High Courts09 Mar 2004Dismissed
Jitender Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) CriLJ 2726 : (2004) 2 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) — Section 311
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,759 of 4,620
High Courts08 Mar 2004Dismissed
Balbir Singh Vs Kashmir Singh and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 35 : (2004) 3 RCR(Civil) 45
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 67, 68
High Courts08 Mar 2004Allowed
Partap Singh Narwal Vs Haryana State Co-op. Agr. and Another
Punjab And Haryana At Chandigarh · (2004) 3 LLJ 910 : (2004) 137 PLR 367
Constitution of India, 1950 — Article 14
High Courts08 Mar 2004Dismissed
S.S. Textiles Vs Commissioner of Central Excise
Punjab And Haryana At Chandigarh · (2004) 115 ECR 11 : (2004) 168 ELT 13
Central Excise Rules, 1944 — Rule 230, 96ZQ(7)Constitution of India, 1950 — Article 226
High Courts08 Mar 2004Dismissed
Siri Kishan Vs Dharampal and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Mar 2004Allowed
Commissioner of Income Tax Vs Rajan Kumar
Punjab And Haryana At Chandigarh · (2005) 272 ITR 377
Income Tax Act, 1961 — Section 256, 256(2), 271(1)
High Courts05 Mar 2004
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 DMC 770 : (2004) 2 RCR(Criminal) 486
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Mar 2004Allowed
Commissioner of Central Excise Vs Guide Valve Industries
Punjab And Haryana At Chandigarh · (2004) 94 ECC 390 : (2004) 114 ECR 410 : (2004) 167 ELT 134
Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts05 Mar 2004Allowed
Smt. Usha Rani and Others Vs Om Parkash Sharma and Others
Punjab And Haryana At Chandigarh · (2004) 3 ACC 944 : (2005) ACJ 813 : (2004) 137 PLR 557 : (2004) 4 RCR(Civil) 76
Motor Vehicles Act, 1988 — Section 166
High Courts05 Mar 2004Allowed
Abhey Yograj Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2004) CriLJ 2443 : (2004) 2 ILR (P&H) 513 : (2004) 2 RCR(Criminal) 437
Criminal Procedure Code, 1973 (CrPC) — Section 204, 227Insecticides Act, 1968 — Section 33
High Courts04 Mar 2004Allowed
Rayat Educational and Research Trust Vs P.S.E.B.
Punjab And Haryana At Chandigarh · AIR 2004 P&H 230 : (2004) 137 PLR 370 : (2004) 2 RCR(Civil) 603
Constitution of India, 1950 — Article 226
High Courts04 Mar 2004
Commissioner of Central Excise Vs Arti Steel Ltd.
Punjab And Haryana At Chandigarh · (2004) 114 ECR 887 : (2004) 168 ELT 10
Central Excises and Salt Act, 1944 — Section 11BB, 35H
High Courts04 Mar 2004Dismissed
Gurcharan Singh and Another Vs Gurudwara Shri Singh Sabha (Regd.)
Punjab And Haryana At Chandigarh · AIR 2004 P&H 270 : (2005) 1 ILR (P&H) 25 : (2004) 137 PLR 330 : (2004) 2 RCR(Civil) 532
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5)
High Courts04 Mar 2004Dismissed
Bagga Singh Vs Gurbaj Singh
Punjab And Haryana At Chandigarh · (2004) 137 PLR 591 : (2004) 2 RCR(Civil) 586
Specific Relief Act, 1963 — Section 28
High Courts04 Mar 2004Dismissed
Hawa Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 75 : (2004) 3 RCR(Civil) 569
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Mar 2004Dismissed
State of Punjab and Others Vs Satluj Constructions Ltd.
Punjab And Haryana At Chandigarh · (2005) 1 ARBLR 79 : (2004) 138 PLR 172
Constitution of India, 1950 — Article 227
High Courts04 Mar 2004Dismissed
Jaswinder Singh Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 593 : (2004) 4 RCR(Civil) 785
Specific Relief Act, 1963 — Section 20
High Courts03 Mar 2004Dismissed
Mrs. K. Naqvi Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 11
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 14, 16, 21(A), 226, 29(2)Punjab Privately Managed Recongnised Schools Employees (Security of Service) Act, 1979 — Section 2
High Courts03 Mar 2004
Tahir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 9 CriminalCC 499 : (2004) 2 RCR(Criminal) 376
Punjab Prohibition of Cow Slaughter Act, 1955 — Section 3
High Courts03 Mar 2004Dismissed
Chand Singh Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 415
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 45