High Courts08 Mar 2007Dismissed
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 426
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 76 of 93
High Courts08 Mar 2007
Surjit Kumar and Jaswinder Singh @ Binder Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 26, 27A, 29
High Courts08 Mar 2007Allowed
Lakhwinder Kaur and Another Vs Gurmail Singh
Punjab And Haryana At Chandigarh · (2008) 1 DMC 148 : (2007) 146 PLR 464 : (2007) 3 RCR(Criminal) 442
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
High Courts08 Mar 2007Dismissed
Balbir Singh and Another Vs Commissioner, Ambala Division and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 683 : (2007) 3 RCR(Civil) 31
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts08 Mar 2007Dismissed
Tinku @ Kamal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 449
High Courts08 Mar 2007
Ramji Lal Vs Devi Dayal
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 621 : (2007) 147 PLR 179 : (2007) 2 RCR(Rent) 25
High Courts08 Mar 2007Allowed
Lal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 DMC 52 : (2007) 3 RCR(Criminal) 509
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34
High Courts07 Mar 2007Dismissed
United India Insurance Co. Ltd. Vs Smt. Phoolpati and Others
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0133
High Courts07 Mar 2007
The Jalandhar Improvement Trust Vs Smt. Harbans Kaur
Punjab And Haryana At Chandigarh · (2009) 3 PLR 710
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts07 Mar 2007Dismissed
Teju alias Tej Pal Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts07 Mar 2007Dismissed
Leela Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2007 P&H 89
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 174, 313Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 323
High Courts07 Mar 2007
Jalandhar Improvement Trust Vs Harbans Kaur
Punjab And Haryana At Chandigarh · (2009) 1 PLR 710 : (2009) 2 RCR(Civil) 760
High Courts07 Mar 2007Dismissed
Budh Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0049
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts07 Mar 2007Dismissed
Rajinder Singh Kooner Vs Municipal Corporation, Ludhiana and Another
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 508
Punjab Municipal Corporation Act, 1976 — Section 137, 143(b), 146
High Courts06 Mar 2007
Dinesh and Another Vs Lal Singh and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 864
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 149, 151Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2007Dismissed
Lachhman Singh and Others Vs Smt. Anita Devi and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 605 : (2007) 3 RCR(Civil) 332 : (2007) 3 RCR(Criminal) 262
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts06 Mar 2007Dismissed
Jagsir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0130
Punjab Police Rules, 1934 — Rule 16.24
High Courts06 Mar 2007Allowed
Kapoor Enterprises Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0128
Constitution of India, 1950 — Article 226
High Courts06 Mar 2007Dismissed
Sikerwal Industries Vs Haryana Financial Corporation and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 417
Civil Procedure Code, 1908 (CPC) — Section 10State Financial Corporations Act, 1951 — Section 29, 31
High Courts06 Mar 2007
RMI Cycles Limited Vs The Additional Director General of Foreign Trade and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 604 : (2007) 3 RCR(Civil) 497
Constitution of India, 1950 — Article 226Foreign Trade (Development and Regulation) Act, 1992 — Section 13, 15Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15