High Courts13 May 2008Dismissed
Kafila Forge Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 509
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 57 of 108
High Courts13 May 2008
Mukhtiara Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 343 : (2008) 152 PLR 73 : (2009) 1 RCR(Civil) 549
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 May 2008Dismissed
Swaran Singh Vs Devinder Singh and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 402 : (2008) 4 RCR(Civil) 235
Penal Code, 1860 (IPC) — Section 307, 34
High Courts13 May 2008Allowed
Ajay Duggal Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 329
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts12 May 2008Allowed
Birbati Rani Vs State Bank of Patiala and Others
Punjab And Haryana At Chandigarh · (2008) 119 FLR 1013 : (2008) 152 PLR 289 : (2009) 5 SLR 104
High Courts12 May 2008Dismissed
Commissioner of Income Tax Vs United Rice Land Ltd.
Punjab And Haryana At Chandigarh · (2008) 217 CTR 332 : (2010) 322 ITR 594 : (2008) 174 TAXMAN 286
Income Tax Act, 1961 — Section 143, 194C, 194J, 201, 260A
High Courts12 May 2008Dismissed
Commissioner of Income Tax Vs Jarnail Singh
Punjab And Haryana At Chandigarh · (2009) 316 ITR 160 : (2008) 174 TAXMAN 57
Income Tax Act, 1961 — Section 260A
High Courts12 May 2008Dismissed
Commissioner of Income Tax Vs Pml Industries Ltd.
Punjab And Haryana At Chandigarh · (2008) 173 TAXMAN 183
Income Tax Act, 1961 — Section 143, 260A
High Courts12 May 2008
Sunil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 238
Penal Code, 1860 (IPC) — Section 120B, 363, 366, 366A, 376
High Courts09 May 2008
Updesh and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 676
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20Penal Code, 1860 (IPC) — Section 302, 34, 364A, 365, 404
High Courts09 May 2008Dismissed
Gurcharan Singh and Others Vs Angrez Singh and Another
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 737 : (2008) 152 PLR 595 : (2008) 4 RCR(Civil) 178 : (2009) 106 RD 578
Evidence Act, 1872 — Section 68, 69, 70, 71
High Courts09 May 2008Allowed
Gurkirpal Singh Vs Financial Commissioner (Revenue) and Secretary, Government of Punjab, Department of Revenue and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 740 : (2008) 3 RCR(Civil) 498
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 18
High Courts09 May 2008
Smt. Chander Kanta Bhola Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 58
High Courts09 May 2008Dismissed
Parkasho Devi Vs Uttar Haryana Bijli Vitran Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2008) 3 LLJ 488 : (2008) 3 PLR 248 : (2008) 4 RCR(Civil) 84
Maternity Benefits Act, 1961 — Section 2, 9
High Courts09 May 2008
Surinder Singh Vs Commissioner, Jalandhar Division
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Civil) 831
High Courts08 May 2008Allowed
Manoj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 573
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 10, 320, 323, 324, 342
High Courts08 May 2008
Haryana State Co-operative Apex Bank Limited Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 697
Constitution of India, 1950 — Article 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts08 May 2008Allowed
Pervinder Kumar Vs Secretary, Central Board of Secondary Education and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 628 : (2008) 4 RCR(Civil) 237
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts08 May 2008Dismissed
Rajendra Parshad Aggarwal Vs Board of Directors and Others
Punjab And Haryana At Chandigarh · (2008) 3 PLR 243
Constitution of India, 1950 — Article 166
High Courts08 May 2008Allowed
Sunita Rani Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2008) 152 PLR 56