High Courts24 Jan 2008Dismissed
Surjit Singh Vs Presiding Officer and Another
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0122
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 2A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,426 of 4,622
High Courts24 Jan 2008Allowed
Mehar Singh Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0118
High Courts24 Jan 2008
Rajeev Passi Vs The Commissioner, Rohtak Division and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 14 : (2008) 2 RCR(Civil) 528
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47
High Courts24 Jan 2008Dismissed
Jagdish and Another Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0101
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jan 2008Allowed
Baljinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 601
Constitution of India, 1950 — Article 226
High Courts24 Jan 2008Allowed
Smt. Sushila and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 302 ITR 182
Income Tax Act, 1961 — Section 148, 230A, 281, 281B
High Courts24 Jan 2008Dismissed
Gulab Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0042
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 60(3), 63
High Courts24 Jan 2008Allowed
Gurmukh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 24 CriminalCC 874
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts24 Jan 2008
Commissioner of Income Tax Vs H.F.C.L. Infotel Ltd.
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0016
Income Tax Act, 1961 — Section 120, 256(2), 263, 269
High Courts23 Jan 2008Dismissed
Chauhan D.S. Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2009) 1 LLJ 12 : (2008) 1 RCR(Civil) 707
Payment of Gratuity Act, 1972 — Section 4(6)(a)
High Courts23 Jan 2008Dismissed
Rajender Singh @ Tillu Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 1012
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118, 133, 59Penal Code, 1860 (IPC) — Section 376, 506
High Courts23 Jan 2008Allowed
Kamla Wati Vs Chaman Lal and Another
Punjab And Haryana At Chandigarh · (2008) 152 PLR 644 : (2008) 4 RCR(Civil) 243
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 52
High Courts23 Jan 2008Dismissed
Sucha Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 536
Police Act, 1861 — Section 17
High Courts23 Jan 2008Allowed
State of Haryana and Others Vs Smt. Amrawati
Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 873 : (2008) 150 PLR 421 : (2008) 3 RCR(Civil) 87 : (2008) 2 RCR(Criminal) 989
Civil Procedure Code, 1908 (CPC) — Section 80Medical Termination of Pregnancy Act, 1971 — Section 3
High Courts23 Jan 2008
Jarnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 SLR 377
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts23 Jan 2008Dismissed
Amrik Singh and Another Vs Collector
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0195
Stamp Act, 1899 — Section 47
High Courts23 Jan 2008
Hans Raj Raj Kumar Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 307 ITR 337
Income Tax Act, 1961 — Section 139, 144, 146
High Courts23 Jan 2008
Gurmukh Singh and Others Vs The State of Punjab Nachhattar Singh Vs Gurmukh Singh and Others
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 972
Penal Code, 1860 (IPC) — Section 302, 323
High Courts23 Jan 2008
Birmati Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0170
High Courts23 Jan 2008Dismissed
State of Punjab Vs Swaran Singh
Punjab And Haryana At Chandigarh · (2008) 01 P&H CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 41, 42, 43, 44