High Courts01 Feb 2007Allowed
Ajaib Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 445
Criminal Procedure Code, 1973 (CrPC) — Section 446
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Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,515 of 4,620
High Courts01 Feb 2007Allowed
Kaur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 633
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42
High Courts01 Feb 2007
Suraj Mal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 581
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(c)Penal Code, 1860 (IPC) — Section 363, 366
High Courts01 Feb 2007
Rakesh Kumar Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 439Essential Commodities Act, 1955 — Section 10, 7Penal Code, 1860 (IPC) — Section 120B, 20, 467, 468, 471
High Courts01 Feb 2007
Commissioner of Income Tax Vs Anupam Kapoor
Punjab And Haryana At Chandigarh · (2007) 212 CTR 491 : (2008) 299 ITR 179
Income Tax Act, 1961 — Section 143, 147, 148
High Courts01 Feb 2007
Commissioner of Income Tax, Patiala Vs Smt. Vidya Devi Amloh
Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0117
Income Tax Act, 1961 — Section 144, 148, 256(1)
High Courts01 Feb 2007
Ratti Woollen Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 9 VST 105
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 12
High Courts01 Feb 2007Dismissed
Commissioner of C. Ex. Vs Satish Metal Co.
Punjab And Haryana At Chandigarh · (2007) 210 ELT 341
Central Excises and Salt Act, 1944 — Section 35GCustoms Tariff Act, 1975 — Section 3
High Courts01 Feb 2007Dismissed
The Deputy Inspector General of Police, Ambala Range Vs Randhir Singh, Ex. Constable No. 60
Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0072
High Courts01 Feb 2007Dismissed
State of Punjab Vs Paramjit Singh etc.
Punjab And Haryana At Chandigarh · (2007) 02 P&H CK 0069
Penal Code, 1860 (IPC) — Section 120B, 302, 404
High Courts01 Feb 2007
Commissioner of Income Tax Vs Ashoka Steel Industries and Flour Mills
Punjab And Haryana At Chandigarh · (2007) 293 ITR 192 : (2008) 173 TAXMAN 67
Income Tax Act, 1961 — Section 256, 40A
High Courts01 Feb 2007
Commissioner of Income Tax Vs Raj and San Deeps Ltd.
Punjab And Haryana At Chandigarh · (2007) 293 ITR 12
Income Tax Act, 1961 — Section 43B
High Courts01 Feb 2007Dismissed
Pal Singh alias Pali Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 706
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
High Courts01 Feb 2007
State of Punjab Vs Gurcharan Singh @ Happy
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 239
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 173, 313, 366Penal Code, 1860 (IPC) — Section 120B, 302
High Courts31 Jan 2007Dismissed
Bant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 610
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts31 Jan 2007
Praveen Vs Raj Kumar Kakkar and Others
Punjab And Haryana At Chandigarh · (2008) ACJ 2001 : (2007) 2 RCR(Civil) 753
High Courts31 Jan 2007Allowed
Jai Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376, 376(g)
High Courts31 Jan 2007Dismissed
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 149 PLR 269
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts31 Jan 2007
Municipal Corporation and Another Vs Suresh and Others
Punjab And Haryana At Chandigarh · (2007) 4 CivCC 645 : (2007) 147 PLR 682 : (2007) 3 RCR(Civil) 7
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts31 Jan 2007
The State of Punjab Vs Sher Singh Sher Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0099
Arms Act, 1959 — Section 2, 2(1), 25, 27, 27(1)Arms Rules, 1962 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313, 366