High Courts13 Mar 2007
Pawan Kumar and Another Vs State (U.T. Chandigarh)
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0092
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 75 of 93
High Courts13 Mar 2007
Baba Rangi Ram Pvt. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 2 ARBLR 468
Arbitration Act, 1940 — Section 11
High Courts13 Mar 2007Dismissed
Pawan Bedi Vs Gaurav Jain
Punjab And Haryana At Chandigarh · (2007) 3 BC 444
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2007Dismissed
Umed Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 22 CriminalCC 173
Penal Code, 1860 (IPC) — Section 302, 325
High Courts12 Mar 2007
Commissioner of Income Tax Vs Punjab Financial Corporation Ltd.
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0170
Income Tax Act, 1961 — Section 36(1)(viii)
High Courts12 Mar 2007Dismissed
Manohar Singh Dhillon Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 357
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 420, 471
High Courts12 Mar 2007Dismissed
Narain Ram and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) CriLJ 3341 : (2007) 2 RCR(Criminal) 613
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Mar 2007Dismissed
Layallpur Khalsa College Vs Presiding Officer, State Colleges Tribunal and Another
Punjab And Haryana At Chandigarh · (2007) 147 PLR 28
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts12 Mar 2007Dismissed
Bhaiya Ram and Another Vs Rajesh Kumar and Another
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 202 : (2007) 146 PLR 341 : (2007) 5 RCR(Civil) 468
Specific Relief Act, 1963 — Section 20
High Courts12 Mar 2007
Amit Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 146 PLR 463 : (2007) 3 RCR(Criminal) 203
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53
High Courts12 Mar 2007Dismissed
State of Haryana Vs Kuldip Singh and Others
Punjab And Haryana At Chandigarh · (2007) CriLJ 4059
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts12 Mar 2007
Vijay alias Koki Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 99
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 319, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts12 Mar 2007Dismissed
EMM ENN Associates Vs Commander Works Engineer Etc.
Punjab And Haryana At Chandigarh · (2007) 4 ARBLR 425
Arbitration and Conciliation Act, 1996 — Section 11
High Courts09 Mar 2007
Balbir Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2007) 3 ICC 651 : (2007) 2 PLR 66 : (2007) 3 RCR(Civil) 410
High Courts09 Mar 2007Dismissed
Rajbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 755
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 376, 450
High Courts09 Mar 2007Dismissed
Sandip Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 758
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts09 Mar 2007
Narender Kumar and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0164
Penal Code, 1860 (IPC) — Section 107, 302, 304B, 306
High Courts09 Mar 2007Dismissed
Rajinder Singh Vs Surjit Kaur and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 417 : (2007) 3 RCR(Civil) 423
High Courts09 Mar 2007Dismissed
Bhupai Man Damai and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 469 : (2007) 3 RCR(Criminal) 473
Anti-Hijacking Act, 1982 — Section 4, 5Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 243, 311, 482
High Courts09 Mar 2007
Jaidev Beniwal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 705
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 109, 114, 148, 149, 323