High Courts05 Feb 2003Dismissed
Ram Mehar Singh Vs Urmila Kumari
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 659 : (2004) 138 PLR 435 : (2005) 1 RCR(Civil) 330
Hindu Marriage Act, 1955 — Section 13, 13(1)
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,845 of 4,620
High Courts05 Feb 2003Dismissed
Jangir Kaur Vs Chand Singh and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 250 : (2003) 4 RCR(Civil) 226
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts05 Feb 2003Allowed
Bhal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 187 : (2003) 1 RCR(Criminal) 750
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts05 Feb 2003
Kailash Devi Vs Jai Kishan (Lance Naik) and Another
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 87 : (2005) 1 ILR (P&H) 115 : (2004) 138 PLR 537 : (2004) 4 RCR(Civil) 111
Hindu Marriage (Punjab) Rules, 1956 — Rule 6Hindu Marriage Act, 1955 — Section 13(1)
High Courts05 Feb 2003Allowed
Gian Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 523 : (2003) 2 RCR(Criminal) 384
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 300, 467, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts05 Feb 2003Dismissed
Gurmit Singh Vs Veerpal Kaur
Punjab And Haryana At Chandigarh · (2004) 2 CivCC 116 : (2004) 137 PLR 293 : (2004) 2 RCR(Civil) 180
Hindu Marriage Act, 1955 — Section 9
High Courts05 Feb 2003Allowed
Bakhshish Singh Vs Kanwar Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 230 : (2003) 3 RCR(Civil) 464
Specific Relief Act, 1963 — Section 19
High Courts05 Feb 2003Allowed
Madan Lal Vs The Depot Manager, Pepsu Road Transport Corporation and The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0243
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts05 Feb 2003Allowed
Om Parkash Vs Uda Ram and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 56 : (2003) 1 RCR(Civil) 831
High Courts05 Feb 2003Dismissed
Kirpal Singh adopted son of Sh. Sant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0236
Arms Act, 1959 — Section 21(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Dismissed
Baldev Singh Vs Rani alias Harmeet Kaur
Punjab And Haryana At Chandigarh · (2003) 135 PLR 164 : (2004) 1 RCR(Civil) 418
Hindu Marriage Act, 1955 — Section 13
High Courts05 Feb 2003Dismissed
Hari Singh Vs The Food Corporation of India
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0227
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2003Allowed
Shri Gobind Kumar Vs Krishan Lal Chakarwarti, Ram Chander and State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0225
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 133, 482, 561A
High Courts05 Feb 2003Dismissed
Ram Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0215
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Feb 2003Dismissed
Dr. J.S. Sethi and Another Vs Smt. Parkash Kaur
Punjab And Haryana At Chandigarh · (2003) 134 PLR 777
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts05 Feb 2003Allowed
Prithi Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0204
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2003
Mangal Singh Vs Additional Commissioner, Ferozepur Division
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 50 : (2004) 1 Cri.CC 129 : (2003) 4 RCR(Criminal) 422
High Courts05 Feb 2003Dismissed
Tilak Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 683
Penal Code, 1860 (IPC) — Section 392, 397
High Courts05 Feb 2003
Lakhwinder Singh alias Babbi and Balwant Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts05 Feb 2003Dismissed
Tikka Ram Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7