COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2007

1,851 judgments · page 70 of 93

High Courts30 Mar 2007Dismissed

Sharwan and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 369

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 11, 113(b)Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A

High Courts30 Mar 2007Dismissed

Inder Pal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0144

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306

High Courts30 Mar 2007Dismissed

Brij Lal Vs Commissioner Under The Workmen's Compensation Act and Others

Punjab And Haryana At Chandigarh · (2008) ACJ 2168 : (2007) 114 FLR 392 : (2007) 146 PLR 489 : (2007) 3 RCR(Civil) 594

Employees Compensation Act, 1923 — Section 30

High Courts30 Mar 2007Dismissed

United India Insurance Company Limited Vs Shanti Devi and Others

Punjab And Haryana At Chandigarh · (2008) ACJ 2228 : (2007) 146 PLR 485 : (2007) 3 RCR(Civil) 356

Motor Vehicles Act, 1988 — Section 149, 15, 19, 20, 21

High Courts30 Mar 2007Dismissed

Jagat Singh Vs Jeet Singh and Another

Punjab And Haryana At Chandigarh · AIR 2007 P&H 154 : (2007) 3 CivCC 718 : (2007) 146 PLR 831 : (2007) 3 RCR(Civil) 519

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts30 Mar 2007

Kartar Singh and Co. Vs Punjab State Electricity Board and Others

Punjab And Haryana At Chandigarh · (2008) 1 ARBLR 616 : (2007) 147 PLR 589 : (2007) 3 RCR(Civil) 206

Arbitration and Conciliation Act, 1996 — Section 11, 21, 43

High Courts30 Mar 2007Allowed

Sanjiv Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

High Courts30 Mar 2007

Jaspal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 16

Penal Code, 1860 (IPC) — Section 307

High Courts29 Mar 2007Allowed

Devi Chand and Others Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304, 304B, 34, 498A

High Courts29 Mar 2007

Sardar Ajit Singh Vs Sardar Amarjit Singh and others

Punjab And Haryana At Chandigarh · (2007) 2 ILR (P&H) 145 : (2007) 3 PLR 182

High Courts29 Mar 2007

Sehdev Gautam 8060657, A/Supervisor, Military Farm, Pathankot Vs Union of India and others

Punjab And Haryana At Chandigarh · (2007) 2 ILR (P&H) 30 : (2008) 3 LLR 637 : (2007) 3 PLR 584 : (2007) 3 RCR(Civil) 202 : (2007) 1 RCR(Rent) 626

High Courts29 Mar 2007

Ajit Singh and Others Vs Amarjit Singh and Others

Punjab And Haryana At Chandigarh · (2007) 147 PLR 182 : (2007) 3. RCR(Civil) 485 : (2007) 2 RCR(Rent) 92

East Punjab Urban Rent Restriction Act, 1949 — Section 18A(4), 18A(5)

High Courts29 Mar 2007Dismissed

Pathankot Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2007) 147 PLR 584

High Courts29 Mar 2007

Pawan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 6

High Courts29 Mar 2007Dismissed

Anup Trehan Vs Devi Sahai

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 725 : (2007) 147 PLR 27 : (2007) 2 RCR(Rent) 38

High Courts29 Mar 2007Allowed

Prem Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0042

Penal Code, 1860 (IPC) — Section 302, 34

High Courts29 Mar 2007Dismissed

Sukhbir Singh Kataria Vs Commissioner of Income Tax (Appeals), Faridabad

Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0026

Income Tax Act, 1961 — Section 133A, 143(3), 148, 260A

High Courts29 Mar 2007

Ravi Kumar Gupta Vs M/s Narinder Kumar and Co.

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 516

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 202, 204, 406, 420, 465

High Courts28 Mar 2007

Maha Singh and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 423

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 304, 307, 324, 34

High Courts28 Mar 2007

Shobha Mandal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 356

Constitution of India, 1950 — Article 14, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 173, 209, 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1), 7