COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 1 of 108

High Courts24 Dec 2008Allowed

Suresh Kumar @ Shashi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 12 P&H CK 0198

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

High Courts24 Dec 2008Allowed

N.K. Sharmaj and Others Vs State

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 820

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 477AProbation of Offenders Act, 1958 — Section 4

High Courts24 Dec 2008Dismissed

Roshan Lal Singla Vs Suresh Kumar

Punjab And Haryana At Chandigarh · (2009) 3 PLR 637

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10

High Courts24 Dec 2008

Vijender Beniwal Vs Presinding Judge, Permanent and Continuous Lok Adalat, Samjhauta Sadan, Gurgaon and another

Punjab And Haryana At Chandigarh · (2009) 2 RCR(Civil) 467

High Courts24 Dec 2008

Pushpa Rani Vs Dyal Singh and Others

Punjab And Haryana At Chandigarh · (2009) 153 PLR 172 : (2009) 3 RCR(Civil) 663

High Courts24 Dec 2008Dismissed

Darshana Devi Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 153 PLR 174

Constitution of India, 1950 — Article 12

High Courts24 Dec 2008Dismissed

Devinder Singh and Others Vs Rambha Devi and Others

Punjab And Haryana At Chandigarh · (2009) ACJ 2847 : (2009) 153 PLR 406 : (2009) 2 RCR(Civil) 400

Motor Vehicles Act, 1988 — Section 15, 8, 9

High Courts24 Dec 2008Dismissed

Mohd. Sahid Junaid and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 153 PLR 479

Constitution of India, 1950 — Article 226

High Courts24 Dec 2008Allowed

Radhey Shyam Vs Prem Kumar and Others

Punjab And Haryana At Chandigarh · (2009) 153 PLR 459 : (2009) 3 RCR(Civil) 696

High Courts24 Dec 2008

Ranbir Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 109

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 170, 323, 342, 384Punjab Police Rules, 1934 — Rule 9.18

High Courts23 Dec 2008Dismissed

Shadi Lal Vs Panchayat Samiti and Others

Punjab And Haryana At Chandigarh · (2009) 154 PLR 309 : (2009) 3 RCR(Civil) 565

Constitution of India, 1950 — Article 226, 227

High Courts23 Dec 2008Dismissed

Food Corporation of India Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 154 PLR 322

Punjab Municipal Act, 1911 — Section 65, 67

High Courts23 Dec 2008

Lal Chand Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 838

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 324, 326

High Courts23 Dec 2008

State of Haryana and Another Vs Suresh Kumar and Others

Punjab And Haryana At Chandigarh · (2010) 158 PLR 247 : (2010) 5 RCR(Civil) 265

Land Acquisition Act, 1894 — Section 4, 6

High Courts23 Dec 2008Dismissed

Commissioner of Income Tax Vs Harbans Lal Sarna

Punjab And Haryana At Chandigarh · (2009) 181 TAXMAN 91

Income Tax Act, 1961 — Section 260A

High Courts23 Dec 2008Dismissed

Commissioner of Income Tax Vs Haryana Urban Development Authority

Punjab And Haryana At Chandigarh · (2008) 12 P&H CK 0017

Income Tax Act, 1961 — Section 24, 260A

High Courts22 Dec 2008Dismissed

Pritam Singh and Others Vs Mohinder Singh and Others

Punjab And Haryana At Chandigarh · (2009) 2 CivCC 138 : (2009) 153 PLR 436

Transfer of Property Act, 1882 — Section 118

High Courts22 Dec 2008Allowed

Col. (Retd.) Daljit Singh and Others Vs M.C. Chandigarh and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 793

Constitution of India, 1950 — Article 226Hackney Carriage Act, 1879 — Section 3Punjab Municipal (Executive Officer) Act, 1931 — Section 121, 122, 124, 188, 189

High Courts22 Dec 2008

Amarjeet Singh Vs Gram Panchayat Kambheri

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 801

High Courts22 Dec 2008

Bansal Fertizlier, Mansa Vs State of Punjab

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 32

Insecticides Act, 1968 — Section 30(3)