High Courts05 Mar 2008Allowed
Rajesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 577
Penal Code, 1860 (IPC) — Section 302, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 77 of 108
High Courts05 Mar 2008Allowed
Malkiat Singh alias Bhola Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
High Courts04 Mar 2008
A.K. Malhotra Vs H.K. Dass
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 65
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Mar 2008Allowed
Inder Singh so of Ujagar Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts04 Mar 2008
Ravinderjit Singh alias Bittu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0202
Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 2008Dismissed
Nirmal Singh alias Pappu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0191
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts04 Mar 2008Allowed
Prithi Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
High Courts04 Mar 2008Dismissed
Ajit Bus Service (Regd.) Rama Mandi Vs The State Transport Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 52 : (2008) 3 RCR(Civil) 764
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 89
High Courts04 Mar 2008Dismissed
Som Nath Chhabra and Others Vs The Commissioner and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 11 : (2008) 2 PLR 659 : (2008) 2 RCR(Civil) 595
Punjab Stamp Rules, 1934 — Rule 25
High Courts04 Mar 2008Dismissed
State of Haryana and Another Vs Parmanand
Punjab And Haryana At Chandigarh · (2009) ACJ 966 : (2008) 2 PLR 627 : (2008) 3 RCR(Civil) 85 : (2008) 2 RCR(Criminal) 986
High Courts04 Mar 2008Allowed
Vasu Dev Bhanot Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 322
Constitution of India, 1950 — Article 14
High Courts04 Mar 2008Allowed
H.S. Thakur Vs National Insurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 380
High Courts04 Mar 2008
Raghubir Singh Vs Indian Red Cross Society and Others
Punjab And Haryana At Chandigarh · (2008) 117 FLR 1000 : (2008) 3 LLJ 218 : (2008) 2 PLR 383
High Courts04 Mar 2008Allowed
Gushavinder Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 779
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 364, 380
High Courts04 Mar 2008Dismissed
Raj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 618
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts04 Mar 2008
Jaswant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 622 : (2009) 5 SLR 643
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Mar 2008
Jarnail Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 619
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Mar 2008Dismissed
Commissioner of Income Tax Vs Om Overseas
Punjab And Haryana At Chandigarh · (2009) 315 ITR 185 : (2008) 173 TAXMAN 185
Income Tax Act, 1961 — Section 143, 145, 260A
High Courts04 Mar 2008Allowed
Gaurjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0044
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 61
High Courts03 Mar 2008Dismissed
Sushil Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2)