High Courts01 Mar 2016Disposed off
Jasvir Singh Vs Presiding Officer and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 833
Punjab Panchayat Election Rules, 1994 — Rule 50 to 52Punjab State Election Commission Act, 1994 — Section 76, 89
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 136 of 186
High Courts01 Mar 2016Dismissed
Arjun Singh Vs Rattan Chand and Others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1435
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100
High Courts01 Mar 2016Disposed off
Megh Singh Vs Ashok Kumar
Punjab And Haryana At Chandigarh · (2016) 2 PLR 853
Civil Procedure Code, 1908 (CPC) — Order 37
High Courts01 Mar 2016Allowed
Nachattar Singh and another Vs M/s Puran Chand Vinod Kumar and another
Punjab And Haryana At Chandigarh · (2016) 2 PLR 851
Partnership Act, 1932 — Section 19, 22
High Courts01 Mar 2016Allowed
Ranjit Singh Vs Mukhtiar Kaur and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 850
Evidence Act, 1872 — Section 69Succession Act, 1925 — Section 63(c)
High Courts01 Mar 2016Dismissed
Kuldeep Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2016) LIC 1665 : (2016) 4 RSJ 243 : (2016) 3 SCT 178
Central Reserve Police Force Act, 1949 — Section 18
High Courts01 Mar 2016Disposed Off
Eco Tech Coal Industries Pvt. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0098
High Courts01 Mar 2016Allowed
Gurmeet Singh & another Vs Bharat Sanchar Nigam Limited & others
Punjab And Haryana At Chandigarh · (2016) 2 SCT 796
Constitution of India, 1950 — Article 14Junior Telecom Officer Recruitment Rules, 2001 — Clause (I) under Column 12 of the Schedule
High Courts01 Mar 2016Allowed
Dilawar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0060
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 304-B
High Courts01 Mar 2016Dismissed
New India Assurance Company Limited Vs Amanbir Kaur and others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1132 : (2016) 2 PLR 836 : (2016) 2 RCRCivil 909
Motor Vehicles Act, 1988 — Section 162
High Courts01 Mar 2016Disposed off
Jagroop Singh @ Roop Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 2 RCRCriminal 773
Criminal Procedure Code, 1973 (CrPC) — Section 489Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25
High Courts01 Mar 2016Dismissed
Principal, Sant Nishchal Singh Public School, Ladwa and others Vs Ashok Kumar and another
Punjab And Haryana At Chandigarh · (2016) LIC 1567
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25-F
High Courts01 Mar 2016Allowed
Parshotam Dass Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2016) 4 RSJ 215 : (2016) 2 SCT 207
Constitution of India, 1950 — Article 300A
High Courts01 Mar 2016Allowed
A.K. Janmeja Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1293 : (2016) 2 RCRCriminal 389
Penal Code, 1860 (IPC) — Section 306
High Courts29 Feb 2016Allowed
Rajni Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 5 RCRCriminal 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts29 Feb 2016Dismissed
Niranjani Devi Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 547
Constitution of India, 1950 - Article 226
High Courts29 Feb 2016Allowed
Rajni Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0455
Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 482Hindu Marriage Act, 1955 - Section 13-BPenal Code, 1860 (IPC) - Section 34, Section 406, Section 498-A, Section 506
High Courts29 Feb 2016Disposed Off
Amit Kaushik and Others Vs Monika Gaur and Others
Punjab And Haryana At Chandigarh · (2016) 5 ALLMR 1 : (2016) 2 HLR 124 : (2016) 2 LawHerald 1246 : (2016) 3 RCRCivil 79
Hindu Marriage Act, 1955 - Section 13, Section 9Penal Code, 1860 (IPC) - Section 406, Section 498A, Section 506Protection of Women From Domestic Violence Act, 2005 - Section 19, Section 20, Section 21, Section 22, Section 23
High Courts29 Feb 2016Allowed
Commissioner of Central Excise, Delhi-III Vs Maruti Suzuki India Ltd.
Punjab And Haryana At Chandigarh · (2016) 336 ELT 266
High Courts29 Feb 2016Dismissed
Ram Avtar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1732
Penal Code, 1860 (IPC) - Section 302