COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2014

3,772 judgments · page 2 of 189

High Courts23 Dec 2014

Hans Raj Chauhan Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 354

Constitution of India, 1950 — Article 226, 25, 51A(h)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 468Evidence Act, 1872 — Section 111

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High Courts23 Dec 2014

Narinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 293, 311, 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13(2), 20, 4(1), 7

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High Courts23 Dec 2014

Jagdish Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 627

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 4(1), 7

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High Courts23 Dec 2014

Balwant Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 588 : (2015) 1 SCT 535

Constitution of India, 1950 — Article 14, 16, 187, 226, 309

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High Courts23 Dec 2014Allowed

Arjun Dass and Others Vs Ashok Kumar and Others

Punjab And Haryana At Chandigarh · (2015) 179 PLR 261

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 6 Rule 17

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High Courts23 Dec 2014Allowed

Bhupinder Kishore Vs Fateh Singh Yadav and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 578

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 14(2), Order 26 Rule 14(2) 151

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High Courts23 Dec 2014Dismissed

Umed Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 400

Constitution of India, 1950 - Article 14 226Penal Code, 1860 (IPC) - Section 323 34 376 506

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High Courts23 Dec 2014Allowed

Gursewak Singh Vs Sandip Singh and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 173

Punjab State Election Commission Act, 1994 - Section 76 80

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High Courts23 Dec 2014Dismissed

Lalit Diwan Vs Haryana Bijli Vitran Nigam Limited and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 159

Constitution of India, 1950 - Article 19(f) 300A

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High Courts23 Dec 2014Dismissed

Management Geeta Vidya Mandir Uch Vidyalaya Vs Ved Parkash

Punjab And Haryana At Chandigarh · (2015) 178 PLR 138

Constitution of India, 1950 - Article 227

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High Courts23 Dec 2014Allowed

Randhir Singh Vs Ram Kumar

Punjab And Haryana At Chandigarh · (2015) 178 PLR 125 : (2015) 3 RCR(Civil) 913

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 17Stamp Act, 1899 - Section 34

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High Courts23 Dec 2014Dismissed

Arun Goyal and Others Vs Anita Rani and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 584

Civil Procedure Code, 1908 (CPC) - Order 15 Rule 2, Order 18 Rule 3A, Order 20 Rule 13, Order 6 Rule 17

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High Courts23 Dec 2014Dismissed

Sunita and Others Vs Balwant Singh and Others

Punjab And Haryana At Chandigarh · (2015) 178 PLR 152

Motor Vehicles Act, 1988 - Section 163-A 166

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High Courts23 Dec 2014Allowed

Satinder Singh Vs Jatinder Singh and Others

Punjab And Haryana At Chandigarh · (2015) 179 PLR 258

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5, Order 2 Rule 2, Order 6 Rule 17 10

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High Courts23 Dec 2014Allowed

Jangir Kaur Vs Mukhtiar Singh and Others

Punjab And Haryana At Chandigarh · (2015) 179 PLR 264

Advocates Act, 1961 - Section 49(1)(c)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19

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High Courts22 Dec 2014

Hari Singh and Others Vs Gurmukh Singh and Others

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 545

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 365

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High Courts22 Dec 2014

Harjit Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 370

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High Courts22 Dec 2014

Jaswinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 583

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 42, 50

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High Courts22 Dec 2014

Jasbir Singh and Others Vs Municipal Committee Kharar

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Civil) 702

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 100

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High Courts22 Dec 2014

Hoshiar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 1 RCR(Criminal) 840

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 50

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