High Courts03 Nov 2016Allowed
Pritam Vs Ramesh Gupta
Punjab And Haryana At Chandigarh · (2017) ACD 338 : (2017) 1 NIJ 161
Negotiable Instruments Act, 1881 (NI) - Section 138
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 17 of 186
High Courts03 Nov 2016Dismissed
Joginder Pal Vs Joginder Singh
Punjab And Haryana At Chandigarh · (2016) 11 P&H CK 0005
Specific Relief Act, 1963 - Section 20
High Courts27 Oct 2016Dismissed
Reliance Infrastructure Ltd. - Petitioner @HASH Haryana Power Generation Corporation Ltd.
Punjab And Haryana At Chandigarh · (2016) 6 ArbiLR 480 : (2017) 2 RAJ 480 : (2017) 1 RCRCivil 482
Arbitration and Conciliation Act, 1996 - Section 11(5)
High Courts27 Oct 2016Disposed Off
Karan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 1 RSJ 124 : (2017) 1 SCT 381
Haryana Civil Services (Assured Career Progression) Rules, 1998 - Rule 16
High Courts27 Oct 2016Allowed
Ram Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3533 : (2017) 1 PLJ 13
Land Acquisition Act, 1894 - Section 18, Section 28A
High Courts27 Oct 2016Allowed
Parsin Kaur Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3529 : (2017) 1 PLJ 10
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 3, Section 151
High Courts27 Oct 2016Dismissed
M/s Capital Dyeing Company Vs The Regional Provident Fund Commissioner, Ludhiana
Punjab And Haryana At Chandigarh · (2017) LabLR 39 : (2017) LIC 1687 : (2017) 1 LLJ 343 : (2017) 1 LLN 783
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1(3)(b), Section 7A
High Courts27 Oct 2016Allowed
Satnam Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 125
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts27 Oct 2016Allowed
Surender Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3672 : (2017) 2 RCRCivil 586
Punjab Land Revenue (Lambardari) Rules, 1908 - Rule 15
High Courts27 Oct 2016Disposed Off
Maruti Suzuki India Limited Vs Union of India
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3695 : (2017) 2 RSJ 312 : (2017) 1 SCT 625
Employees State Insurance Act, 1948 - Section 45A
High Courts27 Oct 2016Disposed Off
Smt. Bohti Vs Smt. Bhateri
Punjab And Haryana At Chandigarh · (2017) 1 HLR 43
Civil Procedure Code, 1908 (CPC) - Section 100Registration Act, 1908 - Section 17
High Courts27 Oct 2016Disposed Off
Kulwant Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2017) 1 HLR 55
Civil Procedure Code, 1908 (CPC) - Section 100Succession Act, 1925 - Section 57(c), Section 69
High Courts26 Oct 2016Allowed
Lal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 1 SCT 464
High Courts26 Oct 2016Dismissed
Gurbir Singh Sandhu Vs Jagmohan Singh
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3615
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts26 Oct 2016Dismissed
Tejbir Vs Anita
Punjab And Haryana At Chandigarh · (2017) 1 HLR 131 : (2016) 4 LawHerald 3579
Hindu Marriage Act, 1955 - Section 24
High Courts26 Oct 2016Allowed
Natha Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3560 : (2017) 2 RCRCivil 86
Constitution of India, 1950 - Article 226Punjab Land Revenue (Lambardari) Rules, 1908 - Rule 16
High Courts26 Oct 2016Dismissed
Rajeev Singla Vs Manjit Singh
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3556
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts26 Oct 2016Disposed Off
Balbir Kaur Vs District Magistrate-cum-Appellate Authority
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3542 : (2017) 1 PLJ 16 : (2017) 2 PLR 724 : (2017) 1 RCRCivil 829 : (2017) 1 RCRCriminal 646
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 - Section 16, Section 22
High Courts26 Oct 2016Dismissed
Narender Vs Vikram Electric Equipment Private Limited
Punjab And Haryana At Chandigarh · (2017) 1 ICC 306 : (2016) 4 LawHerald 3580 : (2017) 2 PLR 729
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1A
High Courts26 Oct 2016Partly Allowed
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3707