High Courts26 Sept 2003
Gurcharan Singh Pherurai Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 711 : (2003) 4 RCR(Criminal) 464
Prevention of Corruption Act, 1988 — Section 13(2), 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,789 of 4,620
High Courts26 Sept 2003Dismissed
Narinder Pal Singh Vs Jasbir Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 472 : (2003) 4 RCR(Civil) 838
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
High Courts26 Sept 2003Dismissed
Gem Granites Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2004) 192 CTR 26 : (2004) 267 ITR 640 : (2004) 140 TAXMAN 362
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 132, 246A
High Courts26 Sept 2003
Hardip Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 2 LLJ 676 : (2004) 136 PLR 96
Punjab Civil Services Rules — Rule 4.23
High Courts26 Sept 2003
Sheo Narain Vs Risaldar Amir Singh and others
Punjab And Haryana At Chandigarh · (2004) 2 ICC 85 : (2004) 1 RCR(Civil) 564
High Courts26 Sept 2003
Parveen Kumar Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 643 : (2004) 1 Cri.CC 724 : (2004) 3 Crimes 289 : (2003) 4 RCR(Criminal) 864
High Courts26 Sept 2003
Gurcharan Singh @ Chanan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 381 : (2004) 1 Cri.CC 81 : (2003) 4 RCR(Criminal) 741
High Courts26 Sept 2003Dismissed
Rajbir alias Lilu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 190 : (2003) 4 RCR(Criminal) 773
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 452, 506
High Courts25 Sept 2003Allowed
Malkiat Kaur and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 627 : (2003) 4 RCR(Criminal) 657
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 312, 313
High Courts25 Sept 2003Dismissed
Maharaja Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 2 DMC 190 : (2003) 4 RCR(Criminal) 870
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 304B, 34
High Courts25 Sept 2003Allowed
Sri Guru Ram Das Charitable Hospital Trust and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 152 : (2004) 136 PLR 99
Constitution of India, 1950 — Article 14, 226, 227
High Courts25 Sept 2003Dismissed
Chandhan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 573 : (2004) 1 RCR(Criminal) 724
Criminal Procedure Code, 1973 (CrPC) — Section 438Drugs and Cosmetics Act, 1940 — Section 17
High Courts25 Sept 2003
Satish Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 539 : (2004) 1 Cri.CC 443 : (2003) 4 RCR(Criminal) 851
High Courts25 Sept 2003Allowed
Balbir Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2004) CriLJ 1864 : (2003) 4 RCR(Criminal) 769
Probation of Offenders Act, 1958 — Section 12, 4
High Courts25 Sept 2003Dismissed
Jagdish Singh and Others Vs Director, Rural Development and Panchayats-cum-Commissioner and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 693 : (2004) 1 RCR(Civil) 253
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts25 Sept 2003Dismissed
Rishi Pal and Others Vs Commissioner, Ambala Division and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 479 : (2004) 1 RCR(Civil) 26
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 2(4), 7
High Courts25 Sept 2003Dismissed
Kamla Devi Vs Sat Pal and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 877 : (2003) 2 RCR(Rent) 648
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts24 Sept 2003Allowed
Sham Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) CriLJ 1665 : (2003) 4 RCR(Criminal) 872
Essential Commodities Act, 1955 — Section 7
High Courts24 Sept 2003Dismissed
Birbal Vs Raj Kumar
Punjab And Haryana At Chandigarh · (2004) 136 PLR 777 : (2003) 2 RCR(Rent) 657
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts24 Sept 2003Allowed
Sucha Singh Langah and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 705 : (2004) 1 RCR(Civil) 245
Sikh Gurdwaras Act, 1925 — Section 142, 42, 45(3), 52, 76