High Courts19 Dec 2003
Vijay Mahajan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 C.C.Cases 272 : (2005) 1 CLR 409 : (2004) 1 RCR(Criminal) 981
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,773 of 4,620
High Courts19 Dec 2003Allowed
Shri Ambika Steel Rolling Mills Vs Commr. of C. Ex.
Punjab And Haryana At Chandigarh · (2006) 200 ELT 530
Central Excises and Salt Act, 1944 — Section 35F
High Courts19 Dec 2003Dismissed
Punjab National Bank Vs Khazan Singh and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 282 : (2005) 2 BC 38 : (2004) 138 PLR 458 : (2004) 3 RCR(Civil) 96
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Contract Act, 1872 — Section 10, 2Evidence Act, 1872 — Section 115, 85
High Courts19 Dec 2003Allowed
Hukmi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 512 : (2004) 1 RCR(Criminal) 934
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20(b)
High Courts19 Dec 2003Dismissed
Megh Raj Goyal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 388 : (2004) 2 RCR(Criminal) 50
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts18 Dec 2003
Sharanjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 RCR(Criminal) 71
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts18 Dec 2003
Court on its Own Motion Vs Ujagar Singh and Another
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 387
Contempt of Courts Act, 1971 — Section 10, 11, 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 407, 482
High Courts18 Dec 2003Allowed
Krishani Devi and Others Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 611 : (2004) 137 PLR 442 : (2004) 2 RCR(Civil) 542
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts18 Dec 2003
Ajay Kashyap Vs Smt. Mohini Nijhawan
Punjab And Haryana At Chandigarh · AIR 2004 P&H 193 : (2004) 2 CivCC 69 : (2004) 1 ILR (P&H) 530 : (2004) 137 PLR 411 : (2004) 2 RCR(Civil) 204 : (2004) 1 RCR(Rent) 349
Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 42, 44, 45East Punjab Urban Rent Restriction Act, 1949 — Section 2Haryana Housing Board Act, 1971 — Section 4
High Courts18 Dec 2003
Ranbaxy Laboratories Vs Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · AIR 2004 P&H 137
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 141Electricity (Supply) Act, 1948 — Section 49, 79
High Courts18 Dec 2003Allowed
Bishambar Das Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 502 : (2004) 2 RCR(Civil) 467
Land Acquisition Act, 1894 — Section 18, 23(IA), 28, 34
High Courts18 Dec 2003Allowed
Gurjant Singh and Others Vs Surjit Singh and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 257 : (2004) 138 PLR 469 : (2004) 3 RCR(Civil) 93
Punjab Land Revenue Act, 1887 — Section 44Transfer of Property Act, 1882 — Section 122
High Courts18 Dec 2003
Dalip Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2004) 2 LJR 425 : (2004) 2 RCR(Civil) 176
High Courts18 Dec 2003
Sabita Behl Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 659
High Courts18 Dec 2003Allowed
Harmesh Chand Vs The Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 480 : (2004) 137 PLR 37 : (2004) 2 RCR(Civil) 3
Constitution of India, 1950 — Article 14, 226
High Courts18 Dec 2003Dismissed
Anil Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2004) CriLJ 1681 : (2004) 1 ILR (P&H) 469 : (2004) 1 RCR(Criminal) 488
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 9Essential Commodities (Special Provisions) Act, 1981 — Section 3, 3(1)Essential Commodities Act, 1955 — Section 12A, 12AA, 3, 7
High Courts18 Dec 2003
Malkiat Singh (Dead) through his LRs. Vs Om Parkash and Another
Punjab And Haryana At Chandigarh · AIR 2004 P&H 253 : (2004) 3 CivCC 15 : (2004) 136 PLR 431 : (2004) 2 RCR(Civil) 833
High Courts18 Dec 2003
Ranbaxy Laboratories Ltd. Vs Punjab State Electricity Boad
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 592 : (2004) 1 ILR (P&H) 303 : (2004) 137 PLR 101 : (2004) 1 RCR(Civil) 816
Civil Procedure Code, 1908 (CPC) — Section 9Electricity (Supply) Act, 1948 — Section 49, 79Electricity (Supply) Regulations, 1984 — Regulation 142 , 142.1, 142.2, 142.3, 142.4
High Courts17 Dec 2003Allowed
Dev Raj and Others Vs Teja Singh and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 709 : (2004) 2 RCR(Civil) 753
Waqf Act, 1954 — Section 5(2)
High Courts17 Dec 2003Dismissed
Gurcharan Singh and Others Vs M.L. Kapur and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 76 : (2004) 2 RCR(Rent) 113
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)