High Courts23 Sept 2008Dismissed
Chaman Lal Amar Nath and Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2009) 184 TAXMAN 479
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 28 of 108
High Courts23 Sept 2008Dismissed
Prem Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 38
Constitution of India, 1950 — Article 14, 16, 309Punjab Education Department (Subordinate Officers) Clerical Services Rules, 1941 — Rule 12, 4, 6Punjab State Assistants Grade Examination Rules, 1984 — Rule 10, 11, 12, 4, 7
High Courts23 Sept 2008Allowed
Kundan Lal Vs Haryana Vidyut Parasaran Nigam Ltd.
Punjab And Haryana At Chandigarh · (2009) 153 PLR 31 : (2009) 5 SLR 362
High Courts22 Sept 2008
State of Haryana & Ors. Vs Development Strategies (I) Private Limited & Another
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 795
High Courts22 Sept 2008
Reshma alias Reshma Bai Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0161
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
High Courts22 Sept 2008Dismissed
Jagtar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 733 : (2009) 1 RCR(Civil) 463
Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2008Dismissed
Kheru Ram Vs Som Nath and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 154 : (2009) 153 PLR 237 : (2008) 4 RCR(Civil) 872 : (2008) 2 RCR(Rent) 497
Evidence Act, 1872 — Section 116, 15, 5
High Courts22 Sept 2008
Ashok Kumar Vs Salochana Devi
Punjab And Haryana At Chandigarh · (2010) 1 AICJ 551 : (2010) 5 RCR(Civil) 701
Motor Vehicles Act, 1988 — Section 140, 166
High Courts22 Sept 2008Dismissed
E.H.C. Baljit Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 546 : (2009) 2 SLR 792
Penal Code, 1860 (IPC) — Section 382Prevention of Corruption Act, 1988 — Section 13, 7
High Courts22 Sept 2008Dismissed
Laxmi Narain Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 529 : (2009) 1 RCR(Civil) 556
Constitution of India, 1950 — Article 12, 226
High Courts22 Sept 2008Allowed
Bhupinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 430
Penal Code, 1860 (IPC) — Section 120B, 302, 347, 375
High Courts19 Sept 2008
Manoj and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 601 : (2009) 1 PLR 45 : (2009) 2 RCR(Civil) 230 : (2009) 1 RCR(Civil) 660 : (2009) 1 RCR(Rent) 79
High Courts19 Sept 2008Allowed
Balbir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 30 CriminalCC 875
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts19 Sept 2008Allowed
Shanker Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 399
Criminal Procedure Code, 1973 (CrPC) — Section 313, 51Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts19 Sept 2008Dismissed
Billu Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 620
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 302, 304B
High Courts19 Sept 2008Dismissed
Bhagwan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 573
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts19 Sept 2008Dismissed
Darshan Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 810
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 49, 50, 54
High Courts19 Sept 2008
Gurinder Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts19 Sept 2008Dismissed
Ude Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 435
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts19 Sept 2008Dismissed
Balwant Singh Vs Sant Ram Panna Lal and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 285
Evidence Act, 1872 — Section 34