High Courts22 Dec 2017Disposed
Salaudeen and others Vs H.V.P.N.L. and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0032
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 1 of 59
High Courts22 Dec 2017Allowed
R.K.Aggarwal Vs U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0025
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Code of Criminal Procedure, 1973, Section 439 -
High Courts22 Dec 2017
Manoj Kumar Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0021
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A
High Courts22 Dec 2017
Bhupinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0010
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3, Section 18, Section 3(1)(x) - Punishments for offences of atrocities - Section 438
High Courts21 Dec 2017Allowed
Vikram Singh @ Gopi Vs State of U.T. Chandigarh and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0039
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 354, Section 354A,
High Courts21 Dec 2017Allowed
Ujjwal Sharma and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0038
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,
High Courts21 Dec 2017Dismissed
M. Sukumar Reddy and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0017
Code of Criminal Procedure, 1973, Section 482, Section 357 - Saving of inherent powers of High Court - Order to pay compensationIndian Penal Code, 1860,
High Courts21 Dec 2017Dismissed
Dr. B.M. Abrol Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0009
Haryana Urban Development Authority Act, 1977, Section 30(2)
High Courts20 Dec 2017Disposed
Ramesh Kumar and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0029
Punjab Regional and Town Planning and Development Act, 1995, Section 45(3)
High Courts20 Dec 2017Allowed
Rajeev Soni and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0027
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts20 Dec 2017Allowed
Prabhdeep Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts20 Dec 2017Dismissed
MUKESH SALUJA Vs TEJINDER SINGH
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0023
Code of Criminal Procedure, 1973, Section 482, Section 407 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appealsIndian Penal Code,
High Courts20 Dec 2017Disposed
M/s Tirupati Paddy Products Vs State Bank of India
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0019
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Dec 2017Allowed
Sardar Masih Bhatti and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0033
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts19 Dec 2017Allowed
Ankit Kumar Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0004
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 363, Section 366A - Punis
High Courts19 Dec 2017Allowed
Amritpal Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0003
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 376, Section 363,
High Courts18 Dec 2017Allowed
Sukhwinder Singh @ Sammi and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0036
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 324,
High Courts18 Dec 2017Allowed
Sukhpal Singh @ Sukhu Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0035
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 376, Section 506,
High Courts18 Dec 2017Allowed
Kulwant Kaur Vs State of Punjab & others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0016
High Courts16 Dec 2017Allowed
Khem Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 12 P&H CK 0015
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 379 - Punishment for theft