COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 63 of 88

High Courts12 Mar 2003Dismissed

Balbir Singh Vs Smt. Bholi

Punjab And Haryana At Chandigarh · AIR 2003 P&H 349 : (2003) 135 PLR 616 : (2003) 3 RCR(Civil) 502

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 406, 498

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High Courts12 Mar 2003Dismissed

Som Dutt and Others Vs Vidhya Parkash

Punjab And Haryana At Chandigarh · (2003) 134 PLR 347 : (2003) 1 RCR(Rent) 503

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)

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High Courts12 Mar 2003

Partap Singh Vs Parkash Kaur

Punjab And Haryana At Chandigarh · (2004) 1 LJR 558 : (2004) 1 Marr.LJ 698 : (2003) 4 RCR(Civil) 120

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High Courts12 Mar 2003

Vijay Laxmi Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2004) 1 ACC 106 : (2003) 3 CivCC 232 : (2003) 3 RCR(Civil) 623

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts11 Mar 2003Dismissed

Harbans Singh and Others Vs Mohinder Singh and Others

Punjab And Haryana At Chandigarh · AIR 2003 P&H 294 : (2003) 3 CivCC 365 : (2003) 135 PLR 330 : (2003) 3 RCR(Civil) 127

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 11

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High Courts11 Mar 2003Dismissed

Jit Singh and Others Vs Piara and Another

Punjab And Haryana At Chandigarh · AIR 2003 P&H 258 : (2003) 3 RCR(Civil) 133

Evidence Act, 1872 — Section 115Punjab Package Deal Properties (Disposal) Act, 1976 — Section 18Punjab Package Deal Properties (Disposal) Rules, 1976 — Rule 6

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High Courts11 Mar 2003Allowed

Ravinder Singh Sidhu and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 25 : (2004) 1 RCR(Civil) 795

General Clauses Act, 1897 — Section 19Punjab Municipal Act, 1911 — Section 192(3)

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High Courts11 Mar 2003Allowed

Mohinder Singh Malik Vs Chief Commissioner of Income Tax and Others

Punjab And Haryana At Chandigarh · (2003) 183 CTR 237 : (2004) 267 ITR 716 : (2003) 132 TAXMAN 477

Income Tax Act, 1961 — Section 148, 149

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High Courts11 Mar 2003

V.K. Gupta Vs Jagdev Industries, Phagwara

Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 349

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High Courts11 Mar 2003

Ram Lal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 527

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High Courts11 Mar 2003Allowed

S.P. Dahiya Vs State of Punjab and The Punjab Cooperative Cotton Marketing and Spinning Mill Federation Limited

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0048

Constitution of India, 1950 — Article 226, 227

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High Courts11 Mar 2003

M.R. Manchanda Vs State of Haryana, Shri A.K. Khetarpal, Shri S.K. Bansal, Shri S.S. Bida, Shri A.K. Gupta, Shri Manpal Singh, Shri K.K. Yadav, Shri Sujana Ram, Shri D.P.S. Beniwal, Shri R.K. Singla, Shri B.S. Singroha, Shri D.R. Yadav, Shri D.S. Bajwa and Shri O.P. Goyal

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0037

Constitution of India, 1950 — Article 226, 227

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High Courts11 Mar 2003Allowed

Udmi Ram and Another Vs Ved Parkash and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 493 : (2003) 2 RCR(Rent) 170

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)

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High Courts10 Mar 2003Dismissed

Raj Kumar Jain (HUF) and Others Vs Designated Authority as Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2004) 265 ITR 175 : (2004) 136 TAXMAN 514

Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 90(1)

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High Courts10 Mar 2003

Ms. Monika Mehrania Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 134 PLR 219

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High Courts10 Mar 2003Allowed

Gurcharan Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 3 LLJ 892 : (2003) 134 PLR 595 : (2003) 3 RCR(Civil) 258

Constitution of India, 1950 — Article 226

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High Courts10 Mar 2003Dismissed

Bharti Telenet Limited Vs Shri Subhash Jain and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 777(2)

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Telegraph Act, 1885 — Section 19B

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High Courts07 Mar 2003

Nachhattar Singh Vs Rajinder Singh and ors.

Punjab And Haryana At Chandigarh · (2003) 3 ICC 158 : (2003) 2 RCR(Civil) 687

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High Courts07 Mar 2003Dismissed

Joginder Singh alias Rajinder Singh Vs Dharuv Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 545 : (2003) 3 RCR(Civil) 553

Succession Act, 1925 — Section 63

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High Courts07 Mar 2003Dismissed

Harnek Singh Vs Surjit Singh

Punjab And Haryana At Chandigarh · (2003) 3 BC 71 : (2003) 2 CivCC 658 : (2003) 2 CivCC 658 : (2003) 134 PLR 715 : (2003) 2 RCR(Civil) 639 : (2003) 2 RCR(Criminal) 818

Negotiable Instruments Act, 1881 (NI) — Section 118

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