High Courts27 Aug 2015
Rameshwar Dass Gupta Vs Kailash Chander Sharma
Punjab And Haryana At Chandigarh · (2015) 180 PLR 778
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 9 Rule 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2015
3,934 judgments · page 52 of 197
High Courts27 Aug 2015Allowed
Mahender Kumar Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0100
High Courts26 Aug 2015Allowed
Mannu Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0307
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 392, 397
High Courts26 Aug 2015
The Principal Commissioner of Income Tax-3, Ludhiana Vs Malwa Industries Ltd.
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0305
Income Tax Act, 1961 - Section 115JB, 143(3), 260A, 36(1)(iii), 40A(2)(b)
High Courts26 Aug 2015Dismissed
Jagpal Singh Chahal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0302
High Courts26 Aug 2015Disposed Off
Gurmit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 1053
Constitution of India, 1950 - Article 226, 227Punjab Land Reforms Act, 1972 - Section 11(5), 11(7), 5
High Courts26 Aug 2015
Commissioner of Income Tax (Central) Vs Parabolic Drugs Limited
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0269
Income Tax Act, 1961 - Section 260A, 271(1)(c), 80IB, 80IB(3)
High Courts26 Aug 2015
Principal Commissioner of Income Tax, Faridabad Vs Avtar Kukreja
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0268
Income Tax Act, 1961 - Section 153A, 260A
High Courts26 Aug 2015Dismissed
Malhan Industries Pvt. Ltd. and Others Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0245
Constitution of India, 1950 - Article 226Recovery 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), 17, 18, 34
High Courts26 Aug 2015Dismissed
Trilok Nath Passey Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 1 SCT 498
Constitution of India, 1950 - Article 14, 310, 311, 311(2)
High Courts26 Aug 2015Disposed Off
Baldev Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2015) 4 SCT 225
High Courts26 Aug 2015Allowed
Puneet Kumar Pareek Vs The Central Administrative Tribunal, Chandigarh Bench and Others
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0233
High Courts26 Aug 2015
Gilco Steels Ltd. Vs Commissioner of Central Excise, Chandigarh-I
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0215
Central Excises and Salt Act, 1944 - Section 35F, 35G
High Courts26 Aug 2015Partly Allowed
Jaswinder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0184
Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 313, 82, 83Penal Code, 1860 (IPC) - Section 148, 149, 201, 300, 302
High Courts26 Aug 2015
Hari Ram and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0178
Criminal Procedure Code, 1973 (CrPC) - Section 313, 319Penal Code, 1860 (IPC) - Section 201, 304-B, 498A, 498-A
High Courts26 Aug 2015Dismissed
Mukhtair Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0175
Criminal Procedure Code, 1973 (CrPC) - Section 161, 161(3), 207, 313Evidence Act, 1872 - Section 32Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15, 52, 55, 57
High Courts26 Aug 2015Allowed
Parminder Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2015) 08 P&H CK 0170
Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 2Penal Code, 1860 (IPC) - Section 107, 30, 304-B
High Courts26 Aug 2015Dismissed
Rajan Singhal Vs State of U.T. and Others
Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 882 : (2015) 4 RCR(Criminal) 809
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts26 Aug 2015Disposed off
Sangeeta Supehia Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2016) 1 SCT 277
Constitution of India, 1950 - Article 309General Clauses Act, 1897 - Section 21
High Courts26 Aug 2015Disposed off
Jatinder Pal Singh Vs High Court of Punjab and Haryana
Punjab And Haryana At Chandigarh · (2015) 4 SCT 1
Constitution of India, 1950 - Article 14, 16, 21, 226, 32