COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,806 of 4,620

High Courts28 Jul 2003Dismissed

Yogeshwar Education Trust Vs Simarjit Kaur and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 114 : (2004) 1 RCR(Civil) 408

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 3, Order 21 Rule 4, Order 22 Rule 12, 144

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High Courts28 Jul 2003Dismissed

Union of India (UOI) Vs Harbans Singh Tuli and Sons

Punjab And Haryana At Chandigarh · (2004) 3 ARBLR 307 : (2004) 136 PLR 553 : (2003) 4 RCR(Civil) 863

Arbitration Act, 1940 — Section 8

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High Courts25 Jul 2003

Jai Bhagwan Vs Saroj Devi and others

Punjab And Haryana At Chandigarh · (2004) 1 LJR 471 : (2003) 4 RCR(Civil) 164

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High Courts25 Jul 2003Dismissed

Dharam Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 480 : (2003) 4 RCR(Criminal) 334

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 107, 206, 304B, 306, 366

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High Courts25 Jul 2003Dismissed

Sushil Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 510 : (2003) 4 RCR(Criminal) 322

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts25 Jul 2003Dismissed

Surjit Singh Vs Amar Singh and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 537 : (2003) 4 RCR(Civil) 847

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Punjab Laws Act, 1872 — Section 5

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High Courts25 Jul 2003Allowed

Devender Vs Election Tribunal-cum-Civil Judge

Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 111 : (2003) 135 PLR 828 : (2003) 4 RCR(Civil) 43

Haryana Panchayati Raj Rules, 1995 — Rule 176(2), 176(4), 69

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High Courts25 Jul 2003Allowed

Dr. Amar Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 2004 P&H 67 : (2003) 135 PLR 348 : (2003) 4 RCR(Civil) 146

Constitution of India, 1950 — Article 14Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4, 4

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High Courts25 Jul 2003

Pawan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 2 RCR(Criminal) 272

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High Courts25 Jul 2003Allowed

Baljit Singh Vs Haryana Urban Development Authority and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 578 : (2003) 4 RCR(Civil) 655

Constitution of India, 1950 — Article 226, 227

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High Courts25 Jul 2003Allowed

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 474 : (2003) 4 RCR(Criminal) 316

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1)

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High Courts24 Jul 2003Dismissed

Karnal Improvement Trust Vs Ram Parshad (Dead) through LRs.

Punjab And Haryana At Chandigarh · (2004) 136 PLR 5 : (2003) 4 RCR(Civil) 212

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Land Acquisition Act, 1898 — Section 18

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High Courts24 Jul 2003

Swaran Kaur Vs Gurdip Singh

Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 158

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High Courts23 Jul 2003

Karam Vir Dhir Vs Punjab State

Punjab And Haryana At Chandigarh · (2003) 135 PLR 254 : (2003) 4 RCR(Civil) 599

Interest Act, 1978 — Section 2

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High Courts23 Jul 2003Dismissed

Kanwar Singh (Deceased) through L.Rs. Vs Darshan Singh and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 385 : (2003) 4 RCR(Civil) 659

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High Courts23 Jul 2003

Hari Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 4 AICLR 444 : (2003) 4 RCR(Criminal) 105

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High Courts23 Jul 2003

State of Punjab Vs Chhajju Ram

Punjab And Haryana At Chandigarh · (2004) 1 AICLR 56 : (2003) 2 CCC 255 : (2004) 1 Cri.CC 37 : (2004) 1 CurLJ 109 : (2003) 4 RCR(Criminal) 425

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High Courts23 Jul 2003

Chand Singh Vs Nand Singh

Punjab And Haryana At Chandigarh · (2004) 1 LJR 65 : (2003) 4 RCR(Civil) 238

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High Courts23 Jul 2003

State of Punjab Vs Jamna Dass

Punjab And Haryana At Chandigarh · (2004) 2 LJR 743 : (2003) 4 RCR(Civil) 637

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High Courts23 Jul 2003Dismissed

Narain Dass Vs Mulkh Raj Gulati and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 443 : (2003) 4 RCR(Civil) 239

Evidence Act, 1872 — Section 92

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