High Courts01 Jul 2008Dismissed
Debi Prasad Mishra and others Vs M/s Baluja Forex Private Limited
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 613 : (2009) 1 RCR(Criminal) 345
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 51 of 108
High Courts23 Jun 2008
Ashok Kumar Vs State
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 391
High Courts13 Jun 2008Dismissed
Manish and Others Vs Smt. Kailash Devi and Another
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 389 : (2008) 152 PLR 78
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts13 Jun 2008
Balwinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Civil) 451
High Courts12 Jun 2008
Mrs. Swaran Lata Jain and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 577 : (2008) 4 RCR(Civil) 278
Constitution of India, 1950 — Article 226, 243U
High Courts10 Jun 2008Allowed
Onkar Chand Vs State (UT of Chandigarh) and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 265
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(b), 2(g), 2(x), 238Penal Code, 1860 (IPC) — Section 193, 199, 200
High Courts30 May 2008Dismissed
State of Punjab Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 226
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 376, 506
High Courts30 May 2008Dismissed
Kulbir Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 306
High Courts30 May 2008
Ashwani Kumar Yadav and others Vs Sate of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 3 LLR 181 : (2008) 4 RCR(Civil) 30
High Courts30 May 2008Dismissed
Balwinder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113APenal Code, 1860 (IPC) — Section 304B, 306
High Courts30 May 2008Dismissed
The State of Punjab Vs Sushil Kumar @ Lucky
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 309
High Courts30 May 2008
Rama Trading Co. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 05 P&H CK 0146
Haryana General Sales Tax Act, 1973 — Section 18
High Courts30 May 2008
Yash Pal Juneja Vs Satish Kumar Sandooja
Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 70 : (2009) 2 LLR 21 : (2009) 3 PLR 211 : (2009) 2 RCR(Civil) 680 : (2009) 1 RCR(Rent) 420
High Courts30 May 2008
Sukhbir Singh Vs Gram Panchayat, Village Allarh Pind
Punjab And Haryana At Chandigarh · (2009) 3 LLR 230 : (2009) 2 RCR(Civil) 534
High Courts30 May 2008Allowed
Satpal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 PLR 272
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 51, 52, 55Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts30 May 2008Allowed
Punjab Beverages Pvt. Ltd. Vs G.T. Agencies
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 731 : (2008) 151 PLR 496
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 96Constitution of India, 1950 — Article 136, 141, 142, 215, 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 May 2008
Angrej Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 151 PLR 775 : (2008) 4 RCR(Criminal) 690 : (2009) 2 SLR 742
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 29, 42, 43Penal Code, 1860 (IPC) — Section 116
High Courts30 May 2008Dismissed
Ajmer Singh and Others Vs Dera Baba Lal Dass and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 582 : (2008) 4 RCR(Civil) 307
High Courts30 May 2008Dismissed
State of Punjab, Prosecutor Vs Sushil Kumar @ Lucky
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 1038
Criminal Procedure Code, 1973 (CrPC) — Section 161 , 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 309
High Courts30 May 2008Allowed
Kashmir Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 PLR 277
Criminal Procedure Code, 1973 (CrPC) — Section 313, 51, 52, 55, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15