High Courts22 May 2008Dismissed
Satwant Singh and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 28 CriminalCC 6
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 54 of 108
High Courts22 May 2008Dismissed
Gobind Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2012) 2 ILR (P&H) 637
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 2(1), 2(14), 2(aaa), 2(e)
High Courts22 May 2008Allowed
Jagdish Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 218
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(i), 7
High Courts22 May 2008Dismissed
Vinod Kumar Vs Gurdarshan Singh Basra
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 726 : (2008) 152 PLR 437 : (2009) 1 RCR(Civil) 53 : (2008) 2 RCR(Rent) 601
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts22 May 2008Dismissed
Gita Devi Vs Municipal Council
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 131 : (2008) 152 PLR 371 : (2009) 1 RCR(Civil) 292
Haryana Municipal Act, 1973 — Section 181
High Courts22 May 2008Allowed
Mann Singh Vs Ravinder Kaur
Punjab And Haryana At Chandigarh · (2008) 152 PLR 669 : (2008) 4 RCR(Civil) 340
Transfer of Property Act, 1882 — Section 41
High Courts22 May 2008
Darshan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 434
Penal Code, 1860 (IPC) — Section 302, 304II
High Courts22 May 2008
Anita Gupta Vs Cotton Worth
Punjab And Haryana At Chandigarh · (2010) 3 BC 293 : (2010) 1 RCR(Criminal) 874
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 May 2008Dismissed
Satwant Singh and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 437
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 227, 228, 239Penal Code, 1860 (IPC) — Section 379, 427, 506
High Courts21 May 2008Dismissed
Pawan Kumar Vs Kuldip Kumar and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 441
High Courts21 May 2008Dismissed
Gram Panchayat Vs Addl. Director of Consolidation and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 478 : (2008) 4 RCR(Civil) 302
Constitution of India, 1950 — Article 31A
High Courts21 May 2008Dismissed
Surjit Kaur Vs Vijay Pal Singh
Punjab And Haryana At Chandigarh · (2008) 152 PLR 436 : (2009) 1 RCR(Civil) 295 : (2008) 2 RCR(Rent) 600
East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts21 May 2008Dismissed
United India Insurance Company Limited Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 43 : (2008) 3 RCR(Civil) 541
Motor Vehicles Act, 1988 — Section 149
High Courts21 May 2008Allowed
Kartar Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 35 : (2008) 3 RCR(Civil) 551
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32MM(2)
High Courts21 May 2008Dismissed
Automax Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 513 : (2008) 4 RCR(Civil) 275
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 16, 18, 4
High Courts21 May 2008
Harvinder Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 05 P&H CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts21 May 2008Dismissed
M/s. Atma Tube Products Ltd. Vs The Tata Steel Ltd.
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 422 : (2008) 4 RCR(Criminal) 337
Criminal Procedure Code, 1973 (CrPC) — Section 254, 260, 261, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 143
High Courts21 May 2008Allowed
Ram Avtar and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 462
Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts20 May 2008Allowed
Silak Ram @ Silak Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 05 P&H CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 May 2008Dismissed
Commissioner of Income Tax Vs Smt. Sudarshan Gupta through-L/H
Punjab And Haryana At Chandigarh · (2008) 05 P&H CK 0149
Income Tax Act, 1961 — Section 131, 143, 148, 260A