High Courts21 Dec 2012Allowed
Sukhdev Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 320, 420
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2012
3,100 judgments · page 2 of 155
High Courts21 Dec 2012Dismissed
Shivani Gupta and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2013) 1 SCT 545
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts21 Dec 2012
State of Haryana Vs Vijayveer Singh
Punjab And Haryana At Chandigarh · (2013) 3 SCT 468
Punjab Jails Department State Service (Class III-Executive) Rules, 1963 — Rule 9(2)(d)
High Courts21 Dec 2012Allowed
Balbir Singh Vs Punjab State and Others
Punjab And Haryana At Chandigarh · (2013) 3 SCT 90
Constitution of India, 1950 — Article 226, 227, 309
High Courts21 Dec 2012Allowed
Ishwar Singh Nain Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 3 SCT 95
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts21 Dec 2012
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 452
High Courts21 Dec 2012Allowed
Bhakra Beas Management Board Vs Central Information Commission and Others
Punjab And Haryana At Chandigarh · (2013) 2 RCR(Civil) 516
High Courts21 Dec 2012Dismissed
Janak Raj Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 169 PLR 565 : (2013) 2 SCT 693
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t)
High Courts21 Dec 2012Allowed
Balwinder Pal Singh Vs Harjinder Singh Alias Jinda and Others
Punjab And Haryana At Chandigarh · (2013) 169 PLR 568
Evidence Act, 1872 — Section 165
High Courts21 Dec 2012Dismissed
Manisha Saini Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0005
High Courts20 Dec 2012
Kaur Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0208
High Courts20 Dec 2012
Commissioner of Income Tax Vs Abhishek Industries Ltd.
Punjab And Haryana At Chandigarh · (2013) 255 CTR 504
Income Tax Act, 1961 — Section 143(3), 260A, 263, 263(1), 80HHC
High Courts20 Dec 2012Dismissed
Ashwani Oberoi Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2013) 212 TAXMAN 392
Income Tax Act, 1961 — Section 260A, 271(1)(c), 51
High Courts20 Dec 2012
M/s. Vijayant Travels and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 3 RCR(Civil) 518
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 13, 14, 19(1), 19(1)(g), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Dec 2012Allowed
Lala and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 43, 50, 57
High Courts19 Dec 2012Allowed
Ms. Pooja Vs Ashok Kumar and Others
Punjab And Haryana At Chandigarh · (2013) 170 PLR 121
High Courts19 Dec 2012
Rama Exports India and Another Vs Anuj Khullar
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0190
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2012
Rajesh Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 3 SCT 561
Penal Code, 1860 (IPC) — Section 376B
High Courts19 Dec 2012Allowed
Rakesh Chand Gupta and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2012) 12 P&H CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 320, 420
High Courts19 Dec 2012Dismissed
Surinder Pal Singh Vs Jaspreet Singh and Others
Punjab And Haryana At Chandigarh · (2013) 170 PLR 125
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1Evidence Act, 1872 — Section 32Hindu Succession Act, 1956 — Section 4, 5