High Courts29 Feb 2008Dismissed
Sucha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) CriLJ 2475 : (2009) 3 SLR 628
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 326
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 79 of 108
High Courts29 Feb 2008Dismissed
Gurdev Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
High Courts29 Feb 2008
Balwan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 638 : (2009) 2 SLR 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 344, 363, 366, 376, 506
High Courts29 Feb 2008Dismissed
Paramjit Singh Vs State Transport Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 39 : (2008) 3 RCR(Civil) 745
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 84, 86, 89
High Courts29 Feb 2008Dismissed
Satish and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts29 Feb 2008
Naresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 2 SLR 667
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 379, 404
High Courts29 Feb 2008Allowed
Mahipal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 319
Constitution of India, 1950 — Article 14
High Courts29 Feb 2008Dismissed
Naranjan Lal Sharma Vs Usha Bansal
Punjab And Haryana At Chandigarh · (2008) 4 BC 205 : (2008) 3 CivCC 209 : (2008) 2 PLR 610
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts29 Feb 2008Dismissed
Colonel Partap Singh (Retd.) Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 379
High Courts29 Feb 2008Dismissed
State of Punjab Vs Kamljit Kaur alias Bholi and Another
Punjab And Haryana At Chandigarh · (2008) CriLJ 2104 : (2008) 2 RCR(Criminal) 562
Criminal Procedure Code, 1973 (CrPC) — Section 107, 306Penal Code, 1860 (IPC) — Section 306
High Courts29 Feb 2008Dismissed
Highways Bus Service (Regd.) Vs State Transport Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 54 : (2008) 3 RCR(Civil) 747
Constitution of India, 1950 — Article 14, 226, 227Motor Vehicles Act, 1988 — Section 100, 103, 104, 98, 99
High Courts29 Feb 2008Dismissed
Narayan Dass and etc. Vs State of Haryana and etc.
Punjab And Haryana At Chandigarh · (2008) CriLJ 4000
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 323
High Courts29 Feb 2008Dismissed
Commissioner of Income Tax Vs Alpha Toyo Ltd.
Punjab And Haryana At Chandigarh · (2008) 174 TAXMAN 427
Income Tax Act, 1961 — Section 143, 260A, 40A
High Courts29 Feb 2008Dismissed
Ashok Gupta and Others Vs Avinash Chander Anand and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 525 : (2008) 3 RCR(Civil) 283 : (2008) 1 RCR(Rent) 616
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 13A
High Courts29 Feb 2008Allowed
M/s Libra Auto and General Finance Limited Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0041
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25, 60(3), 8
High Courts29 Feb 2008Allowed
Nirmal Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts29 Feb 2008Dismissed
Oriental Insurance Company Vs Kamla Devi and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 329
Motor Vehicles Act, 1988 — Section 166
High Courts29 Feb 2008Dismissed
Sarbati Vs Phoolwati
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 806
Constitution of India, 1950 — Article 226
High Courts28 Feb 2008Allowed
Gurmit and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 791
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts28 Feb 2008Allowed
Gian Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 92
Penal Code, 1860 (IPC) — Section 120B, 420