High Courts12 Feb 2003Dismissed
Madan Lal Vs Dharambir
Punjab And Haryana At Chandigarh · (2003) 134 PLR 120 : (2003) 1 RCR(Rent) 691
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 71 of 88
High Courts12 Feb 2003Dismissed
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 3312
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts12 Feb 2003Allowed
Jagseer Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)
High Courts12 Feb 2003Dismissed
Jagir Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 401Punjab Excise Act, 1914 — Section 61(1)
High Courts12 Feb 2003
Sukhvinder Singh Vs Kapoor Singh, Balvinder Singh, Kulvinder Singh and State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0171
Penal Code, 1860 (IPC) — Section 379, 380, 382, 383
High Courts12 Feb 2003
Mukhtiar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0155
Penal Code, 1860 (IPC) — Section 334, 335
High Courts12 Feb 2003Dismissed
Er. Balwinder Singh Gill Vs The Secretary, Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2003) 133 PLR 695
High Courts12 Feb 2003
Pushpa Devi Vs Amar Chand
Punjab And Haryana At Chandigarh · (2003) 3 LJR 242 : (2004) 1 Marr.LJ 231 : (2003) 3 RCR(Civil) 739
High Courts12 Feb 2003Dismissed
Des Raj Khanna Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 675
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55
High Courts12 Feb 2003
Shamsher Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0115
Penal Code, 1860 (IPC) — Section 279 , 304
High Courts12 Feb 2003
Hakam Singh Vs Balwinder Singh and another
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 418
High Courts12 Feb 2003
Vinod Layall Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 667
High Courts12 Feb 2003Allowed
Chattar Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0089
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 5.32
High Courts12 Feb 2003Dismissed
Raghbir Singh Vs K.K. Gupta
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts12 Feb 2003Allowed
Sheela Devi and Another Vs Hazura Singh
Punjab And Haryana At Chandigarh · (2003) 134 PLR 602 : (2003) 2 RCR(Rent) 163
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts12 Feb 2003
Mohinder Singh and Smt. Sato Vs The State of Punjab and Devinder Singh
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts12 Feb 2003Allowed
Gautam Parkash Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (2004) 136 PLR 625 : (2003) 2 RCR(Rent) 14
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts12 Feb 2003Allowed
Harbans Singh Vs Chetan Dass
Punjab And Haryana At Chandigarh · (2003) 134 PLR 705 : (2003) 2 RCR(Rent) 137
East Punjab Urban Rent Restriction Act, 1949 — Section 19(3), 9(2)
High Courts12 Feb 2003Dismissed
Sant Kumar and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) CriLJ 2949 : (2003) 2 RCR(Criminal) 431
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 197Punjab Police Rules, 1934 — Rule 12.1
High Courts12 Feb 2003
Bhupinder Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) CriLJ 3394 : (2003) 2 RCR(Criminal) 413
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A