COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,833 of 4,620

High Courts24 Mar 2003Dismissed

Tika and Others Vs Ram Chander and Others

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 691 : (2003) 135 PLR 631 : (2003) 3 RCR(Civil) 541

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, 100

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High Courts24 Mar 2003

Kartar Singh Vs State of Punjab, Municipal Corporation and Ram Kumar Sharma

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0089

Constitution of India, 1950 — Article 226, 227

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High Courts24 Mar 2003Allowed

Punjab Mandi Board Vs Gurbax Singh and Others

Punjab And Haryana At Chandigarh · (2003) 3 ARBLR 630 : (2003) 135 PLR 381 : (2003) 3 RCR(Civil) 117

Arbitration Act, 1940 — Section 14, 17, 30Limitation Act, 1963 — Article 119

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High Courts24 Mar 2003

Malkiat Singh and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2004) 3 AICLR 758 : (2004) 3 RCR(Criminal) 55

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High Courts24 Mar 2003

Dr. H.C. Mehta Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0046

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 226 , 227, 309Indian Medical Council Act, 1956 — Section 33

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High Courts24 Mar 2003Dismissed

State of Haryana and Others Vs Ram Bhaj

Punjab And Haryana At Chandigarh · (2005) ACJ 100 : (2003) 135 PLR 335

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5

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High Courts24 Mar 2003Allowed

Amar Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 349 : (2003) 2 RCR(Criminal) 679

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 468(1), 473

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High Courts24 Mar 2003Dismissed

Mangat Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 318 : (2003) 3 RCR(Criminal) 662

Punjab Excise Act, 1914 — Section 61, 61(1)(a)

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High Courts15 Mar 2003

Kali Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 AICLR 660 : (2003) 2 RCR(Criminal) 595

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High Courts14 Mar 2003Dismissed

Narain Dev Dhablania Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (2003) 184 CTR 254 : (2003) 262 ITR 206

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277

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High Courts14 Mar 2003Dismissed

Smt. Sudershan Chopra and Others Vs Company Law Board, Principal Bench and Others

Punjab And Haryana At Chandigarh · (2003) 3 ARBLR 14 : (2004) 118 CompCas 341 : (2003) 134 PLR 583 : (2003) 3 RCR(Civil) 184 : (2003) 46 SCL 247

Arbitration and Conciliation Act, 1996 — Section 6, 8, 8(1)Companies Act, 1956 — Section 397, 398Constitution of India, 1950 — Article 226, 227

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High Courts14 Mar 2003Dismissed

Ajay Chaudhary Vs Santosh Kumar and Another

Punjab And Haryana At Chandigarh · (2003) 135 PLR 3 : (2004) 1 RCR(Civil) 807

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17(1), 17(2)

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High Courts14 Mar 2003

Hari Singh and others Vs Ashok Kumar

Punjab And Haryana At Chandigarh · (2003) 3 LJR 211 : (2003) 3 RCR(Civil) 210

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High Courts14 Mar 2003Dismissed

The Indraprastha Colony Plot Holders Association (Regd) Vs The State of Haryana, The Haryana Urban Development Authority, Town and Country Planning, Chief Administrator, Faridabad Complex Administration, District Town Planner, Swatantra Land and Finance Pvt. Ltd., Shri V.K. Madan, Shri A.P. Nangia and Shri Ajay Madan

Punjab And Haryana At Chandigarh · (2003) 134 PLR 615 : (2003) 3 RCR(Civil) 663

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227Haryana Development and Regulation of Urban Areas Act, 1975 — Section 15, 23, 8

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High Courts13 Mar 2003

Smt. Bugli Devi Vs Additional Civil Judge (Sr. Division) and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 354 : (2003) 2 RCR(Civil) 440

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High Courts13 Mar 2003

Jai Singh and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 382 : (2003) 134 PLR 658 : (2003) 2 RCR(Civil) 578

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 22Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 4Punjab Village Common Lands (Regulation) Haryana (Amendment) Act, 1992 — Section 2, 2(6), 7

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High Courts13 Mar 2003Dismissed