High Courts29 May 2004
Pritam Singh Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 205 : (2005) 1 LLJ 218 : (2004) 3 RCR(Civil) 424
Industrial Disputes Act, 1947 — Section 10(1), 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 38 of 69
High Courts29 May 2004Dismissed
Ishwar Singh Vs Tara Chand and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 793 : (2005) 1 RCR(Civil) 7 : (2004) 2 RCR(Rent) 674
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts29 May 2004
Court on its Own Motion Vs Maneesh Chibber, Senior Correspondent, Hindustan Times Ltd.
Punjab And Haryana At Chandigarh · (2005) CriLJ 718 : (2004) 2 ILR (P&H) 343 : (2004) 3 RCR(Criminal) 523
Contempt of Courts Act, 1971 — Section 2, 2(1)
High Courts28 May 2004Allowed
Zarina Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2004) 138 PLR 422 : (2004) 3 RCR(Civil) 697
Haryana Panchayati Raj Act, 1994 — Section 51(2), 51(3)
High Courts28 May 2004Dismissed
Puran Singh (Dead) through LRs Vs Harphool Singh (Dead) through LRs
Punjab And Haryana At Chandigarh · (2005) 139 PLR 586 : (2004) 4 RCR(Civil) 776
Punjab Restitution of Mortgaged Lands Act, 1938 — Section 2
High Courts27 May 2004Dismissed
Smt. Rajni Vs Smt. Roshni and Another
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 594 : (2004) 138 PLR 207 : (2005) 1 RCR(Civil) 60
Limitation Act, 1963 — Article 27, 59, 6 , 6(5)
High Courts27 May 2004Allowed
National Consumer Awareness Group (Regd.) Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 233
Constitution of India, 1950 — Article 124(2), 217, 217(1), 222, 226Consumer Protection (Amendment) Act, 1993 — Section 16(1), 16(1)(A), 16(1)(B), 16(2), 16(3)Consumer Protection (Amendment) Act, 2002 — Section 13, 16, 16(1)(A), 20(1)
High Courts27 May 2004Dismissed
Dogar Ram Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 689 : (2004) 3 RCR(Civil) 756
Limitation Act, 1963 — Section 30Transfer of Property Act, 1882 — Section 51
High Courts27 May 2004Dismissed
Ram Lal and Another Vs Mohinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 49 : (2004) 138 PLR 582
Evidence Act, 1872 — Section 71
High Courts26 May 2004Allowed
Gulwant Singh (Deceased) through LRs. Vs Ajit Singh (Deceased) through LRs. and Another
Punjab And Haryana At Chandigarh · (2005) 139 PLR 106 : (2004) 4 RCR(Civil) 389
High Courts26 May 2004
Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 3 RCR(Criminal) 491
High Courts26 May 2004
Salinder Kaur and others Vs Kundan Singh and others
Punjab And Haryana At Chandigarh · (2005) 2 LJR 427 : (2004) 4 RCR(Civil) 483
High Courts26 May 2004Dismissed
National Insurance Co. Ltd. Vs Renu Bala and Others
Punjab And Haryana At Chandigarh · (2005) 2 ACC 495 : (2004) 3 ACC 721 : (2005) ACJ 619 : (2004) 138 PLR 320 : (2005) 1 RCR(Civil) 514
Motor Vehicles Act, 1988 — Section 166
High Courts26 May 2004Allowed
Chander Bhan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 322
Constitution of India, 1950 — Article 21
High Courts26 May 2004Dismissed
Vishwa Mittar Vs Manohar Lal Makkar
Punjab And Haryana At Chandigarh · (2004) 138 PLR 452 : (2004) 2 RCR(Rent) 177
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 15(5)
High Courts26 May 2004Allowed
Dhalu Ram and Others Vs Jessa Ram
Punjab And Haryana At Chandigarh · (2004) 138 PLR 251 : (2004) 2 RCR(Rent) 192
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts26 May 2004Allowed
Balwinder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 461 : (2004) 4 RCR(Criminal) 395
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts25 May 2004Dismissed
Balwan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 517 : (2004) 4 RCR(Criminal) 397
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 215, 25, 313, 427, 464Penal Code, 1860 (IPC) — Section 303, 304, 427(2)
High Courts25 May 2004
Tarlok Singh Vs Financial Commissioner Co-operation and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 368 : (2004) 138 PLR 355 : (2004) 3 RCR(Civil) 548
Punjab Land Revenue Act, 1887 — Section 45
High Courts25 May 2004
Amrit Singh Vs Tarlok Singh and others
Punjab And Haryana At Chandigarh · (2004) 3 LJR 572 : (2004) 3 RCR(Civil) 447