High Courts31 Mar 2006Dismissed

Karan Singh Sambyal Vs Kuldip Singh

Punjab And Haryana At Chandigarh · (2007) 1 BC 19 : (2006) 3 RCR(Criminal) 280

Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Mar 2006Dismissed

Bhagminder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2006) CriLJ 3224 : (2007) 1 DMC 260 : (2006) 2 RCR(Criminal) 820

Criminal Procedure Code, 1973 (CrPC) — Section 173, 175, 313, 319Penal Code, 1860 (IPC) — Section 109, 302, 304B, 306, 34
High Courts30 Mar 2006

In Re: Motorla India Private Limited

Punjab And Haryana At Chandigarh · (2007) 141 CompCas 26 : (2008) 2 CompLJ 100 : (2006) 143 PLR 191

Companies Act, 1956 — Section 171, 171(1), 391, 391(2), 392General Clauses Act, 1897 — Section 27
High Courts30 Mar 2006Dismissed

Adishwar Jain Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (2006) CriLJ 3193 : (2006) 2 RCR(Criminal) 561

Civil Procedure Code, 1908 (CPC) — Section 100AConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3), 5A, 7(1)Constitution of India, 1950 — Article 22, 22(5), 226
High Courts30 Mar 2006Dismissed

Darshan Singh Vs Devinder Singh and Another

Punjab And Haryana At Chandigarh · (2007) 2 ACC 766 : (2006) 144 PLR 306 : (2006) 4 RCR(Civil) 749

Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 158(6), 166, 166(3), 173
High Courts29 Mar 2006

State of Haryana Vs Madan

Punjab And Haryana At Chandigarh · (2006) 3 RCR(Criminal) 768

Criminal Procedure Code, 1973 (CrPC) — Section 395Wild Life (Protection) Act, 1972 — Section 9