High Courts10 Apr 2008Dismissed
State of Haryana and Another Vs Sube Singh
Punjab And Haryana At Chandigarh · (2008) 2 PLR 757
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,392 of 4,622
High Courts10 Apr 2008Allowed
New Friends Co-operative House Building Society Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2010) 327 ITR 39
Income Tax Act, 1961 — Section 143(3), 148, 260A, 45(5)
High Courts10 Apr 2008
Harbhajan Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 439
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 148, 149, 379, 447, 506
High Courts09 Apr 2008Allowed
Madan Mohan Nayar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 52
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 482Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts09 Apr 2008Dismissed
Surinder Singh Vs Dr. Davinder Mohan
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0109
High Courts09 Apr 2008Dismissed
Ram Nath Vs Des Raj and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 760 : (2008) 3 RCR(Civil) 280 : (2008) 1 RCR(Rent) 613
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts09 Apr 2008Allowed
Sham Kaur Vs Teja Singh
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 504 : (2008) 3 PLR 120 : (2008) 3 RCR(Civil) 441
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Apr 2008Allowed
Samir Nayar Vs State Punjab and Another
Punjab And Haryana At Chandigarh · (2008) CriLJ 4528
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 41, 42, 43, 468, 469Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts09 Apr 2008
Surjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 763
Land Acquisition Act, 1894 — Section 4, 6
High Courts09 Apr 2008Allowed
Kalu Ram Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2009) 3 PLR 622
Essential Commodities Act, 1955 — Section 7
High Courts09 Apr 2008Allowed
Hari Kishan Vs Presiding Officer, ITAT
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0049
Income Tax Act, 1961 — Section 260A
High Courts09 Apr 2008Allowed
Babu Lal Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 71
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7
High Courts09 Apr 2008
Kalu Ram Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (2009) 1 PLR 622 : (2009) 1 RCR(Civil) 183 : (2009) 1 RCR(Criminal) 358
High Courts08 Apr 2008Allowed
Ghaman Singh Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 248
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 151, 482
High Courts08 Apr 2008
Dr. Jasbir Singh Mann Vs Mrs. Ana Cidaliza Columna Ohri and Others
Punjab And Haryana At Chandigarh · (2009) 3 CivCC 44 : (2009) 154 PLR 288 : (2009) 2 RCR(Civil) 940 : (2009) 1 RCR(Rent) 514
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts08 Apr 2008Dismissed
Amar Singh Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2009) 2 PLR 105 : (2008) 2 RCR(Civil) 437
Constitution of India, 1950 — Article 226
High Courts08 Apr 2008Dismissed
Union of India (UOI) and Another Vs Vinod Kumar and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 581
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts08 Apr 2008Dismissed
Krishan Dev Dhiman Vs Mahesh Bhatia and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 23 : (2009) 1 RCR(Civil) 229 : (2009) 1 RCR(Civil) 202
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3
High Courts08 Apr 2008
Dr. Pushpa Lata Mittal Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 418
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Penal Code, 1860 (IPC) — Section 312, 313, 314, 316
High Courts08 Apr 2008Dismissed
Commissioner of Income Tax Vs Bhoop Ram Dagar, HUF, Chet Ram Dagar, HUF, Rohtash Singh Dagar, HUF and Bharat Lal Dagar, HUF
Punjab And Haryana At Chandigarh · (2009) 312 ITR 157
Income Tax Act, 1961 — Section 260A