High Courts10 Apr 2008Allowed
Bharaj Industries Vs Punjab Financial Corporation and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 175 : (2010) 3 CompLJ 101 : (2008) 3 PLR 161
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 64 of 108
High Courts10 Apr 2008
S.B. Agro Foods Nihal Singh Wala Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 320 : (2008) 3 PLR 240 : (2008) 4 RCR(Civil) 293
Evidence Act, 1872 — Section 17
High Courts10 Apr 2008Dismissed
Anil Kumar Vs Harpal Singh Banwait and Another
Punjab And Haryana At Chandigarh · (2008) 151 PLR 343 : (2008) 3 RCR(Civil) 319 : (2008) 1 RCR(Rent) 638
High Courts10 Apr 2008
Jaswinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 774(1) : (2008) 3 RCR(Civil) 237 : (2008) 3 RCR(Criminal) 93
Constitution of India, 1950 — Article 226Transplantation of Human Organs and Tissues Act, 1994 — Section 3, 9
High Courts10 Apr 2008
Commissioner of Income Tax Vs Marudhar Chemicals and Pharmaceuticals P. Ltd.
Punjab And Haryana At Chandigarh · (2009) 319 ITR 75
Income Tax Act, 1961 — Section 36(1)(iii)
High Courts10 Apr 2008Dismissed
State of Haryana and Another Vs Sube Singh
Punjab And Haryana At Chandigarh · (2008) 2 PLR 757
High Courts10 Apr 2008Allowed
New Friends Co-operative House Building Society Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2010) 327 ITR 39
Income Tax Act, 1961 — Section 143(3), 148, 260A, 45(5)
High Courts10 Apr 2008
Harbhajan Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 439
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 379, 447, 506
High Courts09 Apr 2008Allowed
Madan Mohan Nayar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 52
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts09 Apr 2008Dismissed
Surinder Singh Vs Dr. Davinder Mohan
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0109
High Courts09 Apr 2008Dismissed
Ram Nath Vs Des Raj and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 760 : (2008) 3 RCR(Civil) 280 : (2008) 1 RCR(Rent) 613
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts09 Apr 2008Allowed
Sham Kaur Vs Teja Singh
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 504 : (2008) 3 PLR 120 : (2008) 3 RCR(Civil) 441
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Apr 2008Allowed
Samir Nayar Vs State Punjab and Another
Punjab And Haryana At Chandigarh · (2008) CriLJ 4528
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 41, 42, 43, 468, 469Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts09 Apr 2008Allowed
Manjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 3 PLR 125 : (2008) 3 RCR(Civil) 332
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts09 Apr 2008
Surjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 763
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Apr 2008Allowed
Kalu Ram Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2009) 3 PLR 622
Essential Commodities Act, 1955 — Section 7
High Courts09 Apr 2008Allowed
Hari Kishan Vs Presiding Officer, ITAT
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0049
Income Tax Act, 1961 — Section 260A
High Courts09 Apr 2008Allowed
Babu Lal Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 71
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7
High Courts09 Apr 2008
Kalu Ram Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (2009) 1 PLR 622 : (2009) 1 RCR(Civil) 183 : (2009) 1 RCR(Criminal) 358
High Courts08 Apr 2008Allowed
Ghaman Singh Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 248
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 151, 482