COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,811 of 4,620

High Courts09 Jul 2003Allowed

Modern Food Industries (India) Ltd. Vs Mukerian Papers Limited and Another

Punjab And Haryana At Chandigarh · (2003) 135 PLR 150

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), 115Constitution of India, 1950 — Article 227

High Courts09 Jul 2003Dismissed

Basant Lal and Others Vs Sant Ram and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 648 : (2003) 2 RCR(Rent) 458

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 2

High Courts09 Jul 2003

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 4 AICLR 971 : (2003) 3 RCR(Criminal) 787

High Courts09 Jul 2003

Udho Ram and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 594

High Courts09 Jul 2003

Gurdial Singh Vs Rashpal Kaur

Punjab And Haryana At Chandigarh · (2003) 2 PLJ 594 : (2003) 4 RCR(Civil) 248

High Courts09 Jul 2003

Parduman Singh Vs Faridabad Complex Administration, Faridabad

Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 249

High Courts09 Jul 2003

Rajnish Kumar and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 1 CCJ 12 : (2004) 1 RCR(Criminal) 739

High Courts09 Jul 2003Dismissed

Ram Sarup Vs Raminder Singh and Others

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 459 : (2003) 3 CivCC 459 : (2004) 137 PLR 247 : (2003) 4 RCR(Civil) 246

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts09 Jul 2003Dismissed

Malkiat Singh Vs Khushi Ram and Others

Punjab And Haryana At Chandigarh · (2005) 141 PLR 822 : (2005) 2 RCR(Rent) 292

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 10, 12, 13, 15(2), 15(6)

High Courts09 Jul 2003Dismissed

Charan Singh (died) represented by his L.Rs Vs Om Parkash

Punjab And Haryana At Chandigarh · (2004) 136 PLR 25 : (2003) 2 RCR(Rent) 451

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

High Courts08 Jul 2003

Swaran Singh and another Vs Lac.Gopal Bali and others

Punjab And Haryana At Chandigarh · (2004) 2 LJR 692 : (2004) 2 RCR(Civil) 181

High Courts08 Jul 2003Dismissed

Kanwarjang Singh Vs Gurmukh Naunihal Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 272 : (2004) 1 RCR(Rent) 88

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)

High Courts08 Jul 2003Allowed

Pran Sukh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 135 PLR 519 : (2003) 3 RCR(Civil) 746

Land Acquisition Act, 1894 — Section 51

High Courts08 Jul 2003

Bhola Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 2 FJCC 318 : (2003) 3 RCR(Criminal) 851

High Courts08 Jul 2003

Pushpinder Singh Vs Manphool and others

Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 386 : (2004) 2 RCR(Civil) 170

High Courts08 Jul 2003Allowed

The British India Corporation Limited Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 468 : (2004) 1 RCR(Civil) 801

Punjab Municipal Act, 1911 — Section 68A, 85

High Courts07 Jul 2003Dismissed

State of Punjab Vs Deepak Gakhar alias Deepak Arora

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 685 : (2003) 4 RCR(Criminal) 57

Arms Act, 1959 — Section 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307, 34

High Courts07 Jul 2003

Puran Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2004) 1 AICLR 136 : (2004) 1 Cri.CC 106

High Courts07 Jul 2003Dismissed

Jagdish Kaur and Others Vs Raghbir Singh and Others

Punjab And Haryana At Chandigarh · (2004) ACJ 1275 : (2004) 136 PLR 670

Motor Vehicles Act, 1988 — Section 140, 166

High Courts07 Jul 2003Allowed

Mella Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 119 : (2003) 3 RCR(Criminal) 762

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42