CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 126 of 197

High Courts20 Apr 2015Partly Allowed

Estate Officer HUDA and Others Vs Jai Chand

Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0195

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 21 Rule 37, Order 21 Rule 37(2), 55, 58Constitution of India, 1950 - Article 227Land Acquisition Act, 1894 - Section 4
Read judgment
High Courts20 Apr 2015Dismissed

Raman Khanghura Vs The Board of Directors, Punjab and Sind Bank and Others

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 469

Constitution of India, 1950 - Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 14, 14(1-A)
Read judgment
High Courts10 Apr 2015Dismissed

Bablu Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 167

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Penal Code, 1860 (IPC) - Section 376(2)(F), 506Protection of Children from Sexual Offences Act, 2012 - Section 4, 6, 8
Read judgment
High Courts10 Apr 2015Dismissed

Rajesh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0322

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313Penal Code, 1860 (IPC) - Section 302, 307, 324, 326, 449
Read judgment