High Courts13 Sept 2002Dismissed
Manmohan Sharma Vs Smt. Swaran Kaur and Another
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 6 : (2003) 133 PLR 300 : (2003) 1 RCR(Rent) 227
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,882 of 4,620
High Courts12 Sept 2002Dismissed
Avtar Singh Vs Balkar Singh
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 149 : (2002) 4 RCR(Civil) 359 : (2002) 4 RCR(Criminal) 667
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A
High Courts12 Sept 2002
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 313 : (2003) 1 RCR(Criminal) 216
Penal Code, 1860 (IPC) — Section 304B, 34, 406
High Courts12 Sept 2002Allowed
Channa Ram @ Maiya Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 283 : (2002) 4 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 52, 52A, 55
High Courts12 Sept 2002
Yogpal Malik Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 1006 : (2002) 4 RCR(Criminal) 435
High Courts12 Sept 2002
S.K.Sood Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2006) 2 RCR(Criminal) 218
High Courts12 Sept 2002Dismissed
State of Punjab and Others Vs Nirmal Singh
Punjab And Haryana At Chandigarh · (2003) 133 PLR 502
Punjab Police Rules, 1934 — Rule 16.21
High Courts12 Sept 2002
Kaaraka Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 201 : (2002) 4 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 5
High Courts12 Sept 2002
Ashok Kumar Vs Deputy Commissioner of Customs
Punjab And Haryana At Chandigarh · (2003) 155 ELT 23
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts11 Sept 2002
Tarlok Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 1 LJR 791 : (2003) 1 Marr.LJ 21 : (2002) 4 RCR(Civil) 278
High Courts11 Sept 2002
Mehoob Vs State of Punjab through Director General of Prisons, Haryana
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 101 : (2002) 4 RCR(Criminal) 463
High Courts11 Sept 2002Allowed
Smt. Phullo Devi and Others Vs Jagat Ram and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 182 : (2003) 133 PLR 70 : (2002) 4 RCR(Civil) 368
Limitation Act, 1963 — Section 5
High Courts11 Sept 2002Dismissed
Sanjay Pakhtoon Vs Municipal Corporation and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 471 : (2003) 1 RCR(Civil) 160
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 29
High Courts11 Sept 2002Dismissed
Raju alias Rajesh and Others Vs Smt. Kiran and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 613 : (2003) 1 RCR(Civil) 394
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166
High Courts10 Sept 2002
Mangal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 678 : (2002) 4 RCR(Criminal) 576
High Courts10 Sept 2002Dismissed
Roshan Lal Vs Ved Prakash
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 296 : (2003) 134 PLR 97 : (2002) 2 RCR(Rent) 494
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts10 Sept 2002Dismissed
V.K. Sood Engineers and Contractors Pvt. Ltd. Vs Manpal Singh and Others
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 274 : (2003) 134 PLR 100 : (2002) 2 RCR(Rent) 496
Transfer of Property Act, 1882 — Section 106, 53A
High Courts09 Sept 2002
Joginder Singh alias Jindi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 388 : (2002) 4 RCR(Criminal) 577
High Courts09 Sept 2002
Swaran Singh @ Chhanna Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 968 : (2002) 4 RCR(Criminal) 441
High Courts07 Sept 2002Dismissed
M/s Joginder Chawla Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 273 : (2002) 4 RCR(Criminal) 311
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 13, 17, 18, 23, 29