High Courts24 Feb 2016Dismissed
Bikram Tandon Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1519
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 141 of 186
High Courts24 Feb 2016Dismissed
Sanjay Jain Vs Rajni
Punjab And Haryana At Chandigarh · (2016) 4 CivCC 267 : (2016) 2 HLR 254 : (2016) 2 LawHerald 1508 : (2016) 3 RCRCivil 820
Hindu Marriage Act, 1955 — Section 13
High Courts24 Feb 2016Allowed
Eshbeen Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2017) 1 LAR 116 : (2016) 2 PLR 631 : (2016) 4 RCRCivil 673
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47-A(3)
High Courts24 Feb 2016Dismissed
Amit Sharma Vs Bimla Devi and another
Punjab And Haryana At Chandigarh · (2016) 162 AIC 609 : (2016) 3 LawHerald 2634 : (2016) 2 PLR 610
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1)
High Courts24 Feb 2016Allowed
Daljit Kaur and Others Vs Gurdeep Singh
Punjab And Haryana At Chandigarh · (2016) 2 PLR 609
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 68, 69
High Courts24 Feb 2016Dismissed
Gian Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0270
Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 428Penal Code, 1860 (IPC) - Section 279, Section 304-A, Section 427
High Courts24 Feb 2016Dismissed
Jindal Steel and Power Limited Vs The Commissioner of Income Tax, Hissar and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0248
Constitution of India, 1950 - Article 226, Article 32Income Tax Act, 1961 - Section 143(3), Section 147, Section 148, Section 23, Section 24, Section 253(1), Section 263, Section 80IA, Section 80IB
High Courts24 Feb 2016Disposed off
Swaran Jyoti, EWS Cooperative Group Housing Society Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0237
Haryana Urban Development Authority Act, 1977 - Section 30
High Courts24 Feb 2016Dismissed
Bally Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0236
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, Section 29, Section 3, Section 36-A, Section 61Prevention of Money-Laundering Act, 2002 - Section 19, Section 3, Section 4, Section 45, Section 45 (1), Section 65, Sect
High Courts24 Feb 2016Allowed
Union Territory, Chandigarh and Others Vs Pardeep Kumar and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0231
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 19(1)Penal Code, 1860 (IPC) - Section 148, Section 149, Section 307, Section 323, Section 34, Section 394, Section 395, Section 506
High Courts24 Feb 2016Dismissed
Bhagwati Nigah Gram Udyog Mandal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2016) 02 P&H CK 0229
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 151Constitution of India, 1950 - Article 226
High Courts24 Feb 2016Dismissed
Harjinder Singh Vs Sunita Heer
Punjab And Haryana At Chandigarh · (2016) 1 LAR 558
Hindu Marriage Act, 1955 - Section 13
High Courts24 Feb 2016Allowed
Sunil Sukhija Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 555
Constitution of India, 1950 — Article 226
High Courts24 Feb 2016Dismissed
Inderpal Singh Vs Harmel Singh and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 545 : (2016) 4 RCRCivil 735
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 47(i)
High Courts24 Feb 2016Dismissed
Avtar Singh Vs M/s Haryana Wheel Tyres Private Limited and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 544
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Feb 2016Allowed
Maya Kaur and Others Vs The Presiding Officer, Election Tribunal-cum-SDM, Malerkotla and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 543 : (2016) 4 RCRCivil 1014
Constitution of India, 1950 — Article 227Punjab Panchayat Election Rules, 1994 — Rule 33
High Courts24 Feb 2016Allowed
Tejinder Singh Vs Harvinder Singh and Others
Punjab And Haryana At Chandigarh · (2016) 2 PLR 782
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 28
High Courts24 Feb 2016Allowed
Budhan Singh Vs Parshottam Singh and Others
Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1599
Civil Procedure Code, 1908 (CPC) - Section 80Evidence Act, 1872 - Section 115, Section 80Land Acquisition Act, 1894 - Section 4, Section 6
High Courts24 Feb 2016Dismissed
Roshni Vs Union Of India
Punjab And Haryana At Chandigarh · (2016) 2 PLR 411 : (2016) 4 RSJ 156 : (2016) 2 SCT 756
Railway Services (Pension) Rules, 1993 — Rule 18, 75
High Courts24 Feb 2016Allowed
Dhani Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 883 : (2016) 5 RCRCriminal 399
Penal Code, 1860 (IPC) — Section 471