COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 21 of 93

High Courts12 Oct 2007Dismissed

Commissioner of C. EX., Rohtak Vs Indo Dane Textile Industries

Punjab And Haryana At Chandigarh · (2012) 275 ELT 189

Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3, 3(3)Central Excise Rules, 2002 — Rule 18, 19, 19(3)Central Excises and Salt Act, 1944 — Section 35G

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High Courts12 Oct 2007Dismissed

Mohinder Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 149 PLR 96

Civil Procedure Code, 1908 (CPC) — Section 11, 151, 94Constitution of India, 1950 — Article 227

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High Courts12 Oct 2007

Kandhari Beverages (P) Ltd. and Another Vs The Commissioner of Central Excise

Punjab And Haryana At Chandigarh · (2008) 149 PLR 29

Central Excises and Salt Act, 1944 — Section 11A, 35BConstitution of India, 1950 — Article 11AC, 226, 35F

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High Courts11 Oct 2007Dismissed

Darshna Devi Vs Basheshar Nath Trust (Regd.)

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 664 : (2008) 152 PLR 311 : (2008) 2 RCR(Civil) 169 : (2008) 1 RCR(Rent) 281

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

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High Courts11 Oct 2007Dismissed

Varun Steels Vs Canara Bank and Another

Punjab And Haryana At Chandigarh · (2008) 149 PLR 550

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2007Dismissed

Morion Chemicals Limited Vs United Commercial Bank Limited and Another

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0109

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17

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High Courts11 Oct 2007Dismissed

Rajinder Vs Satbir and Another

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0099

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High Courts11 Oct 2007Dismissed

Jagrup Singh and Others Vs Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0095

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High Courts11 Oct 2007

Paramjit Kaur Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0071

Penal Code, 1860 (IPC) — Section 498A

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High Courts11 Oct 2007

Crown Steel Industries Vs Excise and Taxation Officer and Others

Punjab And Haryana At Chandigarh · (2007) 4 PLR 753

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2007Allowed

Surinder Kamboj and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 21

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 342

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High Courts11 Oct 2007Allowed

Bikram Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 20

Penal Code, 1860 (IPC) — Section 323, 324, 325, 34, 382

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High Courts11 Oct 2007Allowed

Meena Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 711

Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts11 Oct 2007

Indian Sulphacid Industries Limited and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 227 ELT 194 : (2008) 149 PLR 282

Central Excises and Salt Act, 1944 — Section 11A, 35Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 11AC, 5

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High Courts11 Oct 2007Dismissed

Jagjit Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 10 P&H CK 0020

Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 33

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High Courts10 Oct 2007Allowed