High Courts31 Jan 2008Dismissed
Commissioner of Income Tax Vs Harpal Singh
Punjab And Haryana At Chandigarh · (2008) 169 TAXMAN 90
Income Tax Act, 1961 — Section 148, 260A, 69B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,423 of 4,622
High Courts31 Jan 2008
Pardeep Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0005
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts30 Jan 2008Dismissed
Sumiti Rekha Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 21
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2008Allowed
Makhan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 449
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts30 Jan 2008
Manjit Singh alias Raju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0254
Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts30 Jan 2008
Prem Chand Vs State (U.T. Chandigarh)
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0230
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts30 Jan 2008Dismissed
Tek Chand Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · AIR 2008 P&H 124 : (2008) 2 PLR 469 : (2008) 2 RCR(Civil) 80
Constitution of India, 1950 — Article 14, 226
High Courts30 Jan 2008Allowed
Gurdev Kaur and Others Vs Niranjan Singh and Another
Punjab And Haryana At Chandigarh · (2008) 2 PLR 360
High Courts30 Jan 2008Allowed
Nikhil Kumar Singh Vs Ramesh Kumar Mahajan
Punjab And Haryana At Chandigarh · (2008) 2 DMC 111 : (2008) 2 RCR(Civil) 505 : (2008) 2 RCR(Criminal) 340
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts30 Jan 2008Dismissed
Ram Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 3 PLR 112 : (2008) 2 RCR(Civil) 481
Land Acquisition Act, 1894 — Section 4, 5A, 9
High Courts30 Jan 2008
Rajo and Sanju and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0159
Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Jan 2008
Wing Commander Priya Jeyaraj (22507), Dental Vs Union Territory and Another
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0147
Air Force Act, 1950 — Section 120, 124, 125, 126, 71Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 304B, 306
High Courts30 Jan 2008Dismissed
State of Haryana Vs Ravinder and Others Mahender Singh Dahiya Vs Ravinder and Another
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0121
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jan 2008Allowed
Mohinder Singh and Others Vs Kulbir Singh and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 335 : (2008) 3 RCR(Civil) 468
High Courts30 Jan 2008Allowed
Tara Singh (Deceased) now represented through his L.Rs. (Raj Kaur) and Others Vs Amrik Singh and Others
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 811 : (2008) 151 PLR 813 : (2008) 3 RCR(Civil) 464
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts30 Jan 2008Allowed
Purushotam Mantri Vs Vinod Tandon alias Hari Nath Tandon
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 64 : (2008) 151 PLR 595 : (2009) 1 RCR(Civil) 143 : (2009) 1 RCR(Criminal) 442
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2008Dismissed
Smt. Nandita Bakshi and Another Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2008) CriLJ 4506 : (2008) 2 RCR(Criminal) 146
Criminal Procedure Code, 1973 (CrPC) — Section 233, 311Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471Prevention of Corruption Act, 1988 — Section 13
High Courts30 Jan 2008Dismissed
Sumiti Rekha Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 994
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 142(b)Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Jan 2008
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0010
Opium Act, 1878 — Section 9(1)(78)
High Courts29 Jan 2008Dismissed
Balbir Kaur Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0253
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173