High Courts19 Feb 2003Dismissed
Smt. Chander Kanta Vs Mohinder Partap Dogra
Punjab And Haryana At Chandigarh · AIR 2003 P&H 255 : (2003) 2 CivCC 564
Hindu Marriage Act, 1955 — Section 13B(2), 23(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 69 of 88
High Courts18 Feb 2003Dismissed
Thandi and Others Vs Kishori
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 590 : (2003) 135 PLR 627 : (2003) 3 RCR(Civil) 539
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2
High Courts18 Feb 2003Dismissed
Tarsem Lal and Others Vs Dharamshala Janj Ghar (Harijan)
Punjab And Haryana At Chandigarh · (2003) 134 PLR 721 : (2003) 2 RCR(Civil) 657
Societies Registration Act, 1860 — Section 6
High Courts18 Feb 2003
Parkash Kaur Vs Municipal Committee, Yamunanagar through its Executive Officer
Punjab And Haryana At Chandigarh · (2003) 1 CurLJ 653 : (2003) 2 PLJ 508 : (2003) 3 RCR(Civil) 98
High Courts18 Feb 2003Dismissed
Durga Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 832
Criminal Procedure Code, 1973 (CrPC) — Section 313, 411Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 23(1A), 24(2)Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts18 Feb 2003
Lawinder Singh @ Sodhi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0114
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Feb 2003
Ranjit Singh alias Jita Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 281 : (2004) 1 CLR 268 : (2003) 2 RCR(Criminal) 280
High Courts18 Feb 2003Dismissed
Navdeep Singh Vs I.I.T.T. College of Engineering and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 215
Constitution of India, 1950 — Article 226
High Courts18 Feb 2003Dismissed
Satya Naryan, Sudama and Dalbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0034
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 2003
Harpartap Rai Puri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 82 : (2004) 1 LJR 228 : (2003) 3 LLR 96 : (2003) 3 RCR(Civil) 249
High Courts17 Feb 2003Dismissed
Raj Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 263 ITR 491 : (2003) 134 PLR 722 : (2003) 2 RCR(Civil) 661
Constitution of India, 1950 — Article 14Haryana Municipal Act, 1973 — Section 2(1)
High Courts17 Feb 2003
The New India Assurance Company Limited Vs Dalip Singh @ Dalip Kumar and Another
Punjab And Haryana At Chandigarh · (2004) ACJ 313 : (2003) 135 PLR 141 : (2004) 1 RCR(Civil) 404
Motor Vehicles Act, 1988 — Section 168Workmens Compensation Act, 1923 — Section 4
High Courts17 Feb 2003Dismissed
Amarjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 729 : (2003) 2 RCR(Civil) 664
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts17 Feb 2003
Bant Singh and others Vs Financial Commissioner, Punjab and others
Punjab And Haryana At Chandigarh · (2003) 3 ICC 916 : (2003) 2 LLR 617 : (2003) 2 PLJ 370 : (2003) 2 RCR(Civil) 492
High Courts17 Feb 2003Dismissed
Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 313
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts17 Feb 2003
Anjali Vs Union Territory, Chandigarh, The Chief Engineer, Chandigarh Administration, The Superintending Engineer(Construction), The Executive Engineer(Horticulture), Division No. 2, The Commissioner, Municipal Corporation and The Executive Engineer (Horticulture), Municipal Corporation
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0071
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 2003Allowed
United India Insurance Co. Ltd. Vs New Moga Transport Co. and Others
Punjab And Haryana At Chandigarh · (2005) ACJ 986 : (2003) 134 PLR 605
Civil Procedure Code, 1908 (CPC) — Section 20C
High Courts16 Feb 2003Dismissed
Cyril Archibong Vs State of Union Territory
Punjab And Haryana At Chandigarh · (2003) 88 ECC 133 : (2003) 2 RCR(Criminal) 211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52A, 52A(2)
High Courts14 Feb 2003Allowed
Karam Singh Vs Arjan Singh and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 625 : (2003) 3 RCR(Civil) 537
Registration Act, 1908 — Section 17
High Courts14 Feb 2003Allowed
Haryana State Industrial Development Corporation Limited Vs The Presiding Officer, Labour Court, Chandigarh U.T. Administration and Rakesh Bhasin
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 947
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10(1), 2, 33C(2)