High Courts05 Feb 2003Allowed
Kuldip Rai and Ram Murti Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 446Penal Code, 1860 (IPC) — Section 366, 376
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,846 of 4,620
High Courts05 Feb 2003Dismissed
Nagina, Jagdish and Subash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 194
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 392
High Courts05 Feb 2003
Inderpal Singh, Balbir Singh, Tirlok Singh, Jagtar Singh, Hardip Singh and Geja Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0111
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324Probation of Offenders Act, 1958 — Section 4(1)
High Courts05 Feb 2003Dismissed
Punjab State Cooperative Supply and Marketing Federation Vs Presiding Officer Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 2 LLJ 620 : (2003) 133 PLR 728 : (2003) 2 RCR(Civil) 153 : (2003) 2 RCR(Civil) 438
Industrial Disputes Act, 1947 — Section 2
High Courts05 Feb 2003Dismissed
Nigai Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 411
High Courts05 Feb 2003Allowed
The Punjab State Cooperative Bank Ltd. Vs Union Territory Administration
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 662 : (2003) 134 PLR 552
Capital of Punjab (Development and Regulation) Act, 1952 — Section 9Constitution of India, 1950 — Article 226, 227Punjab Reorganisation Act, 1966 — Section 88
High Courts05 Feb 2003
Arjun Lal, Satish Kumar and Gurbachan Singh Vs Presiding Officer, Industrial Tribunal, Punjab State Agricultural Marketing Board, Market Committee Guru Harsahai and Inderjit Lal
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0045
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 227Industrial Disputes Act, 1947 — Section 2, 25H
High Courts05 Feb 2003Dismissed
Joginder Singh and Others Vs The Financial Commissioner, Revenue and Others
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 623 : (2003) 133 PLR 734 : (2003) 2 RCR(Civil) 461
Civil Procedure Code, 1908 (CPC) — Section 115Punjab Bhudan Yojna Act, 1955 — Section 17Punjab Land Revenue Act, 1887 — Section 16
High Courts05 Feb 2003Allowed
Harmesh Chander Vs State of Punjab and Shri Mohan Singh
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0039
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2003Allowed
Amrit Pal Kaur Vs Roshan Lal
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 438 : (2003) 135 PLR 281 : (2003) 3 RCR(Civil) 103
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts05 Feb 2003Dismissed
Punjab State Warehousing Corporation Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2003) 264 ITR 597
Income Tax Act, 1961 — Section 144B, 214, 219, 244, 244A(1)
High Courts05 Feb 2003
The Jalandhar Co-operative Printing and Publishing Society Limited Vs Sh. Vijay Seth (Died)
Punjab And Haryana At Chandigarh · (2004) 136 PLR 791 : (2004) 1 RCR(Rent) 461
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts05 Feb 2003Allowed
Kiran Lata Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 217 : (2003) 2 RCR(Criminal) 239
Constitution of India, 1950 — Article 14, 15, 16, 19(1)(g), 21Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 161, 165, 482Penal Code, 1860 (IPC) — Section 170, 171, 379, 420
High Courts04 Feb 2003Allowed
Daulat Ram Vs Hari Ram and Another
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 136 : (2003) 134 PLR 225 : (2003) 2 RCR(Civil) 268
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts04 Feb 2003
Bohar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 88 ECC 131 : (2003) 2 RCR(Criminal) 73
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts04 Feb 2003Dismissed
Baljeet Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 675
High Courts04 Feb 2003
State of Punjab Vs Jasvir Singh alias Jassi and Keema Singh
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts04 Feb 2003
Ajmer Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 145 : (2003) 2 RCR(Criminal) 256
High Courts04 Feb 2003Dismissed
Bir Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 451
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts04 Feb 2003Allowed
Raj Kumar Vs Aval and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 1922 : (2003) 134 PLR 323 : (2003) 2 RCR(Civil) 124
Motor Vehicles Act, 1988 — Section 161