High Courts15 Feb 2008Dismissed
Dungar Dass and Others Vs Municipal Council and Others
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 797 : (2008) 152 PLR 366
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 89 of 108
High Courts15 Feb 2008
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 266
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts15 Feb 2008
Punjab and Sind Bank Vs Domino Leathers Ltd. (In Liquidation)
Punjab And Haryana At Chandigarh · (2009) 150 CompCas 385
Companies Act, 1956 — Section 446
High Courts14 Feb 2008Dismissed
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 288
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50
High Courts14 Feb 2008
Major Singh
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0317
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42, 54
High Courts14 Feb 2008Dismissed
Commissioner of Income Tax Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2008) 219 CTR 588 : (2008) 304 ITR 333
General Clauses Act, 1897 — Section 27Income Tax Act, 1961 — Section 142, 144, 147, 148, 149
High Courts14 Feb 2008Allowed
Mewa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 133
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts14 Feb 2008Dismissed
Babu Ram and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 3 PLR 96 : (2008) 2 RCR(Civil) 752
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Land Acquisition Act, 1894 — Section 11, 17, 4, 5A, 6
High Courts14 Feb 2008
Daya Nand and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 151 PLR 38 : (2008) 2 RCR(Civil) 621
Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 6
High Courts14 Feb 2008
Chaman Lal Sankhla Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) CriLJ 2640 : (2008) 2 RCR(Criminal) 420
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 212, 219, 220Penal Code, 1860 (IPC) — Section 120B, 218, 379, 420, 467Prevention of Corruption Act, 1988 — Section 13
High Courts14 Feb 2008Dismissed
Satpal Singh @ Satta Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 126 : (2008) 2 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts14 Feb 2008Dismissed
Om Parkash Vs Uttar Haryana Bijli Vitran Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2008) 3 SLJ 470
High Courts14 Feb 2008
Surinder Kumar and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 368
Criminal Procedure Code, 1973 (CrPC) — Section 313Drugs and Cosmetics Act, 1940 — Section 27, 27(c), 3, 32, 33(G)(4)Essential Commodities Act, 1955 — Section 7
High Courts14 Feb 2008Allowed
Baldev Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0038
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts14 Feb 2008Dismissed
Chanan Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts13 Feb 2008Dismissed
Commissioner of Income Tax Vs Ramneet Singh
Punjab And Haryana At Chandigarh · (2008) 306 ITR 267 : (2010) 189 TAXMAN 263
Income Tax Act, 1961 — Section 260A
High Courts13 Feb 2008Dismissed
Commissioner of Income Tax Vs Rai Bahadur Kishore Chand and Sons
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0278
Income Tax Act, 1961 — Section 143, 17, 24, 260A, 271
High Courts13 Feb 2008Dismissed
Baljit @ Sonu and Others, Parvez Khan, Laxmi Narain and Baljit Pahwa Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 58
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 149, 363, 364A, 365
High Courts13 Feb 2008Allowed
Tejpal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 414
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 23Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
High Courts13 Feb 2008
Daya Nand Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0138
Administrative Tribunals Act, 1985 — Section 19