High Courts04 Aug 2008Dismissed
Vinod Kumar Chawla Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 15 : (2009) 3 RCR(Civil) 691
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,372 of 4,622
High Courts04 Aug 2008Allowed
Jagtar Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 515
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Aug 2008Dismissed
Darshan Singh Vs Ram Singh
Punjab And Haryana At Chandigarh · AIR 2008 P&H 222 : (2009) 1 CivCC 208 : (2008) 152 PLR 404 : (2008) 4 RCR(Civil) 919
Specific Relief Act, 1963 — Section 16
High Courts04 Aug 2008Dismissed
Mrs. Parkash Kaur Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 394 : (2008) 4 RCR(Civil) 457
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts04 Aug 2008Allowed
Ex-Constable Kulwant Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 179 : (2009) 1 SLR 349
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 7.3, 7.3
High Courts04 Aug 2008Dismissed
Rajinderpal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 730
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts04 Aug 2008Dismissed
Basant Lal Vs Sumedha Kataria Administrator and another
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 440
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 109, 120B, 167, 197, 34
High Courts02 Aug 2008Allowed
Surjan Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 08 P&H CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(1), 42(2)
High Courts02 Aug 2008Dismissed
Om Parkash Vs Sh. Dharamvir
Punjab And Haryana At Chandigarh · (2008) 152 PLR 384
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 10
High Courts01 Aug 2008Dismissed
Dal Chand Vs Omkar Saroop
Punjab And Haryana At Chandigarh · (2009) 153 PLR 480 : (2008) 2 RCR(Rent) 408
High Courts31 Jul 2008Allowed
Kulwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts31 Jul 2008Allowed
Kamlesh Kaur Vs Lakhwinder Singh and another
Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 182, 193, 499, 500, 506
High Courts31 Jul 2008
State Bank of Patiala Vs Prem Avtar Gautam & another
Punjab And Haryana At Chandigarh · (2008) 2 ILR (P&H) 484 : (2008) 4 RCR(Civil) 234 : (2008) 2 RCR(Rent) 273
High Courts31 Jul 2008Allowed
Malkiat Singh alias Kala Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 152 PLR 233 : (2009) 1 RCR(Criminal) 353
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 51, 52, 55, 57
High Courts31 Jul 2008
Geja Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0026
Penal Code, 1860 (IPC) — Section 323, 324, 325, 452
High Courts31 Jul 2008Dismissed
Balwidner Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 293, 296, 296(2), 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54, 60(3), 63
High Courts31 Jul 2008Allowed
Kamlesh Kaur Vs Lakhwinder Singh and Another
Punjab And Haryana At Chandigarh · (2008) 30 CriminalCC 957
Penal Code, 1860 (IPC) — Section 500, 506
High Courts31 Jul 2008Allowed
Anil Jain (Tinu) Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 153 PLR 211 : (2008) 4 RCR(Civil) 445
Constitution of India, 1950 — Article 243, 243T
High Courts31 Jul 2008Allowed
Ridhwana and another Vs U.T. Administration and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 242
High Courts30 Jul 2008Allowed
Suresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 30 CriminalCC 962
Prevention of Corruption Act, 1988 — Section 13, 7