High Courts02 Jun 2017
Gurmej Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0018
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 18 of 59
High Courts02 Jun 2017Dismissed
Dr. SK Singh Vs State of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0014
High Courts02 Jun 2017
Amrit Lal Vs Savitri and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0002
Code of Civil Procedure, 1908, Order 14Rule 5 -Evidence Act, 1872, Section 23 - Admissions in civil cases, when relevantLimitation Act
High Courts01 Jun 2017
M/s Sunder Marketing Associates Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0029
Constitution of India, Article 14, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts01 Jun 2017Disposed Off
Bikramjeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0007
Real Estate (Regulation and Development) Act, 2016 - Section 20
High Courts01 Jun 2017Allowed
Nirmal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 06 P&H CK 0005
High Courts31 May 2017Dismissed
Manmohan Maheshwari Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 183
Criminal Procedure Code, 1973 (CrPC) - Section 158, Section 438Penal Code, 1860 (IPC) - Section 409
High Courts31 May 2017Allowed
Ramandeep Singh @ Babbu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 116
Penal Code, 1860 (IPC) - Section 420, Section 465, Section 467, Section 468Punjab Travel Professional Regulation Act, 2014 - Section 13
High Courts31 May 2017Allowed
Krishan Vs Chattar Singh
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0021
Constitution of India, 1950 - Article 227
High Courts31 May 2017
Baldev Kaur and others Vs Om Parkash and others
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0016
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166(3), Section 166(3) - Special provisions as to payment of compensation on structu
High Courts30 May 2017Allowed
DAV College Trust and Management Society Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0024
High Courts30 May 2017Dismissed
Munsha Singh Vs State Bank of India
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0023
High Courts30 May 2017Disposed Off
Madhu Bala Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0011
High Courts26 May 2017
Raman Kumar Vs Jai Kant Jindal and others
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0066
Constitution of India, Article 227, Article 227 - Power of superintendence over all courts by the High Court - Power of superintendence over all courts by the High CourtCo
High Courts26 May 2017
Gajraj and anr Vs Ravi Kumar and ors
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0049
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts26 May 2017Dismissed
International Spirits and Wines Association of India Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0022
Haryana Liquor Licence Rules, 1970 - Rule 24(i-eeee)Punjab Excise Act, 1914 - Section 58(2)(e), Section 59
High Courts25 May 2017Allowed
Shri Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 3 SCT 160
Constitution of India, 1950 - Article 14, Article 16
High Courts24 May 2017Dismissed
Kuldeep Singh Malik (minor) though his father Ranbir Singh Malik Vs Union of India
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0045
Indian Medical Council on Graduate Medical Education Regulations, 1997 - Regulation 4(1)
High Courts23 May 2017Allowed
Smrity Vs Kurukshetra University, Kurukshetra
Punjab And Haryana At Chandigarh · (2017) 3 SCT 282
High Courts23 May 2017Dismissed
Chief Conservator Officer Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0040