High Courts19 Feb 2008Allowed
Surinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0098
Constitution of India, 1950 — Article 226, 227, 309, 94
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 87 of 108
High Courts19 Feb 2008Dismissed
Commissioner of Income Tax Vs Rhodoen Silk Mills (P) Ltd.
Punjab And Haryana At Chandigarh · (2009) 222 CTR 661 : (2011) 332 ITR 330
Income Tax Act, 1961 — Section 143, 2, 260A, 32, 41
High Courts19 Feb 2008
Om Parkash Vs Golden Forest India Ltd. and Others
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 105 : (2008) 151 PLR 419 : (2008) 4 RCR(Civil) 817 : (2008) 4 RCR(Criminal) 445
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Feb 2008Dismissed
Wakf Board Vs Nar Singh and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 356 : (2008) 3 RCR(Civil) 509
Waqf Act, 1954 — Section 56
High Courts19 Feb 2008Allowed
Gram Panchayat Ronija Vs Hari Singh and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 359 : (2008) 3 RCR(Civil) 546
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 13A
High Courts19 Feb 2008Dismissed
Manjit Singh and Another Vs Manorath Singh Kohli
Punjab And Haryana At Chandigarh · (2008) 152 PLR 680
Registration Act, 1908 — Section 17
High Courts19 Feb 2008
Sant Ram and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 592 : (2008) 4 RCR(Civil) 39
Civil Procedure Code, 1908 (CPC) — Section 151, 21Constitution of India, 1950 — Article 226Legal Services Authorities Act, 1987 — Section 20, 21
High Courts19 Feb 2008
Bhola Ram Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 485
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 357, 421, 421(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts19 Feb 2008Dismissed
Commissioner of Income Tax Vs Pawan Kumar
Punjab And Haryana At Chandigarh · (2009) 316 ITR 324
Income Tax Act, 1961 — Section 143, 145, 260A
High Courts18 Feb 2008
Harvinder Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0340
Penal Code, 1860 (IPC) — Section 323, 324, 326
High Courts18 Feb 2008Allowed
Smt. Chand Kaur and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 136 : (2008) 152 PLR 355 : (2008) 3 RCR(Civil) 776
Stamp Act, 1899 — Section 47A
High Courts18 Feb 2008Dismissed
Anil Kumar Vs U.T., Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 137 : (2008) 151 PLR 93 : (2008) 2 RCR(Civil) 335 : (2008) 2 RCR(Civil) 624
Constitution of India, 1950 — Article 14, 226
High Courts18 Feb 2008
Amrik Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 439 : (2008) 4 RCR(Civil) 927
Constitution of India, 1950 — Article 14
High Courts18 Feb 2008Allowed
Hari Dass Dutt and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 94
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5A, 6
High Courts18 Feb 2008Dismissed
Uggar Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 406, 468, 471
High Courts18 Feb 2008Dismissed
Chaman Singh Bhatoa and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 CivCC 447 : (2008) 149 PLR 93 : (2008) 104 RD 673
Constitution of India, 1950 — Article 226
High Courts18 Feb 2008Dismissed
Mahavir Chaudhary and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 92
Land Acquisition Act, 1894 — Section 4, 6
High Courts18 Feb 2008
R.D. Verma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0115
High Courts18 Feb 2008Dismissed
Commissioner of Central Excise Vs Vardhman Spinning and General Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 127 ECC 217 : (2008) 153 ECR 217 : (2008) 229 ELT 337 : (2008) 10 STR 113
Central Excises and Salt Act, 1944 — Section 35G
High Courts18 Feb 2008Allowed
Khazan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) CriLJ 2763
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 482