High Courts21 Feb 2003Dismissed
Smt. Sarli Devi Vs Mool Chand and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 363 : (2003) 135 PLR 169 : (2004) 1 RCR(Civil) 403
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,839 of 4,620
High Courts21 Feb 2003Dismissed
Subhash Chander Goel Vs Harvind Sagar
Punjab And Haryana At Chandigarh · AIR 2003 P&H 248
High Courts21 Feb 2003Dismissed
Jagdish and Another Vs Sanjay Kumar and Others
Punjab And Haryana At Chandigarh · (2004) 1 CivCC 286 : (2004) 138 PLR 489 : (2003) 2 RCR(Rent) 704
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
High Courts21 Feb 2003
Nanak Chand Vs Ami Lal and others
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Civil) 260
High Courts19 Feb 2003Allowed
Virinder Mohan and Others Vs Municipal Committee/Municipality Raman and Another
Punjab And Haryana At Chandigarh · AIR 2003 P&H 276 : (2003) 3 RCR(Civil) 97
Punjab Municipal Act, 1911 — Section 67
High Courts19 Feb 2003
The Punjab State Co-operative Supply and Marketing Federation Ltd. Vs Mohinder Pal Singh
Punjab And Haryana At Chandigarh · (2003) 3 BC 279
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 2003Allowed
Ravi Kumar Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0247
Constitution of India, 1950 — Article 226, 227
High Courts19 Feb 2003Dismissed
Des Raj Vs Raj Kumar
Punjab And Haryana At Chandigarh · (2003) 133 PLR 711
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts19 Feb 2003Dismissed
Krishan Kumar Vs Mukandi Lal
Punjab And Haryana At Chandigarh · (2003) 134 PLR 334 : (2003) 1 RCR(Rent) 578
Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts19 Feb 2003Allowed
Charan Dass and Others Vs Rajinder Paul
Punjab And Haryana At Chandigarh · AIR 2003 P&H 263 : (2003) 2 ILR (P&H) 587 : (2003) 133 PLR 699 : (2003) 2 RCR(Civil) 443
High Courts19 Feb 2003Allowed
Baldev and Others Vs Presiding Officer and Others
Punjab And Haryana At Chandigarh · (2003) 2 LLJ 618 : (2003) 133 PLR 719
High Courts19 Feb 2003
Om Parkash Aggarwal through its L.R's Sh. Ravinder Kumar and Sh. Subhash Chand Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0191
Constitution of India, 1950 — Article 226
High Courts19 Feb 2003
Biram Dass Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2652
Penal Code, 1860 (IPC) — Section 332
High Courts19 Feb 2003Allowed
Punjab State Pollution Control Board Vs Daljit Singh and Jatinder Singh Gujral
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 800
Criminal Procedure Code, 1973 (CrPC) — Section 249, 401Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 47
High Courts19 Feb 2003Dismissed
Kewal Krishan Vs The Managing Director, Punjab State Warehousing Corporation
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0170
Air Force Act, 1950 — Section 22, 23Constitution of India, 1950 — Article 14, 16, 226, 227, 352Demobilized Armed Forces Personnel (Reservation of Vacancies in the Punjab State Non Technical Services) Rules, 1968 — Rule 2, 3, 3(1), 5
High Courts19 Feb 2003
Balbir Singh, Lashkar Singh and Malkiat Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 3148
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 4(1)Penal Code, 1860 (IPC) — Section 149, 307, 323, 324, 325
High Courts19 Feb 2003
Balbir Singh Vs Kashmir Singh
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0161
Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 506
High Courts19 Feb 2003
Sh. Tarsem Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Opium Act, 1878 — Section 9
High Courts19 Feb 2003
Dharamvir Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 667
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Penal Code, 1860 (IPC) — Section 34, 366, 376, 376(2)
High Courts19 Feb 2003Dismissed
Shakil Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376