COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2003

1,755 judgments · page 88 of 88

High Courts08 Jan 2003Dismissed

Lachhman Dass Vs Om Parkash (Died) through L.Rs.

Punjab And Haryana At Chandigarh · (2004) 136 PLR 796 : (2003) 3 RCR(Civil) 621 : (2003) 2 RCR(Rent) 204

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

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High Courts08 Jan 2003Allowed

Dilbagh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) CriLJ 2466 : (2003) 1 RCR(Criminal) 786

Penal Code, 1860 (IPC) — Section 409

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High Courts08 Jan 2003Dismissed

Ram Piari Vs Accountant General Haryana

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 85 : (2004) 136 PLR 631 : (2003) 2 RCR(Rent) 20

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

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High Courts08 Jan 2003Dismissed

The Punjab Water Supply and Sewerage Board and Another Vs The Presiding Officer, Labour Court and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 613

Industrial Disputes Act, 1947 — Section 25FPunjab Water Supply and Sewerage Board Act, 1976 — Section 18

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High Courts07 Jan 2003Dismissed

Darshan Kaur Vs Kashmir Singh

Punjab And Haryana At Chandigarh · (2004) 1 DMC 257 : (2003) 135 PLR 552 : (2003) 3 RCR(Civil) 558

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts07 Jan 2003Dismissed

Suresh Garg Vs State of Punjab and Food Inspector

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 604

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7, 9

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High Courts07 Jan 2003Dismissed

Surinder Singh Parmar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 108

Constitution of India, 1950 — Article 14, 16

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High Courts07 Jan 2003

Industrial Cables (India) Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 132 STC 210

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts06 Jan 2003Allowed

Gurcharan Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 2 LLJ 1075 : (2003) 134 PLR 104 : (2003) 1 RCR(Civil) 913

Constitution of India, 1950 — Article 14, 16Punjab Civil Services Rules — Rule 7.3B

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High Courts06 Jan 2003Dismissed

State of Haryana Vs Attar Singh and Mukhtiar Singh

Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 201

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 323, 324, 326, 34

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High Courts06 Jan 2003Allowed

Charanjit Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 110

Constitution of India, 1950 — Article 14, 16

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High Courts06 Jan 2003

Lachhman Singh and Kaka Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0216

Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 148, 302, 34

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High Courts06 Jan 2003Dismissed

Raminder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 97 FLR 1145 : (2003) 134 PLR 107

Police Act, 1861 — Section 17

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High Courts06 Jan 2003Dismissed

Commissioner of Income Tax Vs Nawanshahar Central Co-operative Bank Ltd.

Punjab And Haryana At Chandigarh · (2004) 186 CTR 459 : (2003) 263 ITR 320

Income Tax Act, 1961 — Section 80P(2)Trusts Act, 1882 — Section 20

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High Courts04 Jan 2003Allowed

Guru Jambheshwar University Vs Satpal Singh and Another

Punjab And Haryana At Chandigarh · (2004) 2 LLJ 553

Industrial Disputes Act, 1947 — Section 2, 25F

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