High Courts15 Sept 2016Allowed
Karam Pal Vs Hari Singh @ Dhangad
Punjab And Haryana At Chandigarh · (2017) 1 PLR 858
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2016
3,701 judgments · page 34 of 186
High Courts15 Sept 2016Allowed
Fusion Retail Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) ACD 299 : (2017) 1 NIJ 71
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 Sept 2016Allowed
M/s Fusion Retail Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 3 DCR 217
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts14 Sept 2016Allowed
Ranjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 RCRCriminal 727
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts14 Sept 2016Allowed
Balwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 RCRCriminal 699
Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(c)
High Courts14 Sept 2016Disposed Off
G.P. Kotyal @ Kottiyal Vs Jindal Udyog
Punjab And Haryana At Chandigarh · (2017) 2 AICLR 34 : (2017) ALLMRCri 40 : (2017) 2 BC 601 : (2017) 1 CriCC 684 : (2017) 1 JCC 24 : (2017) 1 NIJ 660 : (2017) 1 RCRCivil 63 : (2016) 4 RCRCriminal 723
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2016Dismissed
State of Haryana Vs Neelam Rani
Punjab And Haryana At Chandigarh · (2016) 4 SCT 430
Limitation Act, 1963 — Section 5
High Courts14 Sept 2016Disposed Off
National Insurance Company Ltd. - Appellant @HASH Smt. Laxmi Devi and Others
Punjab And Haryana At Chandigarh · (2016) AAC 2311 : (2017) 1 RCRCivil 915
Motor Vehicles Act, 1988 - Section 166, Section 168
High Courts14 Sept 2016Disposed Off
Malwa Industrial and Marketing Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 RCRCivil 803
Contempt of Courts Act, 1971 — Section 12
High Courts14 Sept 2016Disposed Off
Kamlesh Vs Vijay Laxmi
Punjab And Haryana At Chandigarh · (2016) 2 RentLR 514
High Courts14 Sept 2016Dismissed
Nawab Vs State of Haryana
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3187
Civil Procedure Code, 1908 (CPC) — Section 319Penal Code, 1860 (IPC) — Section 302
High Courts14 Sept 2016Disposed Off
New India Assurance Company Limited Vs Ruby
Punjab And Haryana At Chandigarh · (2017) 1 PLR 728
Motor Vehicles Act, 1988 - Section 166
High Courts14 Sept 2016Allowed
Mahabir Vs Suman
Punjab And Haryana At Chandigarh · (2017) 1 PLR 823
Contract Act, 1872 - Section 23Guardians And Wards Act, 1890 - Section 25
High Courts14 Sept 2016Dismissed
Dr. Amit Kumar Shrivastav Vs Central Administrative Tribunal
Punjab And Haryana At Chandigarh · (2017) 1 PLR 720
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Allowed
Smt. Sukhwinder Kaur Vs Punjab National Bank
Punjab And Haryana At Chandigarh · (2017) 1 PLR 819
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Dismissed
K.R. Mangalam School Vs Master Manit Thakran
Punjab And Haryana At Chandigarh · (2017) 1 PLR 729 : (2017) 1 PLR 221
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Haryana School Education Act, 1995 - Section 22
High Courts14 Sept 2016Dismissed
M/s. ICOMM Tele Limited Vs Punjab State Water Supply and Sewerage Board
Punjab And Haryana At Chandigarh · (2017) 1 PLR 721
Constitution of India, 1950 - Article 226
High Courts14 Sept 2016Dismissed
Pankaj Jain Vs Amrish Bansal
Punjab And Haryana At Chandigarh · (2016) 09 P&H CK 0025
High Courts14 Sept 2016Disposed Off
Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2016) 4 LawHerald 3137 : (2017) 2 RCRCriminal 108
Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 - Section 3(1)(d)
High Courts14 Sept 2016Disposed Off
Parent's Welfare Association Vs Central Board of Secondary Education
Punjab And Haryana At Chandigarh · (2017) 1 SCT 707
Constitution of India, 1950 - Article 14, Article 226Haryana School Education Rules, 2003 - Rule 158