High Courts01 May 2008Allowed
Hardial Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 220
Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 435, 436
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 60 of 108
High Courts01 May 2008Dismissed
State of U.T. Chandigarh Vs Nachhattar Singh
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 216
Criminal Procedure Code, 1973 (CrPC) — Section 378, 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts30 Apr 2008
Suresh Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0045
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts30 Apr 2008
Amrit Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 123
Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 4, 5, 5(b)
High Courts29 Apr 2008Allowed
Karnail Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 198
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts29 Apr 2008Allowed
Jasmin and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 228
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts29 Apr 2008Dismissed
Sajiv Vohra (Huf) Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0126
Income Tax Act, 1961 — Section 148
High Courts29 Apr 2008Dismissed
Lakhbir Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 930
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts29 Apr 2008Dismissed
Madho Ram Garg Vs Baldev Singh Bath and Another
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 551 : (2008) 2 PLR 769 : (2008) 3 RCR(Civil) 286 : (2008) 1 RCR(Rent) 620
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(i)(a)
High Courts29 Apr 2008Allowed
Himat Rai Vs Kehar Singh
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 778 : (2008) 152 PLR 624 : (2008) 4 RCR(Civil) 530
Penal Code, 1860 (IPC) — Section 419, 420
High Courts29 Apr 2008Allowed
Kamlesh Saini and Others Vs Girdhari Lal and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 144 : (2008) 4 BC 179 : (2008) 2 PLR 765
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts29 Apr 2008Allowed
Suman and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 178 : (2008) 151 PLR 611
Constitution of India, 1950 — Article 226, 243R, 243W, 243X, 243ZA
High Courts29 Apr 2008Allowed
Gurtej Singh and Others Vs Amar Nath and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 764 : (2009) 1 RCR(Civil) 25 : (2009) 1 RCR(Rent) 15
High Courts29 Apr 2008Allowed
Pargat Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 953
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts29 Apr 2008Dismissed
Harminder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 28 CriminalCC 457
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts29 Apr 2008Allowed
Mohinder Singh Vs Gurdev Kaur and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 93 : (2009) 2 RCR(Civil) 958
High Courts29 Apr 2008Dismissed
Lakhbir Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 29, 35, 54, 60(3)
High Courts28 Apr 2008Allowed
Hakam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 844
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts28 Apr 2008
Gurdarshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 406, 420, 494
High Courts28 Apr 2008Allowed
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 34, 35, 50, 54