High Courts15 Jan 2003
Wazir Singh, Balbir and Rohtas Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 326, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,855 of 4,620
High Courts15 Jan 2003Dismissed
Harbhajan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Jan 2003Allowed
Gian Chand Modi and Others Vs Sawan Ram Muni Lal
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 118 : (2003) 133 PLR 482 : (2003) 1 RCR(Civil) 677 : (2003) 1 RCR(Rent) 306
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts15 Jan 2003
Sukhdev Singh Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (2003) 2 CCJ 245
High Courts15 Jan 2003Allowed
Kavis Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) CriLJ 2456 : (2003) 133 PLR 500 : (2003) 1 RCR(Criminal) 801
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts15 Jan 2003Dismissed
Vinod Kumar Jain Vs Daya Nand through Sapra Drug Store, Mulkh Raj Sapra and State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 3513
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 34, 403, 406, 420
High Courts15 Jan 2003Dismissed
Smt. Vidhyawati @ Lali and Jita Ram Vs Om Parkash, Rajesh and State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0188
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 34, 354
High Courts15 Jan 2003
Parmjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 187
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 392, 411, 506
High Courts15 Jan 2003Dismissed
Mahabir Parshad Vs Pt. Raghbhar Dayal (Deceased) through Legal Representatives
Punjab And Haryana At Chandigarh · (2003) 133 PLR 487 : (2003) 1 RCR(Rent) 187
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts15 Jan 2003Dismissed
The State of Punjab Vs Sohan Lal, Bir Bhan and Prabhu Dutt Sharma
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 609
Criminal Procedure Code, 1973 (CrPC) — Section 313, 390Essential Commodities Act, 1955 — Section 7Fertiliser (Control) Order, 1957 — Section 13
High Courts15 Jan 2003
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 401Punjab Excise Act, 1914 — Section 61(1)
High Courts15 Jan 2003Dismissed
Sukhjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0137
Penal Code, 1860 (IPC) — Section 304A
High Courts15 Jan 2003Dismissed
Narender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 304A
High Courts15 Jan 2003
Rattan Singh, Ajit Singh, Karnail Singh, Jarnail Singh and Harbhej Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 148, 149, 307, 308, 324
High Courts15 Jan 2003
Teja Singh and Baldev Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2003) 2 RCR(Criminal) 583
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Opium Act, 1878 — Section 9
High Courts15 Jan 2003
Harish Kumar Aggarwal and Pioneer Sales Corporation Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3, 33
High Courts15 Jan 2003
Prem Kumar, Lachman Dass, Kiran Bala and Bimla Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0111
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 17, 18, 29, 3, 33Insecticides Rules, 1971 — Rule 25(5)
High Courts15 Jan 2003
Dev Karan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 01 P&H CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 498A
High Courts15 Jan 2003Dismissed
Mangal Singh and Another Vs Sh. Varinder Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 74 : (2003) 1 RCR(Rent) 642
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15, 15(5)
High Courts15 Jan 2003Allowed
Jagtar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 LLJ 763 : (2003) 134 PLR 134(2)
Industrial Disputes Act, 1947 — Section 25F, 33C(2)