COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,522 of 4,620

High Courts09 Jan 2007Dismissed

Bipan Talwar Vs Punjab State Electricity Board

Punjab And Haryana At Chandigarh · (2007) 147 PLR 61

Constitution of India, 1950 — Article 14, 19Electricity (Supply) Act, 1948 — Section 79Electricity Act, 2003 — Section 14, 172

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High Courts09 Jan 2007Dismissed

Agni Castings Ltd. Vs Punjab Financial Corporation and Others

Punjab And Haryana At Chandigarh · (2007) 137 CompCas 813

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High Courts09 Jan 2007Dismissed

Daya Nand Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0075

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High Courts09 Jan 2007

Gurmeet Singh Vs Chandigarh Transport Undertaking and Others

Punjab And Haryana At Chandigarh · (2008) ACJ 2303 : (2007) 146 PLR 579 : (2007) 2 RCR(Civil) 21

Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts09 Jan 2007Dismissed

National Building Construction Corpn. Ltd. and Another Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · AIR 2007 P&H 111 : (2007) 146 PLR 708 : (2007) 2 RCR(Civil) 120

Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 28

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High Courts09 Jan 2007

Ravindra Tubes Ltd. and Jindal Industries Ltd. Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 9 VST 92

Haryana General Sales Tax Rules, 1975 — Rule 24A

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High Courts09 Jan 2007

Anu Bala Vs Rajinder Kumar

Punjab And Haryana At Chandigarh · (2007) 4 PLR 620 : (2007) 4 RCR(Civil) 66

Hindu Marriage Act, 1955 — Section 9

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High Courts09 Jan 2007

Sohan Raj Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 20 CriminalCC 737

Penal Code, 1860 (IPC) — Section 306

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High Courts09 Jan 2007Dismissed

Gurdev Singh Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts09 Jan 2007

Angrej Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 645

Penal Code, 1860 (IPC) — Section 144, 149, 302, 323

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High Courts08 Jan 2007Allowed

Ramesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 101

Criminal Procedure Code, 1973 (CrPC) — Section 482Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d)

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High Courts08 Jan 2007Dismissed

Chanan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0145

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts08 Jan 2007

Pawan Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 2 DMC 520 : (2007) 1 RCR(Criminal) 720

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 34

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High Courts08 Jan 2007Dismissed

Satwinder Kaur Vs Surjeet Singh and Others

Punjab And Haryana At Chandigarh · (2007) 3 JCR 487

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High Courts08 Jan 2007Dismissed

Major Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) CriLJ 1303

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 307, 34, 449

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High Courts08 Jan 2007Dismissed

Sita Ram Vs State of Haryana State of Haryana Vs Sita Ram and Others

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0102

Penal Code, 1860 (IPC) — Section 21, 300, 302, 304

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High Courts08 Jan 2007Dismissed

State of Punjab Vs Balraj Singh

Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0076

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 21(4), 7

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High Courts08 Jan 2007Dismissed

Subir Kaur Dey and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2007) 146 PLR 746 : (2007) 2 RCR(Civil) 181

Punjab Schedule Roads and Controller Areas Restriction of Unregulated Development Act, 1963 — Section 5(4)

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High Courts08 Jan 2007Allowed

Punjab and Sind Bank Vs Regional Labour Commissioner (Central), Kendriya Sadan and Others

Punjab And Haryana At Chandigarh · (2008) 117 FLR 710

Constitution of India, 1950 — Article 226, 227

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High Courts08 Jan 2007

Smt. Kitabo and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 5 RCR(Criminal) 48

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 148, 149, 323, 341

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