COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 101 of 108

High Courts23 Jan 2008Dismissed

State of Punjab Vs Swaran Singh

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 44

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High Courts23 Jan 2008Dismissed

Dr. Mrs. Suparna Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0124

Army Act, 1950 — Section 2

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High Courts23 Jan 2008

Harbhagwan Harbhajan Lal Engineers and Contractors Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0115

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts23 Jan 2008Dismissed

Jaideep Singh Vs Central Administrative Tribunal and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0112

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High Courts23 Jan 2008Dismissed

Ashok Kumar and Bishan Dass Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0102

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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High Courts23 Jan 2008Allowed

Pala Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50

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High Courts23 Jan 2008Dismissed

Om Parkash Vs Kamlesh and Another

Punjab And Haryana At Chandigarh · (2009) ACJ 1455 : (2008) 3 PLR 75 : (2008) 3 RCR(Civil) 691

Motor Vehicles Act, 1988 — Section 166, 168, 173, 68

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High Courts23 Jan 2008Dismissed

State of Haryana Vs Raj Kumar Gupta

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1988 — Section 16(i), 7

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High Courts23 Jan 2008

Nishan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 772

Penal Code, 1860 (IPC) — Section 376

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High Courts23 Jan 2008

Paramjit Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0017

Penal Code, 1860 (IPC) — Section 323, 326, 326, 327, 328

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High Courts23 Jan 2008Dismissed

Harjit Kaur Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 326

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

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High Courts22 Jan 2008Allowed

Jarnail Singh alias Titu and Others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 196

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts22 Jan 2008Allowed

Jarnail Singh alias Titu and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 925

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 114

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High Courts22 Jan 2008Dismissed

Rajupdesh Kaur and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 910

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(2), 7

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High Courts22 Jan 2008Dismissed

Commissioner of Central Excise Vs S.K. Sacks (P) Ltd.

Punjab And Haryana At Chandigarh · (2008) 125 ECC 307 : (2008) 151 ECR 307 : (2008) 226 ELT 38

Central Excise Rules, 1944 — Rule 173(Q), 226, 57(1), 57(1)(5), 57(C)Central Excises and Salt Act, 1944 — Section 11(A)(C), 11(C), 35(G)

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High Courts22 Jan 2008Dismissed

Surinder Kaur Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0198

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 7

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High Courts22 Jan 2008Allowed

Kusum Chahal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0194

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High Courts22 Jan 2008Dismissed

Dinesh Kumar and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0190

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 4, 5A, 6, 9

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High Courts22 Jan 2008

G.D. Gupta Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0189

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High Courts22 Jan 2008Dismissed

Ansal Properties and Infrastructure Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 166 : (2008) 3 RCR(Civil) 739

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17, 4, 5A, 6

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