High Courts14 Aug 2003Dismissed
Surinder Kaur Vs Mohinder Singh
Punjab And Haryana At Chandigarh · AIR 2004 P&H 161 : (2004) 136 PLR 51
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,800 of 4,620
High Courts14 Aug 2003Allowed
Janga and Others Vs Zora Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 27 : (2003) 4 RCR(Civil) 811
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 8
High Courts14 Aug 2003Allowed
Smt. Gursharan Kaur Vs U.T. and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 793 : (2003) 4 RCR(Civil) 58
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(3)Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 11D(3), 17
High Courts14 Aug 2003
Tarsem Kumar and another Vs Panchayat Samiti, Dabwali
Punjab And Haryana At Chandigarh · (2004) 1 LJR 753 : (2003) 4 RCR(Civil) 667
High Courts14 Aug 2003
Goyal Steels and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 2 BC 42 : (2003) 135 PLR 787 : (2003) 4 RCR(Civil) 60 : (2004) 49 SCL 345
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 12, 13
High Courts14 Aug 2003Allowed
Onida Savak Ltd. Vs RVA Associates
Punjab And Haryana At Chandigarh · (2004) 2 BC 327 : (2004) 136 PLR 44 : (2003) 4 RCR(Civil) 377
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts14 Aug 2003Dismissed
Morinda Co-operative Sugar Mills Limited Vs The Morinda Co-op. Sugar Mills Workers Union Registered
Punjab And Haryana At Chandigarh · (2004) 137 PLR 133
High Courts14 Aug 2003
Sadhu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 599 : (2003) 4 RCR(Criminal) 636
Penal Code, 1860 (IPC) — Section 304B
High Courts13 Aug 2003
Union of India Vs Bhan Singh and others
Punjab And Haryana At Chandigarh · (2004) 1 RCR(Civil) 526
High Courts13 Aug 2003Dismissed
Salot alias Saloth Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 688 : (2003) 4 RCR(Criminal) 619
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts13 Aug 2003Allowed
Sanjeev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 667 : (2003) 4 RCR(Criminal) 623
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts13 Aug 2003
Gurdip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 592 : (2003) 4 RCR(Criminal) 407
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 54
High Courts13 Aug 2003Dismissed
State of Haryana Vs Sat Narain
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 221 : (2003) 4 RCR(Criminal) 883
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Aug 2003Dismissed
Kimat Gram Udyog Samiti Vs Rasan Detergents Pvt. Ltd
Punjab And Haryana At Chandigarh · (2005) 30 PTC 293 : (2003) 4 RCR(Civil) 530 : (2004) 1 RCR(Criminal) 833
High Courts13 Aug 2003Dismissed
Smt. Kastoori Vs Sarwan Singh
Punjab And Haryana At Chandigarh · (2004) 136 PLR 808 : (2004) 1 RCR(Rent) 251
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(2), 4(3)
High Courts13 Aug 2003Dismissed
State of Punjab Vs Gurdip Singh
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 62 : (2003) 4 RCR(Criminal) 858
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts13 Aug 2003Dismissed
Kharati Lal Vs Janak Raj
Punjab And Haryana At Chandigarh · AIR 2004 P&H 29 : (2004) 136 PLR 224
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
High Courts13 Aug 2003Allowed
Amritsar Contonment Board Vs Kuldip Chand and Another
Punjab And Haryana At Chandigarh · AIR 2004 P&H 43 : (2003) 135 PLR 307 : (2003) 4 RCR(Civil) 41
Contonments Act, 1924 — Section 2
High Courts13 Aug 2003Allowed
Inder Sehgal Vs Thakar Petro Chemical Ltd.
Punjab And Haryana At Chandigarh · (2004) 1 BC 1 : (2004) 1 CivCC 18 : (2003) 4 RCR(Criminal) 327
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Aug 2003Allowed
Gurpal Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 10 CriminalCC 39 : (2004) 1 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 476