High Courts26 Mar 2003Dismissed
Ram Parkash Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 643 : (2003) 135 PLR 73 : (2004) 1 RCR(Civil) 93
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 61 of 88
High Courts26 Mar 2003Dismissed
Smt. Natho Vs Kanwal Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 181 : (2003) 3 RCR(Civil) 628
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts26 Mar 2003Allowed
Diwjinder Sharma Vs Punjab Financial Corporation
Punjab And Haryana At Chandigarh · (2004) 136 PLR 130
State Financial Corporations Act, 1951 — Section 31, 32, 32(6)
High Courts26 Mar 2003
Gheru Lal Bal Chand and Others Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2003) 264 ITR 355 : (2003) 3 RCR(Criminal) 655 : (2004) 137 TAXMAN 397
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
High Courts26 Mar 2003Dismissed
Bal Krishan Sareen Vs P.O., Central Government Industrial Tribunal-cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2004) 1 LLJ 1133
Industrial Disputes Act, 1947 — Section 17B, 33C(2)
High Courts26 Mar 2003Dismissed
Pargat Singh Vs Kabal Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 624 : (2003) 3 RCR(Civil) 536
High Courts25 Mar 2003Allowed
Vishkarma Stone Crusing Co. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 300 : (2003) 3 RCR(Civil) 194
Haryana Municipal Act, 1973 — Section 70(1), 74(8)
High Courts25 Mar 2003Dismissed
Brijesh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 134 PLR 461 : (2003) 3 RCR(Criminal) 701
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376
High Courts25 Mar 2003Dismissed
Des Raj Vs Vinod Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 327 : (2003) 3 RCR(Civil) 200
High Courts24 Mar 2003
State of Haryana and another Vs Ram Bhaj
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 472 : (2003) 3 LJR 274 : (2003) 3 LLR 89 : (2003) PLJ 335 : (2003) 3 PLR 335 : (2003) 3 RCR(Civil) 245
High Courts24 Mar 2003Dismissed
Commissioner of Central Excise Vs Aarti Steels Ltd.
Punjab And Haryana At Chandigarh · (2003) 159 ELT 52
Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts24 Mar 2003Dismissed
Tika and Others Vs Ram Chander and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 691 : (2003) 135 PLR 631 : (2003) 3 RCR(Civil) 541
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, 100
High Courts24 Mar 2003
Kartar Singh Vs State of Punjab, Municipal Corporation and Ram Kumar Sharma
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0089
Constitution of India, 1950 — Article 226, 227
High Courts24 Mar 2003Allowed
Punjab Mandi Board Vs Gurbax Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 ARBLR 630 : (2003) 135 PLR 381 : (2003) 3 RCR(Civil) 117
Arbitration Act, 1940 — Section 14, 17, 30Limitation Act, 1963 — Article 119
High Courts24 Mar 2003
Malkiat Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 AICLR 758 : (2004) 3 RCR(Criminal) 55
High Courts24 Mar 2003
Dr. H.C. Mehta Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0046
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 226 , 227, 309Indian Medical Council Act, 1956 — Section 33
High Courts24 Mar 2003Dismissed
State of Haryana and Others Vs Ram Bhaj
Punjab And Haryana At Chandigarh · (2005) ACJ 100 : (2003) 135 PLR 335
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts24 Mar 2003Allowed
Amar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 349 : (2003) 2 RCR(Criminal) 679
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 468(1), 473
High Courts24 Mar 2003Dismissed
Mangat Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 318 : (2003) 3 RCR(Criminal) 662
Punjab Excise Act, 1914 — Section 61, 61(1)(a)
High Courts15 Mar 2003
Kali Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 AICLR 660 : (2003) 2 RCR(Criminal) 595