High Courts10 Apr 2003Dismissed
Tej Pal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 405 : (2003) 3 RCR(Civil) 130
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,829 of 4,620
High Courts10 Apr 2003
Narata (Dead) through LRs. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 LJR 316 : (2003) 2 PLJ 590 : (2003) 3 RCR(Civil) 223
High Courts10 Apr 2003Dismissed
Subedar Amar Singh Vs Avtar Singh and Another
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 419 : (2003) 135 PLR 315 : (2003) 3 RCR(Civil) 580
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts10 Apr 2003
Parshotam Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 2003 P&H 301 : (2003) 2 ILR (P&H) 353 : (2003) 134 PLR 816
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 226, 227
High Courts10 Apr 2003Dismissed
Bachna and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 208 : (2004) 1 RCR(Civil) 82
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 7(2)
High Courts10 Apr 2003Dismissed
Saudarshan Kumar Vs Raj Rani
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 564 : (2003) 3 RCR(Civil) 234
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Apr 2003Dismissed
Dr. P. Verma and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 252 : (2003) 135 PLR 288 : (2003) 3 RCR(Civil) 238
Haryana Municipal Act, 1973 — Section 70, 74, 75, 75(1)
High Courts09 Apr 2003Dismissed
Prem Chand Bichhal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 457
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7
High Courts09 Apr 2003Allowed
Kesar Bai (deceased by L.R.) and Others Vs Ran Singh
Punjab And Haryana At Chandigarh · AIR 2003 P&H 289 : (2003) 3 CivCC 115 : (2003) 3 RCR(Civil) 94
Succession Act, 1925 — Section 63
High Courts09 Apr 2003Dismissed
Dial Chand Vs Anant Ram
Punjab And Haryana At Chandigarh · (2004) 136 PLR 16
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts09 Apr 2003Dismissed
Kailash alias Kala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) CriLJ 310 : (2003) 3 RCR(Criminal) 462
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 377Probation of Offenders Act, 1958 — Section 3, 4
High Courts09 Apr 2003Dismissed
Smt. Kitabo and Others Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2003) 3 BC 499 : (2003) 135 PLR 51 : (2004) 1 RCR(Civil) 408
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Apr 2003Allowed
Sewa Singh Vs Harbans Singh and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 19 : (2003) 2 CivCC 561 : (2003) 135 PLR 338 : (2003) 3 RCR(Civil) 247
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 14
High Courts09 Apr 2003
Rajbala Vs Sukhbir Singh
Punjab And Haryana At Chandigarh · (2003) 2 CurLJ 388 : (2003) 3 LJR 306 : (2003) 3 RCR(Civil) 182
High Courts09 Apr 2003
Sat Pal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 140 : (2004) 3 Cri.CC 738 : (2003) 4 RCR(Criminal) 505
High Courts09 Apr 2003Dismissed
Amrik Singh Bains Vs The Bank of India and Another
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 386 : (2003) 134 PLR 417 : (2003) 3 RCR(Civil) 93
Bank of India (Officers Service) Regulations, 1979 — Regulation 19Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(3)Constitution of India, 1950 — Article 14, 16
High Courts09 Apr 2003Dismissed
Siri Ram Vs Parma Devi alias Paramjit Kaur and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 321
Specific Relief Act, 1963 — Section 28Transfer of Property Act, 1882 — Section 53
High Courts09 Apr 2003Dismissed
Jagbir Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 578
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 354Punjab Police Rules, 1934 — Rule 16.2, 16.21, 16.21(2)
High Courts09 Apr 2003Dismissed
Maya Devi Vs Satyawan
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 376 : (2003) 3 RCR(Criminal) 769
Penal Code, 1860 (IPC) — Section 109, 120B, 494
High Courts08 Apr 2003Dismissed
Harnam Singh Vs Oriental Fire and General Co. Ltd. and Another
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 295 : (2003) 135 PLR 504 : (2003) 3 RCR(Civil) 681
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5