High Courts24 Sept 2004
Shanti Devi Vs Nand Kishore and others
Punjab And Haryana At Chandigarh · (2004) 09 P&H CK 0062
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 15 of 69
High Courts24 Sept 2004Dismissed
Ram Rattan Vs Shri Jagdish Sharan Jindal and Another
Punjab And Haryana At Chandigarh · (2005) 1 ACC 848 : (2006) ACJ 860 : (2005) 1 CivCC 799 : (2005) 107 FLR 333 : (2005) 139 PLR 313 : (2005) 2 RCR(Civil) 22
Motor Vehicles Act, 1939 — Section 110AA
High Courts23 Sept 2004Allowed
Raj Kumari Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 104 FLR 621 : (2004) 138 PLR 891
Constitution of India, 1950 — Article 226, 227
High Courts23 Sept 2004
Balwinder Singh Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 346
Passports Act, 1967 — Section 6(2)
High Courts23 Sept 2004Dismissed
Gill Transport Service Regd. Vs State Transport Appellate Tribunal
Punjab And Haryana At Chandigarh · AIR 2005 P&H 179 : (2005) 139 PLR 297 : (2005) 1 RCR(Civil) 40
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 80
High Courts22 Sept 2004Dismissed
Bimal Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 456 : (2005) 1 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 375, 376, 498A
High Courts22 Sept 2004Dismissed
Food Corporation of India Vs Sarwan Dass
Punjab And Haryana At Chandigarh · (2005) 139 PLR 487 : (2005) 1 RCR(Civil) 73
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Sept 2004Dismissed
Chet Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 552 : (2005) 1 RCR(Civil) 390
Constitution of India, 1950 — Article 14Haryana Ceiling on Land Holdings Act, 1972 — Section 12
High Courts21 Sept 2004Allowed
Dilbag Rai Manocha Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 SLJ 498
Constitution of India, 1950 — Article 14, 16(1), 226Legal Services Authorities Act, 1987 — Section 21(1)
High Courts21 Sept 2004Dismissed
Ashwani Kumar Rana Vs Balsharan Gautham and Another
Punjab And Haryana At Chandigarh · (2005) 139 PLR 389 : (2004) 4 RCR(Civil) 715 : (2004) 2 RCR(Rent) 559
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts21 Sept 2004Allowed
Ajit Singh Vs Gurbax Singh and Others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 574 : (2005) 140 PLR 777 : (2005) 1 RCR(Civil) 56
High Courts21 Sept 2004Allowed
Atam Parkash and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 2 LLJ 195
Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 12(3), 19(2), 2, 25F, 29
High Courts21 Sept 2004Allowed
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 368 : (2005) 1 RCR(Criminal) 70
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 35Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 35, 42, 43
High Courts20 Sept 2004Allowed
Gram Panchayat Vs Commissioner and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 260
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 7, 7(2)
High Courts20 Sept 2004Dismissed
Baldev Singh Vs Jiwan Kumar Pathak
Punjab And Haryana At Chandigarh · (2005) 139 PLR 391 : (2004) 4 RCR(Civil) 719 : (2004) 2 RCR(Rent) 537
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts20 Sept 2004
Ran Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 580
High Courts20 Sept 2004Dismissed
Smt. Misro and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 801 : (2005) 1 RCR(Civil) 365
Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 18
High Courts20 Sept 2004
Bimla Devi Vs Faquir Singh
Punjab And Haryana At Chandigarh · (2005) 2 LJR 834 : (2004) 4 RCR(Civil) 485
High Courts20 Sept 2004Allowed
Smt. Gayatri Jain, P.C.S. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 140 PLR 225 : (2005) 2 RCR(Criminal) 535
Criminal Procedure Code, 1973 (CrPC) — Section 482East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A, 42, 45East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16
High Courts18 Sept 2004Dismissed
Naresh Kumar Vs Lalit Mohan and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 416 : (2005) 139 PLR 721 : (2005) 1 RCR(Rent) 459
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6), 17(1)