High Courts29 Jan 2003Dismissed
Jawand Singh Bhatia Vs Narinder Singh and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 730
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 77 of 88
High Courts29 Jan 2003Allowed
Autometers Limited Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 609
High Courts29 Jan 2003Allowed
Baldev Krishan Puri Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts29 Jan 2003Dismissed
Jagdish Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0234
Penal Code, 1860 (IPC) — Section 376
High Courts29 Jan 2003
Ram Mehar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 CLR 720 : (2003) 2 RCR(Criminal) 433
High Courts29 Jan 2003Allowed
Hardial Gupta Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts29 Jan 2003Dismissed
Vinod Kumar, Pardip Kumar and Kaka Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 591
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 386(1)
High Courts29 Jan 2003Partly Allowed
Ranjit Singh, Karnail Singh, Gurdip Singh alias Toni and Gurminder Singh alias Babu Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 325
High Courts29 Jan 2003
Balwinder Singh Vs State of U.T. Administration
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 582
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts29 Jan 2003Dismissed
State of Haryana Vs Leela Krishan, Tara Wanti, Gobind Ram and Pushpa
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 575
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts29 Jan 2003Dismissed
Mela Ram Vs Shri Lekh Raj
Punjab And Haryana At Chandigarh · (2003) 133 PLR 664 : (2004) 2 RCR(Rent) 86
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(2)
High Courts29 Jan 2003Allowed
Smt. Krishna Devi Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 533
High Courts29 Jan 2003Allowed
Gurdarshan Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 593
Criminal Procedure Code, 1973 (CrPC) — Section 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts29 Jan 2003
Satya Pal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 1 CCJ 279 : (2003) 1 RCR(Criminal) 812
High Courts29 Jan 2003
Bhalle Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts29 Jan 2003Allowed
Ram Kishan Shastri Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 760
Constitution of India, 1950 — Article 14, 16
High Courts29 Jan 2003
Hartej Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 602
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 41(1), 50
High Courts29 Jan 2003Allowed
Ajit Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22
High Courts29 Jan 2003Dismissed
Sher Singh and Others Vs Chandu Lal and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 164 : (2003) 1 RCR(Rent) 440
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts29 Jan 2003Dismissed
Manmohan Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 607