High Courts23 Jan 2003Dismissed
Rajinder Kumar Vs Wazir Singh
Punjab And Haryana At Chandigarh · (2003) 134 PLR 339 : (2003) 2 RCR(Rent) 66
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 19
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,851 of 4,620
High Courts23 Jan 2003
Kuldip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2931 : (2003) 2 ILR (P&H) 73
Penal Code, 1860 (IPC) — Section 376
High Courts23 Jan 2003Dismissed
National Insurance Company Limited Vs Smt. Daya Rani and Others
Punjab And Haryana At Chandigarh · (2003) ACJ 2053 : (2003) 134 PLR 447 : (2003) 2 RCR(Civil) 658
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts22 Jan 2003Allowed
Chanan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 29 : (2003) 3 RCR(Criminal) 500
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27
High Courts22 Jan 2003Dismissed
Des Raj (Dead) through LRs. Vs Kulwant Singh and Another
Punjab And Haryana At Chandigarh · (2003) 135 PLR 601 : (2003) 3 RCR(Civil) 517
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 111
High Courts22 Jan 2003Dismissed
Ramesh Vs Rajpati
Punjab And Haryana At Chandigarh · AIR 2003 P&H 316 : (2004) 1 CivCC 156 : (2004) 1 DMC 521 : (2003) 135 PLR 761 : (2004) 1 RCR(Civil) 432
Hindu Marriage Act, 1955 — Section 13, 20
High Courts22 Jan 2003Dismissed
Smt. Prem Wati Vs Ramesh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 774 : (2003) 2 RCR(Rent) 302
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts22 Jan 2003Allowed
Krishan Kumar and Another Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 431 : (2003) 134 PLR 376 : (2003) 2 RCR(Criminal) 678 : (2003) 1 RCR(Rent) 690
Criminal Procedure Code, 1973 (CrPC) — Section 468East Punjab Urban Rent Restriction Act, 1949 — Section 15(5), 9
High Courts22 Jan 2003Allowed
Som Parkash and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 143
High Courts22 Jan 2003Allowed
Bachan Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 134 PLR 611 : (2003) 3 RCR(Criminal) 500
Punjab Police Rules, 1934 — Rule 13.15
High Courts22 Jan 2003Dismissed
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 184
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts22 Jan 2003Dismissed
Krishan Kumar Vs Smt. Gayatri Devi and Kiran Kumar minor through his mother and natural guardian Smt. Gayatri Devi
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts22 Jan 2003Dismissed
Gurmit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 687
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 408, 465
High Courts22 Jan 2003
Nirmal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 419
High Courts22 Jan 2003Dismissed
Balwinder Singh Vs Sukhbir Kaur
Punjab And Haryana At Chandigarh · (2003) 2 DMC 783 : (2003) 135 PLR 166 : (2003) 4 RCR(Civil) 126
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2
High Courts22 Jan 2003Allowed
Raghbir Singh Malik Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 611
High Courts22 Jan 2003Allowed
Rajesh Garg Vs The Labour Court and Another
Punjab And Haryana At Chandigarh · (2003) 133 PLR 682
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6, Order 11 Rule 7
High Courts22 Jan 2003
Harinder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427
High Courts22 Jan 2003
Romesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0183
Penal Code, 1860 (IPC) — Section 148, 149, 324, 326, 379
High Courts22 Jan 2003
Surjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 429
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 401