High Courts23 Apr 2003
Gopal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 100 : (2003) 3 RCR(Criminal) 504
Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)(c)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 56 of 88
High Courts23 Apr 2003Allowed
Rameshwar Dass Garg and Others Vs Punjab National Bank
Punjab And Haryana At Chandigarh · (2003) 3 BC 252 : (2003) 3 RCR(Criminal) 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420
High Courts23 Apr 2003Dismissed
Amarjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 115 : (2003) 3 RCR(Criminal) 450
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 326
High Courts22 Apr 2003
Jarnail Singh Vs Maro
Punjab And Haryana At Chandigarh · (2003) 2 CurLJ 506 : (2003) 3 ICC 368 : (2003) 3 LJR 53 : (2003) 3 RCR(Civil) 543
High Courts22 Apr 2003Dismissed
Chiranji Lal Vs Pepsu Road Transport Corporation and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 535 : (2004) 1 RCR(Rent) 290
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 3, 5
High Courts22 Apr 2003Dismissed
Commissioner of Income Tax Vs Munish Iron Store
Punjab And Haryana At Chandigarh · (2004) 186 CTR 159 : (2003) 263 ITR 484
Income Tax Act, 1961 — Section 131, 143(3), 271(1)
High Courts22 Apr 2003Dismissed
Meena Rani Vs Ajaib Singh
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 20 : (2003) 135 PLR 633 : (2003) 3 RCR(Civil) 545
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts22 Apr 2003Dismissed
Jaswant Singh Virk Vs Municipal Council
Punjab And Haryana At Chandigarh · (2003) 135 PLR 47 : (2003) 3 RCR(Civil) 535
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Haryana Municipal Act, 1973 — Section 86
High Courts22 Apr 2003
Kamalawati Swarnkar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 415 : (2003) 3 RCR(Civil) 114
Constitution of India, 1950 — Article 14, 226Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 5, 5(3)
High Courts22 Apr 2003Dismissed
Tej Kaur Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 423 : (2003) 3 RCR(Civil) 129
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2)
High Courts22 Apr 2003Allowed
Smt. Daljeet Kaur Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 410
High Courts22 Apr 2003Dismissed
Surinder Singh Babra Vs Bhushan Kumar Sharma
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 11 : (2003) 135 PLR 104 : (2003) 2 RCR(Rent) 615
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15
High Courts22 Apr 2003
Sulkhan Singh Vs Jaspal Singh
Punjab And Haryana At Chandigarh · (2003) 3 LJR 288 : (2003) 3 RCR(Civil) 680
High Courts22 Apr 2003
Mukesh Mutneja and another Vs Chatterbhuj Lilawati Trust and others
Punjab And Haryana At Chandigarh · (2003) 3 LJR 186 : (2003) 3 RCR(Civil) 577
High Courts22 Apr 2003Dismissed
Baldev Singh and Others Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 797 : (2003) 3 RCR(Civil) 460
Constitution of India, 1950 — Article 226
High Courts22 Apr 2003Allowed
Daya Shankar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 100 : (2003) 135 PLR 33 : (2003) 3 RCR(Civil) 1
Constitution of India, 1950 — Article 226Haryana Municipal Corporation Act, 1994 — Section 11
High Courts22 Apr 2003Allowed
Gram Panchayat Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 613 : (2003) 3 RCR(Civil) 497
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts22 Apr 2003Allowed
Ram Kalan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 1 LLJ 276
Industrial Disputes Act, 1947 — Section 10, 12
High Courts22 Apr 2003Allowed
Antu and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 378 : (2003) 3 RCR(Civil) 153
Nazool Lands (Transfer) Haryana Amendment Rules, 1976 — Rule 3, 8
High Courts21 Apr 2003Allowed
Jindal Jewellers Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 138 STC 93
Punjab General Sales Tax Act, 1948 — Section 11(7), 14B, 14B(6), 14B(7), 20(1)