COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,481 of 4,620

High Courts06 Jul 2007Allowed

The British India Corporation Ltd. Vs Ved Pal and Another

Punjab And Haryana At Chandigarh · (2007) 115 FLR 807 : (2008) 1 LLJ 303 : (2007) 147 PLR 790 : (2007) 4 RCR(Civil) 433

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C

Read judgment

High Courts06 Jul 2007

Krishan Kumar Goel Vs National Institute of Technology

Punjab And Haryana At Chandigarh · (2008) 1 CivCC 150 : (2007) 4 PLR 695 : (2007) 4 RCR(Civil) 249

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Jul 2007Dismissed

Ram Piari and Others Vs Mehar Singh and Others

Punjab And Haryana At Chandigarh · (2008) 149 PLR 166 : (2007) 4 RCR(Civil) 611

Specific Relief Act, 1963 — Section 20

Read judgment

High Courts05 Jul 2007Allowed

Charan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 781

Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts05 Jul 2007Dismissed

Avtar Singh @ Tara Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 07 P&H CK 0186

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 279, 307, 324, 326, 336

Read judgment

High Courts05 Jul 2007Allowed

Escotel Mobile Communications Ltd. Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 4 PLR 381 : (2008) 12 VST 443

Constitution of India, 1950 — Article 226, 366

Read judgment

High Courts05 Jul 2007Dismissed

Jagir Singh and Others Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · (2008) 149 PLR 161

Read judgment

High Courts05 Jul 2007

Pal Singh alias Pala Vs State of Punjab

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 343

Read judgment

High Courts05 Jul 2007Dismissed

Regional Computer Centre Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2009) 311 ITR 182

Income Tax Act, 1961 — Section 11, 256(1)

Read judgment

High Courts04 Jul 2007

Gurmeet Kaur Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 772

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498, 498, 498A

Read judgment

High Courts04 Jul 2007Dismissed

Bikramjit Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 775

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)(g), 450

Read judgment

High Courts04 Jul 2007

Commissioner of Income Tax Vs Khazan Singh and Bros.

Punjab And Haryana At Chandigarh · (2008) 304 ITR 243 : (2007) 164 TAXMAN 30

Income Tax Act, 1961 — Section 132A, 143, 144, 145

Read judgment

High Courts04 Jul 2007

Kamlesh Kumari and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (2009) ACJ 1226 : (2008) 149 PLR 44 : (2007) 4 RCR(Civil) 406

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts04 Jul 2007

Smt. Gurmit Kaur Vs Mohinder Singh

Punjab And Haryana At Chandigarh · (2007) 4 PLR 592

Read judgment

High Courts04 Jul 2007Dismissed

Ramesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 3911 : (2007) 4 RCR(Criminal) 92

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts04 Jul 2007Dismissed

Surjit Singh Vs Mohinder Singh and Another

Punjab And Haryana At Chandigarh · (2007) 4 PLR 99 : (2008) 1 RCR(Civil) 396

Read judgment

High Courts04 Jul 2007Dismissed

Kanwar Singh Vs Dhupinder Singh, Managing Director, Punjab Land Development and Reclamation Corporation and Another

Punjab And Haryana At Chandigarh · (2007) 4 PLR 680 : (2007) 4 RCR(Civil) 235

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12, 20

Read judgment

High Courts04 Jul 2007Dismissed

Uttam Chand (Dead) through LRs. Ashok Kumar and Others Vs Jawahar Lal and Others

Punjab And Haryana At Chandigarh · (2007) 4 CivCC 309 : (2007) 4 PLR 108 : (2007) 4 RCR(Civil) 337 : (2007) 2 RCR(Rent) 419

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)

Read judgment

High Courts04 Jul 2007Dismissed

Pirthi and Others Vs Daya Kishan and Another

Punjab And Haryana At Chandigarh · (2007) 4 PLR 393 : (2008) 1 RCR(Civil) 705

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

Read judgment

High Courts04 Jul 2007Dismissed

Ajmer Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 233

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313

Read judgment