High Courts26 Feb 2008Allowed

Chand Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 100, 173Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts25 Feb 2008Dismissed

Krishan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 338

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 15(1), 16, 16(1)(a)(i), 7
High Courts25 Feb 2008Dismissed

Ved Parkash Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0322

Criminal Procedure Code, 1973 (CrPC) — Section 173, 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 22, 50, 57
High Courts25 Feb 2008Dismissed

Jagdish Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 151 PLR 689 : (2008) 3 RCR(Civil) 472

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 419
High Courts25 Feb 2008

Pargat Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0260

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 21, 22, 83
High Courts25 Feb 2008

Harjinder Singh Vs Debts Recovery Appellate Tribunal, Delhi

Punjab And Haryana At Chandigarh · (2008) 2 ISJ 46 : (2008) 2 Law Herald 1405

Haryana Ceiling on Land Holdings Act, 1972 — Section 26Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22