High Courts22 Jan 2003Dismissed
Smt. Prem Wati Vs Ramesh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 774 : (2003) 2 RCR(Rent) 302
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 80 of 88
High Courts22 Jan 2003Allowed
Krishan Kumar and Another Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 431 : (2003) 134 PLR 376 : (2003) 2 RCR(Criminal) 678 : (2003) 1 RCR(Rent) 690
Criminal Procedure Code, 1973 (CrPC) — Section 468East Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 9
High Courts22 Jan 2003Allowed
Som Parkash and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 143
High Courts22 Jan 2003Allowed
Bachan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 134 PLR 611 : (2003) 3 RCR(Criminal) 500
Punjab Police Rules, 1934 — Rule 13.15
High Courts22 Jan 2003Dismissed
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 184
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts22 Jan 2003Dismissed
Krishan Kumar Vs Smt. Gayatri Devi and Kiran Kumar minor through his mother and natural guardian Smt. Gayatri Devi
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts22 Jan 2003Dismissed
Gurmit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 687
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 408, 465
High Courts22 Jan 2003
Nirmal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 419
High Courts22 Jan 2003Dismissed
Balwinder Singh Vs Sukhbir Kaur
Punjab And Haryana At Chandigarh · (2003) 2 DMC 783 : (2003) 135 PLR 166 : (2003) 4 RCR(Civil) 126
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2
High Courts22 Jan 2003Allowed
Raghbir Singh Malik Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 611
High Courts22 Jan 2003Allowed
Rajesh Garg Vs The Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 682
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6, Order 11 Rule 7
High Courts22 Jan 2003
Harinder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427
High Courts22 Jan 2003
Romesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0183
Penal Code, 1860 (IPC) — Section 148, 149, 324, 326, 379
High Courts22 Jan 2003
Surjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 429
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts22 Jan 2003Allowed
Lal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 684
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16
High Courts22 Jan 2003Dismissed
Sat Pal, Mahi Pal Singh Singh, Jasbir Singh, Sh. Bani Singh and Sh. Mohinder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts22 Jan 2003
Deepak Narang Vs Babita Narang
Punjab And Haryana At Chandigarh · (2003) 2 CurLJ 10 : (2003) 3 LJR 75 : (2004) 2 Marr.LJ 536 : (2003) 3 RCR(Civil) 574
High Courts22 Jan 2003
Bhim Singh Vs Shashi Devi
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Civil) 682
High Courts22 Jan 2003
Vikram Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 192
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts22 Jan 2003Allowed
Darshan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 705 : (2003) 1 RCR(Criminal) 813
Criminal Procedure Code, 1973 (CrPC) — Section 313, 411Punjab Agricultural Produce Markets Act, 1961 — Section 37, 39