High Courts05 Feb 2003Allowed
Bakhshish Singh Vs Kanwar Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 230 : (2003) 3 RCR(Civil) 464
Specific Relief Act, 1963 — Section 19
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 74 of 88
High Courts05 Feb 2003Allowed
Madan Lal Vs The Depot Manager, Pepsu Road Transport Corporation and The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0243
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts05 Feb 2003Allowed
Om Parkash Vs Uda Ram and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 56 : (2003) 1 RCR(Civil) 831
High Courts05 Feb 2003Dismissed
Kirpal Singh adopted son of Sh. Sant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0236
Arms Act, 1959 — Section 21(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Dismissed
Baldev Singh Vs Rani alias Harmeet Kaur
Punjab And Haryana At Chandigarh · (2003) 135 PLR 164 : (2004) 1 RCR(Civil) 418
Hindu Marriage Act, 1955 — Section 13
High Courts05 Feb 2003Dismissed
Hari Singh Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0227
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2003Allowed
Shri Gobind Kumar Vs Krishan Lal Chakarwarti, Ram Chander and State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0225
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 133, 482, 561A
High Courts05 Feb 2003Dismissed
Ram Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0215
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Dismissed
Dr. J.S. Sethi and Another Vs Smt. Parkash Kaur
Punjab And Haryana At Chandigarh · (2003) 134 PLR 777
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts05 Feb 2003Allowed
Prithi Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0204
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2003
Mangal Singh Vs Additional Commissioner, Ferozepur Division
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 50 : (2004) 1 Cri.CC 129 : (2003) 4 RCR(Criminal) 422
High Courts05 Feb 2003Dismissed
Tilak Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 683
Penal Code, 1860 (IPC) — Section 392, 397
High Courts05 Feb 2003
Lakhwinder Singh alias Babbi and Balwant Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts05 Feb 2003Dismissed
Tikka Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts05 Feb 2003Allowed
Kuldip Rai and Ram Murti Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 446Penal Code, 1860 (IPC) — Section 366, 376
High Courts05 Feb 2003Dismissed
Nagina, Jagdish and Subash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 194
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 392
High Courts05 Feb 2003
Inderpal Singh, Balbir Singh, Tirlok Singh, Jagtar Singh, Hardip Singh and Geja Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0111
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324Probation of Offenders Act, 1958 — Section 4(1)
High Courts05 Feb 2003Dismissed
Punjab State Cooperative Supply and Marketing Federation Vs Presiding Officer Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 2 LLJ 620 : (2003) 133 PLR 728 : (2003) 2 RCR(Civil) 153 : (2003) 2 RCR(Civil) 438
Industrial Disputes Act, 1947 — Section 2
High Courts05 Feb 2003Dismissed
Nigai Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 411
High Courts05 Feb 2003Allowed
The Punjab State Cooperative Bank Ltd. Vs Union Territory Administration
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 662 : (2003) 134 PLR 552
Capital of Punjab (Development and Regulation) Act, 1952 — Section 9Constitution of India, 1950 — Article 226, 227Punjab Reorganisation Act, 1966 — Section 88