High Courts07 Feb 2008Dismissed
Commissioner of Income Tax Vs Mahavir Spinning Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 217 CTR 125 : (2008) 303 ITR 353 : (2008) 172 TAXMAN 9
Income Tax Act, 1961 — Section 10B, 143, 260A, 36, 37
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 92 of 108
High Courts07 Feb 2008
Sat Pal Singh and Others Vs Piccadily Agro Industries Limited and Others
Punjab And Haryana At Chandigarh · (2008) 118 FLR 1082 : (2009) 2 LLJ 46 : (2008) 151 PLR 294
Industrial Disputes Act, 1947 — Section 19(1)(c)
High Courts07 Feb 2008
Punjab State Electricity Board Vs Gurvinder Singh and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0180
High Courts07 Feb 2008Allowed
Balbir Singh Antil Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2008) 2 PLR 139 : (2009) 1 SLR 375
Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 2008Dismissed
State of Haryana Vs Gulshan Kumar and others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 304, 304B, 307, 34, 498A
High Courts07 Feb 2008Dismissed
Commissioner of Income Tax Vs Mehta Engineers Ltd.
Punjab And Haryana At Chandigarh · (2008) 300 ITR 308
Income Tax Act, 1961 — Section 271(1)(c)
High Courts06 Feb 2008
Wilson Masih @ Pillu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 315
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 304B, 498A
High Courts06 Feb 2008
Bahali Ram and Others. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0337
Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts06 Feb 2008
Mukhtiar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) CriLJ 2454
Criminal Procedure Code, 1973 (CrPC) — Section 15, 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42, 54, 8
High Courts06 Feb 2008Allowed
Hari Chand Vs State
Punjab And Haryana At Chandigarh · (2008) CriLJ 3294 : (2008) 2 PLR 107 : (2008) 3 RCR(Criminal) 80
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7
High Courts06 Feb 2008Allowed
Ram Kiran Goyal Vs Sub Divisional Engineer, Mechanical and Others
Punjab And Haryana At Chandigarh · (2009) ACJ 1070 : (2008) 2 PLR 471 : (2008) 2 RCR(Civil) 103
High Courts06 Feb 2008
Gobind Ram and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0217
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts06 Feb 2008
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 182, 420, 465, 467, 468
High Courts06 Feb 2008
Naresh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 243
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 25, 302, 324, 34
High Courts06 Feb 2008Dismissed
Sher Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0174
High Courts06 Feb 2008Dismissed
Mahesh Kumar Vs Kamlesh Kumar Sangar and Others
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 149 : (2008) 150 PLR 588
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts06 Feb 2008Dismissed
Bastar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts06 Feb 2008Dismissed
Tara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 43
High Courts06 Feb 2008Dismissed
Commissioner of Income Tax Vs Septu India (P) Ltd.
Punjab And Haryana At Chandigarh · (2008) 2 PLR 63
Income Tax Act, 1961 — Section 28, 36
High Courts06 Feb 2008
Maj. Dimple Singla Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0056
Army Act, 1950 — Section 123, 153, 164, 165Constitution of India, 1950 — Article 136, 226, 227, 311, 32