High Courts13 Dec 2007Allowed
R. Srikrishnan Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 748
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3(k)(i), 33
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 5 of 93
High Courts13 Dec 2007Dismissed
Ishwar Parkash Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0152
Income Tax Act, 1961 — Section 260A
High Courts13 Dec 2007Dismissed
Commissioner of Income Tax Vs Sh. Laxmi Narain
Punjab And Haryana At Chandigarh · (2008) 168 TAXMAN 128
Income Tax Act, 1961 — Section 142, 143, 144, 147, 148
High Courts13 Dec 2007Dismissed
Nand Kishore Vs Kishan Lal
Punjab And Haryana At Chandigarh · (2008) 151 PLR 531 : (2008) 3 RCR(Civil) 30
Haryana Panchayati Raj Act, 1994 — Section 176(i)
High Courts13 Dec 2007Dismissed
Raman Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts13 Dec 2007Dismissed
Pardeep and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 505 : (2008) 2 RCR(Civil) 327
Land Acquisition Act, 1894 — Section 4, 6
High Courts13 Dec 2007Dismissed
Dr. Shobha Rani Dhiman Vs Punjabi University and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0037
Punjabi University Act, 1961 — Section 12
High Courts13 Dec 2007Dismissed
Commissioner of Income Tax Vs Munjal Castings
Punjab And Haryana At Chandigarh · (2008) 303 ITR 23
Income Tax Act, 1961 — Section 260A, 263
High Courts12 Dec 2007
M/s. Raj Kumar Vijay Kumar and Another Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 519
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Dec 2007
M/s Raj Kumar Vijay Kumar and Another Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0137
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Dec 2007
Commissioner of Income Tax Vs Kartar Singh and Co. P. Ltd.
Punjab And Haryana At Chandigarh · (2009) 221 CTR 479 : (2008) 300 ITR 440
Income Tax Act, 1961 — Section 143, 145, 154, 156, 246
High Courts12 Dec 2007Dismissed
Smt. Ralli Vs Dhanna Singh (Dead) through LRs.
Punjab And Haryana At Chandigarh · (2008) 149 PLR 649 : (2008) 2 RCR(Civil) 545
High Courts12 Dec 2007
Rajinder Singh and Others and Bhupinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0010
High Courts12 Dec 2007Dismissed
Ram Kishan and Others Vs Sheo Ram and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 77 : (2008) 1 CivCC 414 : (2011) 2 JCR 116 : (2008) 149 PLR 1 : (2008) 1 RCR(Civil) 334
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 107, 11, 118, 12, 123
High Courts11 Dec 2007Dismissed
Mangat Ram and Another Vs Prem Nath
Punjab And Haryana At Chandigarh · (2008) 149 PLR 681 : (2008) 1 RCR(Civil) 753 : (2008) 1 RCR(Rent) 105
High Courts11 Dec 2007
Commissioner of Income Tax Vs Vanaik Spinning Mills Ltd.
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0097
Income Tax Act, 1961 — Section 260A
High Courts11 Dec 2007Allowed
Smt. Kaushalya Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 399 : (2008) 2 RCR(Civil) 431
Land Acquisition Act, 1894 — Section 4, 6
High Courts11 Dec 2007
Life Insurance Corporation of India Vs Income Tax Officer, Patiala
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0088
Income Tax Act, 1961 — Section 260A
High Courts11 Dec 2007Allowed
Northern Indian Glass Industries Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 459 : (2008) 2 RCR(Civil) 54
Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2007
Satnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 528
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 313Penal Code, 1860 (IPC) — Section 279, 304A