High Courts26 Feb 2003
Prem Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 401Opium Act, 1878 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 66 of 88
High Courts26 Feb 2003Dismissed
Phuman Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 686
Criminal Procedure Code, 1973 (CrPC) — Section 173Punjab Excise Act, 1914 — Section 61(1)
High Courts26 Feb 2003
Pal Singh, Ajmer Singh, Surinder Pal Singh and Mitta Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326
High Courts26 Feb 2003Dismissed
Rohtas alias Bunder Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 380, 457
High Courts26 Feb 2003Allowed
Makhan Lal, Suresh Kumar and Chhajju Ram Vs Buta Singh
Punjab And Haryana At Chandigarh · (2003) CriLJ 4147 : (2003) 2 RCR(Criminal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 133, 401
High Courts26 Feb 2003Dismissed
Jumme Khan Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 2675 : (2003) 2 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 173, 401Evidence Act, 1872 — Section 9
High Courts26 Feb 2003
Des Raj Vs Pushpa Wati
Punjab And Haryana At Chandigarh · (2003) 2 CurLJ 263 : (2003) 3 LJR 514 : (2004) 1 Marr.LJ 397 : (2003) 3 RCR(Civil) 519
High Courts26 Feb 2003
Chamkaur Singh Vs State
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 168 : (2003) 2 Crimes 408 : (2003) 2 RCR(Criminal) 254
High Courts26 Feb 2003
Smt. Surjit Kaur alias Jeeto Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 401Opium Act, 1878 — Section 9
High Courts26 Feb 2003Allowed
Mukhtiar Singh Vs State
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 220 : (2003) 3 RCR(Criminal) 502
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Drugs and Cosmetics Act, 1940 — Section 27(b)(ii), 27(d)
High Courts26 Feb 2003Dismissed
Rajinder Singh Cheema Vs Ram Saran Dass and Sons (H.U.F.)
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 165 : (2004) 137 PLR 737 : (2004) 1 RCR(Rent) 345
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts26 Feb 2003Allowed
Shambhu Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 342 : (2003) 3 RCR(Criminal) 190
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts26 Feb 2003Allowed
Baaj Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 69 : (2003) 3 RCR(Criminal) 526
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts25 Feb 2003Dismissed
Baba Balbir Singh Vs Ram Kishan Chela Budh Dass and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 250 : (2003) 2 CivCC 273 : (2003) 134 PLR 524 : (2003) 2 RCR(Civil) 407
Limitation Act, 1963 — Article 136
High Courts25 Feb 2003Allowed
Satnam Singh Vs The Presiding Officer, Labour Court and The General Manager, Punjab Roadways
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 639
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)C, 11A
High Courts25 Feb 2003
Gurmail Singh, Ishar Singh, Mohinder Kaur, Rani, Tara Singh and Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 313, 323, 324
High Courts25 Feb 2003Allowed
Jaswinder Kaur and Others Vs Additional Director, Consolidation and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 160 : (2003) 3 RCR(Civil) 131
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts25 Feb 2003
Ram Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 344 : (2003) 3 RCR(Criminal) 159
High Courts25 Feb 2003Dismissed
Boss Gears Ltd. Vs Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 230 : (2003) 135 PLR 232 : (2003) 3 RCR(Civil) 74 : (2004) 138 STC 451
Haryana General Sales Tax Rules, 1975 — Rule 28B
High Courts24 Feb 2003Dismissed
Smt. Amrit Bir Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 296 : (2003) 3 RCR(Civil) 191
Constitution of India, 1950 — Article 19, 31APunjab Land Reforms Act, 1972 — Section 2, 3, 4, 5, 7