High Courts17 Jan 2008
Sarbdeep Singh Virk Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 278
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 168
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 104 of 108
High Courts17 Jan 2008
Sarbdeep Singh Virk Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 934
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 168, 169, 216, 218Prevention of Corruption Act, 1988 — Section 13(1)(d)(e), 13(2), 7
High Courts17 Jan 2008
State of Haryana Vs Tahla Ram and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 353 : (2008) 3 RCR(Civil) 743
Land Acquisition Act, 1894 — Section 11, 18, 23, 4
High Courts17 Jan 2008
HUDA Technocrats Association Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0187
Haryana Urban Development Authority Act, 1977 — Section 15, 7
High Courts17 Jan 2008
Nand Ram Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42
High Courts17 Jan 2008
Amir Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0142
High Courts17 Jan 2008
Majhi Transport Coop. Society Ltd. Vs State Transport Appellate Tribunal and others
Punjab And Haryana At Chandigarh · (2009) 1 AICJ 268 : (2008) 2 RCR(Civil) 533
High Courts17 Jan 2008
Pepsu Road Transport Corporation, Patiala Vs State Transport Appellate Tribunal, Punjab and others
Punjab And Haryana At Chandigarh · (2009) 1 AICJ 61 : (2008) 3 RCR(Civil) 422
High Courts17 Jan 2008Allowed
Motha Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 44 : (2008) 2 RCR(Criminal) 160
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 342, 363, 366, 366A, 376
High Courts17 Jan 2008Dismissed
Commissioner of C. Ex. Vs Onkar Travels (P) Ltd.
Punjab And Haryana At Chandigarh · (2008) 10 STR 237
Finance Act, 1994 — Section 69, 71, 73, 74, 85
High Courts17 Jan 2008Dismissed
State of Haryana Vs Jiwan and Ors
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 366, 368, 376
High Courts16 Jan 2008Allowed
Bhajan Singh alias Ghola Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 520
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts16 Jan 2008Dismissed
Darshan Lal Vs Rajinder Kumar
Punjab And Haryana At Chandigarh · (2008) 2 PLR 474 : (2008) 2 RCR(Civil) 179
High Courts16 Jan 2008
Rakesh Kumar Bhatia Vs Indian Potash Limited and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 730
Constitution of India, 1950 — Article 12
High Courts16 Jan 2008
Dr. Sarita Magu and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 120A, 120B, 218, 219, 323
High Courts16 Jan 2008Dismissed
Chandigarh Administration and Another Vs Anita Kumari and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0132
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2008Dismissed
Promila and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0086
High Courts16 Jan 2008
Industrial Cables Vs Commissioner of Central Excise
Punjab And Haryana At Chandigarh · (2009) 21 STT 274
Central Excises and Salt Act, 1944 — Section 35C
High Courts16 Jan 2008
Mahavir Spinning Mills Limited Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 304 ITR 371
Income Tax Act, 1961 — Section 256(1), 40(c), 40A, 40A(5), 80AB
High Courts16 Jan 2008Dismissed
Karan Singh Vs Hans Kaur
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 134 : (2008) 3 RCR(Civil) 859
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127