COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 19 of 59

High Courts23 May 2017Allowed

Kulwant Singh Vs Central Bureau of Investigation

Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 174

Arms Act, 1959 - Section 25, Section 27, Section 54, Section 59Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120-B, Section 148, Section 149, Section 302, Section 307

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High Courts22 May 2017

Gurpreet Singh Vs Gurinder Singh and others

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0050

Code of Civil Procedure, 1908, Section 100 - Second appealSpecific Relief Act, 1963, Section 20 - Discretion as to decreeing specific performance

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High Courts19 May 2017Dismissed

Ishwar Chand Jain Vs Punjab & Haryana High Court (Admn. Side) & others

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0056

Constitution of India, Article 14, Article 19 (1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of c

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High Courts19 May 2017Disposed Off

Monika Goyal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 3 SCT 283

Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 2 (b)Transfer of Property Act, 1882 - Section 3

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High Courts19 May 2017Disposed Off

Joginder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 3 SCT 295

Constitution of India, 1950 - Article 226, Article 227

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High Courts19 May 2017Disposed Off

Bhupinder Singh @ Bhinda Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0002

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22

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High Courts18 May 2017Allowed

Bhola Nath Maurya Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0042

Industrial Disputes Act, 1947 - Section 2(K)

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High Courts18 May 2017Disposed Off

Sahil Khurana Vs Managing Director Uttar Haryana Bijli Vitran Nigam Ltd.

Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 415

Electricity Act, 2003 - Section 26, Section 35

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High Courts17 May 2017Dismissed

Kuldeep Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0044

University Grants Commission Act, 1956 - Section 3

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High Courts17 May 2017Allowed

Rupinder Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 3 SCT 173

Constitution of India, 1950 - Article 14, Article 16, Article 226, Article 39Punjab Ad Hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees Welfare Act, 2016 - Section 3, Section 4

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High Courts16 May 2017Allowed

Sandeep Kumar Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0069

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High Courts16 May 2017Allowed

Gurmeet Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 3 RCRCriminal 300

Criminal Procedure Code, 1973 (CrPC) - Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15

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High Courts16 May 2017Disposed Off

Vipin Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 3 SCT 218

Constitution of India, 1950 - Article 14, Article 16, Article 226

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High Courts15 May 2017Allowed

Aarti Kataria Vs Haryana Urban Development Authority

Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 414

Haryana Urban Development Authority Act, 1977 - Section 17

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High Courts12 May 2017Dismissed

Rohtash Kumar Vs Financial Commissioner Haryana and others

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0067

Limitation Act, 1963, Article 137, Article 136 -Punjab Security of Land Tenures Act, 1953, Section 14A

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High Courts12 May 2017

Mohinder Singh Vs Deputy Commissioner-cum-Commissioner and others

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0062

Punjab Tenancy Act, 1887, Section 4(5) -Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973, Section 5, Section 7,

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High Courts12 May 2017

Manju Rani and another Vs Haryana Public Service Commission and others

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0060

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts12 May 2017Disposed Off

Teja Singh Vs Punjab State Power Corporation Limited

Punjab And Haryana At Chandigarh · (2017) 3 SCT 171

Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 14, Article 226, Article 39

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High Courts11 May 2017

Paramjit Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0065

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts11 May 2017

Panipat Institute of Engineering and Technology & Ors Vs The State of Haryana & Ors

Punjab And Haryana At Chandigarh · (2017) 05 P&H CK 0064

All India Council for Technical Education (Norms and Guidelines for Fees and Guidelines for Admission in Professional Colleges) Regulations, 1994, Regulation 8(2)

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