High Courts14 May 2003Allowed
Sardari Lal and Another Vs Smt. Swaran Lata and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 70 : (2003) 2 RCR(Rent) 216
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 49 of 88
High Courts14 May 2003Allowed
Gram Panchayat and Another Vs The Joint Development Commissioner (IRD) Panchayats and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 319 : (2003) 134 PLR 694 : (2003) 3 RCR(Civil) 635
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2
High Courts14 May 2003Dismissed
J and K State Road Transport Corporation Vs Nachhattar Kaur and Others
Punjab And Haryana At Chandigarh · (2005) ACJ 1007 : AIR 2004 P&H 1 : (2003) 135 PLR 799 : (2003) 4 RCR(Civil) 115 : (2003) 2 RCR(Civil) 6
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Motor Vehicles Act, 1988 — Section 176Punjab Motor Accidents Claims Tribunal Rules, 1964 — Rule 6
High Courts14 May 2003
Om Parkash alias Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CCC 232 : (2003) 3 RCR(Criminal) 766
High Courts14 May 2003
Punnu Ram and another Vs Additional Director, Consolidation of Holdings, Punjab and others
Punjab And Haryana At Chandigarh · (2003) 3 LJR 378 : (2003) 2 PLJ 510 : (2003) 2 PLR 688 : (2003) 4 RCR(Civil) 424
High Courts14 May 2003
Sheo Ram Aggarwal and others Vs Haryana State through Collector, Hisar and another
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 280
High Courts14 May 2003
V.K.Garg Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 RCR(Criminal) 253
High Courts14 May 2003Dismissed
Pannu Ram and Another Vs The Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 688
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts14 May 2003Dismissed
Hakam Singh Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 690
Industrial Disputes Act, 1947 — Section 25(F)
High Courts14 May 2003
Lakha Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 933
High Courts14 May 2003Allowed
Gram Panchayat Balad Kalan Vs The Joint Development Commissioner and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 747 : (2003) 4 RCR(Civil) 193
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 19
High Courts14 May 2003Dismissed
Raj Kumar Vs Shri Chander Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 ARBLR 609 : (2003) 135 PLR 445 : (2004) 1 RCR(Civil) 803
Arbitration Act, 1940 — Section 17Contract Act, 1872 — Section 202, 203, 204
High Courts14 May 2003Dismissed
Sudarshan Chemical Industries Ltd. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 135 PLR 89 : (2003) 3 RCR(Criminal) 622
Insecticides Act, 1968 — Section 24(4)
High Courts14 May 2003Dismissed
Ramjas Mal Vs Jugal Kishore and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 216 : (2003) 2 RCR(Rent) 371
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(5)
High Courts14 May 2003Dismissed
Jaswinder Singh Jaryal and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 635 : (2003) 3 RCR(Criminal) 174
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 439Penal Code, 1860 (IPC) — Section 406, 498A
High Courts14 May 2003Allowed
M/s Satyug Pesticides Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 229 : (2003) 3 RCR(Criminal) 596
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts14 May 2003Allowed
M/s. Goel and Co. etc. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 286 : (2003) 3 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24
High Courts14 May 2003Allowed
Sadhu Ram Vs Collector and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 683 : (2003) 3 RCR(Civil) 751
Civil Procedure Code, 1908 (CPC) — Section 11Punjab Village Common Lands (Regulation) Act, 1961 — Section 7(2)
High Courts14 May 2003
Kewal Singh Dhillon Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 534 : (2003) 3 RCR(Criminal) 775
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts14 May 2003Allowed
Leader Engg. Works Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2004) 134 TAXMAN 257
Constitution of India, 1950 — Article 14, 226, 227Income Tax Act, 1961 — Section 139, 139(8), 264(1), 271(1)(a)