High Courts04 Apr 2007
The Commissioner of Income Tax Vs Kuldip Industrial Corporation
Punjab And Haryana At Chandigarh · (2007) 209 CTR 400 : (2007) 164 TAXMAN 285
Income Tax Act, 1961 — Section 185, 186, 250, 256
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 69 of 93
High Courts04 Apr 2007Dismissed
Hardev Singh Vs Hardayal and Another
Punjab And Haryana At Chandigarh · (2007) 147 PLR 599 : (2007) 4 RCR(Civil) 635
Constitution of India, 1950 — Article 227
High Courts04 Apr 2007Dismissed
Hanuman Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 504
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Essential Commodities Act, 1955 — Section 7
High Courts04 Apr 2007Dismissed
Joginder Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 239
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts03 Apr 2007Dismissed
Ram Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 58
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 13(2), 5(1)(d), 5(2)
High Courts03 Apr 2007
Commissioner of Income Tax Vs Guru Nanak Mercantile Co.
Punjab And Haryana At Chandigarh · (2007) 04 P&H CK 0119
Income Tax Act, 1961 — Section 129, 142, 143, 144B, 146
High Courts03 Apr 2007
Harjit Kaur Vs Kartar Kaur
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 369 : (2007) 147 PLR 572 : (2007) 3 RCR(Civil) 196
High Courts03 Apr 2007Allowed
Gurmeet Kaur Dhillon Vs Appellate Tribunal for Foreign Exchange and Another
Punjab And Haryana At Chandigarh · (2007) CriLJ 3294 : (2007) 2 RCR(Criminal) 928
Customs Act, 1962 — Section 107, 108Evidence Act, 1872 — Section 25, 26Foreign Exchange Regulation Act, 1973 — Section 13, 18A, 19, 34, 37
High Courts03 Apr 2007Allowed
Mahant Satnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 146 PLR 472 : (2007) 3 RCR(Criminal) 436
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 173, 190, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 61
High Courts03 Apr 2007
State of Haryana and others Vs Roop Lal Mehta and others
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Civil) 187
High Courts03 Apr 2007
Subhash Chand Vs Mohd.Khan
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 547 : (2010) 5 RCR(Civil) 615
Motor Vehicles Act, 1988 — Section 166
High Courts03 Apr 2007Allowed
Santokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 481
Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts03 Apr 2007
Suman and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Civil) 16
High Courts02 Apr 2007Allowed
Tejinder Singh Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 44
Constitution of India, 1950 — Article 226
High Courts02 Apr 2007Dismissed
Hari Ram and Others Vs State of Haryana Dharam Chand and Others Vs Hari Ram and Others
Punjab And Haryana At Chandigarh · (2007) 04 P&H CK 0060
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326Probation of Offenders Act, 1958 — Section 4
High Courts02 Apr 2007Dismissed
S.H. Kazmi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 903
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts02 Apr 2007Dismissed
Sardar Bahadur Rice Mills and Another Vs Punjab and Sind Bank and Others
Punjab And Haryana At Chandigarh · (2008) 1 BC 459
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30
High Courts02 Apr 2007Allowed
Parminder Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 591
Penal Code, 1860 (IPC) — Section 392, 411
High Courts02 Apr 2007Allowed
Suresh Vs Haryana State
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 935
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
High Courts30 Mar 2007Dismissed
S.P. Malhotra Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 206, 420Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)