High Courts11 Mar 2008Dismissed
Hind Samachar Ltd. Vs Union of India (UOI) and Others Commissioner of Income Tax Vs Hind Samachar Ltd.
Punjab And Haryana At Chandigarh · (2008) 217 CTR 637
Income Tax Act, 1961 — Section 139, 140, 143, 148, 154
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,403 of 4,622
High Courts11 Mar 2008Dismissed
A.K. Desai and Co. and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 2 CivCC 59 : (2008) 3 PLR 282 : (2008) 2 RCR(Civil) 647 : (2008) 2 RCR(Criminal) 504
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Mar 2008Allowed
Kaku Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 26 CriminalCC 127
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts10 Mar 2008
Dalip Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 311
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 307, 320, 324, 325
High Courts10 Mar 2008Dismissed
Smt. Murti Devi and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 662
Land Acquisition Act, 1894 — Section 12, 18, 30, 4, 5A
High Courts10 Mar 2008Allowed
Class India Ltd. and Another Vs A.K. Chopra and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 116
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts10 Mar 2008Dismissed
Commissioner of Income Tax Vs Nahar Export Ltd.
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0026
Income Tax Act, 1961 — Section 260A, 80AB
High Courts10 Mar 2008Allowed
Kaku Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 37
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 42, 54
High Courts10 Mar 2008
Harpreet Singh Vs Punjab Ware House Corporation Ltd. and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 636 : (2008) 4 RCR(Civil) 42
Arbitration and Conciliation Act, 1996 — Section 11, 8
High Courts10 Mar 2008Allowed
Dev Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
High Courts10 Mar 2008Allowed
Paramjit Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts10 Mar 2008
Jhanda Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0002
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Mar 2008Dismissed
Kanwaljit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 428
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 363
High Courts05 Mar 2008
Dr. Manu Seth, Managing Director, M/s Tata Chemicals Limited, Bombay House, 24 Homi Modi Street, Fort Mumbai Vs Food Inspector and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 648
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 17, 17(2), 19(2), 2, 2(ix)
High Courts05 Mar 2008Allowed
Chattar Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 57
High Courts05 Mar 2008
Jagir Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0203
Criminal Procedure Code, 1973 (CrPC) — Section 173, 447Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 447
High Courts05 Mar 2008
Partap Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0189
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Mar 2008
Risala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 239
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 15(1), 16, 16(1)(a)(i), 7
High Courts05 Mar 2008Dismissed
Smt. Asha Singhal and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 364 : (2008) 3 RCR(Civil) 656
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6, 9
High Courts05 Mar 2008Dismissed
India Road Lines Vs Ruldu Ram and Others
Punjab And Haryana At Chandigarh · (2009) ACJ 1458 : (2008) 3 PLR 77 : (2008) 3 RCR(Civil) 719
Motor Vehicles Act, 1988 — Section 15, 8