High Courts01 Dec 2010Allowed
Rajinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 802
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 376(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,628 judgments · page 33 of 232
High Courts01 Dec 2010Allowed
Ashwani Kumar Tuli Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 314
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 37, 61, 8
High Courts01 Dec 2010Allowed
Ganesh Agro Vs Union of India
Punjab And Haryana At Chandigarh · (2012) 276 ELT 459
Customs Act, 1962 — Section 14, 17(2), 17(5), 18Customs Tariff Act, 1975 — Section 46, 50Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 12, 3(1), 3(4), 4, 5
High Courts01 Dec 2010Dismissed
G.S. Promoters Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2011) 184 ECR 84 : (2011) 21 STR 100 : (2011) 30 STT 268 : (2011) 37 VST 272
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 268Finance Act, 1994 — Section 65
High Courts30 Nov 2010Dismissed
Rajender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 738
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 428Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
High Courts30 Nov 2010Dismissed
Commissioner of Income Tax Vs Rai Agro Industries Ltd.
Punjab And Haryana At Chandigarh · (2011) 334 ITR 122
Income Tax Act, 1961 — Section 139(1), 260A, 36(1), 43B
High Courts30 Nov 2010Dismissed
Lakhwinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0646
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts30 Nov 2010
Smt. Sona Devi and Others Vs Anil Kumar and Others
Punjab And Haryana At Chandigarh · (2011) 161 PLR 578 : (2011) 3 TAC 552
Motor Vehicles Act, 1988 — Section 123, 139, 148, 152, 165Motor Vehicles and Transport Management Act, 2049 — Section 30
High Courts30 Nov 2010Allowed
Mohakam Singh Vs Karan Kumar
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0552
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts30 Nov 2010Dismissed
Swaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 901
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 408, 409, 498
High Courts30 Nov 2010Allowed
Mainpal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0459
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 332, 353, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts30 Nov 2010Dismissed
Sukhwinder Singh and Another Vs Balbir Singh
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227
High Courts30 Nov 2010Dismissed
Avtar Singh Vs Mohan Singh and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0239
Constitution of India, 1950 — Article 227
High Courts30 Nov 2010
UCO Bank Vs Ved Parkash and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0229
High Courts30 Nov 2010Dismissed
Acron Finance (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2011) 238 CTR 344
Income Tax Act, 1961 — Section 131, 143(2), 260A
High Courts30 Nov 2010Allowed
Kailash Chander Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 3 RCR(Criminal) 422
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50(1)
High Courts30 Nov 2010Allowed
Gopal Pandit Vs Punjab and Haryana High Court and Others
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 856
Constitution of India, 1950 — Article 311(2)
High Courts30 Nov 2010Allowed
Sahab Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2011) 1 RCR(Criminal) 363
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3, 3(1)(c), 4, 6
High Courts29 Nov 2010
Hari Om and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2010) 11 P&H CK 0693
High Courts29 Nov 2010Dismissed
Dharam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 2 RCR(Criminal) 412
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 173(8), 319, 319(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 452