COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,902 of 4,620

High Courts27 Apr 2002Dismissed

Sunil Kumar Vs Yog Raj

Punjab And Haryana At Chandigarh · (2002) 2 ALD(Cri) 311 : (2002) 3 RCR(Criminal) 282

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140(2)

Read judgment

High Courts27 Apr 2002Dismissed

P.C. Sharma Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2002) 95 FLR 1172

Industrial Disputes Act, 1947 — Section 25FFF(1)

Read judgment

High Courts27 Apr 2002

Durga Datt Vs Vijay

Punjab And Haryana At Chandigarh · (2002) 3 AICLR 848 : (2002) 3 RCR(Criminal) 126

Read judgment

High Courts26 Apr 2002

Vijay Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 2 CriminalCC 655 : (2002) 2 RCR(Criminal) 824

Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts26 Apr 2002Allowed

G.V. Devasahyam Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 3609 : (2002) 2 RCR(Criminal) 792

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17(1), 24(2), 24(4), 29, 29(1)

Read judgment

High Courts26 Apr 2002Dismissed

Nagar Mal Vs Ram Saran and Others

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 47

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts26 Apr 2002Allowed

Attar Singh Vs Balwant Singh and Others

Punjab And Haryana At Chandigarh · (2003) 1 ACC 190 : (2003) 1 RCR(Civil) 132

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts26 Apr 2002Allowed

Kanwar Singh, (Ex. Hav. No. 14550669) of EME Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2002) 04 P&H CK 0101

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14

Read judgment

High Courts26 Apr 2002

Raj Rishi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 2 CCC 224 : (2002) 3 RCR(Criminal) 254

Read judgment

High Courts26 Apr 2002

Zile Singh, Ex-Sarpanch Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 2 CCC 239 : (2002) 3 RCR(Criminal) 266

Read judgment

High Courts26 Apr 2002Allowed

Chander (Died) and Another Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 234

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7

Read judgment

High Courts26 Apr 2002

Iqbal Singh Vs Jaswinder Kaur and Others

Punjab And Haryana At Chandigarh · (2002) 3 CivCC 424 : (2003) 1 DMC 132 : (2002) 3 RCR(Civil) 444

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts26 Apr 2002Dismissed

National Insurance Company Ltd. Vs Nebh Raj and Others

Punjab And Haryana At Chandigarh · (2004) ACJ 209 : (2002) 3 RCR(Civil) 98

Motor Vehicles Act, 1939 — Section 149Motor Vehicles Act, 1988 — Section 149

Read judgment

High Courts26 Apr 2002Dismissed

Vinod Kumar Vs Jagmohan and Another

Punjab And Haryana At Chandigarh · (2003) 1 CivCC 163 : (2003) 1 RCR(Civil) 140

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts26 Apr 2002Dismissed

Mamta Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) CriLJ 3482 : (2002) 3 RCR(Criminal) 238

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 307

Read judgment

High Courts26 Apr 2002Allowed

Ram Singh Vs Sub Divisional Canal Officer Water Services Sub Division and Others

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 836

Haryana Canal and Drainage Act, 1974 — Section 24(4)

Read judgment

High Courts26 Apr 2002Allowed

Shri K.S. Raina and Another Vs Haryana Financial Corporation and Another

Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 129

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 38, 39

Read judgment

High Courts24 Apr 2002Dismissed

Gursharan Singh Sodhi Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2002) 84 ECC 548 : (2002) 2 RCR(Criminal) 700

Arms Act, 1959 — Section 25Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 14, 21, 22, 226

Read judgment

High Courts24 Apr 2002Allowed

Smt. Nirmala Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2003) 1 DMC 34 : (2002) 3 RCR(Criminal) 246

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 420, 498A

Read judgment

High Courts24 Apr 2002Allowed

Smt. Shayama Jain Vs Smt. Savitri Devi and Others

Punjab And Haryana At Chandigarh · (2003) 1 CivCC 117 : (2003) 1 CivCC 91 : (2002) 4 RCR(Civil) 645

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

Read judgment