High Courts29 May 2015Allowed
Ajmer Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 3 RCR(Criminal) 186
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, 498-A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2015
3,934 judgments · page 89 of 197
High Courts29 May 2015Dismissed
Ram Singh and Others Vs Gurdeep Singh and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0370
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98Transfer of Property Act, 1882 - Section 52
High Courts29 May 2015Allowed
New India Assurance Co. Ltd. Vs Bimla Devi and Others
Punjab And Haryana At Chandigarh · (2015) 4 ACC 293 : (2015) 179 PLR 429
Penal Code, 1860 (IPC) - Section 279, 304A
High Courts29 May 2015Allowed
Rajesh Dhanda Vs Directorate of Revenue Intelligence and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0348
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 397, 482Penal Code, 1860 (IPC) - Section 174
High Courts29 May 2015
Rajender Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2015) 51 GST 540
Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 89, 89(1)(i)(ii), 90, 91
High Courts29 May 2015Disposed off
Malkiat Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 4 RCR(Civil) 659
Constitution of India, 1950 - Article 226, 227
High Courts29 May 2015Allowed
Zile Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0343
Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b), 41, 42, 42(1), 42(1)(a)
High Courts29 May 2015Dismissed
Jawala Dass and Others Vs Ram Chander and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0320
Penal Code, 1860 (IPC) - Section 420Specific Relief Act, 1963 - Section 12, 12(3), 12(4), 16, 16(a)
High Courts29 May 2015Allowed
Rashmi and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 1 CCR 305 : (2015) 180 PLR 796 : (2015) 3 RCR(Criminal) 832
Criminal Procedure Code, 1973 (CrPC) - Section 161, 376, 482Penal Code, 1860 (IPC) - Section 120-B, 376, 406, 420, 498-AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(x)
High Courts29 May 2015Allowed
Charanjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0311
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 151Criminal Procedure Code, 1973 (CrPC) - Section 107, 145, 146, 151, 482Hindu Marriage Act, 1955 - Section 13
High Courts29 May 2015
Ansal Properties and Industries Pvt. Ltd. and Others Vs Shashi Bhushan and Others
Punjab And Haryana At Chandigarh · (2015) 179 PLR 783
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 1, Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 3-AContract Act, 1872 - Section 16, 16(3)Oaths Act, 1873 - Section 10, 11, 12, 8, 9
High Courts29 May 2015Dismissed
Chameli Devi Vs Jagdish and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0307
Civil Procedure Code, 1908 (CPC) - Section 96Registration Act, 1908 - Section 17(1)Transfer of Property Act, 1882 - Section 3
High Courts29 May 2015Dismissed
International Corp. Solutions Pvt. Ltd. and Others Vs Chaitanya Garg
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0300
Arbitration and Conciliation Act, 1996 - Section 5, 8, 8(3)Transfer of Property Act, 1882 - Section 106
High Courts29 May 2015Partly Allowed
The Karimpur Cooperative Agricultural Service Society Ltd. Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0297
Constitution of India, 1950 - Article 136, 14, 21, 226, 309Industrial Disputes Act, 1947 - Section 11-A
High Courts29 May 2015
Kapsons Electro Stampings Vs Commissioner of Central Excise and Others
Punjab And Haryana At Chandigarh · (2015) 39 STR 745
Central Excises and Salt Act, 1944 - Section 35 G, 35F, 35GFinance Act, 1994 - Section 65(90a), 68, 69, 70, 73(1)
High Courts29 May 2015Partly Allowed
Mahender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2015) 3 RCR(Criminal) 317
Criminal Procedure Code, 1973 (CrPC) - Section 107, 151, 173, 313Evidence Act, 1872 - Section 114, 118Penal Code, 1860 (IPC) - Section 323, 376
High Courts29 May 2015Allowed
Raja Ram Corn Products Punjab Pvt. Ltd. Vs Suncity Projects Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0279
Arbitration and Conciliation Act, 1996 - Section 34, 36, 9
High Courts29 May 2015Allowed
Om Parkash Vs Central Bureau of Investigation (CBI)
Punjab And Haryana At Chandigarh · (2015) 4 RCR(Criminal) 395
Prevention of Corruption Act, 1988 - Section 13, 7
High Courts29 May 2015
KMP Expressways Ltd. Vs Haryana State Industrial and Infrastructure Development Corporation (HSIIDC)
Punjab And Haryana At Chandigarh · (2015) 05 P&H CK 0277
Arbitration and Conciliation Act, 1996 - Section 17, 31(6), 36, 9
High Courts29 May 2015Allowed
Budho Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2015) 3 LLJ 447
Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 25-F