High Courts17 Feb 2003Dismissed
Amarjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 729 : (2003) 2 RCR(Civil) 664
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,841 of 4,620
High Courts17 Feb 2003
Bant Singh and others Vs Financial Commissioner, Punjab and others
Punjab And Haryana At Chandigarh · (2003) 3 ICC 916 : (2003) 2 LLR 617 : (2003) 2 PLJ 370 : (2003) 2 RCR(Civil) 492
High Courts17 Feb 2003Dismissed
Sunil Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 313
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts17 Feb 2003
Anjali Vs Union Territory, Chandigarh, The Chief Engineer, Chandigarh Administration, The Superintending Engineer(Construction), The Executive Engineer(Horticulture), Division No. 2, The Commissioner, Municipal Corporation and The Executive Engineer (Horticulture), Municipal Corporation
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0071
Constitution of India, 1950 — Article 226, 227
High Courts17 Feb 2003Allowed
United India Insurance Co. Ltd. Vs New Moga Transport Co. and Others
Punjab And Haryana At Chandigarh · (2005) ACJ 986 : (2003) 134 PLR 605
Civil Procedure Code, 1908 (CPC) — Section 20C
High Courts16 Feb 2003Dismissed
Cyril Archibong Vs State of Union Territory
Punjab And Haryana At Chandigarh · (2003) 88 ECC 133 : (2003) 2 RCR(Criminal) 211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52A, 52A(2)
High Courts14 Feb 2003Allowed
Karam Singh Vs Arjan Singh and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 625 : (2003) 3 RCR(Civil) 537
Registration Act, 1908 — Section 17
High Courts14 Feb 2003Allowed
Haryana State Industrial Development Corporation Limited Vs The Presiding Officer, Labour Court, Chandigarh U.T. Administration and Rakesh Bhasin
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 947
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10(1), 2, 33C(2)
High Courts14 Feb 2003Dismissed
Gopal Krishan Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 ALT(Cri) 8 : (2003) CriLJ 2851 : (2003) 2 RCR(Criminal) 253
Penal Code, 1860 (IPC) — Section 375, 376
High Courts14 Feb 2003
Harbhajan Singh Vs Sukhdev Singh and others
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 354
High Courts14 Feb 2003
Godrej Appliance Limited Vs State of Punjab and Godrej GE Employees Union (Regd.)
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0060
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2A
High Courts14 Feb 2003Allowed
Ramphal @ Makkar Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 261 : (2003) 2 RCR(Criminal) 437
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)
High Courts14 Feb 2003
Sumitra Vs Karnail Singh
Punjab And Haryana At Chandigarh · (2003) 4 RCR(Civil) 363
High Courts13 Feb 2003Dismissed
Mohinder Singh alias Minda and Another Vs Inspector Customs, Customs Division, Amritsar
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 475 : (2003) 2 RCR(Criminal) 373
Criminal Procedure Code, 1973 (CrPC) — Section 104(4), 164, 313Customs Act, 1962 — Section 10, 108, 135AEvidence Act, 1872 — Section 25, 3, 30
High Courts13 Feb 2003
Bakhtawar Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0212
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 324, 325
High Courts13 Feb 2003
Chandgi Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2004) 1 LJR 834 : (2003) 3 RCR(Civil) 834
High Courts13 Feb 2003
Sucha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 88
High Courts13 Feb 2003
Sh. Bhim Sain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 3261 : (2003) 2 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 41(1), 50
High Courts13 Feb 2003Allowed
Narinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 696
Constitution of India, 1950 — Article 14, 16
High Courts13 Feb 2003Dismissed
Gurbachan Dass Vs G.P. Dadha and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 709 : (2003) 2 RCR(Civil) 145
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 12, 13, 5