High Courts07 Mar 2003Allowed
Amit Chauhan and Others Vs Haryana School Education Board and Principal, Happy Child High School
Punjab And Haryana At Chandigarh · (2003) 135 PLR 23
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 64 of 88
High Courts07 Mar 2003Allowed
Madan Lal and Another Vs Smt. Bhupinder Kaur and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 584 : (2003) 134 PLR 154 : (2003) 1 RCR(Rent) 608
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts07 Mar 2003Dismissed
Sh. Raj Kumar Gambir Vs Sh. Kanwar Sain Jain
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 197 : (2003) 134 PLR 356 : (2003) 1 RCR(Rent) 558
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6), 2
High Courts06 Mar 2003Dismissed
Ramanand Shastri Vs Gian Singh
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 62 : (2003) 1 RCR(Rent) 735
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts06 Mar 2003
Ved Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CCC 31 : (2003) 2 CCJ 31 : (2003) 2 RCR(Criminal) 823
High Courts06 Mar 2003
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 469Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts05 Mar 2003Allowed
Smt. Bhagwanti Devi Vs Mat Ram (Dead) through L.Rs.
Punjab And Haryana At Chandigarh · (2003) 135 PLR 585 : (2003) 3 RCR(Civil) 100
Limitation Act, 1963 — Article 58
High Courts05 Mar 2003Allowed
Bhagwat Sarup alias Bhagat Ram and Others Vs Salag Ram and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 557 : (2003) 1 RCR(Rent) 704
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts05 Mar 2003Dismissed
Gurmit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408
High Courts05 Mar 2003
Hans Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0080
Penal Code, 1860 (IPC) — Section 307
High Courts05 Mar 2003
Mewa Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 34
High Courts05 Mar 2003
Kamla Rani Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0052
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts05 Mar 2003
Ashok Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Mar 2003Allowed
Shri Guman Singh Workman Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 592
Industrial Disputes Act, 1947 — Section 2
High Courts05 Mar 2003Dismissed
Dhani Ram and Others Vs Madan Lal and Another
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 618 : (2003) 134 PLR 564 : (2003) 1 RCR(Rent) 729
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(6)
High Courts05 Mar 2003Allowed
Ramesh Chand Vs Smt. Devki Devi @ Devi
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 171 : (2003) 135 PLR 186 : (2003) 2 RCR(Rent) 202
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(5)
High Courts05 Mar 2003Allowed
Arun Kumar Jain Vs Om Parkash
Punjab And Haryana At Chandigarh · (2003) 134 PLR 344 : (2003) 1 RCR(Rent) 548
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts05 Mar 2003Dismissed
Rashpal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 3407 : (2003) 2 RCR(Criminal) 441
Criminal Procedure Code, 1973 (CrPC) — Section 260, 262Drugs and Cosmetics Act, 1940 — Section 27, 28, 32, 36, 36A
High Courts05 Mar 2003
Desa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2986 : (2003) 4 RCR(Criminal) 177
Penal Code, 1860 (IPC) — Section 304
High Courts04 Mar 2003Dismissed
Jasbir Kaur Vs Beant Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 589 : (2003) 3 RCR(Civil) 496
Hindu Marriage Act, 1955 — Section 13(1)