High Courts16 Jan 2003
Baljit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 32(1)Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 83 of 88
High Courts16 Jan 2003
State of Punjab Vs Kuljit Singh alias Billa
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 623 : (2003) 2 RCR(Criminal) 629
High Courts16 Jan 2003
Aravali Pipes Limited and Sh. V.K. Bansal Vs Haryana State Industrial Development Corporation Ltd.
Punjab And Haryana At Chandigarh · (2003) 3 BC 176
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2003Dismissed
Darshan Kumar Vs Mahesh Kumar
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 671 : (2003) 1 RCR(Rent) 661
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts15 Jan 2003Dismissed
Lachhman Dass Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 296 : (2003) 1 RCR(Rent) 268
High Courts15 Jan 2003Allowed
Sant Ram Julka (Dead) through his L.Rs. and Others Vs Harjit Kaur Grewal and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 785 : (2004) 1 RCR(Rent) 470
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts15 Jan 2003Dismissed
Shambu Nath and Others Vs Deep Chand
Punjab And Haryana At Chandigarh · (2003) 134 PLR 80 : (2003) 1 RCR(Rent) 638
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15
High Courts15 Jan 2003
Kali Ram Vs State of Haryana, Sub-Divisional Magistrate, Station House Officer, Sunil Dutt and Sant Ram
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0256
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 146, 151
High Courts15 Jan 2003Allowed
Shri Naranjan Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 183
Northern India Canal and Drainage Act, 1873 — Section 30FF
High Courts15 Jan 2003Dismissed
Onkar Singh alias Kaku Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0244
Penal Code, 1860 (IPC) — Section 307, 34
High Courts15 Jan 2003Allowed
Mehar Dass, Puran Mal and Smt. Shanti Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 2203 : (2003) 3 RCR(Criminal) 431
Penal Code, 1860 (IPC) — Section 201, 306
High Courts15 Jan 2003Dismissed
Meer Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts15 Jan 2003Dismissed
Joginder Singh Vs Harnam Kaur
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Jan 2003Dismissed
Ashok Kumar Kathuria alias Santu Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 429
High Courts15 Jan 2003
Wazir Singh, Balbir and Rohtas Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 326, 34
High Courts15 Jan 2003Dismissed
Harbhajan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Jan 2003Allowed
Gian Chand Modi and Others Vs Sawan Ram Muni Lal
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 118 : (2003) 133 PLR 482 : (2003) 1 RCR(Civil) 677 : (2003) 1 RCR(Rent) 306
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts15 Jan 2003
Sukhdev Singh Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 245
High Courts15 Jan 2003Allowed
Kavis Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2456 : (2003) 133 PLR 500 : (2003) 1 RCR(Criminal) 801
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts15 Jan 2003Dismissed
Vinod Kumar Jain Vs Daya Nand through Sapra Drug Store, Mulkh Raj Sapra and State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 3513
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 34, 403, 406, 420