High Courts07 Feb 2003
Nikhilesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 DMC 503 : (2003) 3 RCR(Criminal) 268
Criminal Procedure Code, 1973 (CrPC) — Section 319, 438, 439Penal Code, 1860 (IPC) — Section 302, 304B, 498A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 73 of 88
High Courts07 Feb 2003Dismissed
Baldev Prasad Kashyap Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 269
Punjab Civil Service (General and Common Conditions of Services) Rules, 1994 — Rule 20
High Courts07 Feb 2003Allowed
Himanshu Chadha Vs Sangeeta
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 17 : (2003) 135 PLR 623 : (2003) 3 RCR(Civil) 516
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Hindu Marriage Act, 1955 — Section 13 , 14
High Courts06 Feb 2003Dismissed
Mst. Parimallam Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 113
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts06 Feb 2003
Harvinder Singh Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 689
Army Act, 1950 — Section 164Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20Constitution of India, 1950 — Article 226
High Courts06 Feb 2003Dismissed
Smt. Chameli Devi and Others Vs Suresh Chand and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 62 : (2003) 3 RCR(Civil) 743
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Feb 2003
Daksh Paraja Pati Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0152
High Courts06 Feb 2003Dismissed
Vikram Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Criminal) 733
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 323, 34, 342, 376, 376(2)
High Courts06 Feb 2003
State of Punjab Vs Nasib Singh
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 304
High Courts06 Feb 2003Dismissed
Lilu and Kuldip Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 52, 57
High Courts06 Feb 2003Allowed
Hukmi Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0046
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 6.17
High Courts06 Feb 2003Dismissed
Cyril Archibong Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52A(2), 80
High Courts05 Feb 2003Dismissed
Capt. Amarjit Singh Vs Prem Kumar and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 799
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(6)
High Courts05 Feb 2003
Hukma and Others Vs Manga and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 287 : (2003) 135 PLR 753
Civil Procedure Code, 1908 (CPC) — Section 148, 149Transfer of Property Act, 1882 — Section 53A
High Courts05 Feb 2003Dismissed
Ram Mehar Singh Vs Urmila Kumari
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 659 : (2004) 138 PLR 435 : (2005) 1 RCR(Civil) 330
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts05 Feb 2003Dismissed
Jangir Kaur Vs Chand Singh and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 250 : (2003) 4 RCR(Civil) 226
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts05 Feb 2003Allowed
Bhal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 187 : (2003) 1 RCR(Criminal) 750
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts05 Feb 2003
Kailash Devi Vs Jai Kishan (Lance Naik) and Another
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 87 : (2005) 1 ILR (P&H) 115 : (2004) 138 PLR 537 : (2004) 4 RCR(Civil) 111
Hindu Marriage (Punjab) Rules, 1956 — Rule 6Hindu Marriage Act, 1955 — Section 13(1)
High Courts05 Feb 2003Allowed
Gian Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 523 : (2003) 2 RCR(Criminal) 384
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 300, 467, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts05 Feb 2003Dismissed
Gurmit Singh Vs Veerpal Kaur
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 116 : (2004) 137 PLR 293 : (2004) 2 RCR(Civil) 180
Hindu Marriage Act, 1955 — Section 9