High Courts03 Feb 2003
Dewan Chand Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 274
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,847 of 4,620
High Courts03 Feb 2003Dismissed
Hans Raj Aggarwal and Others Vs Lachhman Dass and Another
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 572 : (2003) 134 PLR 597 : (2003) 2 RCR(Rent) 176
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts03 Feb 2003Allowed
Union of India (UOI) Vs Smt. Lajwant Kaur
Punjab And Haryana At Chandigarh · (2003) 2 ARBLR 539 : (2003) 134 PLR 324 : (2003) 2 RCR(Civil) 124
Arbitration and Conciliation Act, 1996 — Section 8
High Courts03 Feb 2003Allowed
Randhir Singh Vs Haryana State Electricity Board
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0203
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7
High Courts03 Feb 2003Allowed
Harbhajan Singh and Others, Karnail Singh and Others, Jagdish Kaur and Others, Darshan Singh, Veena Bajaj and Others and Mohinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 02 P&H CK 0157
Constitution of India, 1950 — Article 14, 16, 226Punjab Civil Service (General and Common Conditions of Services) Rules, 1994 — Rule 19
High Courts03 Feb 2003Dismissed
Karna Construction Co. Vs Haryana State Agriculture Marketing Board and Others
Punjab And Haryana At Chandigarh · (2004) 3 ARBLR 354 : (2003) 2 RCR(Civil) 442
Arbitration Act, 1940 — Section 30, 33
High Courts31 Jan 2003Dismissed
Manjeet Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 ILR (P&H) 277
Constitution of India, 1950 — Article 14, 16, 23
High Courts31 Jan 2003
Smt. Pushpa Vs Mukesh Kumar
Punjab And Haryana At Chandigarh · AIR 2003 P&H 239 : (2003) 2 RCR(Civil) 665
Hindu Marriage Act, 1955 — Section 13
High Courts31 Jan 2003Allowed
Smt. Pushpa Vs Mukesh Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 726
Hindu Marriage Act, 1955 — Section 13
High Courts31 Jan 2003Dismissed
Zamir Ahmad Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts31 Jan 2003
Sukhdev Singh Vs Om Parkash and Subhash Chander
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 578
Criminal Procedure Code, 1973 (CrPC) — Section 197, 401Penal Code, 1860 (IPC) — Section 148, 149, 342, 44, 506
High Courts31 Jan 2003
Gurmail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 991 : (2003) 2 RCR(Criminal) 801
High Courts31 Jan 2003
Mandir Thakar Dwara, Lalru Vs Mehar Singh
Punjab And Haryana At Chandigarh · (2003) 3 ICC 509 : (2003) 2 LJR 849 : (2003) 3 LLR 414 : (2003) 2 LLR 636 : (2003) 2 RCR(Civil) 494
High Courts31 Jan 2003
Zora Singh Vs Jasbir Kaur and others
Punjab And Haryana At Chandigarh · (2003) 3 AICLR 963 : (2003) 2 RCR(Criminal) 825
High Courts31 Jan 2003Dismissed
Jaspal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 296 : (2003) 2 RCR(Civil) 1
Constitution of India, 1950 — Article 226
High Courts31 Jan 2003Dismissed
Sukhwinder Kaur Vs Attar Singh
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 686 : (2003) 2 DMC 457 : (2003) 134 PLR 521 : (2003) 2 RCR(Civil) 405
Hindu Marriage Act, 1955 — Section 9
High Courts31 Jan 2003Dismissed
Smt. Mayawanti Vs Bina Ram
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 59 : (2004) 2 CivCC 257 : (2004) 137 PLR 171 : (2004) 3 RCR(Civil) 395
Hindu Marriage Act, 1955 — Section 13
High Courts31 Jan 2003
Des Raj Verma Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 471
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10
High Courts30 Jan 2003Dismissed
Wazir Singh Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 51 : (2003) 1 RCR(Civil) 812
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 9
High Courts30 Jan 2003
Bansi Lal, MLA (Ex.Chief Minister) Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0178