High Courts04 Jul 2008Dismissed
Nikhil Vs Maharishi Dahanand University and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 508 : (2009) 7 SLR 467
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 50 of 108
High Courts04 Jul 2008
Basant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) CriLJ 4455 : (2008) 4 RCR(Criminal) 711
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226, 32, 9Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Jul 2008
Commissioner of Income Tax Vs Maltax Malsers Ltd.
Punjab And Haryana At Chandigarh · (2008) 220 CTR 392 : (2010) 189 TAXMAN 192
Income Tax Act, 1961 — Section 256, 3, 32
High Courts03 Jul 2008
Commissioner of Income Tax Vs Kailash Rice Mills
Punjab And Haryana At Chandigarh · (2008) 304 ITR 253
High Courts03 Jul 2008Allowed
Major Singh and Another Vs State Bank of India
Punjab And Haryana At Chandigarh · (2008) 152 PLR 50 : (2008) 3 RCR(Civil) 683
High Courts03 Jul 2008Dismissed
Vinod Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 318
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482Penal Code, 1860 (IPC) — Section 120, 201, 420Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts03 Jul 2008
Babita Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 516
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(a), 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts02 Jul 2008Allowed
District Manager, Haryana Agro-Industries Corporation Ltd., Kaithal and Another Vs Workman Bhira Ram and Another
Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0119
Industrial Disputes Act, 1947 — Section 25G, 25H
High Courts02 Jul 2008Allowed
Guru Nanak Dev Rice Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 17 VST 315
Punjab General Sales Tax Act, 1948 — Section 21
High Courts02 Jul 2008Dismissed
The Life Insurance Corporation of India Vs B.B. Singla and Others
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 406 : (2008) 152 PLR 125 : (2008) 3 RCR(Civil) 838 : (2009) 2 SLJ 329
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 19, 226, 32Evidence Act, 1872 — Section 123, 124, 162
High Courts02 Jul 2008Dismissed
Sardarni Uttam Kaur Educational Society Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 220 CTR 601
Income Tax Act, 1961 — Section 10, 11, 12, 12A, 13
High Courts02 Jul 2008
Ravinder Kumar Vs Harcharan Singh
Punjab And Haryana At Chandigarh · (2009) 1 LLR 141 : (2009) 1 RCR(Civil) 570
High Courts02 Jul 2008Dismissed
Shamsher Singh (deceased) through his L.Rs. Vs Gobind Singh and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 1 : (2009) 1 RCR(Civil) 911
Evidence Act, 1872 — Section 17, 33, 45, 63, 68Limitation Act, 1963 — Section 27
High Courts02 Jul 2008
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 408
Punjab Excise Act, 1914 — Section 61(1)(a)
High Courts01 Jul 2008
Vikas Yadav Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 440
Arms Act, 1959 — Section 25Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts01 Jul 2008Dismissed
Commissioner of Income Tax Vs Hardayal Singh (HUF)
Punjab And Haryana At Chandigarh · (2009) 178 TAXMAN 3
Income Tax Act, 1961 — Section 143, 147, 148, 260A, 271
High Courts01 Jul 2008Dismissed
Debi Prasad Mishra and Others Vs M/s. Baluja Forex Private Limited
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 912
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts01 Jul 2008Dismissed
Commissioner of Income Tax Vs Rakesh Kumar, Mukesh Kumar L/H of Late Mohar Singh
Punjab And Haryana At Chandigarh · (2008) 219 CTR 494 : (2009) 313 ITR 305 : (2009) 178 TAXMAN 224
Income Tax Act, 1961 — Section 132, 144, 158BC
High Courts01 Jul 2008
Balhar Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) CriLJ 4783
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 102, 300, 457Foreign Exchange Management Act, 1999 — Section 3, 37
High Courts01 Jul 2008Allowed
Ram Kishan Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 151 PLR 584
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 52, 55, 57