COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 85 of 88

High Courts15 Jan 2003Allowed

Ghan Shyam Sarda through his Attorney Sh. Brij Mohan Vyas Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts15 Jan 2003Dismissed

Subhash, Om Pati, Satyawan and Suraj Mal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0010

Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498, 498A

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High Courts14 Jan 2003

Badan Singh and Smt. Om Pati Vs Sh. R.K. Sondhi and State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 64

Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 120B, 193

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High Courts14 Jan 2003Allowed

Rajinder Singh and Others Vs Joginder Singh and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 175 : (2003) 1 RCR(Rent) 562

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Transfer of Property Act, 1882 — Section 109

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High Courts14 Jan 2003Dismissed

Balkar Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0245

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(11), 325

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High Courts14 Jan 2003Allowed

S. Gurmeet Pal Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2003) 133 PLR 685

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High Courts14 Jan 2003Dismissed

Raj Singh and Another Vs Commissioner

Punjab And Haryana At Chandigarh · (2003) 133 PLR 498 : (2003) 1 RCR(Civil) 681

Constitution of India, 1950 — Article 226, 227

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High Courts14 Jan 2003

Karnail Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2003) 2 LLJ 709 : (2003) 133 PLR 483 : (2003) 1 RCR(Civil) 1042

Constitution of India, 1950 — Article 226, 227

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High Courts14 Jan 2003Dismissed

Mamta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 2 DMC 365 : (2003) 1 RCR(Criminal) 407

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B

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High Courts14 Jan 2003Dismissed

Gurdeep Singh, Manmohan Singh, Kuljit Kaur, Inderpal Singh and Miss Harjinder Kaur Vs State of Punjab and Harpreet Kaur

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts13 Jan 2003Dismissed

Atma Ram Vs Om Pal and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 246 : (2003) 3 RCR(Civil) 91

Easements Act, 1882 — Section 15

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High Courts13 Jan 2003Allowed

Sudesh Kumar Agnihotri Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 133 PLR 490

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High Courts13 Jan 2003Dismissed

Lachhman Dass Vs Harbhajan Singh

Punjab And Haryana At Chandigarh · (2003) 133 PLR 488

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

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High Courts13 Jan 2003Dismissed

Tarlochan Singh Vs Joginder Singh

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 57 : (2003) 134 PLR 377 : (2003) 1 RCR(Rent) 630

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5), 15(6)

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High Courts13 Jan 2003

Haryana Urban Development Authority and Another Vs Raj Kumari Aneja

Punjab And Haryana At Chandigarh · (2004) 136 PLR 774 : (2004) 2 RCR(Civil) 639

Haryana Urban Development Authority Act, 1977 — Section 15

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High Courts12 Jan 2003Dismissed

Surjit Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2004) 137 PLR 32

Constitution of India, 1950 — Article 226Forest Service (Appointment by Promotion) Regulations, 1966 — Regulation 5(4)

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High Courts12 Jan 2003Dismissed

Devi Ram Vs Shanti Devi

Punjab And Haryana At Chandigarh · (2004) 137 PLR 552

Hindu Succession Act, 1956 — Section 15(2), 16

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High Courts12 Jan 2003

Court of its own Motion Vs A.J. Philip, Printer, Publisher and Officiating Editor the Tribune Press

Punjab And Haryana At Chandigarh · (2004) 136 PLR 421 : (2004) 1 RCR(Criminal) 867

Constitution of India, 1950 — Article 19(2)

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High Courts10 Jan 2003Dismissed

Union of India (UOI) Vs Nazar Singh and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 227 : (2003) 2 RCR(Civil) 20

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High Courts10 Jan 2003Dismissed

Smt. Ananti Devi Vs Smt. Vidya Devi

Punjab And Haryana At Chandigarh · (2003) 134 PLR 292 : (2003) 2 RCR(Civil) 25

Succession Act, 1925 — Section 63

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