High Courts27 Feb 2008Dismissed
Gurdish Singh Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0088
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 82 of 108
High Courts27 Feb 2008Allowed
Mihan and Another Vs Inder and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 200 : (2008) 151 PLR 354 : (2008) 3 RCR(Civil) 124
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 39, 59, 64, 7Hindu Succession Act, 1956 — Section 14, 2, 3, 30, 4
High Courts27 Feb 2008Dismissed
Kamal Nath and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0058
High Courts27 Feb 2008Dismissed
Karnail Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 395 : (2010) 1 RCR(Criminal) 448
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 55
High Courts27 Feb 2008Dismissed
Jaili Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 264
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50
High Courts27 Feb 2008Dismissed
Ram Sarup Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 261
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 54
High Courts27 Feb 2008Allowed
Shri Ram Avtar Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 696 : (2008) 3 RCR(Civil) 786
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 22, 3, 4, 8A
High Courts26 Feb 2008
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6Punjab Excise Act, 1914 — Section 61(1)(a), 61(1)(c)
High Courts26 Feb 2008Allowed
Balkar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 444
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts26 Feb 2008Dismissed
Puran Mal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 527
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 428Prevention of Food Adulteration Act, 1954 — Section 15(1), 16, 16(1)(a)(i), 7
High Courts26 Feb 2008Dismissed
Ved Parkash and Others Vs Punjab and Haryana High Court and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 477
Constitution of India, 1950 — Article 14, 16Haryana Subordinate Courts Establishment (Recruitment and General Conditions of Service) Rules, 1997 — Rule 7
High Courts26 Feb 2008Dismissed
Laddoo Singh alias Harjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) CriLJ 2885
Criminal Procedure Code, 1973 (CrPC) — Section 313, 375, 90Penal Code, 1860 (IPC) — Section 323, 342, 363, 366, 375
High Courts26 Feb 2008Allowed
Lal Singh Vs Ajit Singh and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 607 : (2008) 3 RCR(Civil) 650
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4
High Courts26 Feb 2008Dismissed
Jiwan Lata and Others Vs Kurukshetra University and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 358
Constitution of India, 1950 — Article 14, 16, 309
High Courts26 Feb 2008Dismissed
Smt. Shushila Kumari Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) CriLJ 2709
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406
High Courts26 Feb 2008Allowed
Yog Raj Mittal, since deceased through his legal representatives Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0226
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Feb 2008Allowed
Surjeet @ Sheelu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0222
Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2008
Tek Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482Penal Code, 1860 (IPC) — Section 427, 435, 436, 506Protection of Civil Rights Act, 1955 — Section 7
High Courts26 Feb 2008
Shishan Rani Khichi and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0143
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts26 Feb 2008Allowed
Smt. Sarwan Devi Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2008) 2 PLR 357