High Courts04 Mar 2008Allowed
Gushavinder Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 779
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 364, 380
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,405 of 4,622
High Courts04 Mar 2008Dismissed
Raj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 618
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts04 Mar 2008
Jaswant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 622 : (2009) 5 SLR 643
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Mar 2008
Jarnail Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 PLR 619
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts04 Mar 2008Dismissed
Commissioner of Income Tax Vs Om Overseas
Punjab And Haryana At Chandigarh · (2009) 315 ITR 185 : (2008) 173 TAXMAN 185
Income Tax Act, 1961 — Section 143, 145, 260A
High Courts04 Mar 2008Allowed
Gaurjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 03 P&H CK 0044
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 61
High Courts03 Mar 2008Dismissed
Sushil Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2)
High Courts03 Mar 2008
Anil Dhawan and others Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 376
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 144Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 188
High Courts03 Mar 2008Dismissed
Hindustan Petroleum Corporation Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 16 VST 77
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2008Dismissed
Commissioner of Income Tax Vs Punjab State Co-operative Bank Ltd.
Punjab And Haryana At Chandigarh · (2008) 300 ITR 24
Banking Regulation Act, 1949 — Section 5, 6Income Tax Act, 1961 — Section 143, 260, 80P
High Courts03 Mar 2008Allowed
Laxmi Devi and Another Vs Central Bank of India and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 314
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2008Dismissed
Kurukshetra Darpans (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 217 CTR 326 : (2008) 169 TAXMAN 344
Income Tax Act, 1961 — Section 194, 194C, 201, 260A
High Courts03 Mar 2008
Jeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 654
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts03 Mar 2008Allowed
Smt. Gurcharan Kaur Vs The Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 276
Civil Procedure Code, 1908 (CPC) — Section 151, 47Constitution of India, 1950 — Article 226PENSIONS ACT, 1871 — Section 4
High Courts03 Mar 2008
Khazan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 PLR 615
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts03 Mar 2008Allowed
Bahadur Singh and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 3 PLR 217 : (2009) 2 SLR 108
Constitution of India, 1950 — Article 14, 16
High Courts03 Mar 2008
Commissioner of Income Tax Vs P.K. Industries
Punjab And Haryana At Chandigarh · (2009) 316 ITR 155
Income Tax Act, 1961 — Section 210, 214, 240, 244
High Courts03 Mar 2008
Arvind Kumar Malhotra Vs Smt. Anju Anand
Punjab And Haryana At Chandigarh · (2008) 152 PLR 79
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Penal Code, 1860 (IPC) — Section 506, 509
High Courts03 Mar 2008Dismissed
Bansal India (Pvt.) Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 656
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5, 6, 9
High Courts03 Mar 2008Dismissed
Samunder Singh Vs Chander Parkash and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 589 : (2008) 1 RCR(Rent) 427