High Courts04 Dec 2007
Om Gam Udyog Samiti Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 695
Electricity Act, 2003 — Section 126
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 8 of 93
High Courts04 Dec 2007
Balbir Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 693
Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 2007Dismissed
Kumbh Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts04 Dec 2007Dismissed
Punjab Small Industries and Export Corpn. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2009) 316 ITR 239
Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 260A
High Courts04 Dec 2007Dismissed
Ram Lal Vs Darshan Lal and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 361 : (2008) 3 RCR(Civil) 427
Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts04 Dec 2007
Ram Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Dec 2007Dismissed
Smt. Kulwant Kaur Vs Smt. Shashi Kanta Airi and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 18 : (2008) 1 RCR(Rent) 97
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts04 Dec 2007
Devi Dayal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 344
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts04 Dec 2007Dismissed
Vibhu Raj Jhanji Vs Shree Dewan Steels (India) Ltd. in Liquidation and Another
Punjab And Haryana At Chandigarh · (2008) 141 CompCas 786 : (2008) 2 CompLJ 143 : (2008) 149 PLR 423 : (2009) 5 RCR(Civil) 473
COMPANIES ACT, 1956 — Section 2, 4, 483
High Courts04 Dec 2007Dismissed
Avtar Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 411
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Dec 2007Allowed
Smt. Dhan Kaur Vs Rameshwar and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 798 : (2008) 1 RCR(Civil) 586
Evidence Act, 1872 — Section 50Hindu Succession Act, 1956 — Section 14
High Courts03 Dec 2007Dismissed
Kulwinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0122
High Courts03 Dec 2007Dismissed
Baljit Singh Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0107
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 148
High Courts03 Dec 2007Dismissed
Diwan Chand Vs Kuldip Kumar Mehta
Punjab And Haryana At Chandigarh · (2008) 2 CivCC 710 : (2008) 149 PLR 358 : (2008) 2 RCR(Civil) 284
Specific Relief Act, 1963 — Section 20
High Courts03 Dec 2007Dismissed
Jai parkash and Others Vs State of haryana and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0004
Constitution of India, 1950 — Article 141, 309, 311, 32
High Courts30 Nov 2007Allowed
Amit Kumar Arora Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 819
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 406, 498A
High Courts30 Nov 2007
Pardeep Kumar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Civil) 559 : (2008) 1 RCR(Civil) 743 : (2008) 2 RCR(Criminal) 931
Constitution of India, 1950 — Article 19, 20(3), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 164, 170, 41, 41(1), 54Penal Code, 1860 (IPC) — Section 120B, 363, 363A, 366, 366A
High Courts30 Nov 2007Allowed
Bhagwan Kaur and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 361
Penal Code, 1860 (IPC) — Section 148, 149, 323, 326
High Courts30 Nov 2007
K.C.S. Bhati and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 824
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 29, 3(k)
High Courts30 Nov 2007
Pradeep Kumar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 11 P&H CK 0006
Constitution of India, 1950 — Article 21