High Courts13 Jul 2004Dismissed
Zile Singh Vs Om Parkash and Another
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 630 : (2004) 138 PLR 234 : (2005) 1 RCR(Rent) 206
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 35 of 69
High Courts13 Jul 2004Allowed
Manisha Gupta and Others Vs Board of Directors, HFC and Another
Punjab And Haryana At Chandigarh · (2005) 1 BC 251 : (2004) 138 PLR 110
State Financial Corporations Act, 1951 — Section 43A
High Courts13 Jul 2004Dismissed
Suresh Kumar and Others Vs Railway Protection Force and Others
Punjab And Haryana At Chandigarh · (2004) 10 CriminalCC 205 : (2004) 3 RCR(Criminal) 917
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482
High Courts13 Jul 2004Dismissed
State of Punjab Vs Shiv Kumar
Punjab And Haryana At Chandigarh · (2004) 13 CriminalCC 158 : (2005) 2 RCR(Criminal) 332
Opium Act, 1878 — Section 78, 9
High Courts12 Jul 2004Dismissed
Jagdeep Singh Vs Poonam
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 65 : (2004) 138 PLR 732 : (2004) 3 RCR(Civil) 799
Hindu Marriage Act, 1955 — Section 13
High Courts12 Jul 2004
National Insurance Co. Ltd. Vs Sansarwati
Punjab And Haryana At Chandigarh · (2005) 1 LJR 191 : (2004) 4 RCR(Civil) 216
High Courts09 Jul 2004Allowed
Diamond Industries Vs Arora Steel
Punjab And Haryana At Chandigarh · (2005) 1 BC 299 : (2004) 138 PLR 200
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Jul 2004Dismissed
Madan Lal, Commissioner of Income Tax Vs CBI/ACU-III
Punjab And Haryana At Chandigarh · (2004) CriLJ 3707 : (2004) 3 RCR(Criminal) 849
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts08 Jul 2004
Janak Rani Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 1 AICLR 600 : (2004) 4 RCR(Criminal) 884
High Courts08 Jul 2004Dismissed
Raj Kumar Vs Pushpa Devi
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 621 : (2004) 138 PLR 405 : (2004) 2 RCR(Rent) 328
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts08 Jul 2004Dismissed
Prem Sarup and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 737 : (2004) 4 RCR(Civil) 123
Constitution of India, 1950 — Article 226
High Courts08 Jul 2004
A.D. Gour Vs Punjab and Haryana High Court At Chandigarh
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 581
Constitution of India, 1950 — Article 226, 227
High Courts08 Jul 2004Dismissed
Harpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 818 : (2005) 2 RCR(Criminal) 127
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 43, 50Penal Code, 1860 (IPC) — Section 186, 324, 325, 326, 34
High Courts08 Jul 2004
Sukhdeep Kaur and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 889 : (2004) 4 RCR(Criminal) 188
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 366, 376
High Courts07 Jul 2004Allowed
Swarn Singh Vs Suba Singh and Others
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 786 : (2005) 141 PLR 642 : (2005) 4 RCR(Civil) 828
Registration Act, 1908 — Section 49
High Courts07 Jul 2004
Raj Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 10 CriminalCC 341 : (2004) 3 RCR(Criminal) 825
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Jul 2004Dismissed
Anil Kumar Vs Hazari Lal and Others
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 423 : (2004) 138 PLR 238 : (2004) 2 RCR(Rent) 651
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts07 Jul 2004Dismissed
Mahant Sarowar Nath Vs Tara Singh and Another
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 492 : (2004) 138 PLR 247 : (2004) 4 RCR(Civil) 711 : (2004) 2 RCR(Rent) 523
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts07 Jul 2004
Gurdip Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 4 RCR(Criminal) 514
High Courts07 Jul 2004
Dev Raj Katyal Vs Haryana Urban Development Authority through its Chief Administrator and another
Punjab And Haryana At Chandigarh · (2005) 1 LJR 539 : (2004) 3 RCR(Civil) 694