High Courts05 Oct 2016Disposed Off
Akash Vs D.R.O.-cum-Land Acquisition Collector
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3268 : (2017) 1 RCRCivil 658
Land Acquisition Act, 1894 - Section 23
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 24 of 186
High Courts05 Oct 2016Partly Allowed
Guravtar Singh Vs Surjit Singh
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3610
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2
High Courts05 Oct 2016Allowed
Phool Singh Vs Smt. Kamla
Punjab And Haryana At Chandigarh · (2017) 1 ICC 194 : (2016) 4 LawHerald 3441
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 3
High Courts05 Oct 2016Dismissed
Gurcharan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 1 AICLR 169 : (2016) 4 LawHerald 3477
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, Section 25A, Section 37, Section 61, Section 85
High Courts05 Oct 2016Allowed
Harminder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 SCT 845
High Courts05 Oct 2016Dismissed
Roop Chand Vs Sukhdev Chand
Punjab And Haryana At Chandigarh · (2017) 2 PLR 254
High Courts05 Oct 2016Dismissed
Talab Masih (deceased) through LR Vs Raj Kaur
Punjab And Haryana At Chandigarh · (2017) 2 PLR 262
Specific Relief Act, 1963 - Section 20
High Courts05 Oct 2016Allowed
Shalimar Estates Private Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3270
Haryana Development and Regulation of Urban Areas Act, 1975 - Section 2(o)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 - Section 4Punjab Scheduled Roads and Controlled Areas Restriction
High Courts05 Oct 2016Disposed Off
Satnam Singh Vs Gursher Singh
Punjab And Haryana At Chandigarh · (2017) 1 ICC 882 : (2016) 4 LawHerald 3337
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 - Section 38
High Courts05 Oct 2016Allowed
Sohan Lal Vs Ved Kumari
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3324 : (2017) 1 RCRCivil 1027
Civil Procedure Code, 1908 (CPC) - Section 100, Section 97(1)Haryana Co-operative Societies Act, 1984 - Section 102Punjab Courts Act, 1918 - Section 41
High Courts05 Oct 2016Dismissed
Kuldeep Singh Vs Smt. Ram Pyari
Punjab And Haryana At Chandigarh · (2017) 1 ICC 878 : (2016) 4 LawHerald 3319
Specific Relief Act, 1963 - Section 34, Section 38
High Courts05 Oct 2016Allowed
Mukhtiar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3635
Punjab Civil Services Rules (Volume II) - Rule 4.2, Rule 5.3
High Courts04 Oct 2016Disposed Off
Kuldeep Singh Vs Central Information Commission
Punjab And Haryana At Chandigarh · (2016) 3 LAR 632 : (2016) 4 LawHerald 3389 : (2017) 1 PLJ 215 : (2017) 1 RCRCivil 293
Right to Information Act, 2005 — Clause 8(1)(e)
High Courts04 Oct 2016Dismissed
Hakam Singh and Others - Petitioners @HASH State of Punjab and Others
Punjab And Haryana At Chandigarh · (2017) 2 PLR 276 : (2017) 1 SCT 234
Constitution of India, 1950 - Article 14, Article 226
High Courts04 Oct 2016Allowed
M/s Outdoor Communication, New Delhi - Petitioner @HASH State of Punjab and Others
Punjab And Haryana At Chandigarh · (2016) 4 PLR 758 : (2017) 1 RCRCivil 783
High Courts04 Oct 2016Dismissed
Amar Singh s/o Boor Singh now deceased through his Lrs. - Petitioner @HASH Pritam Singh and Others
Punjab And Haryana At Chandigarh · (2017) 1 ICC 472 : (2016) 4 LawHerald 3384 : (2017) 1 RCRCivil 320
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 6 Rule 17
High Courts04 Oct 2016Dismissed
Tejinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 1 SCT 308
Constitution of India, 1950 - Article 14, Article 226, Article 226
High Courts04 Oct 2016Allowed
Baldev Singh Saini Vs Haryana State Federation of Consumers
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3613 : (2017) 2 PLR 366
Constitution of India, 1950 - Article 226
High Courts04 Oct 2016Allowed
Kuldeep Singh alias Pardesi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3483
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 25
High Courts04 Oct 2016Allowed
Sushila Kaur Vs Union of India
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3445
Railways Act, 1989 - Section 123(C)(2), Section 124A