High Courts15 Sept 2008Allowed
Rakesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,359 of 4,622
High Courts15 Sept 2008Dismissed
Commissioner of Income Tax Vs Smt. Shobha Rani Shah
Punjab And Haryana At Chandigarh · (2009) 309 ITR 263 : (2009) 177 TAXMAN 21
Income Tax Act, 1961 — Section 148, 149, 150, 260A
High Courts15 Sept 2008Dismissed
ManoJ and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 601
Constitution of India, 1950 — Article 243OHaryana Municipal Act, 1973 — Section 10, 10(5), 18, 265Haryana Municipal Election Rules, 1978 — Rule 70(1), 70(4), 75
High Courts15 Sept 2008
Ramlal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 597 : (2009) 5 RCR(Civil) 647
Constitution of India, 1950 — Article 226, 227Panchayati Raj Act, 1994 — Section 12(1)
High Courts15 Sept 2008
State of Haryana Vs Haryana Bone Mills
Punjab And Haryana At Chandigarh · (2009) 23 VST 228
Haryana General Sales Tax Act, 1973 — Section 42
High Courts15 Sept 2008Dismissed
Sampuran Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 52 : (2009) 3 RCR(Civil) 277 : (2009) 5 SLR 22
Constitution of India, 1950 — Article 226, 227
High Courts15 Sept 2008Allowed
Shivalik Savings and General Investments Ltd. (In Liquidation) Vs C.J. Singh and Others
Punjab And Haryana At Chandigarh · (2008) 147 CompCas 22 : (2009) 3 CompLJ 356 : (2008) 152 PLR 299
COMPANIES ACT, 1956 — Section 478, 538, 542, 543Constitution of India, 1950 — Article 20
High Courts15 Sept 2008
Col. Satwant Singh Vs Smt. Uma Bakshi
Punjab And Haryana At Chandigarh · (2009) 2 CivCC 169 : (2009) 3 PLR 560 : (2009) 5 RCR(Civil) 571
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts15 Sept 2008
Malkiat Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 32 CriminalCC 191
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39
High Courts12 Sept 2008
Munish Gupta Vs Union of India and others
Punjab And Haryana At Chandigarh · (2009) 2 PLR 110 : (2009) 1 RCR(Civil) 365
High Courts12 Sept 2008
Sukhdev Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 434 : (2009) 1 PLR 192 : (2009) 1 RCR(Civil) 486
High Courts12 Sept 2008Allowed
Ishaq and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 3 PLR 788 : (2009) 1 RCR(Civil) 674
High Courts12 Sept 2008Allowed
Mohinder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts12 Sept 2008Allowed
Sukhdev Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 434 : (2009) 153 PLR 192
Punjab Panchayati Raj Act, 1994 — Section 13A
High Courts12 Sept 2008
State of Punjab Vs Hari Dass (deceased) through his L.Rs
Punjab And Haryana At Chandigarh · (2009) 3 LLR 572 : (2009) 2 RCR(Civil) 670
High Courts12 Sept 2008Dismissed
Amrik Singh Vs Punjab State Election Commission and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 191
Constitution of India, 1950 — Article 226
High Courts12 Sept 2008Dismissed
Mangat Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 195 : (2009) 3 RCR(Civil) 664
Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 2008
Om Parkash Sharma and others Vs Jagatjit Singh Ahluwalia
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 496
Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts12 Sept 2008Allowed
Raja alias Dharamraj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 183
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 354, 376, 450
High Courts11 Sept 2008Allowed
Gammi @ Gama Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 473Penal Code, 1860 (IPC) — Section 148, 149, 182, 342, 363