High Courts01 Apr 2015Allowed
Surinder Kaur Vs Ravinder Singh
Punjab And Haryana At Chandigarh · (2016) 1 ALLMR 34 : (2015) 4 RCR(Civil) 813
Criminal Procedure Code, 1973 (CrPC) - Section 107, 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2015
3,934 judgments · page 136 of 197
High Courts01 Apr 2015Partly Allowed
Sundri and Others Vs Ram Pal and Others
Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0015
High Courts01 Apr 2015
Union Territory of Chandigarh Vs Sutlej Construction Limited and Others
Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0014
Arbitration and Conciliation Act, 1996 - Section 34
High Courts01 Apr 2015Allowed
Surinder Kumar and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 1 JCC 35 : (2015) 4 RCR(Criminal) 156
Criminal Procedure Code, 1973 (CrPC) - Section 167(2), 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, 36-A, 36A(4), 36-A(4)
High Courts01 Apr 2015
Saksham Malhotra Vs Panjab University and Others
Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0012
Punjab University Act, 1947 - Section 20(5)
High Courts01 Apr 2015
Gurjant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 518
Criminal Procedure Code, 1973 (CrPC) - Section 167 (2), 167(2), 173, 173(2), 36A(4)
High Courts01 Apr 2015
T.C. Khetan and Others Vs Pragati Associates and Others
Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0010
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 142, 145 (2), 145(2)Penal Code, 1860 (IPC) - Section 420
High Courts01 Apr 2015Allowed
Jasbir Singh and Others Vs Babu Singh and Others
Punjab And Haryana At Chandigarh · (2015) 179 PLR 215
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3
High Courts01 Apr 2015Dismissed
State of Haryana Vs Gurmail Singh and Others
Punjab And Haryana At Chandigarh · (2015) 04 P&H CK 0002
Criminal Procedure Code, 1973 (CrPC) - Section 313, 319, 417Penal Code, 1860 (IPC) - Section 323, 325, 34
High Courts31 Mar 2015Allowed
Punam Gultati Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 3 SCT 642
Constitution of India, 1950 - Article 226, 227
High Courts31 Mar 2015Dismissed
Mahabir and Others Vs The Commissioner, Ambala Division and Others
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0344
Punjab Village Common Lands (Regulation) Act, 1961 - Section 13-A, 2(g), 2(g)(1), 2(g)(3), 2(g)(v)
High Courts31 Mar 2015Disposed off
SD BIO Standard Diagnostics Pvt. Ltd. Vs Alere Medical Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0338
Companies Act, 1956 - Section 211(3A), 228, 297, 301, 383ACompanies Act, 2013 - Section 133
High Courts31 Mar 2015Disposed off
Union of India and Others Vs Munish Kumar and Others
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0327
Constitution of India, 1950 - Article 12, 14, 16, 16 (1), 309
High Courts31 Mar 2015Allowed
Krishan and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0274
Criminal Procedure Code, 1973 (CrPC) - Section 173, 313, 41Evidence Act, 1872 - Section 24, 25, 26, 27Penal Code, 1860 (IPC) - Section 201, 302, 34, 397, 404
High Courts31 Mar 2015
United Spirits Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2015) 83 VST 514
High Courts31 Mar 2015Allowed
Gram Panchayat Vs Suman Garg and Others
Punjab And Haryana At Chandigarh · (2015) 3 RCR(Civil) 450
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 31-APunjab Village Common Lands (Regulation) Act, 1961 - Section 11, 13, 7
High Courts31 Mar 2015Dismissed
Don Bosco Global School Vs Central Board of Secondary Education
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0263
High Courts31 Mar 2015Allowed
Anil Kumar Kundu Vs Kurukshetra University and Others
Punjab And Haryana At Chandigarh · (2015) 3 SCT 267
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2, 47, 47(1), 72
High Courts31 Mar 2015Dismissed
Tikka Ram and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0240
Constitution of India, 1950 - Article 14, 16, 226, 243-W
High Courts31 Mar 2015Disposed off
Kanchan Wadhwa and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 03 P&H CK 0237
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 482