COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,897 of 4,620

High Courts21 May 2002Dismissed

Simranjit Singh Mann Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2002) CriLJ 3368 : (2002) 2 ILR (P&H) 575 : (2002) 4 RCR(Criminal) 381

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 438Explosives Act, 1884 — Section 4

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High Courts20 May 2002

Sarabjit Singh alias Sonu Vs Narcotic Control Bureau, Chandigarh Zonal Unit

Punjab And Haryana At Chandigarh · (2002) 3 AICLR 207 : (2002) 3 RCR(Criminal) 120

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High Courts20 May 2002

Chajju Ram Vs Financial Commissioner & Secretary to Government, Haryana, Development & Panchayats Department and others

Punjab And Haryana At Chandigarh · (2003) 1 ICC 873 : (2003) 1 LJR 777 : (2002) 2 PLJ 408 : (2002) 4 RCR(Civil) 637

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High Courts20 May 2002

Ashish Kumar Vs Central Bureau of Investigation and ors.

Punjab And Haryana At Chandigarh · (2002) 3 AICLR 173 : (2002) CrLJ 4223 : (2002) 3 RCR(Criminal) 79

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High Courts20 May 2002

Balwinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 2 CCC 278 : (2002) 3 RCR(Criminal) 30

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High Courts20 May 2002

Sant Lal Bhatia Vs City Credit and Leasing Company

Punjab And Haryana At Chandigarh · (2002) 3 CivCC 204 : (2002) 3 RCR(Criminal) 250

Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 May 2002Dismissed

D.K. Chandel Vs Wockhardt Limited

Punjab And Haryana At Chandigarh · (2002) 05 P&H CK 0034

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts17 May 2002Dismissed

Yogesh Kumar and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 51 : (2002) 4 RCR(Criminal) 45

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 420

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High Courts17 May 2002Allowed

Anjani Singla Vs The Kotkapura Coop. Spinning Mills Ltd.

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 769

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 May 2002

Bishan Dass Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 2 CCC 416 : (2003) 1 Marr.LJ 209 : (2002) 3 RCR(Criminal) 540

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High Courts17 May 2002

State of Punjab Vs Om Parkash

Punjab And Haryana At Chandigarh · (2002) 2 CCC 454 : (2002) 3 RCR(Criminal) 567

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High Courts17 May 2002

State of Punjab Vs Bir Singh

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 496

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High Courts17 May 2002

Dharamvir Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 438

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High Courts17 May 2002Dismissed

Commissioner of Income Tax Vs Om Parkash Munjal

Punjab And Haryana At Chandigarh · (2002) 257 ITR 120

Income Tax Act, 1961 — Section 260A

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High Courts17 May 2002Dismissed

Smt. Kamlesh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 325

Haryana Panchayati Raj Act, 1994 — Section 51(1)Punjab Village Common Lands (Regulation) Act, 1961 — Section 13

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High Courts17 May 2002Dismissed

Virender Mohan Jain Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 14 : (2002) 3 RCR(Criminal) 82

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 14, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts16 May 2002Dismissed

Ramesh and Others Vs Nathi

Punjab And Haryana At Chandigarh · (2003) 133 PLR 522 : (2003) 2 RCR(Civil) 339

Punjab Land Revenue Act, 1887 — Section 44

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High Courts16 May 2002

Madan Lal Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2002) 4 CriminalCC 137 : (2002) 4 RCR(Criminal) 47

Criminal Procedure Code, 1973 (CrPC) — Section 145, 482

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High Courts16 May 2002

Shankar Lal Jai Parkash Vs State of Haryana through Asstt.Plant Protection Officer, Hissar

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 44

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High Courts16 May 2002Dismissed

Gohana Co-operative Marketing-cum-Processing Society Ltd. and Another Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Others

Punjab And Haryana At Chandigarh · (2002) 3 LLJ 1105

Constitution of India, 1950 — Article 226

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