High Courts20 Feb 2008
Jai Bhagwan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0141
Prevention of Food Adulteration Act, 1954 — Section 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,413 of 4,622
High Courts20 Feb 2008Allowed
The State of Punjab Vs Bhagwan Dass
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0139
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Feb 2008Allowed
Murti Devi Vs Uttar Haryana Bijli Vitaran Nigam Ltd.
Punjab And Haryana At Chandigarh · (2008) 2 PLR 96
Haryana Compassionate Assistance to Departments of Deceased Government Employees Rules, 2005 — Rule 19(2)
High Courts20 Feb 2008Allowed
Gurjit Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 136
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 2008Allowed
Satish Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 2 Crimes 484
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 336
High Courts20 Feb 2008Dismissed
Chandigarh Electricity Department Operation Division No. 1 and Another Vs Permanent Lok Adalat for Public Utility Services and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 284(1) : (2008) 3 RCR(Civil) 774
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 43Legal Services Authorities Act, 1987 — Section 22C
High Courts20 Feb 2008Dismissed
Jaspal Singh Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 172 TAXMAN 30
Income Tax Act, 1961 — Section 132, 132A, 158BE, 260A, 69A
High Courts20 Feb 2008Dismissed
Commissioner of C. Ex. Vs United Plastomers
Punjab And Haryana At Chandigarh · (2008) 217 CTR 129 : (2008) 10 STR 229 : (2007) 13 STT 67 : (2009) 19 VST 382
Central Excises and Salt Act, 1944 — Section 2Finance Act, 1994 — Section 35G, 65, 68
High Courts20 Feb 2008
Sudhir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 27 CriminalCC 181
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts20 Feb 2008
Lakhwinder Kaur Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 409
Criminal Procedure Code, 1973 (CrPC) — Section 482Medical Termination of Pregnancy Act, 1971 — Section 4Penal Code, 1860 (IPC) — Section 312
High Courts19 Feb 2008Dismissed
Ashiana Paper Mills Pvt. Ltd. Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 119
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 19, 22
High Courts19 Feb 2008
Netar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0243
High Courts19 Feb 2008Dismissed
Punjab State Civil Supplies Corporation Limited and Another Vs Registrar (General) Punjab and Haryana High Court and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 397 : (2008) 3 RCR(Civil) 768
Punjab Agricultural Produce Markets Act, 1961 — Section 23A
High Courts19 Feb 2008Dismissed
Suraj Bhan Dahiya Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0220
High Courts19 Feb 2008
Rajinder Kumar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Civil) 32
High Courts19 Feb 2008
Mohinder Singh Vs Jai Pal & another
Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 771
High Courts19 Feb 2008Dismissed
Inderpal Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 406, 420
High Courts19 Feb 2008Dismissed
Commissioner of Income Tax Vs Sangrur Vanaspati Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 216 CTR 92 : (2008) 303 ITR 53
Income Tax Act, 1961 — Section 260A, 271
High Courts19 Feb 2008Dismissed
Commissioner of Central Excise Vs Apso Prefabs Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2008) 226 ELT 508 : (2008) 2 PLR 400
Central Excises and Salt Act, 1944 — Section 11A, 11B, 35, 35A, 35B
High Courts19 Feb 2008
State of Haryana Vs Mange Ram and Another
Punjab And Haryana At Chandigarh · (2008) 02 P&H CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 34