High Courts17 Jan 2007
State of Haryana and Another Vs Kapoor Singh
Punjab And Haryana At Chandigarh · (2007) 146 PLR 647 : (2007) 2 RCR(Civil) 708
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 90 of 93
High Courts17 Jan 2007
Commissioner of Income Tax Vs Karanbir Singh
Punjab And Haryana At Chandigarh · (2008) 214 CTR 585 : (2008) 303 ITR 231
Income Tax Act, 1961 — Section 256, 45
High Courts17 Jan 2007Allowed
Bhupinder Singh and Others Vs B.S. Sekhon, PCS and Another
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 658 : (2007) 2 RCR(Criminal) 607
Contempt of Courts Act, 1971 — Section 10, 12Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 13(i)(d), 7
High Courts17 Jan 2007
Commissioner of Income Tax Vs Leader Valves Ltd.
Punjab And Haryana At Chandigarh · (2007) 295 ITR 273
Income Tax Act, 1961 — Section 143(3), 156, 215
High Courts16 Jan 2007
Commissioner of Income Tax Vs Upper India Steel Manufacturing and Engineering Co. P. Ltd.
Punjab And Haryana At Chandigarh · (2007) 292 ITR 81
Income Tax Act, 1961 — Section 209A, 216
High Courts16 Jan 2007
Sudagar Khan and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts16 Jan 2007Dismissed
Bikkar Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0017
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts15 Jan 2007
Mrs. P. Kropivnik Vs The Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2007) 291 ITR 72
Income Tax Act, 1961 — Section 32A, 33
High Courts15 Jan 2007Allowed
Inderjit Singh Vs Gurjant Singh and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 761 : (2007) 2 RCR(Civil) 247
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Jan 2007Dismissed
Mahant Lal Vs Ainshi Lal and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 67 : (2007) 4 CivCC 47 : (2007) 148 PLR 298 : (2007) 3 RCR(Civil) 809
Constitution of India, 1950 — Article 227
High Courts15 Jan 2007
Ajay Jaiswal and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 574
High Courts15 Jan 2007Allowed
Banwari Lal Vs Municipal Committee
Punjab And Haryana At Chandigarh · AIR 2007 P&H 54 : (2007) 5 RCR(Civil) 662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts15 Jan 2007Allowed
Satpal Khan Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 408
Constitution of India, 1950 — Article 14, 16
High Courts15 Jan 2007Dismissed
Karam Singh Saini Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 706 : (2007) 2 RCR(Civil) 118
High Courts15 Jan 2007Allowed
Major Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 147 PLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts15 Jan 2007Dismissed
Surjit Motors Vs ITO
Punjab And Haryana At Chandigarh · (2007) 165 TAXMAN 228
Income Tax Act, 1961 — Section 143, 260A, 263, 271
High Courts15 Jan 2007Dismissed
State of Punjab Vs M/s. Ravinder Kumar and Bros. and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 307
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Essential Commodities Act, 1955 — Section 7
High Courts12 Jan 2007Allowed
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 21 CriminalCC 27
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts12 Jan 2007Allowed
Ganesha Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 665
Criminal Procedure Code, 1973 (CrPC) — Section 302, 306, 319, 319(1), 34
High Courts12 Jan 2007
Chhinda Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 302, 324, 392