High Courts11 Jul 2003Dismissed
Canara Bank Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 147 : (2003) 4 RCR(Civil) 135
Civil Procedure Code, 1908 (CPC) — Section 24
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,810 of 4,620
High Courts11 Jul 2003Dismissed
Harcharan Singh Brar Vs Sukhdarshan Singh and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 552 : (2004) 137 PLR 757
Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 123(7), 83(1), 86(5)
High Courts11 Jul 2003Dismissed
State of Haryana Vs Anil Kumar
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 268 : (2004) 136 PLR 69 : (2003) 4 RCR(Criminal) 299
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 375, 376
High Courts11 Jul 2003Allowed
Satnam Singh @ Kala Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 522 : (2003) 3 RCR(Civil) 716
Punjab Panchayati Raj Act, 1994 — Section 113, 208
High Courts11 Jul 2003
Secretary Ministry of Education, Punjab and others Vs Mahant Chatter Muni, Mahant and Administrator Akhara Nirbansar, Amritsar
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 52
High Courts11 Jul 2003
Amar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 CCJ 231 : (2004) 3 Cri.CC 222
High Courts11 Jul 2003
Suraj Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 16 : (2004) 1 Cri.CC 433 : (2003) 4 RCR(Criminal) 401
High Courts11 Jul 2003Allowed
Shri Keval Mehra Vs Shri Jai Paul Singh and Others
Punjab And Haryana At Chandigarh · (2004) 1 ACC 411 : (2004) ACJ 680 : (2003) 135 PLR 714
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jul 2003Dismissed
Banarsi Devi Vs Veera Devi and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 856 : (2003) 4 RCR(Civil) 113
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Jul 2003Dismissed
Liberty Knitwear (Regd.) and Others Vs Punjab National Bank and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 646 : (2003) 4 RCR(Civil) 536
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 176
High Courts10 Jul 2003Dismissed
Smt. Kasturi Devi and Others Vs Sunder Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 888 : (2003) 4 RCR(Civil) 172
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts10 Jul 2003Allowed
Kartar Singh and Others Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) 2 BC 454 : (2004) 1 CivCC 490 : (2004) 136 PLR 320 : (2004) 1 RCR(Civil) 700
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts10 Jul 2003Dismissed
Pirthi Singh Saini Vs Director Establishment Bureau of Indian Standards and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 68
Constitution of India, 1950 — Article 14, 16
High Courts10 Jul 2003Dismissed
Nachhattar Singh Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (2005) 2 BC 94 : (2004) 136 PLR 350 : (2003) 4 RCR(Civil) 229
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Jul 2003Dismissed
Sawaran Singh Vs Ajit Singh
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 522 : (2004) 136 PLR 350(2) : (2003) 4 RCR(Civil) 230
Specific Relief Act, 1963 — Section 20, 21
High Courts10 Jul 2003Dismissed
Satpal Vs Rohtash and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 884 : (2003) 4 RCR(Civil) 169
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 60, 76, 83
High Courts10 Jul 2003Dismissed
Amar Kaur Vs Dhanna Singh and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 176 : (2003) 135 PLR 859 : (2003) 4 RCR(Civil) 30
Evidence Act, 1872 — Section 50
High Courts09 Jul 2003Allowed
Ranjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 742 : (2003) 4 RCR(Criminal) 496
Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts09 Jul 2003Dismissed
Smt. Kailash Wati Vs Badri
Punjab And Haryana At Chandigarh · (2004) 137 PLR 725 : (2004) 1 RCR(Rent) 199
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts09 Jul 2003Allowed
Hari Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 375 : (2003) 3 RCR(Criminal) 788
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 302, 306, 34