High Courts29 Oct 2003Dismissed
Suhag Wanti Widow and Others Vs Som Dutt
Punjab And Haryana At Chandigarh · (2004) 136 PLR 812 : (2004) 1 RCR(Rent) 211
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,783 of 4,620
High Courts29 Oct 2003
Union of India and others Vs Krishan Singh
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 613
High Courts29 Oct 2003
Harjit Singh @ Kaka Singh (died) Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 484
High Courts29 Oct 2003
State of Haryana Vs Baru Mal Sadhu Ram and others
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 798 : (2004) 1 RCR(Criminal) 143
High Courts29 Oct 2003
Hakikat Rai Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 702 : (2004) 1 CLR 622 : (2004) 1 Cri.CC 419 : (2003) 4 RCR(Criminal) 892
High Courts29 Oct 2003Dismissed
Mukhtiar Singh Vs Shamsher Singh and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 806
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
High Courts29 Oct 2003Dismissed
Shri Ramesh Kumar Vs Smt. Asha Marwaha and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 173 : (2004) 136 PLR 319 : (2004) 1 RCR(Rent) 317
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts29 Oct 2003Dismissed
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 480
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts29 Oct 2003Allowed
Dev Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 16 CriminalCC 90
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 120B, 34, 376
High Courts29 Oct 2003Allowed
Sarup Singh (Dead through LRs.) Vs Kulwant Singh and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 338 : (2004) 137 PLR 286 : (2004) 2 RCR(Civil) 39
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Oct 2003Dismissed
Ranjit Kumar Vs Brij Bhushan
Punjab And Haryana At Chandigarh · (2004) 137 PLR 716
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts28 Oct 2003
Sanchit Industries Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 732
Constitution of India, 1950 — Article 226
High Courts28 Oct 2003Allowed
Ram Rattan Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) CriLJ 3617 : (2003) 4 RCR(Civil) 869 : (2003) 4 RCR(Criminal) 869
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 210, 210(1), 210(2), 407
High Courts28 Oct 2003Dismissed
Madan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 358 : (2004) 1 RCR(Criminal) 828
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Oct 2003Dismissed
Vasudev and Others Vs Dr. Gopal Dass Bangia and Another
Punjab And Haryana At Chandigarh · (2004) 137 PLR 736 : (2004) 2 RCR(Rent) 350
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts27 Oct 2003Dismissed
Des Raj Vs Bhim and Another
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 551 : (2004) 137 PLR 621 : (2005) 2 RCR(Civil) 705
High Courts23 Oct 2003Allowed
Satto and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 85 : (2003) 4 RCR(Criminal) 878
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts23 Oct 2003
Haryana School Education Board Vs Miss Mamta Tripathi and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 278
Haryana Board of School Education Regulations — Regulation 8(1)
High Courts22 Oct 2003Allowed
Naraini Devi and Others Vs Surinder Kumar and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 680 : (2004) 137 PLR 550 : (2004) 2 RCR(Civil) 820
Limitation Act, 1963 — Article 120
High Courts22 Oct 2003Allowed
Gurdev Singh Vs Shakuntla and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 718 : (2005) 3 RCR(Civil) 353