High Courts15 May 2007
Ajit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 287
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 342, 363, 366, 376
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,489 of 4,620
High Courts15 May 2007
Jangir Singh Vs Dalbara Singh and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 191
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts15 May 2007
Shamsher Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 470
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 173, 209, 319, 482Penal Code, 1860 (IPC) — Section 307, 34
High Courts14 May 2007Allowed
Major Singh Secy. of M/s. Badiala Coop. Agri. Service Society Ltd. Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2008) 2 RCR(Criminal) 514
Essential Commodities Act, 1955 — Section 7
High Courts14 May 2007Dismissed
Mangal Singh and Others Vs Hardial Singh and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 203
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 52
High Courts14 May 2007Dismissed
Brij Kishore Vs Sumer Chand and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 275 : (2007) 3 RCR(Civil) 544
Constitution of India, 1950 — Article 132
High Courts14 May 2007
Boota Singh Vs Om Parkash Hari Chand, Commission Agent through its Partners Tilak Raj
Punjab And Haryana At Chandigarh · (2008) 1 BC 364 : (2007) 147 PLR 698 : (2007) 4 RCR(Civil) 130
High Courts14 May 2007Dismissed
Pankaj Kumar Dhingra Vs Smt. Soni Devi and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 550(1)
Constitution of India, 1950 — Article 227
High Courts14 May 2007
Kuldeep Kumar alias Bittu and Another Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) CriLJ 3338 : (2007) 3 RCR(Criminal) 587
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 122, 34, 342, 375, 376
High Courts14 May 2007Dismissed
Smt. Jagdeep Sodhi and Others Vs Subhash Chand and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 550 : (2007) 4 RCR(Civil) 300
High Courts14 May 2007Dismissed
Sukhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 13
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 506
High Courts12 May 2007Dismissed
Raghubir Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 05 P&H CK 0197
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 364, 482Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts11 May 2007Dismissed
Parmeshwari and Others Vs Hans Kaur and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 152 : (2007) 4 RCR(Civil) 250
Evidence Act, 1872 — Section 44Registration Act, 1908 — Section 17
High Courts11 May 2007Dismissed
Ram Kumar Vs Gram Panchayat and Another
Punjab And Haryana At Chandigarh · (2007) 147 PLR 218 : (2007) 3 RCR(Civil) 793
High Courts11 May 2007Dismissed
Sudesh Vij Vs Arun Sharma @ Pappu and Others
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 462
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500, 506
High Courts11 May 2007Dismissed
Ranjeet Singh Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (2007) 4 PLR 463
Constitution of India, 1950 — Article 227
High Courts11 May 2007
Dhanna Singh Vs Bhagwant Kaur
Punjab And Haryana At Chandigarh · (2007) 3 PLR 415 : (2007) 4 RCR(Civil) 256
High Courts10 May 2007
Amrik Singh Vs Joint Development Commissioner
Punjab And Haryana At Chandigarh · (2007) 4 PLR 636 : (2007) 4 RCR(Civil) 62
High Courts10 May 2007Dismissed
Gurjit Singh Vs Amrinder Singh and Others
Punjab And Haryana At Chandigarh · (2008) 149 PLR 115 : (2007) 3 RCR(Civil) 786
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 28
High Courts10 May 2007Dismissed
Ram Chand and Others Vs Devi Charan and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 158
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2