COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,835 of 4,620

High Courts11 Mar 2003

M.R. Manchanda Vs State of Haryana, Shri A.K. Khetarpal, Shri S.K. Bansal, Shri S.S. Bida, Shri A.K. Gupta, Shri Manpal Singh, Shri K.K. Yadav, Shri Sujana Ram, Shri D.P.S. Beniwal, Shri R.K. Singla, Shri B.S. Singroha, Shri D.R. Yadav, Shri D.S. Bajwa and Shri O.P. Goyal

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0037

Constitution of India, 1950 — Article 226, 227

High Courts11 Mar 2003Allowed

Udmi Ram and Another Vs Ved Parkash and Another

Punjab And Haryana At Chandigarh · (2003) 134 PLR 493 : (2003) 2 RCR(Rent) 170

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)

High Courts10 Mar 2003Dismissed

Raj Kumar Jain (HUF) and Others Vs Designated Authority as Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2004) 265 ITR 175 : (2004) 136 TAXMAN 514

Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 90(1)

High Courts10 Mar 2003

Ms. Monika Mehrania Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 134 PLR 219

High Courts10 Mar 2003Allowed

Gurcharan Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 3 LLJ 892 : (2003) 134 PLR 595 : (2003) 3 RCR(Civil) 258

Constitution of India, 1950 — Article 226

High Courts10 Mar 2003Dismissed

Bharti Telenet Limited Vs Shri Subhash Jain and Others

Punjab And Haryana At Chandigarh · (2004) 136 PLR 777(2)

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Telegraph Act, 1885 — Section 19B

High Courts07 Mar 2003

Nachhattar Singh Vs Rajinder Singh and ors.

Punjab And Haryana At Chandigarh · (2003) 3 ICC 158 : (2003) 2 RCR(Civil) 687

High Courts07 Mar 2003Dismissed

Joginder Singh alias Rajinder Singh Vs Dharuv Singh

Punjab And Haryana At Chandigarh · (2003) 135 PLR 545 : (2003) 3 RCR(Civil) 553

Succession Act, 1925 — Section 63

High Courts07 Mar 2003Dismissed

Harnek Singh Vs Surjit Singh

Punjab And Haryana At Chandigarh · (2003) 3 BC 71 : (2003) 2 CivCC 658 : (2003) 2 CivCC 658 : (2003) 134 PLR 715 : (2003) 2 RCR(Civil) 639 : (2003) 2 RCR(Criminal) 818

Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts07 Mar 2003Allowed

Amit Chauhan and Others Vs Haryana School Education Board and Principal, Happy Child High School

Punjab And Haryana At Chandigarh · (2003) 135 PLR 23

Constitution of India, 1950 — Article 226, 227

High Courts07 Mar 2003Allowed

Madan Lal and Another Vs Smt. Bhupinder Kaur and Others

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 584 : (2003) 134 PLR 154 : (2003) 1 RCR(Rent) 608

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

High Courts07 Mar 2003Dismissed

Sh. Raj Kumar Gambir Vs Sh. Kanwar Sain Jain

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 197 : (2003) 134 PLR 356 : (2003) 1 RCR(Rent) 558

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6), 2

High Courts06 Mar 2003Dismissed

Ramanand Shastri Vs Gian Singh

Punjab And Haryana At Chandigarh · (2003) 3 CivCC 62 : (2003) 1 RCR(Rent) 735

East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)

High Courts06 Mar 2003

Ved Parkash Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 2 CCC 31 : (2003) 2 CCJ 31 : (2003) 2 RCR(Criminal) 823

High Courts06 Mar 2003

Raj Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 469Prevention of Corruption Act, 1988 — Section 13(2), 7

High Courts05 Mar 2003Allowed

Smt. Bhagwanti Devi Vs Mat Ram (Dead) through L.Rs.

Punjab And Haryana At Chandigarh · (2003) 135 PLR 585 : (2003) 3 RCR(Civil) 100

Limitation Act, 1963 — Article 58

High Courts05 Mar 2003Allowed

Bhagwat Sarup alias Bhagat Ram and Others Vs Salag Ram and Others

Punjab And Haryana At Chandigarh · (2003) 134 PLR 557 : (2003) 1 RCR(Rent) 704

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)

High Courts05 Mar 2003Dismissed

Gurmit Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408

High Courts05 Mar 2003

Hans Raj Vs State of Haryana

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0080

Penal Code, 1860 (IPC) — Section 307

High Courts05 Mar 2003

Mewa Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 34