High Courts30 May 2003Allowed
Narinder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 9 CriminalCC 306 : (2003) 3 RCR(Criminal) 721
Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,814 of 4,620
High Courts30 May 2003Dismissed
Sukhdeep Singh etc. Vs State of Punjab etc.
Punjab And Haryana At Chandigarh · (2004) CriLJ 1308 : (2004) 2 DMC 870 : (2003) 2 ILR (P&H) 476 : (2003) 3 RCR(Criminal) 574 : (2003) 3 RCR(Criminal) 740
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts30 May 2003
State of Haryana Vs Sat Narain and another
Punjab And Haryana At Chandigarh · (2003) 4 AICLR 502 : (2003) 4 RCR(Criminal) 121
High Courts30 May 2003
Phuman Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 4 Crimes 230 : (2003) 3 RCR(Criminal) 767
High Courts30 May 2003
State of Haryana Vs Bihari Lal
Punjab And Haryana At Chandigarh · (2003) 2 FJCC 169 : (2003) 3 RCR(Criminal) 726
High Courts30 May 2003Dismissed
Deep Chand Vs Devinder Parshad
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 351 : (2003) 135 PLR 449 : (2003) 4 RCR(Civil) 97 : (2003) 2 RCR(Rent) 312
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 16
High Courts30 May 2003Dismissed
Mrs. Navneet Kaur Vs Captain A.P.S. Sandhu
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 388 : (2004) 1 DMC 509 : (2003) 135 PLR 595 : (2003) 3 RCR(Civil) 533
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts30 May 2003Allowed
Ex. Maj. Dipinder Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 1
Army Act, 1950 — Section 19, 191, 191(1), 191(2), 192Army Rules, 1954 — Rule 16, 16A, 16B, 16B(1), 16B(2)Constitution of India, 1950 — Article 14, 166(1), 21, 226, 227
High Courts30 May 2003Dismissed
Neelam Kumari Vs Gurnam Singh
Punjab And Haryana At Chandigarh · AIR 2004 P&H 9 : (2004) 2 RCR(Civil) 516
Hindu Marriage Act, 1955 — Section 13
High Courts30 May 2003Dismissed
State of Punjab Vs Sham Lal Garg and Others
Punjab And Haryana At Chandigarh · (2004) 1 DMC 638 : (2003) 4 RCR(Criminal) 125
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 304B
High Courts29 May 2003
Prem Arora Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 123
Limitation Act, 1963 — Section 5
High Courts29 May 2003
Surinder Singh Bhardwaj Vs C.B.I.Chandigarh
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 655 : (2003) 3 RCR(Criminal) 599
High Courts29 May 2003
Harmohinder Singh Pradhan Vs Ranjeet Singh Talwandi and others
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Civil) 807
High Courts29 May 2003
Umed Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 671 : (2004) 3 Crimes 406 : (2003) 3 RCR(Criminal) 656
High Courts29 May 2003Dismissed
Jagir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 787 : (2004) 136 PLR 140 : (2003) 4 RCR(Civil) 140
Motor Vehicles Act, 1988 — Section 163, 166(1)
High Courts28 May 2003Dismissed
Orient Steel and Industries Ltd. Vs Mrs. Meera Kumar
Punjab And Haryana At Chandigarh · (2004) 1 BC 289 : (2003) 3 RCR(Criminal) 774
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 May 2003Dismissed
The Hindu Education and Charitable Society Vs Rishi Lal
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 182 : (2004) 137 PLR 714 : (2004) 2 RCR(Rent) 351
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts28 May 2003Allowed
Shiromani Gurdwara Parbandhak Committee of Management Gurdwara Dakh Hwaran Sahib Vs Presiding Officer Labour Court and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 462
Industrial Disputes Act, 1947 — Section 2
High Courts28 May 2003Dismissed
Parkash Chand and Others Vs Thakur Dass and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 17 : (2004) 1 RCR(Rent) 147
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts28 May 2003
Sarabjit Kaur Randhawa @ Anju Vs Joginder Pal Singh
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 243 : (2004) 1 LJR 651 : (2003) 4 RCR(Civil) 21