High Courts08 Jun 2017
Joti Rani @ Jyoti Rani and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0026
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 17 of 59
High Courts08 Jun 2017Disposed
Jatinder Vashisht Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts08 Jun 2017
Hemant and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0021
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts08 Jun 2017Dismissed
Bhagwati Parsad Vs State of U.T through S.S.P.,Chandigarh
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0012
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Secti
High Courts08 Jun 2017
Balwinder Kaur Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPunjab Panchayati Raj Act, 1994, Section 208(1)(k), Section 20(1)(O)
High Courts08 Jun 2017Allowed
Alam son of Harun Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0008
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 342, Se
High Courts08 Jun 2017Disposed
Anoop Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0003
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts07 Jun 2017
Navjot Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0031
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts07 Jun 2017
Dr. Anuradha Yadav Vs Dr. Amit Gupta
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0010
Hindu Marriage Act, 1955, Section 13(1)(IA), Section 13(1)(IB) - Divorce - Divorce
High Courts06 Jun 2017Dismissed
Vineet Kumar Vs Rekha Rani & ors.
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0061
Evidence Act, 1872, Section 65 - Cases in which secondary evidence relating to documents may be given
High Courts06 Jun 2017
Ramesh Chawla Vs Smt. Raj Rani @ Raj Karani
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0041
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007, Section 23, Section 24, Section 7
High Courts06 Jun 2017
Bimla Devi and another Vs Ashok Singh Jonpuria
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0013
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts06 Jun 2017Disposed Off
Jasdeep Singh Vs Parampal Singh Umranangal
Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 112
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15
High Courts05 Jun 2017
Joginder Singh Vs State of Punjab & another
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0025
Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesNegotiable Instruments Act, 1881, Section 147 - Offences to be compoundable
High Courts02 Jun 2017
State of Punjab and another Vs Poonam Malik and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0052
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts02 Jun 2017
Skynet Enclave Residents Welfare Association & another Vs Amritpal Singh & others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0050
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts02 Jun 2017Dismissed
Sandeep Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0047
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 34, Sec
High Courts02 Jun 2017
Raldu and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0040
High Courts02 Jun 2017
Pal Pabla and others Vs Gurnam Singh, Deputy Director, Directorate of Enforcement
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0032
Code of Criminal Procedure, 1973, Section 482, Section 173, Section 210 - Saving of inherent powers of High Court - Report of police officer on completion of Investigation
High Courts02 Jun 2017
Jaswinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0023
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 18, Section 18