High Courts28 Apr 2008Dismissed

Lalita Gupta Vs Mahesh Kumar Gupta

Punjab And Haryana At Chandigarh · (2008) 3 CivCC 768 : (2008) 151 PLR 319 : (2008) 3 RCR(Civil) 98 : (2008) 1 RCR(Rent) 499

East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts28 Apr 2008Allowed

V.K. Gupta Vs Manjit Kaur

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 139 : (2008) 26 CriminalCC 187 : (2008) 3 RCR(Criminal) 430

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 249, 256(1), 401(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Apr 2008Dismissed

Jawahar Lal Vs Dewan Chand

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 644 : (2008) 152 PLR 273 : (2008) 4 RCR(Civil) 218 : (2008) 2 RCR(Rent) 254

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Apr 2008

Court on its own motion Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 195, 340Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 191, 192, 193, 194, 197
High Courts25 Apr 2008

Hem Raj Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 18(a), 18(c), 27(b)(ii), 28
High Courts25 Apr 2008Allowed

Balwinder Singh @ Binder Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 3 CivCC 478 : (2008) 151 PLR 534 : (2008) 3 RCR(Civil) 1 : (2008) 3 RCR(Criminal) 1

Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 11, 12, 15, 18, 5Penal Code, 1860 (IPC) — Section 34, 363, 366, 368, 376
High Courts25 Apr 2008Dismissed

Abhinav Gupta Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) CriLJ 4536 : (2009) 2 RCR(Criminal) 108

Criminal Procedure Code, 1973 (CrPC) — Section 438Information Technology Act, 2000 — Section 66Penal Code, 1860 (IPC) — Section 406, 420
High Courts24 Apr 2008

Zakir Hussain Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 262

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts24 Apr 2008Dismissed

Parmjit Kaur Vs State of Punjab and other

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 505

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156, 156(1), 156(3), 173(8)Penal Code, 1860 (IPC) — Section 346, 347, 364, 365, 366