High Courts23 May 2007Allowed
M/s. Tanda Khad and Pesticides Store and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 784
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 56 of 93
High Courts23 May 2007Allowed
Mittar Sain Vs Municipal Committee and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 275 : (2007) 3 RCR(Civil) 618
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 May 2007Dismissed
Prem Nath and Another Vs Jai Gopal and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 465
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts23 May 2007Dismissed
State of Haryana Vs Lekh Ram @ Lekha
Punjab And Haryana At Chandigarh · (2008) 149 PLR 374 : (2007) 5 RCR(Civil) 804
High Courts22 May 2007
Amar Khan and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Civil) 741
High Courts22 May 2007Allowed
Ilyas and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 1065
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 344, 363, 366, 376
High Courts22 May 2007Dismissed
Om Parkash Vs Budh Bai
Punjab And Haryana At Chandigarh · (2007) 4 PLR 627 : (2007) 4 RCR(Civil) 300
High Courts22 May 2007
L. Murugappan, Chief Manager Production (IFFCO), Kandla Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 413
Essential Commodities Act, 1955 — Section 7
High Courts22 May 2007Allowed
Tripta Devi and Another Vs Jagdish Kumar
Punjab And Haryana At Chandigarh · (2007) 4 PLR 479
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts22 May 2007
State of Haryana Vs Rajesh Kumar and Others
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts22 May 2007
State of Haryana Vs Suraj Mal alias Samman and Others
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0133
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts22 May 2007Dismissed
Dalip Singh Vs Jagdish Singh
Punjab And Haryana At Chandigarh · AIR 2007 P&H 160 : (2007) 4 CivCC 249 : (2007) 4 RCR(Civil) 120
High Courts22 May 2007Dismissed
Bhupinder Singh Vs Financial Commissioner, Appeals-1 and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 184
High Courts21 May 2007
Chander Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 173, 438Penal Code, 1860 (IPC) — Section 120B, 341, 363, 366, 366A
High Courts21 May 2007Dismissed
Kulwant Kaur Vs Mohan Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 626
High Courts21 May 2007Allowed
Gurjant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 226
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55
High Courts21 May 2007
Mrs. Usha Kundra Vs The Punjab State Cooperative Milk Producers Federation Limited (Milkfed) and Another
Punjab And Haryana At Chandigarh · (2007) 147 PLR 768
Constitution of India, 1950 — Article 226
High Courts21 May 2007Dismissed
State of Haryana Vs Deepak and Another
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0114
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 302
High Courts21 May 2007
State Trading Corpn. of India Ltd. Vs Don Valley Rice Ltd.and others
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Civil) 621
High Courts21 May 2007Allowed
Rafiq Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 464
Penal Code, 1860 (IPC) — Section 304A, 338