High Courts07 Apr 2004
Jugraj Singh alias Kali and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 AICLR 958 : (2004) 3 RCR(Criminal) 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 48 of 69
High Courts07 Apr 2004
Birwati Vs Dharam Singh
Punjab And Haryana At Chandigarh · (2004) 3 Cri.CC 109 : (2005) 1 Marr.LJ 218 : (2004) 3 RCR(Criminal) 272
High Courts07 Apr 2004
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 Cri.CC 182 : (2005) 1 Crimes 451 : (2004) 3 RCR(Criminal) 262
High Courts07 Apr 2004
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 3 Cri.CC 59 : (2004) 2 RCR(Criminal) 645
High Courts07 Apr 2004Dismissed
Jati Singh Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2004) 3 RCR(Civil) 287
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 43A
High Courts07 Apr 2004Dismissed
Makhan Lal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 726 : (2004) 3 RCR(Civil) 716
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 19
High Courts07 Apr 2004Dismissed
Chander Kala Vs Lakshmi Dutt and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 742 : (2004) 4 RCR(Civil) 15
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts07 Apr 2004Dismissed
Phool Singh (Dead) through LRs. Vs Atma Ram and Another
Punjab And Haryana At Chandigarh · (2005) 139 PLR 209 : (2004) 4 RCR(Civil) 474 : (2004) 3 RCR(Criminal) 304
High Courts07 Apr 2004
Dharam Pal and others Vs Amar Devi alias Parwati and another
Punjab And Haryana At Chandigarh · (2004) 4 ICC 127 : (2005) 1 LJR 816 : (2004) 2 Marr.LJ 622 : (2004) 3 RCR(Civil) 536
High Courts07 Apr 2004Dismissed
Surjit Singh and Another Vs Manohar Lal and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 37 : (2005) 1 CivCC 162 : (2004) 138 PLR 684 : (2004) 3 RCR(Civil) 761
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts06 Apr 2004Allowed
Banta Singh Kartar Singh Iron and Steel Rolling Mills Vs CEGAT
Punjab And Haryana At Chandigarh · (2004) 170 ELT 271
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226
High Courts06 Apr 2004Dismissed
Zile Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 746 : (2004) 4 RCR(Civil) 3
Land Acquisition Act, 1894 — Section 23
High Courts06 Apr 2004Allowed
Rohin Kumar Sachdeva Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) CriLJ 3127 : (2004) 2 ILR (P&H) 76 : (2004) 2 RCR(Criminal) 964
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 190(1), 319
High Courts06 Apr 2004Dismissed
Smt. Madhu Garg Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2004) CriLJ 3726 : (2004) 2 ILR (P&H) 150 : (2004) 3 RCR(Criminal) 42
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)
High Courts05 Apr 2004Dismissed
Devinder Singh Vs Hardev Singh and Another
Punjab And Haryana At Chandigarh · AIR 2004 P&H 314 : (2004) 138 PLR 40 : (2004) 3 RCR(Civil) 157
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(3)
High Courts05 Apr 2004
Gurdev Singh Vs Dilbagh Singh
Punjab And Haryana At Chandigarh · (2005) 2 LJR 237 : (2005) 1 RCR(Civil) 301
High Courts05 Apr 2004Dismissed
Mani Ram Vs Daya Kishan
Punjab And Haryana At Chandigarh · (2004) 138 PLR 169
Evidence Act, 1872 — Section 63, 65
High Courts02 Apr 2004Allowed
Ex-Havildar Roop Singh Vs General Officer Commanding and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 1
Army Act, 1950 — Section 20(1), 20(3), 20(7)Army Rules, 1954 — Rule 17, 182Constitution of India, 1950 — Article 226
High Courts02 Apr 2004Dismissed
Raghbir Singh Vs Smt. Bhateri and Others
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 22 : (2004) 138 PLR 367 : (2004) 3 RCR(Civil) 564
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts02 Apr 2004Allowed
Bakhshish Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 742 : (2004) 3 RCR(Civil) 499
Punjab Land Reforms Act, 1972 — Section 12, 3, 7