High Courts22 Jan 2003Allowed
Satya Prakash Mehta Vs Naresh Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 21 : (2003) 2 RCR(Rent) 369
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,853 of 4,620
High Courts22 Jan 2003
Harmanjit Kaur Vs Bhupinder Singh Gill
Punjab And Haryana At Chandigarh · (2003) 1 CurLJ 622 : (2003) 3 RCR(Civil) 572
High Courts21 Jan 2003Dismissed
Manjit Singh Vs Municipal Corporation Dharampura Road and Another
Punjab And Haryana At Chandigarh · (2003) 134 PLR 573 : (2003) 2 RCR(Civil) 449
Constitution of India, 1950 — Article 226Punjab Municipal Corporation Act, 1976 — Section 103(1), 103(2), 93
High Courts21 Jan 2003Dismissed
Devinder Singh alias Dalvinder Singh and Others Vs Mansha Singh and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 166
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101Specific Relief Act, 1963 — Section 19
High Courts21 Jan 2003Dismissed
A.S. Sawhney Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 841
Criminal Procedure Code, 1973 (CrPC) — Section 173, 401Essential Commodities Act, 1955 — Section 7
High Courts21 Jan 2003
Pritam Singh aini Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 294 : (2003) 2 CivCC 294 : (2003) 2 CivCC 294 : (2003) 1 RCR(Civil) 659
High Courts21 Jan 2003Dismissed
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 177
Criminal Procedure Code, 1973 (CrPC) — Section 401Opium Act, 1878 — Section 9Penal Code, 1860 (IPC) — Section 220, 379, 411, 420, 468
High Courts21 Jan 2003Dismissed
Ishwar Giri @ Som Dutt Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376, 376(2)
High Courts21 Jan 2003Allowed
Gurnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 LLJ 324 : (2003) 134 PLR 52 : (2003) 1 RCR(Civil) 806
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts20 Jan 2003
Desh Bhagat Dental College and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 265 : (2004) 136 PLR 166
High Courts20 Jan 2003Allowed
Malwa Cotton Spinning Mills Ltd. Vs Joint D.G.F.T.
Punjab And Haryana At Chandigarh · (2003) 87 ECC 583 : (2003) 153 ELT 525
Constitution of India, 1950 — Article 226
High Courts20 Jan 2003Dismissed
CCE Vs Shivaye Industries
Punjab And Haryana At Chandigarh · (2005) 122 ECR 405
Central Excises and Salt Act, 1944 — Section 35H
High Courts18 Jan 2003
Darshan Singh and Nirmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0104
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts17 Jan 2003Dismissed
Huma Parveen Vs Intelligence Officer, c/o Assistant Director, Directorate of Revenue Intelligence, Amritsar
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 424 : (2003) 2 RCR(Criminal) 367
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 42, 42(1)(d), 42(2)
High Courts17 Jan 2003Dismissed
Rajinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 ILR (P&H) 517 : (2003) 2 RCR(Criminal) 244
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Drugs and Cosmetics Act, 1940 — Section 18, 19(1), 19(3)Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts17 Jan 2003
Mohammad Shakil Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3(1)
High Courts17 Jan 2003Dismissed
Dharam Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 589
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts17 Jan 2003
Baljit Kaur alias Daljit Kaur, Dimple and Preet Vs Chain Lal
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0129
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts17 Jan 2003Dismissed
Ajaib Singh and Others Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 223 : (2003) 3 RCR(Civil) 202
Hindu Succession Act, 1956 — Section 15
High Courts17 Jan 2003
Mohinder Singh Chauhan, H.C. Aggarwal and Hindustan Palverising Mills Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) CriLJ 2656 : (2003) 2 RCR(Criminal) 571
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 22(6), 24, 24(3), 24(4)