COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 100 of 186

High Courts02 May 2016Disposed Off

Parminder Singh - Petitioner @HASH Tega Singh

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1844 : (2017) 1 RCRCivil 265 : (2016) 2 RCRRent 538

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Section 151

Read judgment

High Courts02 May 2016Allowed

Balbir Singh Vs Bhajan Kaur alias Bhajno

Punjab And Haryana At Chandigarh · (2017) 2 PLR 480 : (2017) 1 RCRCivil 893

Civil Procedure Code, 1908 (CPC) - Section 148Specific Relief Act, 1963 - Section 28(3)

Read judgment

High Courts02 May 2016Dismissed

Sher Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 2 RCRCriminal 47

Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 174A

Read judgment

High Courts02 May 2016Dismissed

Commissioner of C. Ex., Faridabad-II Vs Kapoor Lamp Shade Co.

Punjab And Haryana At Chandigarh · (2016) 337 ELT 14

Read judgment

High Courts02 May 2016Disposed Off

S.D. Adarsh Jain Kanya Maha Vidyalaya, Sadhaura & another Vs Rajat Kumar and Others

Punjab And Haryana At Chandigarh · (2016) 05 P&H CK 0317

Evidence Act, 1872 - Section 12, 13

Read judgment

High Courts02 May 2016Dismissed

Ram Singh (deceased) through LR Balbir Singh and another Vs Baldev Singh and others

Punjab And Haryana At Chandigarh · (2016) AIR(Punjab) 146 : (2016) 4 PLR 217

Specific Relief Act, 1963 - Section 34

Read judgment

High Courts02 May 2016Disposed Off

Gram Panchayat, Karasan, Tehsil Naraingarh Vs Ram Chander & Others

Punjab And Haryana At Chandigarh · (2016) 3 LawHerald 2014

Specific Relief Act, 1963 - Section 37

Read judgment

High Courts02 May 2016Allowed

Capt. Manoj Kumar Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2016) 3 SCT 704

Constitution of India, 1950 - Article 14, 16, 226

Read judgment

High Courts02 May 2016Allowed

Raj Kumar Vs Fatey Mohammad

Punjab And Haryana At Chandigarh · (2016) 3 PLR 544

Civil Procedure Code, 1908 (CPC) - Section 100

Read judgment

High Courts02 May 2016Dismissed

Sanjay Sharma Vs Employees Provident Funds Inspector, Jalandhar

Punjab And Haryana At Chandigarh · (2016) 151 FLR 202 : (2016) LabLR 1104 : (2016) 3 LLJ 260 : (2016) 4 LLN 533 : (2016) 5 RCRCriminal 880

Criminal Procedure Code, 1973 (CrPC) - Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14(1)

Read judgment

High Courts02 May 2016Dismissed

Mohinder Singh and another Vs General Public and others

Punjab And Haryana At Chandigarh · (2016) 2 LAR 578 : (2016) 3 PLR 301 : (2016) 3 RajdhaniLR 540

Hindu Adoptions and Maintenance Act, 1956 - Section 9(4)Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 41(6)(b)

Read judgment

High Courts02 May 2016Partly Allowed

Suneheri Vs Harbans Lal

Punjab And Haryana At Chandigarh · (2016) 05 P&H CK 0150

Read judgment

High Courts02 May 2016Disposed off

M/s Grewal Stone Crusher Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 3 PLR 535 : (2016) 3 RCRCivil 640

Constitution of India, 1950 — Article 14, 226Punjab Minor Minerals Concession Rules, 1964 — Rule 54-C(5)

Read judgment

High Courts02 May 2016Disposed Off

Tej Singh and Others Vs Chajju Singh and Others

Punjab And Haryana At Chandigarh · (2016) 2 PLJ 628 : (2016) 3 PLR 542 : (2016) 3 RCRCivil 630 : (2016) 2 RCRRent 110

Punjab Tenancy Act, 1887 — Section 59

Read judgment

High Courts29 Apr 2016Partly Allowed

Rinku Devi and others Vs Narinder Singh and others

Punjab And Haryana At Chandigarh · (2016) 4 PLR 436

Motor Vehicles Act, 1988 - Section 166

Read judgment

High Courts29 Apr 2016Dismissed

Jai Kumar and another Vs Amarjit Singh and another

Punjab And Haryana At Chandigarh · (2016) 04 P&H CK 0271

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17

Read judgment

High Courts29 Apr 2016Disposed Off

Amresh Upadhyay Vs Union of India and others

Punjab And Haryana At Chandigarh · (2016) LIC 4658 : (2016) 3 SCT 458

Constitution of India, 1950 - Article 14, 15(1), 16

Read judgment

High Courts29 Apr 2016Dismissed

Shilpa Jindal Vs Central Administrative Tribunal, Chandigarh Bench and others

Punjab And Haryana At Chandigarh · (2016) 3 SCT 486

Constitution of India, 1950 - Article 14, 16, 226

Read judgment

High Courts29 Apr 2016Allowed

Swaran Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 3 PLR 664

Constitution of India, 1950 - Article 226

Read judgment

High Courts29 Apr 2016Dismissed

Kimat Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2016) 4 RCRCivil 520

Haryana Urban Development Authority Act, 1977 - Section 17(4)

Read judgment