High Courts15 Jan 2007
Ajay Jaiswal and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 574
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,520 of 4,620
High Courts15 Jan 2007Allowed
Banwari Lal Vs Municipal Committee
Punjab And Haryana At Chandigarh · AIR 2007 P&H 54 : (2007) 5 RCR(Civil) 662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts15 Jan 2007Allowed
Satpal Khan Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 408
Constitution of India, 1950 — Article 14, 16
High Courts15 Jan 2007Dismissed
Karam Singh Saini Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 706 : (2007) 2 RCR(Civil) 118
High Courts15 Jan 2007Allowed
Major Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 147 PLR 187
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts15 Jan 2007Dismissed
Surjit Motors Vs ITO
Punjab And Haryana At Chandigarh · (2007) 165 TAXMAN 228
Income Tax Act, 1961 — Section 143, 260A, 263, 271
High Courts15 Jan 2007Dismissed
State of Punjab Vs M/s. Ravinder Kumar and Bros. and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 307
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Essential Commodities Act, 1955 — Section 7
High Courts12 Jan 2007Allowed
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 21 CriminalCC 27
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts12 Jan 2007Allowed
Ganesha Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 665
Criminal Procedure Code, 1973 (CrPC) — Section 302, 306, 319, 319(1), 34
High Courts12 Jan 2007
Chhinda Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 105
Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 302, 324, 392
High Courts12 Jan 2007Dismissed
Suraj Mal and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 300, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts12 Jan 2007Dismissed
Mohinder Singh Vs Ravneet Kaur and Another
Punjab And Haryana At Chandigarh · AIR 2007 P&H 49 : (2007) 4 CivCC 53
Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts12 Jan 2007
Abu Saleem @ Abi Saloom Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 57
High Courts12 Jan 2007Dismissed
Parmjit Singh Dhaliwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 134
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 190, 2(h), 319
High Courts12 Jan 2007Allowed
Rajnish Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 4
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 304B, 306, 34
High Courts12 Jan 2007Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Rukmani
Punjab And Haryana At Chandigarh · (2007) 4 PLR 620(1) : (2007) 4 RCR(Civil) 66
Motor Vehicles Act, 1988 — Section 170
High Courts12 Jan 2007Allowed
Hardev Singh and Another Vs Satnam Kaur
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 700
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 382Evidence Act, 1872 — Section 113A , 113BPenal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
High Courts12 Jan 2007
Harbans Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0022
Penal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts12 Jan 2007Dismissed
Shamsher Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0020
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts11 Jan 2007Allowed
Kishore Lal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 303 ITR 205
Income Tax Act, 1961 — Section 273(2)(c)