High Courts21 May 2003Dismissed
Jaswant Singh Vs State Bank of India
Punjab And Haryana At Chandigarh · (2004) 136 PLR 347 : (2003) 4 RCR(Civil) 227
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,818 of 4,620
High Courts21 May 2003Dismissed
Mohan Singh and Another Vs Joginder Lal
Punjab And Haryana At Chandigarh · (2004) 137 PLR 727
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts21 May 2003Allowed
Vijay Pal and Another Vs Smt. Kaushalya Devi and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 773 : (2004) 1 RCR(Rent) 473
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(1)(2)
High Courts21 May 2003
Jaswinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 453 : (2003) 4 RCR(Criminal) 344
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts21 May 2003Allowed
Diwan Chand Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 343 : (2003) 3 RCR(Criminal) 848
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7
High Courts21 May 2003Allowed
Kirpal Singh Vs Sardha Ram
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 219 : (2003) 2 RCR(Rent) 324
High Courts21 May 2003Allowed
Jagdish Singh Vs Balwant Singh and Others
Punjab And Haryana At Chandigarh · (2004) 138 PLR 59 : (2003) 2 RCR(Rent) 227
Evidence Act, 1872 — Section 90Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts21 May 2003Allowed
Azad Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 DMC 34 : (2003) 3 RCR(Criminal) 850
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 406, 408, 498A
High Courts20 May 2003Allowed
Shiv Ram (Dead) through L.Rs. Vs Sham Lal and Another
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 446 : (2003) 2 RCR(Rent) 285
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts20 May 2003Dismissed
Rani Sambhi and Others Vs Lt. Col. (Retd.) R.L. Vashisht
Punjab And Haryana At Chandigarh · (2003) 135 PLR 490 : (2003) 3 RCR(Civil) 684
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 53A
High Courts20 May 2003Allowed
Pathana Ram and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 50 : (2003) 4 RCR(Civil) 395
Constitution of India, 1950 — Article 226, 227
High Courts20 May 2003Dismissed
Balwant Rai Tayal Vs Subhash Oil Company and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 152 : (2003) 2 RCR(Rent) 148
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 3 Rule 4Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts20 May 2003Allowed
State of Haryana and Others Vs Birsala and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 458 : (2003) 4 RCR(Civil) 812
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 7, 9
High Courts20 May 2003Dismissed
Kuldip Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 3777 : (2003) 3 RCR(Criminal) 455
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
High Courts20 May 2003
Chandi Parshad Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 267 : (2003) 3 RCR(Criminal) 652
Criminal Procedure Code, 1973 (CrPC) — Section 299
High Courts20 May 2003Dismissed
Sandeep Kumar Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 108
Constitution of India, 1950 — Article 226, 227
High Courts20 May 2003Dismissed
Jagdish Parshad Vs Laxmi Narain and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 481 : (2003) 3 RCR(Civil) 626
High Courts19 May 2003Dismissed
Smt. Amarjit Kaur and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2005) ACJ 369 : (2004) 137 PLR 228 : (2004) 2 RCR(Civil) 10
Motor Vehicles Act, 1939 — Section 110A
High Courts19 May 2003Allowed
The New India Assurance Company Ltd. Vs Surinder Kaur and Others
Punjab And Haryana At Chandigarh · (2005) ACJ 155 : (2003) 135 PLR 690 : (2003) 3 RCR(Civil) 828
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts19 May 2003Dismissed
Pawan Kumar Puri and Others Vs The Improvement Trust and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 431 : (2003) 3 RCR(Civil) 824
Constitution of India, 1950 — Article 226Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4(2)Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 — Rule 11(4)