High Courts21 Aug 2004
Gurnam Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 476
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 23 of 69
High Courts21 Aug 2004
Arjun Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 253 : (2004) 4 RCR(Criminal) 506
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2
High Courts21 Aug 2004Allowed
Ranbir alias Billa Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 521 : (2004) 4 RCR(Criminal) 445
Penal Code, 1860 (IPC) — Section 376
High Courts20 Aug 2004
Mam Chand and others Vs Gram Panchayat Kheri Matarwa and others
Punjab And Haryana At Chandigarh · (2005) 2 LJR 832 : (2004) 4 RCR(Civil) 486
High Courts20 Aug 2004Allowed
Chand Vs Special Secretary to Government of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 881 : (2004) 4 RCR(Civil) 481
Punjab Panchayati Raj Act, 1994 — Section 20(3)
High Courts19 Aug 2004
State of Punjab Vs Hans Raj and others
Punjab And Haryana At Chandigarh · (2005) 1 LJR 584 : (2004) 4 RCR(Civil) 282
High Courts19 Aug 2004Allowed
M/s United Pesticides Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 573 : (2005) 1 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24, 24(3), 24(4), 29, 3(k)(i)
High Courts19 Aug 2004Dismissed
Kailash Bai @ Kailash Rani Vs Additional Civil Judge, Senior Division and Others
Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 432 : (2005) 139 PLR 22 : (2004) 4 RCR(Civil) 530
Haryana Panchayati Raj Election Rules, 1994 — Rule 41, 65, 65(1)
High Courts19 Aug 2004
Het Ram Vs Rajesh Kumar and another
Punjab And Haryana At Chandigarh · (2004) 3 CCJ 103 : (2004) 4 RCR(Criminal) 202
High Courts19 Aug 2004Allowed
Mohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 307 : (2005) 139 PLR 425 : (2004) 4 RCR(Criminal) 260
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts19 Aug 2004Dismissed
Krishan Lal Kacker Vs Ram Chander
Punjab And Haryana At Chandigarh · (2005) 139 PLR 269
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 54
High Courts19 Aug 2004Allowed
Bant Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 139 PLR 136 : (2004) 4 RCR(Civil) 564
Land Acquisition Act, 1894 — Section 18, 51A
High Courts18 Aug 2004
H.S. Sodhi Vs Oriental Bank of Commerce
Punjab And Haryana At Chandigarh · (2005) 140 PLR 805
Constitution of India, 1950 — Article 14, 16, 226, 227Oriental Bank of Commerce (Employees) Pension Regulations, 1995 — Regulation 26
High Courts18 Aug 2004Allowed
Mehar Singh and Others Vs Firm Pakhar Singh Amir Singh and Others
Punjab And Haryana At Chandigarh · (2004) 08 P&H CK 0177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 227
High Courts18 Aug 2004Dismissed
Jai Lal Vs Chhattar Singh and Others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 779 : (2005) 139 PLR 585 : (2004) 4 RCR(Civil) 775
Registration Act, 1908 — Section 17
High Courts18 Aug 2004Dismissed
Jaswant Singh alias Jassa Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 643 : (2005) 1 RCR(Criminal) 802
Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 172, 313, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 42(1), 42(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts18 Aug 2004
Lachhman Dass (Died) through Lrs and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) 139 PLR 275 : (2005) 1 RCR(Civil) 77
Land Acquisition Act, 1894 — Section 11, 18
High Courts18 Aug 2004Dismissed
The State of Punjab Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 65 : (2004) 4 RCR(Civil) 214
Land Acquisition Act, 1894 — Section 23
High Courts18 Aug 2004Allowed
Raghbir Singh and Others Vs Sansar Chand and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 841 : (2004) 2 RCR(Rent) 670
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts18 Aug 2004Allowed
Surinder Kumar Jain and Another Vs Ravinder Kalra
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 277 : (2005) 139 PLR 716 : (2004) 2 RCR(Rent) 563
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(3), 15(3), 15(4), 15(6)