High Courts30 Aug 2007
Gujarat Ambuja Cements Ltd. and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0069
Haryana General Sales Tax Act, 1973 — Section 6A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 34 of 93
High Courts30 Aug 2007Dismissed
Nachhattar Singh Vs Satinder Kumar and Others
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 167 : (2008) 149 PLR 297 : (2007) 4 RCR(Civil) 826
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 22, 23
High Courts30 Aug 2007Dismissed
Vinod Kumar Vs Gram Panchayat of Village Kheri Naru and Others
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 43 : (2007) 4 PLR 779 : (2008) 1 RCR(Civil) 697
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts30 Aug 2007Dismissed
Surinder Singh Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2008) 149 PLR 54 : (2007) 4 RCR(Civil) 485
High Courts29 Aug 2007Allowed
V.K. Agarwal Vs Jasjit Singh
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
High Courts29 Aug 2007Allowed
Lakhu Singh and Another Vs Uday Singh and Others
Punjab And Haryana At Chandigarh · (2008) ACJ 1608 : (2007) 4 PLR 507 : (2008) 1 RCR(Civil) 805
High Courts29 Aug 2007Allowed
Shri Rama Chandran Pillai and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 764
High Courts29 Aug 2007Dismissed
Ajmer Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 763
Constitution of India, 1950 — Article 12, 226
High Courts29 Aug 2007Allowed
Boota Ram and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0139
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts29 Aug 2007
Jabir Kaur Vs Kuljit Singh Bhatia
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0085
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 11, 12, 15, 2Hindu Marriage Act, 1955 — Section 13, 15
High Courts29 Aug 2007
Balkar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 597
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Aug 2007
Dilbagh Singh Vs Punjab State Electricity Board and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 530
High Courts29 Aug 2007
Dr. Swaran Sharma Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 526
High Courts28 Aug 2007Dismissed
The Punjab State Agricultural Marketing Board and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 169 : (2007) 4 RCR(Civil) 614
Constitution of India, 1950 — Article 226
High Courts28 Aug 2007Dismissed
Saroj Rani and Others Vs Pardeep Kumar and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 762
High Courts28 Aug 2007Dismissed
Mohinder Partap Vij and Others Vs Rajiv Anand and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 761
Constitution of India, 1950 — Article 227
High Courts28 Aug 2007Dismissed
Om Parkash Vs Tara Chand and Another
Punjab And Haryana At Chandigarh · (2008) 149 PLR 162(1) : (2007) 4 RCR(Civil) 597
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts28 Aug 2007Dismissed
Commissioner of Central Excise Vs Omkar Steel Tubes (P) Ltd. and Another
Punjab And Haryana At Chandigarh · (2008) 221 ELT 200
Central Excises and Salt Act, 1944 — Section 11A, 11AC, 14, 35G
High Courts28 Aug 2007
Mangal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0132
Indian Medical Council Act, 1956 — Section 15Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8Penal Code, 1860 (IPC) — Section 420
High Courts28 Aug 2007Dismissed
K.D. Sharma and Another Vs Ramesh Chander
Punjab And Haryana At Chandigarh · (2007) 148 PLR 456
Evidence Act, 1872 — Section 114, 67General Clauses Act, 1897 — Section 27