High Courts13 Nov 2003Dismissed
Shakuntla Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 852 : (2004) 1 RCR(Civil) 458
Constitution of India, 1950 — Article 226, 227Haryana Panchayati Raj Act, 1994 — Section 51
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,780 of 4,620
High Courts12 Nov 2003Dismissed
Mukhtiar Lal Vs Rattan Chand
Punjab And Haryana At Chandigarh · (2004) 137 PLR 571
High Courts12 Nov 2003
Subhash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 2 LJR 193 : (2004) 2 RCR(Civil) 626
High Courts12 Nov 2003Allowed
Raghunath Parshad and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 416 : (2004) 1 RCR(Civil) 702
Land Acquisition Act, 1894 — Section 18
High Courts12 Nov 2003
Sham Sunder and another Vs Lajja Ram (Dead) through LRs.
Punjab And Haryana At Chandigarh · (2004) 2 RCR(Civil) 615
High Courts12 Nov 2003
Tara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 AICLR 116 : (2004) 1 CCC 105 : (2004) 1 CCJ 30 : (2004) 1 RCR(Criminal) 623
High Courts12 Nov 2003
Tarsen Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 773
High Courts12 Nov 2003
State of Haryana Vs Des Ram and another
Punjab And Haryana At Chandigarh · (2004) 1 CCJ 7 : (2004) 1 RCR(Criminal) 751
High Courts12 Nov 2003
Surinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 2 AICLR 154 : (2004) 1 CCC 128 : (2004) 2 CCJ 75 : (2004) 1 RCR(Criminal) 731
High Courts12 Nov 2003
Harchanda Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 CCJ 45 : (2004) 1 RCR(Criminal) 486
High Courts12 Nov 2003
Nathu Ram and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 2 AICLR 90 : (2004) 1 CCJ 21 : (2004) 1 RCR(Criminal) 666
High Courts12 Nov 2003
Kashmiri Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Criminal) 711
High Courts12 Nov 2003
Jagdish Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 CCJ 108 : (2004) 4 RCR(Criminal) 227
High Courts12 Nov 2003
Chander Dass Chela Bansi Dass Vs Haryana State through Land Acquisition Collector, Gurgaon
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 609
High Courts12 Nov 2003Dismissed
Girdhari Lal and Others Vs The Municipal Committee
Punjab And Haryana At Chandigarh · (2004) 137 PLR 723
Haryana Municipal Act, 1973 — Section 52
High Courts12 Nov 2003Allowed
Jang Singh Vs Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2004) 136 PLR 832
Constitution of India, 1950 — Article 311Motor Vehicles Act, 1988 — Section 166
High Courts12 Nov 2003Dismissed
Nachhattar Singh and Another Vs Jangir Singh and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 353 : (2005) 140 PLR 212 : (2005) 1 RCR(Civil) 776
Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 9Succession Act, 1925 — Section 63
High Courts12 Nov 2003Dismissed
Deva Karan Singh Vs Mohan Lal and Another
Punjab And Haryana At Chandigarh · (2004) 137 PLR 537
Civil Procedure Code, 1908 (CPC) — Section 100Elements Act, 1882 — Section 13, 19
High Courts11 Nov 2003Allowed
Raghbir Singh and Others Vs Gram Panchayat Jawahara and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 113 : (2004) 136 PLR 787 : (2004) 2 RCR(Civil) 638
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Nov 2003Dismissed
Ranjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 210 : (2003) 4 RCR(Criminal) 906
Penal Code, 1860 (IPC) — Section 326, 34