High Courts10 Sept 2003
Piare Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 455
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,794 of 4,620
High Courts10 Sept 2003
State of Punjab Vs Dalip Kumar
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 588 : (2004) 1 Cri.CC 457 : (2003) 4 RCR(Criminal) 852
High Courts10 Sept 2003
Harpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 255 : (2004) 1 CCJ 47 : (2004) 1 RCR(Criminal) 480
High Courts10 Sept 2003
State of Punjab Vs Balbir Singh
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 164 : (2004) 1 Cri.CC 396 : (2003) 4 RCR(Criminal) 618
High Courts10 Sept 2003
Parkash Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 686
High Courts10 Sept 2003Allowed
Pritam Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2003) 135 PLR 769 : (2004) 1 RCR(Civil) 425
Land Acquisition Act, 1894 — Section 23
High Courts10 Sept 2003Allowed
Prema Nand Chela Shri Girdhari Nand Swami Chela Arjan Dass Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2004) 136 PLR 234
Land Acquisition Act, 1894 — Section 23
High Courts10 Sept 2003Dismissed
Santa (Dead) through LRs. Vs Partapa and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 888 : (2004) 1 RCR(Civil) 493
High Courts09 Sept 2003Dismissed
Punjab Digital Industries System Limited Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 453 : (2004) 136 PLR 328 : (2004) 1 RCR(Civil) 758
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts09 Sept 2003Dismissed
Randhir Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) CriLJ 479 : (2003) 4 RCR(Criminal) 651
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 182
High Courts09 Sept 2003Allowed
State of Punjab Vs Kashmir Singh and Another
Punjab And Haryana At Chandigarh · (2004) 101 FLR 65 : (2004) 2 LLJ 752 : (2003) 135 PLR 808
Industrial Disputes Act, 1947 — Section 10(1)
High Courts09 Sept 2003
Kamlesh Kumari Vs Jagan Nath
Punjab And Haryana At Chandigarh · (2004) 2 CurLJ 1 : (2004) 1 RCR(Civil) 296
High Courts08 Sept 2003Allowed
Sat Pal (Died) through L. Rs. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 229 : (2004) 1 RCR(Criminal) 830
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts08 Sept 2003Dismissed
Prem Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 135 PLR 819
Constitution of India, 1950 — Article 14, 226, 227Penal Code, 1860 (IPC) — Section 300, 409, 420, 457, 471
High Courts08 Sept 2003Dismissed
Sachdeva and Sons Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 264 ITR 695
High Courts05 Sept 2003Dismissed
Income Tax Officer Vs Jagdish Ram Manak Chand Jain and Others
Punjab And Haryana At Chandigarh · (2003) 184 CTR 570 : (2004) 266 ITR 220 : (2003) 4 RCR(Criminal) 889
Income Tax Act, 1961 — Section 143(2), 276C, 277
High Courts05 Sept 2003
Puran and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 963 : (2004) 1 FJCC 212 : (2004) 1 RCR(Criminal) 11
High Courts05 Sept 2003
Chet Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 90 : (2003) 4 RCR(Criminal) 472
High Courts05 Sept 2003Allowed
Kashmir Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 459 : (2004) 1 RCR(Criminal) 112
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts05 Sept 2003Dismissed
Chiman Lal and Others Vs Shree Ganesh Oil Industries
Punjab And Haryana At Chandigarh · (2004) 2 BC 189 : (2004) 138 PLR 631 : (2004) 1 RCR(Criminal) 325
Negotiable Instruments Act, 1881 (NI) — Section 138