COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 58 of 108

High Courts07 May 2008Allowed

Anup Gupta Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 390

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(xi), 2(xvi), 2(xvi)(e), 2(xx)

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High Courts07 May 2008Dismissed

Commissioner of Income Tax Vs Smt. Premwati

Punjab And Haryana At Chandigarh · (2009) 221 CTR 576

Income Tax Act, 1961 — Section 144, 260A

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High Courts07 May 2008Allowed

Navneet Kapoor Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2008) 151 PLR 288

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 186, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323, 34, 406, 420, 498A

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High Courts07 May 2008Allowed

Gobind Ram Vs Umed Singh and Others

Punjab And Haryana At Chandigarh · (2009) ACJ 2381 : (2008) 151 PLR 352 : (2008) 3 RCR(Civil) 276

Motor Vehicles Act, 1988 — Section 157

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High Courts07 May 2008Dismissed

R.P.S. Rekhy and Another Vs State (U.T.) and Another

Punjab And Haryana At Chandigarh · (2008) CriLJ 4292

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 423, 463, 467

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High Courts07 May 2008

Fazil Ali Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 217

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438(2), 439(1)(b)

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High Courts07 May 2008Allowed

Dr. Parveen Garg Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 224

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A

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High Courts06 May 2008

Jagdeep Singh and Another Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 674

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6Punjab Excise Act, 1914 — Section 1, 14, 61, 61(1)(c)

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High Courts06 May 2008Dismissed

Commissioner of Income Tax Vs Tikka Ram through L/h Smt. Munni Devi

Punjab And Haryana At Chandigarh · (2008) 174 TAXMAN 317

Income Tax Act, 1961 — Section 143, 147, 148, 260A, 27

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High Courts06 May 2008Dismissed

Harnek Singh and Others etc. Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 3997

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34

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High Courts06 May 2008Allowed

Kuldip Kaur Vs Chattar Singh and Another

Punjab And Haryana At Chandigarh · (2008) 3 CivCC 775 : (2008) 152 PLR 255 : (2008) 3 RCR(Civil) 463

Evidence Act, 1872 — Section 65

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High Courts06 May 2008Allowed

Syngenta India Limited and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2008) CriLJ 2927 : (2008) 3 RCR(Criminal) 253

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 397, 398Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts06 May 2008Allowed

Jai Parkash Goswami and Others Vs Chairman and Managing Director, UCO Bank and Others

Punjab And Haryana At Chandigarh · (2008) 151 PLR 544

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High Courts06 May 2008Dismissed

Birla Sun Life Insurance Co. Ltd. Vs Keshav Lal and Others

Punjab And Haryana At Chandigarh · (2008) 151 PLR 481 : (2008) 3 RCR(Civil) 637

Legal Services Authorities Act, 1987 — Section 20

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High Courts06 May 2008Allowed

Malkit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 05 P&H CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54

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High Courts06 May 2008Allowed