High Courts02 Aug 2013Disposed Off
Punjab Wakf Board Vs Virsa Singh and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0682
Waqf Act, 1995 — Section 6A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2013
4,505 judgments · page 118 of 226
High Courts02 Aug 2013Dismissed
Haravtar Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0681
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts02 Aug 2013Disposed Off
B. Ram Vs Chandigarh Housing Board and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0680
Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 2013Allowed
M/s. Parkwood Infrastructure Pvt. Ltd. Vs Brahm Parkash and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0635
Arbitration and Conciliation Act, 1996 — Section 11
High Courts02 Aug 2013Allowed
Rajesh Kumar Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0630
High Courts02 Aug 2013Dismissed
Manjit Singh Vs Malkiat Singh and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0618
High Courts02 Aug 2013Dismissed
Smt. Sita Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2014) LabIC 90 : (2013) 172 PLR 499 : (2014) 2 SCT 586
High Courts02 Aug 2013Dismissed
Azad Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0596
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 7
High Courts02 Aug 2013Dismissed
R.K. Bansal Vs Kuljit Singh and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0595
High Courts02 Aug 2013Allowed
Maninder Singh and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0510
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153A, 195A, 295A
High Courts02 Aug 2013Disposed Off
Mandeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0508
High Courts02 Aug 2013Allowed
Ritesh Sinha Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2013) 172 PLR 505
Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(o), 32, 33, 47
High Courts02 Aug 2013Allowed
Desh Raj Vs Bhagwat Dayal and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0500
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17AConstitution of India, 1950 — Article 227
High Courts02 Aug 2013Disposed Off
Gurnam Singh Vs Balkar Singh
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0499
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19
High Courts02 Aug 2013Allowed
Smt. Urmila Rishi and Another Vs Shri Joginder Singh and Others
Punjab And Haryana At Chandigarh · (2013) 3 ACC 876
High Courts02 Aug 2013Dismissed
Ram Singh Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0450
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 34
High Courts02 Aug 2013Dismissed
Amrit Kaur Vs Santokh Singh
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0333
Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts02 Aug 2013Dismissed
Balraj Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2013) 172 PLR 501
Punjab State Election Commission Act, 1994 — Section 67, 67(2)(a), 89, 89(1)(d)(iv)
High Courts02 Aug 2013Dismissed
Gurkaran Singh Arora Vs State of Punjab
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 423
High Courts02 Aug 2013Dismissed
Sawraj Singh Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0196
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 134