High Courts21 Dec 2007Dismissed
Smt. Gujri alias Bimla Vs Lillu alias Mohan Lal
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Rent) 113
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,435 of 4,622
High Courts21 Dec 2007Dismissed
Suraj Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 469
Constitution of India, 1950 — Article 226, 227
High Courts20 Dec 2007
Amarjit Singh Vs Hazoor Singh
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Civil) 144
High Courts20 Dec 2007Allowed
Om Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 52
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376
High Courts20 Dec 2007Allowed
Rajinder Kumar Vs Bachan Singh
Punjab And Haryana At Chandigarh · (2008) 149 PLR 579 : (2008) 2 RCR(Civil) 171 : (2008) 1 RCR(Rent) 283
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(i)
High Courts20 Dec 2007
Surjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 600
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts20 Dec 2007Dismissed
The State of Punjab and Others Vs Jatinder Kumar
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0105
Punjab Police Rules, 1934 — Rule 12.21
High Courts20 Dec 2007
Anil Kumar Jain and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 2
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 120B, 201, 302, 329, 34
High Courts20 Dec 2007Dismissed
Didar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 325
High Courts20 Dec 2007Dismissed
Commissioner of Income Tax Vs Smt. Urmila Chadha
Punjab And Haryana At Chandigarh · (2008) 170 TAXMAN 558
Income Tax Act, 1961 — Section 143(3), 260A
High Courts20 Dec 2007Dismissed
Kartar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 592
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 307, 341
High Courts20 Dec 2007Dismissed
Vinayak Soap Industry Vs The Kangra Central Cooperative Bank Limited and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 549
Constitution of India, 1950 — Article 12, 226
High Courts20 Dec 2007Allowed
E.C.E. Industries Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 564 : (2008) 2 RCR(Civil) 305 : (2008) 14 VST 40
Constitution of India, 1950 — Article 226Punjab Value Added Tax Act, 2005 — Section 2, 21, 51
High Courts20 Dec 2007Dismissed
United India Insurance Co. Vs Roshan Lal and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 734 : (2008) 2 RCR(Civil) 521
High Courts20 Dec 2007Dismissed
Gurdev Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 54
High Courts20 Dec 2007Allowed
M.P. Hallan Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (2007) 12 P&H CK 0029
High Courts20 Dec 2007Dismissed
Naresh Chander Kaushik Vs Sh. Krishan Kumar
Punjab And Haryana At Chandigarh · (2008) 149 PLR 677 : (2008) 1 RCR(Civil) 547 : (2008) 1 RCR(Rent) 133
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts20 Dec 2007
Dr. Pradeep Ohri Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 108 : (2008) 1 RCR(Civil) 823
Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 23(2)
High Courts20 Dec 2007
Randhir Singh Vs Meena and Others
Punjab And Haryana At Chandigarh · (2009) ACJ 1278
Motor Vehicles Act, 1988 — Section 166
High Courts19 Dec 2007Allowed
Tarsem Singh and Others Vs State (Chandigarh Administration), Chandigarh
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 347
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391, 397, 401Evidence Act, 1872 — Section 73, 73(3)