High Courts07 May 2003Dismissed
Gurmukh Singh and Others Vs Budh Ram
Punjab And Haryana At Chandigarh · (2003) 135 PLR 496 : (2003) 2 RCR(Rent) 337
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 52 of 88
High Courts06 May 2003Dismissed
Balwan Singh and Others Vs Mange Ram and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 762 : (2003) 3 RCR(Civil) 590
Transfer of Property Act, 1882 — Section 41
High Courts06 May 2003Allowed
Aad Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 34
Criminal Procedure Code, 1973 (CrPC) — Section 313Passports Act, 1967 — Section 3
High Courts06 May 2003Dismissed
District Manager, Mark fed Vs Anokh Singh and Others
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 138 : (2003) 3 RCR(Civil) 549 : (2003) 3 RCR(Criminal) 653
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 406
High Courts05 May 2003
Jaswinder Singh Vs Gurdeep Kaur
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 205
High Courts05 May 2003
Nachhattar Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 469
High Courts05 May 2003Allowed
Gurmail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 43 : (2003) 3 RCR(Criminal) 781
Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts03 May 2003Dismissed
Maghar Singh Vs Gurmel Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 96 : (2003) 135 PLR 636 : (2003) 3 RCR(Civil) 546
Registration Act, 1908 — Section 17
High Courts03 May 2003Dismissed
Sumer Singh Vs Haryana Khatriya Gramin Bank
Punjab And Haryana At Chandigarh · (2003) 135 PLR 686(2) : (2003) 3 RCR(Civil) 750
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts03 May 2003Allowed
Mukko Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 812 : (2003) 3 RCR(Civil) 499
Land Acquisition Act, 1894 — Section 28A
High Courts02 May 2003Allowed
M/s S.S. Aggarwal and Co. and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 253 : (2003) 3 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts02 May 2003Dismissed
Mohan Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 502 : (2003) 3 RCR(Criminal) 181
Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 4
High Courts02 May 2003Allowed
National Insurance Company Limited Vs Gulab Singh and Others
Punjab And Haryana At Chandigarh · (2003) 2 ACC 751 : (2005) ACJ 241 : (2003) 134 PLR 551 : (2003) 3 RCR(Civil) 659
Motor Vehicles Act, 1939 — Section 166
High Courts02 May 2003Allowed
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 691 : (2003) 3 RCR(Criminal) 92
Criminal Procedure Code, 1973 (CrPC) — Section 13, 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts30 Apr 2003Dismissed
Lekh Raj Vs Pardeep Sharma
Punjab And Haryana At Chandigarh · (2004) 1 BC 10 : (2003) 3 RCR(Criminal) 637
Criminal Procedure Code, 1973 (CrPC) — Section 300Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts30 Apr 2003Allowed
Om Parkash and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 276
Constitution of India, 1950 — Article 226, 227
High Courts30 Apr 2003Allowed
Hukkar @ Ismile and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 345 : (2003) 3 RCR(Criminal) 794
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts30 Apr 2003Allowed
Ram Sarup and Others Vs Dilbagh Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 76 : (2004) 1 RCR(Civil) 94
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts30 Apr 2003Allowed
Surjit Singh Minhas and Others Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 437
Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Section 10(3)
High Courts30 Apr 2003
S.K. Bhargava Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 457
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 2.2