High Courts22 Oct 2003Dismissed
Virender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 290 : (2003) 4 RCR(Criminal) 885
Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,784 of 4,620
High Courts22 Oct 2003Allowed
Sat Pal and Others Vs Firm Sat Pal Sanjeev Kumar and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 422 : (2004) 136 PLR 217 : (2003) 2 RCR(Rent) 658
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)
High Courts22 Oct 2003Dismissed
State of punjab Vs Subhash Chander
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 790 : (2004) 1 RCR(Criminal) 339
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts22 Oct 2003Dismissed
Jagsir Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 DMC 538 : (2004) 1 RCR(Criminal) 123
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Oct 2003Dismissed
Smt. Vidya Wanti and Another Vs Banarsi Dass and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 311 : (2004) 1 RCR(Rent) 99
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15, 15(5)
High Courts22 Oct 2003
Subash Chand and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 856 : (2004) 1 RCR(Criminal) 332
High Courts22 Oct 2003
Rachhpal Singh Vs Administrator and Executive Officer of Superceded Panchayat Samiti, Rurka Kalan, Distt.Jallandhar and another
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 563
High Courts22 Oct 2003
State of Haryana Vs Mahender Kumar
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 835 : (2004) 1 RCR(Criminal) 124
High Courts22 Oct 2003
Sunil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 2 AICLR 543 : (2004) 1 RCR(Criminal) 940
High Courts22 Oct 2003
State of Punjab Vs Malkiat Singh
Punjab And Haryana At Chandigarh · (2004) 1 CCC 170 : (2004) 1 RCR(Criminal) 755
High Courts22 Oct 2003Dismissed
Hindu Undivided Family Lal Chand Aggarwal and Sons and Another Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 438 : (2004) 136 PLR 793 : (2004) 1 RCR(Rent) 106
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts22 Oct 2003Dismissed
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 768 : (2004) 1 RCR(Criminal) 327
Penal Code, 1860 (IPC) — Section 292, 511
High Courts21 Oct 2003
Ram Sarup Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 618 : (2004) 1 Cri.CC 733 : (2003) 4 RCR(Criminal) 909
High Courts21 Oct 2003Allowed
Charanjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 60 : (2004) 1 RCR(Civil) 218 : (2008) 1 RCR(Civil) 679
High Courts21 Oct 2003Allowed
Amritsar Beverage Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 138 STC 527
Punjab General Sales Tax Act, 1948 — Section 14, 14(3)
High Courts20 Oct 2003
Haryana Education Society Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 273 : (2004) 1 RCR(Civil) 760
Land Acquisition Act, 1894 — Section 18, 23(1A)
High Courts20 Oct 2003Allowed
Homoeopathic Medical College Vs Baba Farid University of Health Sciences and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 142 : (2004) 136 PLR 55
Homoeopathy Central Council Act, 1973 — Section 13
High Courts17 Oct 2003Dismissed
Krishna Devi and Others Vs Amarjit and Others
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 593 : (2004) 2 RCR(Civil) 696
High Courts17 Oct 2003Allowed
Maghar Singh Vs The Joint Development Commissioner and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 375 : (2004) 1 RCR(Civil) 127
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts17 Oct 2003Allowed
Punjab Wakf Board Vs Amar Singh and Another
Punjab And Haryana At Chandigarh · (2004) 137 PLR 749 : (2005) 2 RCR(Civil) 280
Waqf Act, 1954 — Section 5(2)