High Courts29 Jul 2004
Bharat Bhushan Madan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 3 CCC 122 : (2004) 4 RCR(Criminal) 426
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 30 of 69
High Courts29 Jul 2004
Kartar Singh & Co. Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2005) 1 PLR 821 : (2004) 4 RCR(Civil) 149
High Courts29 Jul 2004
Mohinderjit Singh Vs Hindustan Petroleum Corporation Ltd.and others
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Civil) 215
High Courts29 Jul 2004
Sant Nirmal Singh Vs Commissioner, Jalandhar Division
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Civil) 553
High Courts29 Jul 2004
Hansraj Sharma Vs Uttar Haryana Bijli Vitran Nigam Ltd. and Others
Punjab And Haryana At Chandigarh · (2005) 1 LLJ 837 : (2004) 138 PLR 431
Constitution of India, 1950 — Article 226, 227
High Courts29 Jul 2004
Pappu Vs State of U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 241
High Courts29 Jul 2004Allowed
State of Punjab and Another Vs Dharam Singh and Another
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 572
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15(H)
High Courts29 Jul 2004
Rame Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2005) 1 ICC 277 : (2004) 4 RCR(Civil) 487
High Courts28 Jul 2004Dismissed
Rajender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 568 : (2004) 4 RCR(Criminal) 910
Essential Commodities Act, 1955 — Section 7
High Courts28 Jul 2004Dismissed
Mangi Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 409 : (2004) 4 RCR(Criminal) 892
Criminal Procedure Code, 1973 (CrPC) — Section 100, 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50
High Courts28 Jul 2004Dismissed
Banti (deceased by L.R.) Vs Darshan Singh (deceased by L.R.) and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 74 : (2005) 1 RCR(Civil) 41
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100
High Courts28 Jul 2004Allowed
Karnail Singh and Another Vs Harinderpal Singh Khosa and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 655 : (2005) 1 RCR(Civil) 78
Civil Procedure Code, 1908 (CPC) — Section 148, 151Specific Relief Act, 1963 — Section 28
High Courts28 Jul 2004
Iqlam Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) CrLJ 3236 : (2004) 4 RCR(Criminal) 195
High Courts28 Jul 2004
Ashok Kumar Aggarwal Vs Municipality, Jind and another
Punjab And Haryana At Chandigarh · (2005) 1 LJR 124 : (2004) 4 RCR(Civil) 120
High Courts28 Jul 2004
Ram Chand Wason and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2005) 2 LJR 561 : (2004) 4 RCR(Civil) 382
High Courts28 Jul 2004Dismissed
Pawanjit Singh Vs Director General, BSF and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 259
Border Security Force Rules, 1969 — Rule 177
High Courts28 Jul 2004
Sanjay Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 4 AICLR 674 : (2004) 3 CCC 181 : (2004) 4 RCR(Criminal) 488
High Courts28 Jul 2004
Partap Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 139 PLR 200 : (2004) 4 RCR(Civil) 471
Land Acquisition Act, 1894 — Section 18, 23(2), 28
High Courts28 Jul 2004Dismissed
Manushya Swajati Kalyan Dharam Samaj Society Vs Gram Panchayat of Village Khera Sarai alias Bamni Khera
Punjab And Haryana At Chandigarh · (2005) 139 PLR 378 : (2004) 4 RCR(Civil) 689
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 16, 18, 23AEast Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 7
High Courts28 Jul 2004Dismissed
Gian Chand Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (2004) 138 PLR 385 : (2004) 2 RCR(Rent) 302
Civil Procedure Code, 1908 (CPC) — Section 102East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)