High Courts29 Jan 2003Dismissed
Bishan Singh Vs Om Parkash
Punjab And Haryana At Chandigarh · (2003) 133 PLR 732
East Punjab Urban Rent Restriction Act, 1949 — Section 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 78 of 88
High Courts29 Jan 2003Dismissed
Smt. Vidyawati Vs Hari Ram
Punjab And Haryana At Chandigarh · (2003) 134 PLR 123 : (2003) 1 RCR(Rent) 719
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts29 Jan 2003Dismissed
Harbilash Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 581 : (2003) 2 RCR(Civil) 712
Evacuee Interest (Separation) Act, 1951 — Section 9(2)
High Courts29 Jan 2003Allowed
Pardeep Singh, Naurang Singh, Pritam Singh and Gurdip Singh Vs The State of Punjab, The Senior Superintendent of Police, Shri Kanwarpal Singh Bajwa, Shri Ram Dass, Baldev Singh and The Sub Divisional Magistrate
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 688
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts29 Jan 2003Allowed
Ram Chand and Another Vs Punjab State
Punjab And Haryana At Chandigarh · (2003) 2 BC 702 : (2003) 2 RCR(Criminal) 366
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jan 2003Dismissed
Sh. Puran Singh and Another Vs Mahant Bhagwan Dass Chela Mahant Narain Dass and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 385 : (2003) 1 RCR(Rent) 538
East Punjab Urban Rent Restriction Act, 1949 — Section 15(3), 15(5)
High Courts29 Jan 2003
Smt. Sushila Mittal Vs Sh. Sarup Chand
Punjab And Haryana At Chandigarh · (2004) 136 PLR 797 : (2004) 1 RCR(Rent) 476
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(2)
High Courts29 Jan 2003Dismissed
Jagir Singh Sidhu Vs Harbeant Singh
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 199 : (2003) 3 RCR(Criminal) 631
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397(2), 482, 483Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 34, 406, 420, 460
High Courts29 Jan 2003
Harjit Kaur Vs Roop Lal
Punjab And Haryana At Chandigarh · AIR 2004 P&H 22 : (2003) 135 PLR 864 : (2003) 4 RCR(Civil) 449 : (2003) 4 RCR(Civil) 49
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts29 Jan 2003
Narinder Kaur Vs Narinder Pal and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 238 : (2003) 3 RCR(Civil) 85
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Jan 2003
Swedit Kaur Vs Sh.Mohan Singh
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 451 : (2005) 1 Marr.LJ 220 : (2004) 2 Marr.LJ 152 : (2004) 2 RCR(Civil) 15
High Courts28 Jan 2003Allowed
Smt. Janak Dulari Khosla Vs Jaswinder Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 626 : (2003) 2 RCR(Rent) 2
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts28 Jan 2003Allowed
Kali Charan Keshan and Others Vs Vishvanath and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 562 : (2003) 2 RCR(Rent) 172
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)Trusts Act, 1882 — Section 47
High Courts28 Jan 2003
Pt. Sant Ram Vs Pt. Sadhu Ram
Punjab And Haryana At Chandigarh · AIR 2003 P&H 261 : (2003) 2 RCR(Civil) 255
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 9
High Courts28 Jan 2003
Karamjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 1167 : (2003) 135 PLR 271
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Jan 2003Dismissed
P.S. Bajwa and Another Vs Yadvindra Public School Association
Punjab And Haryana At Chandigarh · (2003) 134 PLR 782
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Jan 2003
Amarjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 676
High Courts27 Jan 2003Allowed
Harblas Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 757
Industrial Disputes Act, 1947 — Section 25F
High Courts27 Jan 2003
Karamjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 680
High Courts27 Jan 2003Allowed
Gopal Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 139
Constitution of India, 1950 — Article 226, 227