High Courts08 Mar 2002
Munni Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 40 : (2002) 2 CCC 323 : (2002) 2 RCR(Criminal) 678
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,911 of 4,620
High Courts08 Mar 2002Allowed
Kulwant Singh and Others Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (2002) CriLJ 3443 : (2002) 3 RCR(Criminal) 261
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts08 Mar 2002Dismissed
Jaswant Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 604 : (2002) 3 RCR(Criminal) 647
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Penal Code, 1860 (IPC) — Section 323, 325, 326, 506
High Courts07 Mar 2002
Bharat Singh Vs State of Haryana and Others Kamlesh Kumar Vijay Singh and Co. and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 127 STC 201
Haryana General Sales Tax Act, 1973 — Section 6
High Courts07 Mar 2002Dismissed
Bal Mukand Aggarwal, President, Municipal Council, Mandi Gobindgarh, Distt. Fatehgarh Sahib Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2002 P&H 297 : (2002) 2 RCR(Civil) 569
Punjab Municipal Act, 1911 — Section 22
High Courts07 Mar 2002Dismissed
Ajit Singh Workman Murthal Bus Stand, Sonepat Vs The Presiding Officer, Labour Court, Rohtak, Camp Court, Sonepat and Another
Punjab And Haryana At Chandigarh · (2002) 03 P&H CK 0043
Industrial Disputes Act, 1947 — Section 25F
High Courts07 Mar 2002Allowed
Kamaljeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 438
Punjab Municipal Act, 1911 — Section 4
High Courts07 Mar 2002Dismissed
The Postal and R.M.S. Employees Co-operative Bank Limited Vs The Registrar, Co-operative Societies and Another
Punjab And Haryana At Chandigarh · (2002) 03 P&H CK 0030
High Courts07 Mar 2002Dismissed
R.P. Sharma and Another Vs Registrar, Cooperative Societies and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 795
High Courts07 Mar 2002Dismissed
Babita Rani Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 03 P&H CK 0023
Constitution of India, 1950 — Article 226
High Courts06 Mar 2002Allowed
Seema and Others Vs Amarjit Rai and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 178 : (2003) 1 DMC 43 : (2002) 3 RCR(Civil) 463
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts06 Mar 2002Allowed
Captain G.S. Punia Vs Pardeep Aggarwal and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Rent) 451
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Mar 2002Dismissed
Gian Chand Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 327
Haryana Panchayati Raj Act, 1994 — Section 51(1)
High Courts05 Mar 2002
Kanwal Parkash Jain and Others Vs The Estate Officer, HUDA and Others
Punjab And Haryana At Chandigarh · (2002) 03 P&H CK 0085
High Courts05 Mar 2002
Jarmal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 CriminalCC 353 : (2002) 2 RCR(Criminal) 362
Penal Code, 1860 (IPC) — Section 307, 34, 364
High Courts05 Mar 2002
Ramesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 2 C.C.Cases 260 : (2002) 1 CLR 623 : (2002) 3 RCR(Criminal) 294
High Courts05 Mar 2002
Tej Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 287
High Courts05 Mar 2002Dismissed
Lachhman Singh Vs Mohinder Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 229
Transfer of Property Act, 1882 — Section 44
High Courts05 Mar 2002Allowed
Manju Devi and Others Vs Gopal Copy Wale and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 703
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 166
High Courts05 Mar 2002
Sangrur Vanaspati Mills Ltd. Vs Sales Tax Tribunal and Another
Punjab And Haryana At Chandigarh · (2002) 127 STC 208