High Courts15 May 2003
Hema Kakkar Vs Chandigarh Administration and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 568 : (2003) 3 RCR(Civil) 588
Childrens Act, 1960 — Section 41
High Courts15 May 2003
Sher Singh Vs Suraj Bhan
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 180
High Courts15 May 2003
Rajiv Kumar Vs Bharat Parkash and others
Punjab And Haryana At Chandigarh · (2003) 3 LJR 299 : (2003) 3 RCR(Civil) 584
High Courts15 May 2003Dismissed
Hari Singh Vs Gurcharan Singh and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 360 : (2003) 3 CivCC 183 : (2004) 1 ILR (P&H) 378 : (2003) 135 PLR 119 : (2003) 3 RCR(Civil) 632
Registration Act, 1908 — Section 17
High Courts15 May 2003Dismissed
Didar Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 529 : (2003) 3 RCR(Civil) 748
Specific Relief Act, 1963 — Section 34, 42
High Courts15 May 2003Dismissed
Ved Prakash Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2004) 265 ITR 642
Income Tax Act, 1961 — Section 132, 260A
High Courts15 May 2003Allowed
Maninder Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 329 : (2004) 1 LLJ 570
Constitution of India, 1950 — Article 14, 16, 39
High Courts14 May 2003Allowed
M/s. Tilak Ram Devi Dayal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 458 : (2003) 4 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts14 May 2003
Krishna Grover Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 293 : (2003) 3 RCR(Criminal) 651
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 7
High Courts14 May 2003Allowed
Satish Kumar Puri Vs Shashi Bala
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 356 : (2003) 3 RCR(Civil) 723
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 13
High Courts14 May 2003
Bram Dev Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 9 : (2003) 3 RCR(Criminal) 517
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 May 2003Allowed
Smt. Devi Sharma Vs Chander Mohan Sharma
Punjab And Haryana At Chandigarh · AIR 2003 P&H 327 : (2003) 3 RCR(Civil) 706
Hindu Marriage Act, 1955 — Section 12, 13(1)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts14 May 2003Allowed
Leader Engineering Works Vs Income Tax Officer and Another
Punjab And Haryana At Chandigarh · (2003) 185 CTR 277 : (2003) 264 ITR 65
Income Tax Act, 1961 — Section 139(8), 264, 271(1)Income Tax Rules, 1962 — Rule 117A, 117A(5)
High Courts14 May 2003
J and K State Road Transport Corporation Vs Nanchhattar Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 3 ACC 655
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 165, 166, 167, 168, 169
High Courts14 May 2003Allowed
Mehar Singh and Others Vs Firm Pakher Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 686 : (2005) 1 CivCC 170 : (2003) 135 PLR 492 : (2004) 1 RCR(Civil) 799
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 9 Rule 13
High Courts14 May 2003Dismissed
Smt. Savitri Devi and Others Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 123
Punjab Tenancy Act, 1887 — Section 42, 43, 44, 44(2), 76
High Courts14 May 2003
Gurbinder Singh @ Bhola Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 10 CriminalCC 9 : (2004) 1 RCR(Criminal) 759
Penal Code, 1860 (IPC) — Section 279, 304A