High Courts30 Apr 2003
Neel Kanth Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 589
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 53 of 88
High Courts30 Apr 2003
Satnam Singh alias Santu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 641
High Courts30 Apr 2003
State of Haryana Vs Anil Kumar Kapoor
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 660
High Courts30 Apr 2003
Sarla Verma Vs Vinod Verma
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 664
High Courts30 Apr 2003
Pawan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 742 : (2003) 3 RCR(Criminal) 598
High Courts30 Apr 2003
Sucha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 676 : (2003) 3 RCR(Criminal) 661
High Courts30 Apr 2003Allowed
Jarnail Singh Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 685
Industrial Disputes Act, 1947 — Section 25(F)
High Courts30 Apr 2003Dismissed
Om Pati Vs Raj Bir
Punjab And Haryana At Chandigarh · AIR 2004 P&H 171 : (2003) 134 PLR 754 : (2003) 4 RCR(Civil) 65
Hindu Marriage Act, 1955 — Section 13
High Courts30 Apr 2003Allowed
State of Punjab Vs Gian Chand, Conductor
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 1029 : (2003) 135 PLR 72
Payment of Wages Act, 1936 — Section 1
High Courts30 Apr 2003
K.C. Kapoor Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 457
Constitution of India, 1950 — Article 226Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4
High Courts30 Apr 2003Allowed
Rajinder Kaur Vs Smt. Mukand Kaur L.R. of Bakhshish Singh
Punjab And Haryana At Chandigarh · (2004) 136 PLR 47 : (2003) 4 RCR(Civil) 393
Hindu Marriage Act, 1955 — Section 13
High Courts30 Apr 2003Dismissed
Angoori Vs Phool Kumar
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 209 : (2003) 2 DMC 688 : (2003) 3 RCR(Civil) 524
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Apr 2003Dismissed
Jarnail Singh Vs Amrik Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 425 : (2003) 3 RCR(Civil) 830
Evidence Act, 1872 — Section 91, 92
High Courts29 Apr 2003
Baghail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 600 : (2004) 4 RCR(Criminal) 518
Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 427(2)Penal Code, 1860 (IPC) — Section 303, 304(2), 34
High Courts29 Apr 2003
Surinder Kumar Malik Vs The Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 460
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003Dismissed
Prem Chand (Deceased) through his Legal heirs Vs Additional Director Consolidation and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 844 : (2003) 4 RCR(Civil) 56
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts29 Apr 2003Dismissed
Kartar Kaur Vs General Public and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 50 : (2003) 3 RCR(Civil) 509
Evidence Act, 1872 — Section 65
High Courts29 Apr 2003
Smt. Swaran Bhatia Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 445
Constitution of India, 1950 — Article 226
High Courts29 Apr 2003
Jai Pal Thind Vs DPI and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 458
Constitution of India, 1950 — Article 226
High Courts28 Apr 2003Allowed
Gram Panchayat and Another Vs The Joint Development Commissioner (IRD) Panchayats and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 693
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226