High Courts15 Jul 2008Dismissed
Commissioner of Income Tax Vs Laul Transport Corporation
Punjab And Haryana At Chandigarh · (2009) 180 TAXMAN 185
Income Tax Act, 1961 — Section 260A, 68
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 48 of 108
High Courts15 Jul 2008Dismissed
G.N. General Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 109 : (2008) 16 VST 566
Punjab Value Added Tax Act, 2005 — Section 63
High Courts15 Jul 2008Dismissed
Enchante Jewellery and Gems Limited Vs Estate Officer-II, Haryana Urban Development Authority (HUDA) and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 400 : (2008) 4 RCR(Civil) 248
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 2008
Abhishek Gupta Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2008) 3 LLR 571 : (2008) 4 RCR(Civil) 149
High Courts14 Jul 2008Allowed
Gurlal Singh Grewal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 640
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 34, 406, 418
High Courts14 Jul 2008
Gurnam Singh Vs Balwinder Kaur
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Civil) 336
High Courts14 Jul 2008Allowed
Gurmit Singh @ Mitta Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 151 PLR 572
Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 55, 57
High Courts14 Jul 2008
Satnam Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 286
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149
High Courts11 Jul 2008
Babu Lal and others. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 753
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 324, 326, 34
High Courts11 Jul 2008Allowed
Sohan Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 636
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts11 Jul 2008Allowed
Raj Bahadur Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 34
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 385, 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 51, 52, 55, 57
High Courts11 Jul 2008Dismissed
Ram Phal and Another Vs Rangoli Builtech Private Limited and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 456 : (2008) 4 RCR(Civil) 350
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts11 Jul 2008Dismissed
Punjab Wakf Board Vs Joint Development Commissioner and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 777 : (2008) 4 RCR(Civil) 693
Waqf Act, 1995 — Section 11, 3, 5, 7
High Courts11 Jul 2008Dismissed
Baldev Raj Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 355
Constitution of India, 1950 — Article 226, 243K, 243O, 243Q, 243TDelimitation of Wards of Municipalities Rules, 1972 — Rule 10, 3, 4, 7, 8Elected Members and Reservation of Offices of Presidents of Municipalities Rules, 1994 — Rule 3, 4, 6
High Courts11 Jul 2008Allowed
Dimple Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 416
Penal Code, 1860 (IPC) — Section 149, 302, 304B, 498A, 506
High Courts11 Jul 2008Dismissed
Mani Ram Bishnoi Vs Smt. Kaushlya Devi and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 459 : (2008) 4 RCR(Civil) 291
Punjab Security of Land Tenures Act, 1953 — Section 18
High Courts10 Jul 2008Allowed
Dharambir Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 137
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts10 Jul 2008Dismissed
Punjab Bone Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0046
Income Tax Act, 1961 — Section 260A
High Courts10 Jul 2008
Kashmiri Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 497
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 107, 109, 304B, 306, 498A
High Courts09 Jul 2008
Jaibir and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 627
Criminal Procedure Code, 1973 (CrPC) — Section 190Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)