High Courts24 Feb 2003Allowed
Sh. Sham Lal Gupta Vs Shri Kulwinder Singh
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 341 : (2003) 134 PLR 704 : (2003) 2 RCR(Rent) 383
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 67 of 88
High Courts24 Feb 2003
Kikar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 173, 175, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Feb 2003
Vikram Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCC 18 : (2003) 2 RCR(Criminal) 805
High Courts24 Feb 2003Dismissed
Chuhar Singh, Jarnail Singh and Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 43
High Courts24 Feb 2003Dismissed
Union of India (UOI) and Another Vs Aravali Krishi Anuvanashak Ltd. and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 145 : (2003) 3 RCR(Civil) 381
Land Acquisition Act, 1894 — Section 23
High Courts21 Feb 2003Allowed
Bali Ram, Jagta @ Jagat Singh and Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0232
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 3Police Act, 1888 — Section 3
High Courts21 Feb 2003Dismissed
D.N. Metal Industries and Another Vs Chaman Lal and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 720 : (2003) 1 RCR(Rent) 551
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13 , 15(5)
High Courts21 Feb 2003Partly Allowed
Harchand Singh and Others Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0159
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2003Dismissed
Harjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 326, 376, 452, 506
High Courts21 Feb 2003Dismissed
Neki Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 837
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 171F, 171H
High Courts21 Feb 2003
Roshan Lal Vs Rehmat Ali
Punjab And Haryana At Chandigarh · (2003) 133 PLR 715
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts21 Feb 2003Dismissed
Raj Daler alias Kala Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2003Dismissed
Smt. Sarli Devi Vs Mool Chand and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 363 : (2003) 135 PLR 169 : (2004) 1 RCR(Civil) 403
Motor Vehicles Act, 1988 — Section 166
High Courts21 Feb 2003Dismissed
Subhash Chander Goel Vs Harvind Sagar
Punjab And Haryana At Chandigarh · AIR 2003 P&H 248
High Courts21 Feb 2003Dismissed
Jagdish and Another Vs Sanjay Kumar and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 286 : (2004) 138 PLR 489 : (2003) 2 RCR(Rent) 704
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
High Courts21 Feb 2003
Nanak Chand Vs Ami Lal and others
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Civil) 260
High Courts19 Feb 2003Allowed
Virinder Mohan and Others Vs Municipal Committee/Municipality Raman and Another
Punjab And Haryana At Chandigarh · AIR 2003 P&H 276 : (2003) 3 RCR(Civil) 97
Punjab Municipal Act, 1911 — Section 67
High Courts19 Feb 2003
The Punjab State Co-operative Supply and Marketing Federation Ltd. Vs Mohinder Pal Singh
Punjab And Haryana At Chandigarh · (2003) 3 BC 279
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 2003Allowed
Ravi Kumar Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0247
Constitution of India, 1950 — Article 226, 227
High Courts19 Feb 2003Dismissed
Des Raj Vs Raj Kumar
Punjab And Haryana At Chandigarh · (2003) 133 PLR 711
East Punjab Urban Rent Restriction Act, 1949 — Section 13