COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,824 of 4,620

High Courts02 May 2003Allowed

M/s S.S. Aggarwal and Co. and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 253 : (2003) 3 RCR(Criminal) 650

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29

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High Courts02 May 2003Dismissed

Mohan Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 502 : (2003) 3 RCR(Criminal) 181

Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 4

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High Courts02 May 2003Allowed

National Insurance Company Limited Vs Gulab Singh and Others

Punjab And Haryana At Chandigarh · (2003) 2 ACC 751 : (2005) ACJ 241 : (2003) 134 PLR 551 : (2003) 3 RCR(Civil) 659

Motor Vehicles Act, 1939 — Section 166

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High Courts02 May 2003Allowed

Om Parkash Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 691 : (2003) 3 RCR(Criminal) 92

Criminal Procedure Code, 1973 (CrPC) — Section 13, 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)

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High Courts30 Apr 2003Dismissed

Lekh Raj Vs Pardeep Sharma

Punjab And Haryana At Chandigarh · (2004) 1 BC 10 : (2003) 3 RCR(Criminal) 637

Criminal Procedure Code, 1973 (CrPC) — Section 300Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts30 Apr 2003Allowed

Om Parkash and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2003) 135 PLR 276

Constitution of India, 1950 — Article 226, 227

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High Courts30 Apr 2003Allowed

Hukkar @ Ismile and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 345 : (2003) 3 RCR(Criminal) 794

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts30 Apr 2003Allowed

Ram Sarup and Others Vs Dilbagh Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 76 : (2004) 1 RCR(Civil) 94

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts30 Apr 2003Allowed

Surjit Singh Minhas and Others Vs Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 437

Punjab State Electricity Board Service of Engineers (Electrical/Civil) Recruitment Regulations, 1965 — Section 10(3)

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High Courts30 Apr 2003

S.K. Bhargava Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 457

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 2.2

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High Courts30 Apr 2003

Neel Kanth Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 589

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High Courts30 Apr 2003

Satnam Singh alias Santu Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 641

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High Courts30 Apr 2003

State of Haryana Vs Anil Kumar Kapoor

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 660

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High Courts30 Apr 2003

Sarla Verma Vs Vinod Verma

Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 664

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High Courts30 Apr 2003

Pawan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 3 AICLR 742 : (2003) 3 RCR(Criminal) 598

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High Courts30 Apr 2003

Sucha Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 2 CCJ 676 : (2003) 3 RCR(Criminal) 661

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High Courts30 Apr 2003Allowed

Jarnail Singh Vs The Presiding Officer, Labour Court and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 685

Industrial Disputes Act, 1947 — Section 25(F)

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High Courts30 Apr 2003Dismissed

Om Pati Vs Raj Bir

Punjab And Haryana At Chandigarh · AIR 2004 P&H 171 : (2003) 134 PLR 754 : (2003) 4 RCR(Civil) 65

Hindu Marriage Act, 1955 — Section 13

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High Courts30 Apr 2003Allowed

State of Punjab Vs Gian Chand, Conductor

Punjab And Haryana At Chandigarh · (2003) 3 LLJ 1029 : (2003) 135 PLR 72

Payment of Wages Act, 1936 — Section 1

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High Courts30 Apr 2003

K.C. Kapoor Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2003) 135 PLR 457

Constitution of India, 1950 — Article 226Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4

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