High Courts11 Jan 2007Dismissed
Municipal Council, Jagadhri Vs M/s Malhotra Metal Industries and Anrs.
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 133
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,521 of 4,620
High Courts11 Jan 2007
Ram Ji Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 390
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 376
High Courts11 Jan 2007
Commissioner of Income Tax Vs O.C.M. (India) Ltd.
Punjab And Haryana At Chandigarh · (2007) 211 CTR 598 : (2007) 291 ITR 96 : (2008) 172 TAXMAN 336
Income Tax Act, 1961 — Section 253, 292B
High Courts11 Jan 2007
State of Haryana Vs Rohtas and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 543
Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts11 Jan 2007
Raj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0041
Penal Code, 1860 (IPC) — Section 380, 457
High Courts10 Jan 2007Allowed
Vijay Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 707
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 2007Allowed
Kirpal Singh Randhawa Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0144
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 342
High Courts10 Jan 2007Dismissed
Naottam Singh Dhillon and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0124
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 160, 342Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts10 Jan 2007Dismissed
Chanan Singh and Another Vs Santokh Singh and Others
Punjab And Haryana At Chandigarh · (2007) 147 PLR 554 : (2007) 3 RCR(Civil) 32
High Courts10 Jan 2007
Paramvir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) CriLJ 2028 : (2007) 3 RCR(Criminal) 701
Arms Act, 1959 — Section 25, 29Criminal Procedure Code, 1973 (CrPC) — Section 220Evidence Act, 1872 — Section 30
High Courts10 Jan 2007Dismissed
Sunil Dutt and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0087
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007Dismissed
Narottam Singh Dhillon and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 669
Constitution of India, 1950 — Article 226Criminal Law (Amendment) Ordinance, 1944 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(3) , 160, 342, 452
High Courts10 Jan 2007
Ranjeet Vs Kailash and Others
Punjab And Haryana At Chandigarh · (2007) 146 PLR 373 : (2007) 2 RCR(Civil) 236
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts10 Jan 2007Dismissed
Kewal Krishan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2006) 1 ALT(Cri) 23 : (2007) CriLJ 1217
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 Jan 2007
L. Murugappan and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 414
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Essential Commodities Act, 1955 — Section 7
High Courts10 Jan 2007Allowed
Baldev Singh Vs Punjab and Sind Bank
Punjab And Haryana At Chandigarh · (2008) 149 PLR 176
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 2007
Commissioner of Income Tax, Amritsar Vs Jolly Engineers and Contractors
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0024
Income Tax Act, 1961 — Section 143(3), 144, 146, 271(1)(c)
High Courts10 Jan 2007
Subroto Kumar Dey Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 537
Criminal Procedure Code, 1973 (CrPC) — Section 160, 200, 204, 468, 469Penal Code, 1860 (IPC) — Section 279, 337
High Courts10 Jan 2007Allowed
Sukhwinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0003
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts09 Jan 2007Dismissed
Atam Valves P. Ltd. Vs Additional Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 299 ITR 460 : (2008) 299 PLR 460 : (2008) 172 TAXMAN 276
Income Tax Act, 1961 — Section 133A, 143, 147, 148