High Courts18 Mar 2008Dismissed

Avtar Singh Vs Canara Bank

Punjab And Haryana At Chandigarh · (2008) 4 CivCC 435 : (2008) 152 PLR 452 : (2008) 4 RCR(Civil) 300 : (2008) 4 RCR(Criminal) 275

Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 5, 6, 9
High Courts17 Mar 2008

Kirpal Singh alias Pala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 872

Criminal Procedure Code, 1973 (CrPC) — Section 36, 360, 361Probation of Offenders Act, 1958 — Section 3, 4, 6Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts17 Mar 2008Dismissed

Goyal and Company Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2008) 3 PLR 238 : (2008) 4 RCR(Civil) 48

Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 17B, 18, 18A, 26ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 61
High Courts14 Mar 2008Dismissed

Smt. Ram Asri Vs Rakesh Chand and Others

Punjab And Haryana At Chandigarh · AIR 2008 P&H 194 : (2009) 1 CivCC 617 : (2008) 152 PLR 257 : (2008) 4 RCR(Civil) 335

Contract Act, 1872 — Section 208Registration Act, 1908 — Section 30, 51, 55Transfer of Property Act, 1882 — Section 3, 41