COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2015

3,934 judgments · page 31 of 197

High Courts24 Sept 2015Allowed

Show Off. Brands Bargain and Others Vs Jet Age Multimedia and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0244

Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 24, 28, 31(3)Civil Procedure Code, 1908 (CPC) - Order 21 Rule 58Contract Act, 1872 - Section 74

Read judgment

High Courts24 Sept 2015Allowed

Vishal Bajaj Vs Karishma Kathpal

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0199

Hindu Marriage Act, 1955 - Section 13-BPenal Code, 1860 (IPC) - Section 307, 323, 34, 380, 498-A

Read judgment

High Courts24 Sept 2015Disposed off

K.V. Fire Chemicals (I) Pvt. Ltd. Vs Indian Oil Corporation Limited and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0196

Arbitration and Conciliation Act, 1996 - Section 11, 37, 8, 9Constitution of India, 1950 - Article 14, 226, 298, 32

Read judgment

High Courts24 Sept 2015Disposed off

Pavitra Devi Vs State of Haryana

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0193

Criminal Procedure Code, 1973 (CrPC) - Section 360, 401Penal Code, 1860 (IPC) - Section 320, 323, 324, 326Probation of Offenders Act, 1958 - Section 4

Read judgment

High Courts24 Sept 2015Dismissed

Jagshir Singh and Others Vs Superintending Canal Officer, Sirhind Canal Circle and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0187

Constitution of India, 1950 - Article 226, 227

Read judgment

High Courts24 Sept 2015Dismissed

Leela Krishan Thareja and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0163

Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 200, 201, 202Penal Code, 1860 (IPC) - Section 302, 304-B, 34

Read judgment

High Courts24 Sept 2015Dismissed

Gurmeet Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0162

Criminal Procedure Code, 1973 (CrPC) - Section 173, 207, 313Penal Code, 1860 (IPC) - Section 420, 506

Read judgment

High Courts24 Sept 2015Allowed

Natasha Sood Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 521 : (2016) 1 RCR(Civil) 336

Hindu Marriage Act, 1955 - Section 9Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 21, 22Penal Code, 1860 (IPC) - Section 498A

Read judgment

High Courts24 Sept 2015Dismissed

Paras Yadav Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 524 : (2016) 1 SCT 52

Armed Forces Tribunals Act, 2007 — Section 15, 15(6)(f)Army Act, 1950 — Section 130, 164, 164(1)Constitution Of India, 1950 — Article 32, 226

Read judgment

High Courts24 Sept 2015Dismissed

Raju Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 4 SCT 542

Penal Code, 1860 (IPC) - Section 366

Read judgment

High Courts24 Sept 2015Allowed

Federation of Indian Airlines and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0139

Airports Authority of India Act, 1994 - Section 3, 3(4), 42, 5Constitution of India, 1950 - Article 14, 19(1)(g)

Read judgment

High Courts23 Sept 2015Allowed

Dhan Raj and Others Vs Satpal and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 831 : (2015) 4 RCR(Civil) 918

Read judgment

High Courts23 Sept 2015

Tilak Raj and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0393

Criminal Procedure Code, 1973 (CrPC) - Section 173, 313Evidence Act, 1872 - Section 113-A, 25Penal Code, 1860 (IPC) - Section 304-B, 306, 34, 406, 498-A

Read judgment

High Courts23 Sept 2015Dismissed

Charanjit Singh and Others Vs Gurdial Bhalla and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 555

Constitution of India, 1950 - Article 227

Read judgment

High Courts23 Sept 2015Allowed

G.C. Dhuriwala and Others Vs Union Territory, Chandigarh and Others

Punjab And Haryana At Chandigarh · (2015) 180 PLR 755 : (2015) 4 RCR(Civil) 606

Capital of Punjab (Development and Regulation) Act, 1952 - Section 4

Read judgment

High Courts23 Sept 2015Allowed

Jagjit Singh Vs Jagtar Singh and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0373

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Penal Code, 1860 (IPC) - Section 420

Read judgment

High Courts23 Sept 2015Dismissed

Kuldeep Vs The State of Haryana

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0342

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 376

Read judgment

High Courts23 Sept 2015Dismissed

Darshan Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0321

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 313, 319Penal Code, 1860 (IPC) - Section 148, 149, 302, 307, 323

Read judgment

High Courts23 Sept 2015Allowed

Nahar Singh and Others Vs Krishna Devi and Others

Punjab And Haryana At Chandigarh · (2015) 09 P&H CK 0318

Evidence Act, 1872 - Section 50Succession Act, 1925 - Section 63(c)

Read judgment

High Courts23 Sept 2015Allowed

Sukhwinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 1 CCR 167 : (2015) 4 RCR(Criminal) 824

Constitution of India, 1950 - Article 161, 226Criminal Procedure Code, 1973 (CrPC) - Section 432, 433, 433[A]Penal Code, 1860 (IPC) - Section 302

Read judgment