High Courts03 Dec 2003
Sham Kaur Vs Malagar Singh and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 814 : (2004) 2 RCR(Civil) 22
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,777 of 4,620
High Courts03 Dec 2003
Iqbal Singh and Another Vs Gurdev Kaur and Another
Punjab And Haryana At Chandigarh · AIR 2004 P&H 191 : (2004) 2 CivCC 415 : (2004) 4 RCR(Civil) 130
Specific Relief Act, 1963 — Section 10
High Courts03 Dec 2003Dismissed
State of Haryana Vs Baldeva and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 524 : (2004) 1 RCR(Civil) 831
Land Acquisition Act, 1894 — Section 18
High Courts03 Dec 2003Dismissed
Baldev Singh Vs Rachan Singh (Since Died) through LRs and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 690 : (2004) 136 PLR 493
High Courts03 Dec 2003Dismissed
Ram Chand Premi Vs Nawab Kaur
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 188 : (2004) 137 PLR 422 : (2004) 2 RCR(Civil) 237
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 105
High Courts02 Dec 2003
Gurmit Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 70 : (2004) 1 RCR(Criminal) 147
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts02 Dec 2003Dismissed
Avtar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 592 : (2004) 1 RCR(Criminal) 661
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Dec 2003
Mahant Santa Singh and another Vs Committee Management for the Gurdwara Padshahi Daswin, Kotkapura
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 614
High Courts02 Dec 2003Allowed
Raj Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 508 : (2004) 2 RCR(Criminal) 160
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Dec 2003Allowed
Manmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 136 PLR 497 : (2004) 2 RCR(Criminal) 89
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts01 Dec 2003Allowed
Yashpal Singh Vs Prem Chand Vijay Kumar
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 414 : (2004) 137 PLR 636 : (2004) 1 RCR(Criminal) 475
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Dec 2003Allowed
Mrs. Mohini Bharat alias Seema and Another Vs V.K. Bharat
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 476 : (2004) 137 PLR 311 : (2004) 2 RCR(Civil) 171
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 24
High Courts01 Dec 2003
B.K. Jagan and Co. Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2004) 186 CTR 427 : (2004) 136 TAXMAN 343
Income Tax Act, 1961 — Section 143(2), 148
High Courts01 Dec 2003Dismissed
State of Haryana Vs Anil Kumar, I.A.S. and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 724
Administrative Service (Cadre) Rules, 1954 — Rule 8, 9
High Courts25 Nov 2003
Kashmir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 PLJ 489 : (2004) 1 RCR(Civil) 580
High Courts25 Nov 2003
Sadhu Singh and others Vs Harminder Kaur and others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 231 : (2004) 2 LJR 641 : (2004) 2 RCR(Civil) 545
High Courts24 Nov 2003Dismissed
Punjab Leasing Pvt. Ltd. Vs Assistant Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2004) 190 CTR 594 : (2004) 267 ITR 779 : (2005) 143 TAXMAN 30
Income Tax Act, 1961 — Section 147, 148
High Courts24 Nov 2003
Partap Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 1 AICLR 211 : (2004) 4 RCR(Criminal) 1004
High Courts24 Nov 2003Dismissed
Jagdev Singh Vs Financial Commissioner and Principal Secretary to Government Haryana, Development and Panchayats Department and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 870 : (2004) 1 RCR(Civil) 351
Haryana Panchayati Raj Act, 1994 — Section 51(3)Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 452
High Courts21 Nov 2003Allowed
Tara Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 418
Punjab Police Rules, 1934 — Rule 13.9