CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,719 of 4,620

High Courts22 Sept 2004Dismissed

Bimal Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 456 : (2005) 1 RCR(Criminal) 786

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 375, 376, 498A
Read judgment
High Courts21 Sept 2004Allowed

Raj Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 368 : (2005) 1 RCR(Criminal) 70

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 35Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 35, 42, 43
Read judgment
High Courts20 Sept 2004Dismissed

Baldev Singh Vs Jiwan Kumar Pathak

Punjab And Haryana At Chandigarh · (2005) 139 PLR 391 : (2004) 4 RCR(Civil) 719 : (2004) 2 RCR(Rent) 537

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8East Punjab Urban Rent Restriction Act, 1949 — Section 13
Read judgment
High Courts20 Sept 2004Allowed

Smt. Gayatri Jain, P.C.S. Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 140 PLR 225 : (2005) 2 RCR(Criminal) 535

Criminal Procedure Code, 1973 (CrPC) — Section 482East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A, 42, 45East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 16
Read judgment
High Courts18 Sept 2004Dismissed

Naresh Kumar Vs Lalit Mohan and Others

Punjab And Haryana At Chandigarh · (2005) 2 CivCC 416 : (2005) 139 PLR 721 : (2005) 1 RCR(Rent) 459

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6), 17(1)
Read judgment
High Courts18 Sept 2004Dismissed

Jagdish Chand Vs Surinder Kumar

Punjab And Haryana At Chandigarh · (2005) 139 PLR 509 : (2005) 1 RCR(Civil) 1 : (2004) 2 RCR(Rent) 647

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
Read judgment
High Courts18 Sept 2004

Ramesh Kumar Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 496 : (2005) 1 RCR(Criminal) 159

Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1)(d)Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
High Courts17 Sept 2004Dismissed

Daulat Ram Vs Kuldeep Singh Yadav

Punjab And Haryana At Chandigarh · (2005) 1 CivCC 783 : (2005) 139 PLR 496 : (2005) 1 RCR(Rent) 217

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 6A
Read judgment