High Courts31 Jan 2008Dismissed
Prem Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 312
Penal Code, 1860 (IPC) — Section 34, 379
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2008
2,153 judgments · page 96 of 108
High Courts31 Jan 2008
Rajesh Kumar and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 835
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts31 Jan 2008Allowed
Dr. Gurpreet Kaur and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 880
Criminal Procedure Code, 1973 (CrPC) — Section 397(2)
High Courts31 Jan 2008
State of Punjab Vs Sukhdev Raj and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 321
Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts31 Jan 2008Allowed
Dr. Gurpreet Kaur and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 285
Criminal Procedure Code, 1973 (CrPC) — Section 379(2), 397, 397(2)
High Courts31 Jan 2008Dismissed
Jagjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 140 : (2008) 2 PLR 80 : (2008) 3 RCR(Civil) 751
High Courts31 Jan 2008Dismissed
Kulbir Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0178
Arms Act, 1959 — Section 25Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts31 Jan 2008Dismissed
Jagdish Chander Vs Uttari Haryana Bijli Vitran Nigam Limited and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 735
Constitution of India, 1950 — Article 311
High Courts31 Jan 2008Allowed
Anil Kumar, Rakesh Kumar and Madan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 51 : (2008) 1 RCR(Criminal) 982
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 364
High Courts31 Jan 2008Dismissed
Amrik Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0126
High Courts31 Jan 2008
Jaswant Singh Vs State of Punjab and Mukhtiar Singh
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 208, 313Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts31 Jan 2008Allowed
Shashi Kant Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 450 : (2008) 149 PLR 742
Constitution of India, 1950 — Article 226
High Courts31 Jan 2008Dismissed
Vinod Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0106
Penal Code, 1860 (IPC) — Section 302, 304B
High Courts31 Jan 2008Dismissed
Alakh Singh @ Anokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts31 Jan 2008Dismissed
Commissioner of Income Tax Vs Harpal Singh
Punjab And Haryana At Chandigarh · (2008) 169 TAXMAN 90
Income Tax Act, 1961 — Section 148, 260A, 69B
High Courts31 Jan 2008
Pardeep Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0005
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts30 Jan 2008Dismissed
Sumiti Rekha Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 21
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2008Allowed
Makhan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts30 Jan 2008
Manjit Singh alias Raju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0254
Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts30 Jan 2008
Prem Chand Vs State (U.T. Chandigarh)
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0230
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7