High Courts26 Feb 2008Allowed
Yog Raj Mittal, since deceased through his legal representatives Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0226
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,410 of 4,622
High Courts26 Feb 2008Allowed
Surjeet @ Sheelu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0222
Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2008
Tek Chand Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482Penal Code, 1860 (IPC) — Section 427, 435, 436, 506Protection of Civil Rights Act, 1955 — Section 7
High Courts26 Feb 2008
Shishan Rani Khichi and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0143
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts26 Feb 2008Allowed
Smt. Sarwan Devi Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2008) 2 PLR 357
High Courts26 Feb 2008
Inderjit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0095
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts26 Feb 2008
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0083
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Feb 2008Allowed
Chand Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 100, 173Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts25 Feb 2008
Dwarka Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 62
Penal Code, 1860 (IPC) — Section 408
High Courts25 Feb 2008Dismissed
Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 338
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 Courts25 Feb 2008Dismissed
The Ravidas Cooperative House Building Society Limited Vs Gurcharan Singh and another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 378, 439(4)Penal Code, 1860 (IPC) — Section 405, 408, 468, 471
High Courts25 Feb 2008Dismissed
Ved Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0322
Criminal Procedure Code, 1973 (CrPC) — Section 173, 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 22, 50, 57
High Courts25 Feb 2008Dismissed
Commissioner of Income Tax Vs Nahar Spinning Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0321
Income Tax Act, 1961 — Section 145, 145A, 260A
High Courts25 Feb 2008Dismissed
Jagdish Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 689 : (2008) 3 RCR(Civil) 472
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 419
High Courts25 Feb 2008Dismissed
D.A.V. College Trust and Management Society and Others Vs Director of Public Instruction and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 117 : (2008) 2 RCR(Civil) 543
Right to Information Act, 2005 — Section 2, 8
High Courts25 Feb 2008
Chandi Ram and Others Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 217 CTR 113 : (2009) 312 ITR 139
Income Tax Act, 1961 — Section 154, 155, 45
High Courts25 Feb 2008Allowed
Chander Singh Dalal Vs Haryana Dairy Development Co-operative Federation Limited and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 364
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 408
High Courts25 Feb 2008Dismissed
Sep. Naurang Lal, Ex. No. 2857813 Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 293
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227
High Courts25 Feb 2008Dismissed
Roop Chand Verma Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0263
Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 11A
High Courts25 Feb 2008
Desh Sewak Foundry Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0262
Industrial Disputes Act, 1947 — Section 2, 25, 25F, 25FFF