COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 84 of 88

High Courts15 Jan 2003Dismissed

Smt. Vidhyawati @ Lali and Jita Ram Vs Om Parkash, Rajesh and State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0188

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 34, 354

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High Courts15 Jan 2003

Parmjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 187

Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 392, 411, 506

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High Courts15 Jan 2003Dismissed

Mahabir Parshad Vs Pt. Raghbhar Dayal (Deceased) through Legal Representatives

Punjab And Haryana At Chandigarh · (2003) 133 PLR 487 : (2003) 1 RCR(Rent) 187

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)

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High Courts15 Jan 2003Dismissed

The State of Punjab Vs Sohan Lal, Bir Bhan and Prabhu Dutt Sharma

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 609

Criminal Procedure Code, 1973 (CrPC) — Section 313, 390Essential Commodities Act, 1955 — Section 7Fertiliser (Control) Order, 1957 — Section 13

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High Courts15 Jan 2003

Darshan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0151

Criminal Procedure Code, 1973 (CrPC) — Section 401Punjab Excise Act, 1914 — Section 61(1)

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High Courts15 Jan 2003Dismissed

Sukhjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0137

Penal Code, 1860 (IPC) — Section 304A

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High Courts15 Jan 2003Dismissed

Narender Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 304A

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High Courts15 Jan 2003

Rattan Singh, Ajit Singh, Karnail Singh, Jarnail Singh and Harbhej Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 148, 149, 307, 308, 324

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High Courts15 Jan 2003

Teja Singh and Baldev Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 583

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Opium Act, 1878 — Section 9

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High Courts15 Jan 2003

Harish Kumar Aggarwal and Pioneer Sales Corporation Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3, 33

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High Courts15 Jan 2003

Prem Kumar, Lachman Dass, Kiran Bala and Bimla Devi Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0111

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 17, 18, 29, 3, 33Insecticides Rules, 1971 — Rule 25(5)

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High Courts15 Jan 2003

Dev Karan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 498A

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High Courts15 Jan 2003Dismissed

Mangal Singh and Another Vs Sh. Varinder Kumar and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 74 : (2003) 1 RCR(Rent) 642

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15, 15(5)

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High Courts15 Jan 2003Allowed

Jagtar Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 2 LLJ 763 : (2003) 134 PLR 134(2)

Industrial Disputes Act, 1947 — Section 25F, 33C(2)

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High Courts15 Jan 2003Allowed

Jaspal Singh alias Palla Vs U.T. Chandigarh

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0080

Penal Code, 1860 (IPC) — Section 120B, 376, 392, 506

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High Courts15 Jan 2003Dismissed

Dhyan Singh Vs The State of Haryana, Hari Singh, Daya Nand, Ranjit Singh and Ombir Singh

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0076

Penal Code, 1860 (IPC) — Section 34, 379, 427, 447

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High Courts15 Jan 2003Allowed

Durga Devi Vs Chander Sain and Another

Punjab And Haryana At Chandigarh · (2003) 133 PLR 744 : (2003) 1 RCR(Rent) 449

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)

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High Courts15 Jan 2003

Lal Singh, Darshan Singh and Kapoor Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34

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High Courts15 Jan 2003Allowed

Narajan Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 321 : (2003) 2 RCR(Civil) 146

Northern India Canal and Drainage Act, 1873 — Section 30FF

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High Courts15 Jan 2003Allowed

Bharat Singh Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 163 : (2003) 134 PLR 785 : (2003) 2 RCR(Rent) 208

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(5)

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