COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,376 of 4,622

High Courts15 Jul 2008Dismissed

Khanna Improvement Trust Vs The Income Tax Department and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 111 : (2009) 1 RCR(Civil) 146

Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5

High Courts15 Jul 2008Allowed

Jaswant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 151 PLR 578 : (2008) 4 RCR(Criminal) 28

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 52, 55, 57

High Courts15 Jul 2008Dismissed

Commissioner of Income Tax Vs Laul Transport Corporation

Punjab And Haryana At Chandigarh · (2009) 180 TAXMAN 185

Income Tax Act, 1961 — Section 260A, 68

High Courts15 Jul 2008Dismissed

G.N. General Mills Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 109 : (2008) 16 VST 566

Punjab Value Added Tax Act, 2005 — Section 63

High Courts15 Jul 2008Dismissed

Enchante Jewellery and Gems Limited Vs Estate Officer-II, Haryana Urban Development Authority (HUDA) and Another

Punjab And Haryana At Chandigarh · (2008) 152 PLR 400 : (2008) 4 RCR(Civil) 248

Constitution of India, 1950 — Article 226, 227

High Courts15 Jul 2008

Abhishek Gupta Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2008) 3 LLR 571 : (2008) 4 RCR(Civil) 149

High Courts14 Jul 2008Allowed

Gurlal Singh Grewal Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 640

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 34, 406, 418

High Courts14 Jul 2008Allowed

Gurmit Singh @ Mitta Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 151 PLR 572

Criminal Procedure Code, 1973 (CrPC) — Section 313, 385, 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 55, 57

High Courts14 Jul 2008

Satnam Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 286

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149

High Courts11 Jul 2008

Babu Lal and others. Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 2 RCR(Criminal) 753

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 324, 326, 34

High Courts11 Jul 2008Allowed

Sohan Singh and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 636

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A

High Courts11 Jul 2008Allowed

Raj Bahadur Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 34

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 385, 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 51, 52, 55, 57

High Courts11 Jul 2008Dismissed

Ram Phal and Another Vs Rangoli Builtech Private Limited and Another

Punjab And Haryana At Chandigarh · (2008) 152 PLR 456 : (2008) 4 RCR(Civil) 350

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3

High Courts11 Jul 2008Dismissed

Punjab Wakf Board Vs Joint Development Commissioner and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 777 : (2008) 4 RCR(Civil) 693

Waqf Act, 1995 — Section 11, 3, 5, 7

High Courts11 Jul 2008Dismissed

Baldev Raj Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 355

Constitution of India, 1950 — Article 226, 243K, 243O, 243Q, 243TDelimitation of Wards of Municipalities Rules, 1972 — Rule 10, 3, 4, 7, 8Elected Members and Reservation of Offices of Presidents of Municipalities Rules, 1994 — Rule 3, 4, 6

High Courts11 Jul 2008Allowed

Dimple Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 416

Penal Code, 1860 (IPC) — Section 149, 302, 304B, 498A, 506

High Courts11 Jul 2008Dismissed

Mani Ram Bishnoi Vs Smt. Kaushlya Devi and Others

Punjab And Haryana At Chandigarh · (2008) 152 PLR 459 : (2008) 4 RCR(Civil) 291

Punjab Security of Land Tenures Act, 1953 — Section 18

High Courts10 Jul 2008Allowed

Dharambir Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 137

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18

High Courts10 Jul 2008Dismissed

Punjab Bone Mills Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2008) 07 P&H CK 0046

Income Tax Act, 1961 — Section 260A

High Courts10 Jul 2008

Kashmiri Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 497

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 107, 109, 304B, 306, 498A