High Courts28 Feb 2008Dismissed
Mazid Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 439
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 80 of 108
High Courts28 Feb 2008Dismissed
Rajinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 441
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts28 Feb 2008Allowed
Raghbir Singh @ Bhira and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0328
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(C), 25, 42, 42(1), 42(1)(2)
High Courts28 Feb 2008Dismissed
Jagdish and others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 42(2), 43
High Courts28 Feb 2008Dismissed
Commissioner of Income Tax Vs Deputy Chief Accounts Officer, Markfed
Punjab And Haryana At Chandigarh · (2008) 217 CTR 555 : (2008) 304 ITR 17
Income Tax Act, 1961 — Section 131, 194C, 201, 260A
High Courts28 Feb 2008Dismissed
Sanjay Pal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 374
Constitution of India, 1950 — Article 341
High Courts28 Feb 2008Allowed
Hind Motors (India) Ltd. Vs Raj Kumar Arora and Another
Punjab And Haryana At Chandigarh · (2008) 3 ARBLR 127 : (2008) 2 PLR 366 : (2008) 3 RCR(Civil) 308
Arbitration and Conciliation Act, 1996 — Section 48, 8
High Courts28 Feb 2008Allowed
Niranjan @ Niranjan Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 197
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 55, 57
High Courts28 Feb 2008
Harjit Singh and Sukhwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0259
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34
High Courts28 Feb 2008
Bhagwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 435
High Courts28 Feb 2008Dismissed
Jage Ram Vs Hoshiar Singh and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0179
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 323, 324, 325, 34, 452
High Courts28 Feb 2008Dismissed
Jagdish and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 43
High Courts28 Feb 2008Dismissed
Ish Kumar Batra Vs Tilak Raj
Punjab And Haryana At Chandigarh · (2008) 2 PLR 543
High Courts28 Feb 2008Dismissed
Satish Gupta Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 748 : (2008) 2 RCR(Civil) 579 : (2008) 1 RCR(Rent) 364
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Feb 2008Allowed
State of Punjab Vs Harinder Singh @ Raju and Rajinder Singh
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 324, 326, 34Probation of Offenders Act, 1958 — Section 4
High Courts28 Feb 2008Allowed
Chandgi Ram Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 372
Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2008Dismissed
Surjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 CivCC 574 : (2008) 24 CriminalCC 304 : (2008) 2 RCR(Criminal) 78
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42(1), 42(2), 50
High Courts28 Feb 2008Allowed
Hoshiar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts27 Feb 2008
State of Punjab Vs Paramjit Singh and others
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 342
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1)(a), 10(1)(b), 10(4), 10(4A)
High Courts27 Feb 2008
Ranjit Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 452
Penal Code, 1860 (IPC) — Section 304B, 498A