High Courts14 Mar 2007Allowed
Harmesh Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 21 CriminalCC 788
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,504 of 4,620
High Courts14 Mar 2007
Jindal Strips Limited and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 12 VST 149
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 14, 19, 243, 243B, 245
High Courts14 Mar 2007
Om Prakash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 22 CriminalCC 928
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts14 Mar 2007Allowed
Janeshwar Dutt Vs Sanjiv Kumar
Punjab And Haryana At Chandigarh · (2007) 20 CriminalCC 833
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts14 Mar 2007Dismissed
Sushila Devi Vs Hira Lal and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 241 : (2007) 1 RCR(Rent) 575
High Courts14 Mar 2007
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 17
Penal Code, 1860 (IPC) — Section 161
High Courts13 Mar 2007Allowed
Azad and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 421
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406
High Courts13 Mar 2007Dismissed
Amarjeet Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0175
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 34
High Courts13 Mar 2007Allowed
Kulwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 24 CriminalCC 920
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29
High Courts13 Mar 2007
Yogesh Jain Vs Rajesh Kumar Mittal and Another
Punjab And Haryana At Chandigarh · (2007) 3 BC 381
Criminal Procedure Code, 1973 (CrPC) — Section 220, 254, 311, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2007Dismissed
Mr. P.D. Jain and Others Vs Oswal Agro Mills Ltd.
Punjab And Haryana At Chandigarh · (2007) 139 CompCas 33 : (2008) 81 SCL 308
COMPANIES ACT, 1956 — Section 205A
High Courts13 Mar 2007Dismissed
Davinder Singh Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2007) 209 CTR 159
Income Tax Act, 1961 — Section 143, 40A
High Courts13 Mar 2007
Pawan Kumar and Another Vs State (U.T. Chandigarh)
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0092
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Mar 2007
Baba Rangi Ram Pvt. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 2 ARBLR 468
Arbitration Act, 1940 — Section 11
High Courts13 Mar 2007Dismissed
Pawan Bedi Vs Gaurav Jain
Punjab And Haryana At Chandigarh · (2007) 3 BC 444
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Mar 2007Dismissed
Umed Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 22 CriminalCC 173
Penal Code, 1860 (IPC) — Section 302, 325
High Courts12 Mar 2007
Commissioner of Income Tax Vs Punjab Financial Corporation Ltd.
Punjab And Haryana At Chandigarh · (2007) 03 P&H CK 0170
Income Tax Act, 1961 — Section 36(1)(viii)
High Courts12 Mar 2007Dismissed
Manohar Singh Dhillon Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 357
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 420, 471
High Courts12 Mar 2007Dismissed
Narain Ram and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) CriLJ 3341 : (2007) 2 RCR(Criminal) 613
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts12 Mar 2007Dismissed
Layallpur Khalsa College Vs Presiding Officer, State Colleges Tribunal and Another
Punjab And Haryana At Chandigarh · (2007) 147 PLR 28
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F