High Courts27 Aug 2008Allowed
Gurnam Bindra Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 226 : (2008) 4 RCR(Civil) 741
Constitution of India, 1950 — Article 227, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,364 of 4,622
High Courts27 Aug 2008
Gaganpreet Kaur Vs Senior Superintendent of Police and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 522
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 181
High Courts27 Aug 2008Allowed
Vandana Rathour Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 521 : (2009) 1 SLR 636
High Courts27 Aug 2008
Parwati and anr. Vs State of Haryana and Anr.
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 572
High Courts27 Aug 2008
Ravinder Singh Vs Parkash Singh & Ors.
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 249
High Courts27 Aug 2008Allowed
Hakam Singh Vs The Punjab State Agricultural Marketing Board and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 17 : (2009) 3 RCR(Civil) 698
Punjab Agricultural Produce Markets Act, 1961 — Section 42
High Courts27 Aug 2008Dismissed
Dwarka Dass Vs Punjab Handloom Weavers Co-op. Society Ltd. and Another
Punjab And Haryana At Chandigarh · (2009) 154 PLR 573 : (2009) 2 RCR(Civil) 328 : (2009) 1 RCR(Rent) 320
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts26 Aug 2008Dismissed
Kanso Vs Gurnam Singh and others
Punjab And Haryana At Chandigarh · (2009) 3 RCR(Criminal) 194
Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 82, 83Penal Code, 1860 (IPC) — Section 100, 302, 34
High Courts26 Aug 2008Dismissed
Baldev Raj Vs Commissioner of Income Tax, Jalandhar
Punjab And Haryana At Chandigarh · (2008) 08 P&H CK 0167
Income Tax Act, 1961 — Section 132(1), 132(4A), 132(a), 147, 148
High Courts26 Aug 2008Dismissed
Parmjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2009 P&H 7 : (2009) 1 ILR (P&H) 349 : (2009) 153 PLR 26 : (2009) 2 RCR(Civil) 594
Constitution of India, 1950 — Article 15
High Courts26 Aug 2008
Joginder Singh and others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 575
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304B, 34, 498 A
High Courts26 Aug 2008
Gopal Singh Vs Shri Murti Laxmi Narain Jee Wala Mandir, Talab Road, Gopi Colony, Faridabad
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 222 : (2008) 4 RCR(Civil) 835 : (2008) 2 RCR(Rent) 461
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts26 Aug 2008Allowed
Sona Devi and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 707
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 32
High Courts26 Aug 2008Dismissed
Jagjit Singh and Others Vs Surinder Singh and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 472 : (2009) 3 PLR 652 : (2009) 1 RCR(Civil) 370
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts26 Aug 2008Allowed
Niti Arora Vs Rohit Vij
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Civil) 457
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B
High Courts25 Aug 2008
Joginder Singh Vs State of Haryana and others .
Punjab And Haryana At Chandigarh · (2009) 3 PLR 114 : (2009) 2 RCR(Civil) 722
High Courts25 Aug 2008Allowed
Dasu Ram Nautan Dass Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2009) 19 VST 34
Punjab Value Added Tax Act, 2005 — Section 56
High Courts25 Aug 2008Allowed
Pratap Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 204
Criminal Procedure Code, 1973 (CrPC) — Section 107, 127, 151, 154, 154(1)Penal Code, 1860 (IPC) — Section 182
High Courts25 Aug 2008
Pawan Chawla Vs Amrit Handloom House & Ors.
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 700
High Courts25 Aug 2008Dismissed
Gurdial Singh Vs Rachhpal Kaur and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 329 : (2009) 1 RCR(Civil) 186
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 62, 70