High Courts12 Feb 2007
Shiromani Gurdwara Parbandhak Committee Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2007) 147 PLR 607 : (2007) 3 RCR(Civil) 349
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 83 of 93
High Courts12 Feb 2007Allowed
Suresh Pal and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 221
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 376
High Courts12 Feb 2007Allowed
Ram Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 22 CriminalCC 31
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482
High Courts09 Feb 2007Dismissed
Ramesh Kumar and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 146 PLR 608
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts09 Feb 2007
Rafiq Khan Vs Gurjant Singh
Punjab And Haryana At Chandigarh · AIR 2007 P&H 122 : (2008) 1 CivCC 400 : (2008) 149 PLR 119 : (2008) 2 RCR(Civil) 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2)
High Courts09 Feb 2007Dismissed
Reshma Gautam Vs Nirmala Rani
Punjab And Haryana At Chandigarh · (2008) 149 PLR 120
Specific Relief Act, 1963 — Section 20
High Courts09 Feb 2007Allowed
Shyam Lal and Others Vs Sham Lal and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 484
Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 18, 30, 31, 4
High Courts09 Feb 2007
Joginder Singh @ Kala and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 124
High Courts09 Feb 2007Allowed
Faqir Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 212
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts08 Feb 2007Dismissed
Jagjit Singh Vs Narinder Pal and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 317 : (2007) 147 PLR 632 : (2007) 3 RCR(Civil) 52
Evidence Act, 1872 — Section 114Partnership Act, 1932 — Section 45, 47
High Courts08 Feb 2007Dismissed
Shinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 204
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts08 Feb 2007Dismissed
Pardeep Kumar and Others Vs Amar Nath
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 500
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A
High Courts07 Feb 2007
Sukhbir Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 137
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts07 Feb 2007Dismissed
Des Raj Vs Sita Devi
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)(b), 482
High Courts07 Feb 2007Allowed
Nathu Ram Vs Ram Chander and Others
Punjab And Haryana At Chandigarh · (2007) 5 RCR(Civil) 386
High Courts07 Feb 2007Allowed
D.S. Rawat Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 199
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts07 Feb 2007Dismissed
Hardwari Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 202
Criminal Procedure Code, 1973 (CrPC) — Section 173, 311Penal Code, 1860 (IPC) — Section 394, 395, 396, 397
High Courts07 Feb 2007Dismissed
State of Haryana Vs Prithi and Another
Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts07 Feb 2007Dismissed
Kulbir Singh Uberoi and Another Vs Kumar Industries
Punjab And Haryana At Chandigarh · (2008) 1 BC 183
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 202, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Feb 2007Dismissed
Teku alias Sat Parkash Vs Jai Bhagwan Etc.
Punjab And Haryana At Chandigarh · (2007) 4 PLR 39 : (2007) 3 RCR(Civil) 496