High Courts31 Aug 2007
Ashok Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 610
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 376, 450, 451, 457, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,464 of 4,620
High Courts31 Aug 2007Dismissed
Tilak Raj Vs Smt. Vimla Devi
Punjab And Haryana At Chandigarh · (2007) 4 PLR 759
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Aug 2007
Smt. Jamna Devi and Others Vs Suresh Kumar and Others
Punjab And Haryana At Chandigarh · (2009) ACJ 506 : (2007) 4 PLR 460
High Courts30 Aug 2007Allowed
Gulzar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0209
Criminal Procedure Code, 1973 (CrPC) — Section 173, 221, 222, 222(1), 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304, 304B, 34, 498A
High Courts30 Aug 2007Dismissed
Zora Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) CriLJ 1572
Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts30 Aug 2007Allowed
Narvir Singh and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 593
Registration Act, 1908 — Section 17, 78, 79Transfer of Property Act, 1882 — Section 58, 59
High Courts30 Aug 2007
Zimidara Trading Company and Another Vs Charanjit Singh
Punjab And Haryana At Chandigarh · (2008) 152 PLR 638 : (2008) 4 RCR(Civil) 59
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts30 Aug 2007Allowed
Kausalya Rani (Dead) through L.Rs. Vs Sham Lal and Another
Punjab And Haryana At Chandigarh · (2007) 4 PLR 424 : (2007) 4 RCR(Civil) 318 : (2007) 2 RCR(Rent) 413
East Punjab Urban Rent Restriction Act, 1949 — Section 6
High Courts30 Aug 2007Allowed
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 262
Penal Code, 1860 (IPC) — Section 338
High Courts30 Aug 2007
Balbir Singh and Others and Gurjit Singh Vs The Malwa Gramin Bank and Others
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0094
High Courts30 Aug 2007
Gujarat Ambuja Cements Ltd. and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0069
Haryana General Sales Tax Act, 1973 — Section 6A
High Courts30 Aug 2007Dismissed
Nachhattar Singh Vs Satinder Kumar and Others
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 167 : (2008) 149 PLR 297 : (2007) 4 RCR(Civil) 826
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 22, 23
High Courts30 Aug 2007Dismissed
Vinod Kumar Vs Gram Panchayat of Village Kheri Naru and Others
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 43 : (2007) 4 PLR 779 : (2008) 1 RCR(Civil) 697
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts30 Aug 2007Dismissed
Surinder Singh Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2008) 149 PLR 54 : (2007) 4 RCR(Civil) 485
High Courts29 Aug 2007Allowed
V.K. Agarwal Vs Jasjit Singh
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 242
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
High Courts29 Aug 2007Allowed
Lakhu Singh and Another Vs Uday Singh and Others
Punjab And Haryana At Chandigarh · (2008) ACJ 1608 : (2007) 4 PLR 507 : (2008) 1 RCR(Civil) 805
High Courts29 Aug 2007Allowed
Shri Rama Chandran Pillai and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 764
High Courts29 Aug 2007Dismissed
Ajmer Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 763
Constitution of India, 1950 — Article 12, 226
High Courts29 Aug 2007Allowed
Boota Ram and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0139
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts29 Aug 2007
Jabir Kaur Vs Kuljit Singh Bhatia
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0085
Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 11, 12, 15, 2Hindu Marriage Act, 1955 — Section 13, 15