High Courts03 Sept 2008Dismissed
Sondha Rani Vs Kalu Ram
Punjab And Haryana At Chandigarh · (2009) 153 PLR 86 : (2008) 4 RCR(Civil) 866 : (2008) 2 RCR(Rent) 464
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 34 of 108
High Courts03 Sept 2008Allowed
The Sukhjit Starch and Chemicals Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 711 : (2009) 1 RCR(Civil) 327
Punjab General Clauses Act, 1898 — Section 19, 19, 62Punjab Municipal Act, 1911 — Section 37, 61, 62, 62(10), 62(12)
High Courts03 Sept 2008
Anoop Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 230
Land Acquisition Act, 1894 — Section 4, 8
High Courts03 Sept 2008Dismissed
J.P. Hooda and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 541 : (2009) 2 SLR 407
High Courts03 Sept 2008Dismissed
Hem Raj Goyal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 154 PLR 118 : (2009) 1 RCR(Civil) 151
Constitution of India, 1950 — Article 226, 227
High Courts03 Sept 2008
Ved Parkash Gupta Vs Haryana State Federation of Consumers Cooperative Wholesale Stores Limited and Another
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 290
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Constitution of India, 1950 — Article 226, 311(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)
High Courts03 Sept 2008Dismissed
Varinder Kumar Vs Jatinder Pal Singh and Another
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 102 : (2009) 154 PLR 87 : (2009) 1 RCR(Civil) 636 : (2009) 1 RCR(Rent) 59
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10AEvidence Act, 1872 — Section 45
High Courts03 Sept 2008
Ved Parkash Gupta Vs Haryana State Federation of Consumers Co-operative Wholesale Stores Limited and Another
Punjab And Haryana At Chandigarh · (2009) 153 PLR 277
Constitution of India, 1950 — Article 226
High Courts03 Sept 2008Dismissed
Dara Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 330
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts03 Sept 2008Dismissed
Gurdeep Singh alias Tota Singh Vs Jaspal Kaur
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 453 : (2009) 154 PLR 81 : (2009) 1 RCR(Civil) 593
Hindu Marriage Act, 1955 — Section 13
High Courts03 Sept 2008Dismissed
Monia Vs Sohan Singh Dhesi and another
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 867
Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts03 Sept 2008
Jit Singh and others Vs Union of India and another
Punjab And Haryana At Chandigarh · (2009) 3 LLR 575 : (2009) 3 PLR 202 : (2009) 2 RCR(Civil) 672
High Courts02 Sept 2008
Jagatjit Industries Ltd. Vs Punjab Pollution Control Board and others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 130 : (2009) 2 RCR(Civil) 480
High Courts02 Sept 2008Dismissed
Commissioner of Income Tax Vs Jindal Steel and Power Ltd.
Punjab And Haryana At Chandigarh · (2009) 180 TAXMAN 543
Income Tax Act, 1961 — Section 260A
High Courts02 Sept 2008
Neelam and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2009) CriLJ 1180 : (2009) 1 ILR (P&H) 694 : (2009) 2 RCR(Criminal) 360
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts02 Sept 2008Allowed
Commissioner of Income Tax Vs Dr. O.P. Miglani
Punjab And Haryana At Chandigarh · (2009) 221 CTR 693
Income Tax Act, 1961 — Section 113, 158BC, 158BFA, 260A
High Courts02 Sept 2008Dismissed
Raj Bahadur Sarot Vs Anju Sarot and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 518 : (2009) 1 RCR(Civil) 378
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts01 Sept 2008
Kanwar Bhan Bhatia Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 2 LLR 558 : (2009) 2 RCR(Civil) 351
High Courts01 Sept 2008
Swaranjit Kaur Bajwa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 792
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 142, 148, 149, 323, 34
High Courts01 Sept 2008
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0100
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6