High Courts22 Apr 2016Partly Allowed
Satya Kaur and others Vs Harwinder Singh and others
Punjab And Haryana At Chandigarh · (2016) 04 P&H CK 0268
Motor Vehicles Act, 1988 - Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 106 of 186
High Courts22 Apr 2016Allowed
Jaswinder Singh Vs Munish Kumar
Punjab And Haryana At Chandigarh · (2016) 4 PLR 533
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Apr 2016Disposed Off
Nishar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 3 LawHerald 1899
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 307
High Courts22 Apr 2016Partly Allowed
Bharti Axa General Insurance Company Ltd. Vs Baljeet Kaur and others
Punjab And Haryana At Chandigarh · (2016) 3 LawHerald 2234
Motor Vehicles Act, 1988 - Section 166, 173
High Courts22 Apr 2016Disposed Off
Apurva Kalia Vs Harvinder Singh and others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1723
Motor Vehicles Act, 1988 - Section 166
High Courts22 Apr 2016Dismissed
Parminder Kaur @ Satinder Kaur Vs Punjab State Power Corporation Ltd. and others
Punjab And Haryana At Chandigarh · (2016) 4 PLR 518 : (2016) 3 PLR 762
Electricity Act, 2003 - Section 145Specific Relief Act, 1963 - Section 39
High Courts22 Apr 2016Allowed
Jaswant Singh Vs Major Singh
Punjab And Haryana At Chandigarh · (2016) 3 RCRCivil 889
Civil Procedure Code, 1908 (CPC) - Order 17, 18
High Courts22 Apr 2016Disposed Off
Gurmaninder Singh Vs Jagir Singh
Punjab And Haryana At Chandigarh · (2016) 04 P&H CK 0190
High Courts22 Apr 2016Partly Allowed
M/s Sadhu Ram and Sons Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3043 : (2016) 3 PLR 654
Contract Act, 1872 - Section 73
High Courts22 Apr 2016Dismissed
The State of Punjab Vs Parbhat Chand Aggarwal
Punjab And Haryana At Chandigarh · (2016) 3 PLR 650
Civil Procedure Code, 1908 (CPC) - Section 100Punjab Municipal Corporation Act, 1976 - Section 12(A)(1), 12(iii) 91
High Courts22 Apr 2016Dismissed
Asha Gambhir Vs Ghanshyam Dass Gambhir
Punjab And Haryana At Chandigarh · (2016) AIR(Punjab) 183 : (2016) 1 RajdhaniLR 670
High Courts22 Apr 2016Dismissed
Joginder Singh Vs Ramu
Punjab And Haryana At Chandigarh · (2016) 4 CivCC 19 : (2016) 4 ICC 847 : (2016) 4 LawHerald 3048 : (2016) 3 PLR 655
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 39
High Courts22 Apr 2016Disposed Off
Chain Singh Vs Hardeep Kaur
Punjab And Haryana At Chandigarh · (2016) 3 PLR 700 : (2017) 1 RCRCivil 232
Hindu Adoptions and Maintenance Act, 1956 - Section 19
High Courts22 Apr 2016Disposed Off
Avtar Singh Vs Amarjit Singh and others
Punjab And Haryana At Chandigarh · (2016) 1 RentLR 573
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Penal Code, 1860 (IPC) - Section 151
High Courts22 Apr 2016Dismissed
Hafiz Abdul Hameed Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 4 PLR 551 : (2016) 3 RCRCivil 56
Punjab Wakf Regulations, 1996 — Regulation 30Waqf Act, 1995 — Section 112, 112(2), 24, 30, 53
High Courts22 Apr 2016Partly Allowed
Devi Lal Vs Paramjit Singh and Others
Punjab And Haryana At Chandigarh · (2016) 2 ACC 939 : (2017) ACJ 1205 : (2016) 2 LawHerald 1823 : (2017) 1 RCRCivil 140 : (2016) 2 TAC 642
High Courts22 Apr 2016Allowed
M/s. Rakesh Oswal Hosiery Mills Pvt. Ltd. Vs M/s. Jain Rubber and Foam Mills and others
Punjab And Haryana At Chandigarh · (2016) 4 BC 344 : (2017) 1 CivCC 177 : (2016) 4 CriCC 597 : (2017) 1 DCR 168 : (2017) 1 NIJ 223 : (2016) 3 RCRCivil 214 : (2016) 3 RCRCriminal 235
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1)Negotiable Instruments Act, 1881 (NI) — Section 142
High Courts22 Apr 2016Disposed off
Jagdeep Singh alias Jaggi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) ALLMRCri 446 : (2016) 2 RCRCriminal 906
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts22 Apr 2016Dismissed
Baldev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 2 SCT 48
Constitution of India, 1950 - Article 226
High Courts21 Apr 2016Allowed
Abdul Rajak Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 SCT 561
Constitution of India, 1950 — Article 14, 16