High Courts16 May 2007Allowed
Allahabad Bank Vs Subhash Chand etc.
Punjab And Haryana At Chandigarh · AIR 2007 P&H 159 : (2007) 5 RCR(Civil) 661
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 58 of 93
High Courts16 May 2007
Surinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 108
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts16 May 2007Dismissed
State of Punjab Vs Mangal Singh and Another
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0131
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 May 2007Allowed
Print Links (India) and Another Vs Kiran Paper Convertors and Merchants and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 711 : (2007) CriLJ 3460 : (2008) 1 RCR(Criminal) 144
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2007
Chanan Singh Vs Addl. Director, Consolidation of Holdings Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 28(1) : (2007) 3 RCR(Civil) 541
Constitution of India, 1950 — Article 226, 227
High Courts16 May 2007Dismissed
Paramjit Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 22 CriminalCC 507
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts16 May 2007Allowed
Mrs. Manju Mathur and Another Vs Union of India and others
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0021
High Courts15 May 2007
State Bank of India Vs M/s. Aman Tex Fabrics and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 777 : (2007) 4 RCR(Civil) 511 : (2007) 2 RCR(Rent) 461
High Courts15 May 2007Dismissed
State of Punjab Vs Romesh Kumar and Another
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0200
High Courts15 May 2007Dismissed
Balwant Singh Sher Singh Rice Mills Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 359 : (2007) 3 RCR(Civil) 839
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17, 23, 4, 48, 5A
High Courts15 May 2007Dismissed
Abhey Ram Vs Miyan Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 243 : (2007) 3 RCR(Civil) 630
Criminal Procedure Code, 1973 (CrPC) — Section 192, 340Penal Code, 1860 (IPC) — Section 120B, 193, 420
High Courts15 May 2007
Ch. Jagjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) CriLJ 3547 : (2008) 2 RCR(Criminal) 612
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 438Penal Code, 1860 (IPC) — Section 120B, 13, 409, 420, 467
High Courts15 May 2007Dismissed
Krishan Lal and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 36 : (2007) 3 RCR(Civil) 542
High Courts15 May 2007
Sat Pal Vs Ravi Sher Singh
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Civil) 140
High Courts15 May 2007
Dinesh Milk, Ferozepur Jhirka Vs Dakshin Haryana Bijli Vitran Nigam and another
Punjab And Haryana At Chandigarh · (2007) 3 PLR 300 : (2007) 5 RCR(Civil) 663
High Courts15 May 2007Dismissed
Balbir Singh Vs Sukriti Likhi and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 220 : (2007) 4 RCR(Civil) 497
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts15 May 2007Dismissed
Mukhbir Singh and Others Vs Jiwan Singh and Others
Punjab And Haryana At Chandigarh · (2008) 1 CTLJ 51 : (2007) 4 PLR 252 : (2007) 3 RCR(Civil) 564
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 64, 65Transfer of Property Act, 1882 — Section 53A
High Courts15 May 2007Dismissed
Naranjan Singh Vs Bachittar Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 258 : (2007) 3 RCR(Civil) 555
Evidence Act, 1872 — Section 50Limitation Act, 1963 — Section 3
High Courts15 May 2007Allowed
Chandan (Dead) through his LRs. Vs Lakhi Ram
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 707 : (2007) 4 PLR 265 : (2007) 3 RCR(Civil) 562
High Courts15 May 2007Allowed
Idrish Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 824
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 319Penal Code, 1860 (IPC) — Section 376