High Courts20 Jul 2004Dismissed
Jai Lal Jangra Vs Shree Vishav Karma Mandir Dharmshala and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 597 : (2004) 2 RCR(Rent) 293
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 33 of 69
High Courts20 Jul 2004Dismissed
Nirmal Singh Vs Mohd. Bashir
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 121 : (2004) 138 PLR 532 : (2004) 2 RCR(Rent) 297
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts20 Jul 2004Dismissed
Ambika Food Product Private Limited Vs The Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 502 : (2005) 2 RCR(Civil) 207
Constitution of India, 1950 — Article 14
High Courts20 Jul 2004
Maanjitender Singh Sethi and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2005) 1 AICLR 555 : (2004) 4 RCR(Criminal) 903
High Courts20 Jul 2004Dismissed
Ramesh Kumar Vs Vijay Kumar and Others
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 644 : (2004) 4 RCR(Civil) 146 : (2004) 2 RCR(Rent) 331
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts19 Jul 2004Allowed
Ranjit Singh Dhillon Vs Punjab School Education Board and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 382 : (2004) 138 PLR 501 : (2004) 3 RCR(Civil) 802
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2004Dismissed
Shri Gaurav Nagpal Vs Smt. Sumedha Nagpal
Punjab And Haryana At Chandigarh · AIR 2005 P&H 33 : (2004) 138 PLR 396 : (2004) 4 RCR(Civil) 117
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 227
High Courts19 Jul 2004
Khazana Ram Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (2005) 1 AICLR 307 : (2005) 1 HLR 129 : (2004) 4 RCR(Criminal) 902
High Courts19 Jul 2004
Murti Devi Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 912
High Courts19 Jul 2004Allowed
Ashok Kumar and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 10 CriminalCC 563 : (2004) 3 RCR(Criminal) 854
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 149
High Courts19 Jul 2004
Shanti Sarup Gupta Vs Assistant Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2004) 190 CTR 564 : (2005) 272 ITR 463
Income Tax Act, 1961 — Section 132(5)
High Courts19 Jul 2004Dismissed
Harwinder Singh Vs Balwinder Singh and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 126
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Jul 2004
Maninder Singh and another Vs Union Territory Chandigarh and others
Punjab And Haryana At Chandigarh · (2004) 3 CCC 115 : (2004) 4 RCR(Criminal) 420
High Courts19 Jul 2004Dismissed
Commissioner of C. Ex. Vs Oswal Agro Furane Ltd.
Punjab And Haryana At Chandigarh · (2004) 174 ELT 165
Central Excises and Salt Act, 1944 — Section 35GCustoms, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 41
High Courts19 Jul 2004Allowed
Kartar Singh and Co. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 821
Constitution of India, 1950 — Article 19(1), 226, 227
High Courts17 Jul 2004Dismissed
Radha Rani Vs Har Bhagwan
Punjab And Haryana At Chandigarh · (2004) 07 P&H CK 0153
Penal Code, 1860 (IPC) — Section 323, 34
High Courts17 Jul 2004Dismissed
Raj Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 114 : (2004) 4 RCR(Civil) 540
Land Acquisition Act, 1894 — Section 23
High Courts17 Jul 2004Dismissed
Dev Goswami Vs Gulshan Sharma
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 626 : (2004) 138 PLR 388 : (2004) 4 RCR(Civil) 821
Hindu Marriage Act, 1955 — Section 13(1)
High Courts17 Jul 2004Dismissed
Gulzar Singh Vs Sulakhan Singh and Others
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 340 : (2004) 138 PLR 123
Transfer of Property Act, 1882 — Section 41
High Courts16 Jul 2004Dismissed
The State of Punjab and Others Vs Ramesh Kumar
Punjab And Haryana At Chandigarh · (2005) 1 ARBLR 128 : (2004) 138 PLR 548 : (2004) 4 RCR(Civil) 237
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 5, 2(9)