High Courts02 Jul 2003Dismissed
Surjit Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 152 : (2004) 137 PLR 146 : (2003) 4 RCR(Civil) 399 : (2004) 1 RCR(Civil) 402
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,813 of 4,620
High Courts02 Jul 2003Dismissed
Onkar Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 258 : (2003) 3 RCR(Civil) 720
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 25
High Courts02 Jul 2003
Shree Siya Ram Hanuman Mandir Sabha Vs Mahant Ram Dass and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 148
High Courts02 Jul 2003
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 895 : (2003) 3 RCR(Criminal) 846
High Courts02 Jul 2003
Swarni Vs Ram Kishan
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 890 : (2003) 3 RCR(Criminal) 844
High Courts02 Jul 2003
Imam-Ur-Rahman Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 876 : (2004) 1 Crimes 137 : (2003) 3 RCR(Criminal) 791
High Courts02 Jul 2003Allowed
Surjit Kaur and Another Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 146
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts02 Jul 2003Dismissed
Chaman Lal and Others Vs Municipality and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 234(1) : (2003) 4 RCR(Civil) 330
Constitution of India, 1950 — Article 226Haryana Municipal Act, 1973 — Section 240(1)
High Courts02 Jul 2003Dismissed
Vinod Gupta and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 204
High Courts02 Jul 2003
Kitab Singh and Others Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 263
Industrial Disputes Act, 1947 — Section 10, 11A, 25FF
High Courts02 Jul 2003Dismissed
Daulat Ram and Another Vs Pt. Laxmi Narain and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 427 : (2003) 135 PLR 495 : (2003) 2 RCR(Rent) 353
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts02 Jul 2003Dismissed
Amar Chand and Another Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 696 : (2003) 2 RCR(Rent) 460
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts01 Jul 2003Allowed
Sri Guru Nanak Dev Cheritable Trust and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 392
Constitution of India, 1950 — Article 226Homoeopathy (Post Graduate Degree Course) Regulations, 1989 — Regulation 2, 5, 9Homoeopathy Central Council Act, 1973 — Section 20(2), 33
High Courts01 Jul 2003Allowed
Smt. Raj Rani Puri and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 1598 : (2004) 136 PLR 573
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jul 2003
Raj Rani Puri and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2006) 3 ACC 107 : (2003) 4 RCR(Civil) 634
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jul 2003Dismissed
Harnam Singh Vs Arbindu Nath
Punjab And Haryana At Chandigarh · AIR 2004 P&H 210 : (2004) 136 PLR 305 : (2003) 4 RCR(Civil) 168
Civil Procedure Code, 1908 (CPC) — Section 100, 47
High Courts18 Jun 2003Allowed
National Investors Forum Vs Golden Forests (India) Ltd.
Punjab And Haryana At Chandigarh · (2004) 118 CompCas 587 : (2003) 134 PLR 831 : (2003) 4 RCR(Civil) 450 : (2004) 51 SCL 669
Companies Act, 1956 — Section 433
High Courts30 May 2003
Sukhdev Singh and another Vs State of Haryana through Commissioner and Secretary Government of Haryana, Department of Environment, Mines and Geology and others
Punjab And Haryana At Chandigarh · (2004) 2 LJR 548 : (2003) 3 RCR(Civil) 521
High Courts30 May 2003
State of Punjab Vs Bakhshish Singh and others
Punjab And Haryana At Chandigarh · (2003) 3 LLR 491 : (2003) 2 PLJ 330 : (2003) 3 RCR(Civil) 599
High Courts30 May 2003
Court on its own motion Vs Kuldip Singh
Punjab And Haryana At Chandigarh · (2003) CriLJ 4483 : (2003) 2 ILR (P&H) 289 : (2003) 3 RCR(Criminal) 603
Constitution of India, 1950 — Article 20(2), 215Contempt of Courts Act, 1971 — Section 12, 20