High Courts25 Feb 2004
Jagir Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 AICLR 427 : (2004) 2 RCR(Criminal) 738
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 58 of 69
High Courts25 Feb 2004
Rajinder Singh and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2004) 2 CCC 184 : (2004) 2 CCJ 120 : (2004) 2 RCR(Criminal) 773
High Courts25 Feb 2004
Sharda Nand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 906
High Courts25 Feb 2004Allowed
Nahra Vs Surji and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 308 : (2004) 137 PLR 205
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts25 Feb 2004
Matadin Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 LJR 11
High Courts25 Feb 2004Allowed
Hazura Singh and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2004) 137 PLR 642
Land Acquisition Act, 1894 — Section 18
High Courts25 Feb 2004Dismissed
Sudesh Kumari Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2004) 137 PLR 581
Constitution of India, 1950 — Article 226
High Courts25 Feb 2004
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 CCJ 642 : (2004) 2 RCR(Criminal) 363
High Courts25 Feb 2004
Rita Anand and others Vs Bhupinder Kumar
Punjab And Haryana At Chandigarh · (2004) 2 CCC 192 : (2004) 2 RCR(Criminal) 823
High Courts25 Feb 2004
Court on its own motion Vs State of Punjab & others
Punjab And Haryana At Chandigarh · (2004) 3 CCR 149 : (2004) 2 RCR(Criminal) 792
High Courts25 Feb 2004
Virender Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 3 AICLR 539 : (2004) 2 CCJ 121 : (2004) 2 RCR(Criminal) 775
High Courts25 Feb 2004
Ravinder Singh alias Babbu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 RCR(Criminal) 104
High Courts25 Feb 2004Dismissed
Ashok Industries Tanda Road Vs The United India Fire and General Insurance Company Ltd.
Punjab And Haryana At Chandigarh · (2004) 2 ARBLR 269 : (2004) 2 CivCC 504 : (2004) 137 PLR 324 : (2004) 3 RCR(Civil) 40
Arbitration Act, 1940 — Section 20
High Courts25 Feb 2004
Kapil Dev Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 AICLR 112 : (2004) 1 CCJ 614 : (2004) 3 Cri.CC 125 : (2004) 2 RCR(Criminal) 275
High Courts25 Feb 2004Allowed
Atma Singh and Others Vs Additional Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 578 : (2004) 3 RCR(Civil) 288
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts25 Feb 2004Dismissed
Ram Kishan Vs Kalu alias Karam Singh
Punjab And Haryana At Chandigarh · (2005) 139 PLR 596 : (2004) 4 RCR(Civil) 801
Specific Relief Act, 1963 — Section 34
High Courts25 Feb 2004Allowed
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 14 CriminalCC 555 : (2005) 3 RCR(Criminal) 271
Penal Code, 1860 (IPC) — Section 307, 328
High Courts25 Feb 2004
Charan Singh Vs Additional Director, Consolidation of Holdings, Punjab
Punjab And Haryana At Chandigarh · (2004) 3 LJR 531 : (2004) 3 RCR(Civil) 297
High Courts24 Feb 2004
Kotah Rubber Industries Limited Vs Assistant Excise and Taxation Commissioner (Inspection) and Another
Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 447 : (2004) 137 STC 460
Punjab General Sales Tax Act, 1948 — Section 21(1), 21(2)
High Courts24 Feb 2004Allowed
Ved Parkash Vs Bhana alias Jai Bhagwan
Punjab And Haryana At Chandigarh · (2004) CriLJ 3237 : (2004) 2 ILR (P&H) 498 : (2004) 2 RCR(Civil) 336 : (2004) 2 RCR(Criminal) 336
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420