High Courts19 Dec 2007Dismissed
Shiv Charan Dass through LRs. Vs Surat Singh
Punjab And Haryana At Chandigarh · (2008) 149 PLR 651 : (2008) 3 RCR(Civil) 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 3 of 93
High Courts19 Dec 2007
Shiv Shakti Educational Society (Regd.) Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0116
All India Council for Technical Education Act, 1987 — Section 10, 11, 22Constitution of India, 1950 — Article 254Indian Medical Council Act, 1956 — Section 10A
High Courts19 Dec 2007Dismissed
Ajay Enterprises Ltd. and Others Vs Sunder Dass and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 332
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 27
High Courts19 Dec 2007Dismissed
M/s Punjab Kashmir Finance Limited Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 23
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 392, 506
High Courts19 Dec 2007Dismissed
Chandan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0100
Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts19 Dec 2007
Smt. Bandeep Kaur Vs S. Avneet Singh
Punjab And Haryana At Chandigarh · (2008) 3 BC 523 : (2008) 2 PLR 796 : (2008) 2 RCR(Civil) 82
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Dec 2007Dismissed
Ajit Singh and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 586
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 34, 392, 395, 397
High Courts19 Dec 2007Allowed
Ranjit Singh Vs Mehfil Restaurant
Punjab And Haryana At Chandigarh · AIR 2008 P&H 104 : (2008) 2 CivCC 225 : (2008) 149 PLR 674 : (2008) 1 RCR(Civil) 768 : (2008) 1 RCR(Rent) 129
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts19 Dec 2007
Gurinder Kaur Vs Sub Divisional Magistrate and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 151, 482
High Courts19 Dec 2007
Bhiwani Improvement Trust Vs Shankar and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 224 : (2008) 2 RCR(Civil) 425
Contract Act, 1872 — Section 60Land Acquisition Act, 1894 — Section 11, 23, 26, 28, 31
High Courts18 Dec 2007
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 642
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304(I), 304(II), 309, 99
High Courts18 Dec 2007Dismissed
Sunder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 7
High Courts18 Dec 2007
H.C. Daya Ram and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0074
Punjab Police Rules, 1934 — Rule 13.7
High Courts18 Dec 2007Dismissed
Midha Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 701
Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 2007Allowed
Ravi Bala Vs Satpal
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 364 : (2008) 2 PLR 742 : (2008) 2 RCR(Civil) 607
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2
High Courts17 Dec 2007Allowed
The Administrative Commandant, Station Head Quarter and Others Vs Pawan Kumar and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 429
Constitution of India, 1950 — Article 226, 227
High Courts17 Dec 2007Dismissed
Wellgrow Buildcon Pvt. Ltd. and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 3 PLR 231 : (2008) 2 RCR(Civil) 436
Land Acquisition Act, 1894 — Section 17(2)(c), 4
High Courts17 Dec 2007Dismissed
New India Assurance Company Limited Vs Manphool Singh and Others
Punjab And Haryana At Chandigarh · (2009) ACJ 458 : (2008) 117 FLR 763 : (2008) 149 PLR 706
Constitution of India, 1950 — Article 141Employees Compensation Act, 1923 — Section 19, 3, 4, 4A
High Courts17 Dec 2007Allowed
Sahil Mittal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Civil) 373
Constitution of India, 1950 — Article 14, 226, 25, 26, 27National Commission for Minorities Act, 1992 — Section 2Punjab Reorganisation Act, 1966 — Section 72
High Courts17 Dec 2007
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0095
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15