High Courts26 Feb 2003Allowed
Baaj Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 69 : (2003) 3 RCR(Criminal) 526
Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,838 of 4,620
High Courts25 Feb 2003Dismissed
Baba Balbir Singh Vs Ram Kishan Chela Budh Dass and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 250 : (2003) 2 CivCC 273 : (2003) 134 PLR 524 : (2003) 2 RCR(Civil) 407
Limitation Act, 1963 — Article 136
High Courts25 Feb 2003Allowed
Satnam Singh Vs The Presiding Officer, Labour Court and The General Manager, Punjab Roadways
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 639
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)C, 11A
High Courts25 Feb 2003
Gurmail Singh, Ishar Singh, Mohinder Kaur, Rani, Tara Singh and Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 313, 323, 324
High Courts25 Feb 2003Allowed
Jaswinder Kaur and Others Vs Additional Director, Consolidation and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 160 : (2003) 3 RCR(Civil) 131
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts25 Feb 2003
Ram Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 344 : (2003) 3 RCR(Criminal) 159
High Courts25 Feb 2003Dismissed
Boss Gears Ltd. Vs Sales Tax Tribunal and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 230 : (2003) 135 PLR 232 : (2003) 3 RCR(Civil) 74 : (2004) 138 STC 451
Haryana General Sales Tax Rules, 1975 — Rule 28B
High Courts24 Feb 2003Dismissed
Smt. Amrit Bir Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 296 : (2003) 3 RCR(Civil) 191
Constitution of India, 1950 — Article 19, 31APunjab Land Reforms Act, 1972 — Section 2, 3, 4, 5, 7
High Courts24 Feb 2003Allowed
Sh. Sham Lal Gupta Vs Shri Kulwinder Singh
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 341 : (2003) 134 PLR 704 : (2003) 2 RCR(Rent) 383
High Courts24 Feb 2003
Kikar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 173, 175, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Feb 2003
Vikram Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 CCC 18 : (2003) 2 RCR(Criminal) 805
High Courts24 Feb 2003Dismissed
Chuhar Singh, Jarnail Singh and Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 43
High Courts24 Feb 2003Dismissed
Union of India (UOI) and Another Vs Aravali Krishi Anuvanashak Ltd. and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 145 : (2003) 3 RCR(Civil) 381
Land Acquisition Act, 1894 — Section 23
High Courts21 Feb 2003Allowed
Bali Ram, Jagta @ Jagat Singh and Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0232
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 3Police Act, 1888 — Section 3
High Courts21 Feb 2003Dismissed
D.N. Metal Industries and Another Vs Chaman Lal and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 720 : (2003) 1 RCR(Rent) 551
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13 , 15(5)
High Courts21 Feb 2003Partly Allowed
Harchand Singh and Others Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0159
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts21 Feb 2003Dismissed
Harjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 326, 376, 452, 506
High Courts21 Feb 2003Dismissed
Neki Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 837
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 171F, 171H
High Courts21 Feb 2003
Roshan Lal Vs Rehmat Ali
Punjab And Haryana At Chandigarh · (2003) 133 PLR 715
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts21 Feb 2003Dismissed
Raj Daler alias Kala Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302