COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2016

3,701 judgments · page 165 of 186

High Courts25 Jan 2016Dismissed

M/s. S.K. Traders and Anr. Vs M/s. RFH Solutions Pvt. Limited and Anr.

Punjab And Haryana At Chandigarh · (2016) ACD 238 : (2016) 2 RCRCivil 756 : (2016) 2 RCRCriminal 679

Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138, 147

High Courts25 Jan 2016Dismissed

Vikas Verma Vs Harpreet Kaur

Punjab And Haryana At Chandigarh · (2016) 1 LawHerald 688

Hindu Marriage Act, 1955 — Section 13B

High Courts25 Jan 2016Dismissed

Usha and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2016) 1 LAR 711 : (2016) 1 LawHerald 742 : (2016) 2 RCRCivil 807

Haryana Evacuee Properties (Management and Disposal) Rules, 2011 — Rule 8

High Courts22 Jan 2016Allowed

Rajiv Malhotra Vs Sanjay Malhotra and Others

Punjab And Haryana At Chandigarh · (2016) 6 ArbiLR 18 : (2016) 2 PLR 734

Arbitration and Conciliation Act, 1996 - Section 8, Section 8(1)Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 227

High Courts22 Jan 2016Dismissed

Simarjit Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 3 RCRCriminal 781

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 304B, 306

High Courts22 Jan 2016Allowed

Surender Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2016) 3 RCRCriminal 775

Criminal Procedure Code, 1973 (CrPC) - Section 302(9), 320, 482Penal Code, 1860 (IPC) - Section 324, 354, 506

High Courts22 Jan 2016Allowed

Ranbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 3 RCRCriminal 773

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401, 482Penal Code, 1860 (IPC) - Section 498A

High Courts22 Jan 2016Disposed Off

Joginder Pal Vs Fullerton India Credit Co. Ltd.

Punjab And Haryana At Chandigarh · (2017) ACD 347 : (2017) 2 BC 262 : (2016) 2 LAR 529 : (2017) 1 NIJ 238 : (2016) 4 RCRCivil 39 : (2016) 4 RCRCriminal 111

High Courts22 Jan 2016Dismissed

Rano Vs The Appellate Tribunal and Others

Punjab And Haryana At Chandigarh · (2016) 2 PLR 599 : (2016) 4 RCRCriminal 669

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68F(2)

High Courts22 Jan 2016Allowed

Gurjot Singh Vs Union of India and another.

Punjab And Haryana At Chandigarh · (2016) 2 PLR 658 : (2016) 3 RCRCivil 736

Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 12

High Courts22 Jan 2016Dismissed

Kashmir Kaur Vs Baj Singh and Others

Punjab And Haryana At Chandigarh · (2016) 2 PLR 738

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65

High Courts22 Jan 2016Dismissed

K.R. Garg Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 5 RCRCivil 981

High Courts22 Jan 2016Allowed

Subhash Mahajan Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0296

Constitution of India, 1950 - Article 14, Article 16

High Courts22 Jan 2016Dismissed

M/s Delhi Towers Limited and others Vs Jai Chand

Punjab And Haryana At Chandigarh · (2016) 01 P&H CK 0239

Specific Relief Act, 1963 — Section 41

High Courts22 Jan 2016Allowed

Tej Singh Vs Krishan and others

Punjab And Haryana At Chandigarh · (2016) AAC 882

Motor Vehicles Act, 1988 — Section 166

High Courts22 Jan 2016Dismissed

Kawaljit Singh Vs Union of India and others

Punjab And Haryana At Chandigarh · (2016) 2 SCT 355 : (2016) 6 SLR 36

Constitution of India, 1950 — Article 14, 226

High Courts22 Jan 2016Allowed

Punjab State Civil Supplies Corporation Ltd. (PUNSUP) and another Vs Shri Raja Ram and ors.

Punjab And Haryana At Chandigarh · (2016) 2 PLR 266

Arbitration and Conciliation Act, 1996 — Section 34

High Courts22 Jan 2016Dismissed

Pushpinder Singh Vs Rajiv Prasher and others

Punjab And Haryana At Chandigarh · (2016) 2 PLR 160

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts22 Jan 2016Dismissed

Ajit Singh Vs Presiding Officer-cum-Sub Divisional Officer, Election Tribunal (Panchayat Elections), Bathinda and others

Punjab And Haryana At Chandigarh · (2016) 2 PLR 137

Punjab Panchayat Election Rules, 1994 — Rule 33(C)

High Courts22 Jan 2016Disposed off

Sucha Singh Sandhu Vs Appellate Tribunal and others

Punjab And Haryana At Chandigarh · (2016) 2 CivCC 428 : (2016) 2 HLR 166 : (2016) 3 LawHerald 2171 : (2016) 2 PLR 228 : (2016) 2 RCRCivil 911

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 6(1)