High Courts05 Mar 2003
Kamla Rani Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0052
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,836 of 4,620
High Courts05 Mar 2003
Ashok Kumar Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Mar 2003Allowed
Shri Guman Singh Workman Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 592
Industrial Disputes Act, 1947 — Section 2
High Courts05 Mar 2003Dismissed
Dhani Ram and Others Vs Madan Lal and Another
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 618 : (2003) 134 PLR 564 : (2003) 1 RCR(Rent) 729
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(6)
High Courts05 Mar 2003Allowed
Ramesh Chand Vs Smt. Devki Devi @ Devi
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 171 : (2003) 135 PLR 186 : (2003) 2 RCR(Rent) 202
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(5)
High Courts05 Mar 2003Allowed
Arun Kumar Jain Vs Om Parkash
Punjab And Haryana At Chandigarh · (2003) 134 PLR 344 : (2003) 1 RCR(Rent) 548
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts05 Mar 2003Dismissed
Rashpal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 3407 : (2003) 2 RCR(Criminal) 441
Criminal Procedure Code, 1973 (CrPC) — Section 260, 262Drugs and Cosmetics Act, 1940 — Section 27, 28, 32, 36, 36A
High Courts05 Mar 2003
Desa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2986 : (2003) 4 RCR(Criminal) 177
Penal Code, 1860 (IPC) — Section 304
High Courts04 Mar 2003Dismissed
Jasbir Kaur Vs Beant Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 589 : (2003) 3 RCR(Civil) 496
Hindu Marriage Act, 1955 — Section 13(1)
High Courts04 Mar 2003
Jiwan Lal Kapoor Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2003) 182 CTR 169 : (2003) 261 ITR 296 : (2004) 138 TAXMAN 25
High Courts04 Mar 2003Dismissed
Gian Singh Vs Jarnail Singh and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 625 : (2003) 134 PLR 728 : (2003) 2 RCR(Civil) 688
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Mar 2003Allowed
Ritesh Pandita Vs Vice Chancellor, Kurukshetra University, Kurukshetra University and Principal, Mukand Lal National College
Punjab And Haryana At Chandigarh · (2003) 03 P&H CK 0023
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts04 Mar 2003Dismissed
Hari Krishan and Another Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 809
Industrial Disputes Act, 1947 — Section 25H
High Courts03 Mar 2003Allowed
Shiv Om and Another Vs Motor Accident Claims Tribunal and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 670 : (2004) 136 PLR 148 : (2003) 4 RCR(Civil) 155
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Motor Vehicles Act, 1988 — Section 166
High Courts28 Feb 2003Allowed
Lajo Devi Vs Smt. Om Wati etc. and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 291
Limitation Act, 1963 — Section 5
High Courts28 Feb 2003Allowed
Ram Parkash Vs Dina Nath (Dead) through L.Rs.
Punjab And Haryana At Chandigarh · (2004) 1 CTLJ 417 : (2003) 135 PLR 242 : (2003) 3 RCR(Civil) 88
Contract Act, 1872 — Section 10, 23, 25
High Courts28 Feb 2003Dismissed
Smt. Parkash Kaur Vs Harbhajan Dass
Punjab And Haryana At Chandigarh · AIR 2003 P&H 191 : (2004) 2 DMC 410 : (2003) 134 PLR 500 : (2003) 2 RCR(Civil) 421
Hindu Marriage Act, 1955 — Section 25
High Courts28 Feb 2003Dismissed
Dalip Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
High Courts28 Feb 2003Dismissed
Krishan Lal Vs Gurmit Kaur
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 632 : (2003) 1 RCR(Rent) 657
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iv), 15(5)
High Courts28 Feb 2003Dismissed
Rupinder Sahota Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 597