High Courts22 Aug 2008Allowed
Raman Kumar Verma and Another Vs Lyuba Verma and Another
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 229
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 37 of 108
High Courts22 Aug 2008
Sheela Dew Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 278
Constitution of India, 1950 — Article 209, 226, 227, 309
High Courts22 Aug 2008Dismissed
Stelco Strips Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 670 : (2009) 19 VST 498
Industrial Disputes Act, 1947 — Section 33Penal Code, 1860 (IPC) — Section 186, 34, 353
High Courts22 Aug 2008
Pohap Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 581
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(xi)
High Courts22 Aug 2008Allowed
Bhup Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 152 PLR 425 : (2008) 4 RCR(Civil) 750
Civil Procedure Code, 1908 (CPC) — Section 11, 151, 80
High Courts22 Aug 2008Dismissed
Pala Singh and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 423 : (2009) 1 RCR(Civil) 191
Land Acquisition Act, 1894 — Section 18, 4
High Courts22 Aug 2008
Raman Kumar Verma and another Vs Smt. Lyuba Verma and another
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 696
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts22 Aug 2008Allowed
Sukh Lal and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 412 : (2008) 4 RCR(Civil) 795
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts22 Aug 2008Dismissed
The Birhi Kalan L and C. Co-op. Society Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 660 : (2009) 5 RCR(Civil) 235
Constitution of India, 1950 — Article 14, 19
High Courts22 Aug 2008Dismissed
Baljit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 392 : (2008) 152 PLR 193 : (2008) 4 RCR(Civil) 709
Constitution of India, 1950 — Article 173, 226, 227, 243, 243B
High Courts22 Aug 2008
Bagga Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 Law Herald 3072 : (2010) 4 RCR(Criminal) 836
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Aug 2008
P.R. Sharma and others Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Civil) 357
High Courts22 Aug 2008
Union of India Vs Surjit Singh
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 242 : (2009) 5 RCR(Civil) 909 : (2009) 1 RCR(Rent) 126
High Courts22 Aug 2008Dismissed
Bhagwan Singh Vs Financial Commissioner, Appeals-I and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 82 : (2008) 4 RCR(Civil) 862
Constitution of India, 1950 — Article 14, 15
High Courts22 Aug 2008Dismissed
Karan Singh (Dead) through his LRs and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 409 : (2009) 1 RCR(Civil) 193
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts22 Aug 2008Allowed
Zile Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 152 PLR 319 : (2009) 1 RCR(Civil) 185
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts22 Aug 2008Allowed
State of Haryana and Others Vs Nitya Nand and Another
Punjab And Haryana At Chandigarh · (2009) 153 PLR 389 : (2009) 2 RCR(Civil) 245
Land Acquisition Act, 1894 — Section 17, 18, 23, 28, 4
High Courts22 Aug 2008
T.L. Verma & Company Private Ltd. Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Civil) 533
High Courts21 Aug 2008Allowed
Tejinder and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 602
Insecticides Act, 1968 — Section 17, 18, 29, 3(k)(i), 30
High Courts21 Aug 2008
Commissioner of Central Excise, Commissionerate Vs Vardhman India Products
Punjab And Haryana At Chandigarh · (2009) 19 STT 110
Central Excise Rules, 1944 — Rule 57I(1)Central Excises and Salt Act, 1944 — Section 11A