High Courts21 Aug 2007Dismissed
Ram Dass Hira Lal and Another Vs Sunil Kumar Sekhri and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 593 : (2007) 4 RCR(Civil) 313 : (2007) 2 RCR(Rent) 409
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,468 of 4,620
High Courts21 Aug 2007
Lugga Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) CriLJ 90
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts21 Aug 2007Allowed
Sonu alias Sandeep Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0054
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts21 Aug 2007Allowed
Shiv Dutt and Others Vs Dharambir and Others
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 781 : (2008) 1 RCR(Civil) 479
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Aug 2007
Devinderpal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0013
Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts21 Aug 2007Dismissed
Sukhdev Raj (dead) represented through his L.Rs. Vs Babu Ram and Another
Punjab And Haryana At Chandigarh · (2008) 1 CivCC 99 : (2008) 1 CivCC 99 : (2007) 4 RCR(Civil) 644
Evidence Act, 1872 — Section 91
High Courts20 Aug 2007Allowed
Lakhwinder Singh and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0205
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts20 Aug 2007Dismissed
Ravinder Singh and Others Vs Mandir Bhajley Ram and Another
Punjab And Haryana At Chandigarh · (2007) 148 PLR 446 : (2007) 4 RCR(Civil) 340 : (2007) 2 RCR(Rent) 424
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts20 Aug 2007Dismissed
Meenakshi Sharma Vs Vice Chancellor, Kurukshetra University and Another
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0097
Constitution of India, 1950 — Article 14
High Courts20 Aug 2007Dismissed
LVL Infrastructure Limited Vs C.B.I.
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0096
Prevention of Corruption Act, 1988 — Section 13
High Courts20 Aug 2007Allowed
Ranjodh Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 641
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts20 Aug 2007Dismissed
Mohammad Sadiq alias Mohammad Rafiq Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 24 CriminalCC 585
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
High Courts20 Aug 2007Dismissed
M/s. Monte International Vs Commissioner of Income Tax, Rishi Nagar, Ludhiana
Punjab And Haryana At Chandigarh · (2012) 211 TAXMAN 51
Income Tax Act, 1961 — Section 260A, 28, 41, 41(1), 41(1)(a)
High Courts19 Aug 2007Allowed
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts17 Aug 2007
Commissioner of Income Tax Vs Rieta Biscuits Co. P. Ltd.
Punjab And Haryana At Chandigarh · (2009) 309 ITR 154
Income Tax Act, 1961 — Section 143(3), 256(1)
High Courts17 Aug 2007Allowed
Jagtar Singh Vs Jhabbar Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 539 : (2007) 4 RCR(Civil) 651
Punjab Pre-emption Act, 1913 — Section 15
High Courts17 Aug 2007Allowed
Didar Singh Vs Nirmal Singh and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 552
Limitation Act, 1963 — Section 5
High Courts17 Aug 2007
Charnamat Singh Vs Bahadur Singh
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Civil) 36
High Courts17 Aug 2007
Commissioner of Income Tax (Central) Vs Rockman Cycle Industries (P) Ltd.
Punjab And Haryana At Chandigarh · (2007) 08 P&H CK 0084
Banking Regulation Act, 1949 — Section 51COMPANIES ACT, 1956 — Section 58A
High Courts17 Aug 2007Dismissed
S.K. Jain Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 30 : (2008) 2 ARBLR 554 : (2007) 4 RCR(Civil) 570
Arbitration and Conciliation Act, 1996 — Section 16, 31, 38Constitution of India, 1950 — Article 226