COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 10 of 59

High Courts18 Sept 2017Disposed

Baljit Kaur & others Vs State of Punjab & another

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0005

Code of Criminal Procedure, 1973, Section 482, Section 319 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be guilty of offence

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High Courts18 Sept 2017Disposed

Amrik Singh and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0002

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Sec

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High Courts15 Sept 2017Allowed

Kamaljit Kaur @ Kamla Devi & Anr. Vs State of Haryana & Anr.

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal

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High Courts14 Sept 2017Allowed

Randhir Singh @ Pinku and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0042

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 148,

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High Courts14 Sept 2017Allowed

Pardeep Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0032

Indian Penal Code, 1860, Section 34, Section 307, Section 323, Section 506 - Acts done by several persons in furtherance of common intention - Attempt

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High Courts12 Sept 2017Disposed

Jaspal Singh Tiwana and another Vs Mohinder Singh Sandhu and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0019

Code of Civil Procedure, 1908, Order 18Rule 4, Order 13Rule 4, Order 7Rule 17, Order 13Rule 5,

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High Courts11 Sept 2017Dismissed

Shakuntla Devi Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0047

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High Courts08 Sept 2017Allowed

Smt. Ritu and others Vs Kuljeet and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0051

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High Courts08 Sept 2017Dismissed

Smt. Babita Devi and others Vs Pawan Kumar and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0050

Code of Civil Procedure, 1908, Section 151, Section 152, Section 153 -Motor Vehicle Act, 1988, Section 169

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High Courts08 Sept 2017Dismissed

Major Singh and others Vs Harnek Singh and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0027

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts07 Sept 2017Dismissed

Vijay Pal Singh Vs Union of India and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0058

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High Courts07 Sept 2017Allowed

Ravinder Singh and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0044

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3

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High Courts07 Sept 2017Disposed

Kamlesh Devi and another Vs Union of India and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0022

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts07 Sept 2017

Balwan Singh and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0006

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High Courts06 Sept 2017Allowed

Sanjay Sinha Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0046

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406 - Husba

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High Courts06 Sept 2017Allowed

Pawan Kumar Vs Labour Commissioner, Haryana and another

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0033

Industrial Disputes Act, 1947, Section 33(2)(b) - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings

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High Courts06 Sept 2017Dismissed

M/s India Lease Development Ltd. Vs Rajnish Behl and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0025

Code of Civil Procedure, 1908, Order 9Rule 13, Section 96 - Appeal from original decree

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High Courts06 Sept 2017

AJIT SINGH Vs RAJINDER SINGH AND ORS

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0007

Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certa

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High Courts06 Sept 2017

Amar Chand Sharma and another Vs The Presiding Officer-cum-District Magistrate-cum-Chairman and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0001

Hindu Succession Act, 1956, Section 8 - General rules of succession in the case of malesMaintenance And Welfare Of Parents And Senior Citizens Act, 2007, Section 4,

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High Courts05 Sept 2017

Smt. Santro Devi and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0052

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