High Courts07 Apr 2017Dismissed
Sunita Rani Vs Saroj Kamra
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0018
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 24 of 59
High Courts07 Apr 2017Disposed Off
Babu Lal Vs Sodagarmal
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 235
Civil Procedure Code, 1908 (CPC) - Order 16
High Courts07 Apr 2017Disposed Off
Sakinder Kaur Vs Bahadur Singh
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0006
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 3
High Courts07 Apr 2017Disposed Off
Narinder Gupta Vs Nishu Bala
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0005
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2
High Courts06 Apr 2017Disposed
Sangeeta Sachdeva Vs Tushant Bhayana
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0073
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 12 - Voidable marriages
High Courts06 Apr 2017
Rajesh Kumar Sharma Vs The Chief Information Commissioner and others
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0070
Right to Information Act, 2005, Section 19, Section 20, Section 18, Section 4(1) - Appeal - Penalties - Power and functions of information Commissions - Ob
High Courts06 Apr 2017Disposed
Malkiat Singh Vs The New India Assurance Company Ltd. Divisional Office
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0067
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Apr 2017Dismissed
Akhil Garg Vs Chanan Singh
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 317
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Section 151
High Courts06 Apr 2017Allowed
Kiran Bala Vs Surinder Sharma
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 310
Civil Procedure Code, 1908 (CPC) - Order 17 Rule 1
High Courts06 Apr 2017Dismissed
Charanjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 3 SCT 236
Constitution of India, 1950 - Article 14, Article 16(1)
High Courts06 Apr 2017Dismissed
Vijay Kumar Aggarwal Vs Manjinder Singh
Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1135
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 - Section 13-B
High Courts06 Apr 2017Disposed Off
Geeta Rani Vs Joginder Singh
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 33
Civil Procedure Code, 1908 (CPC) - Section 24Hindu Marriage Act, 1955 - Section 13
High Courts06 Apr 2017Dismissed
Balwant Singh @ Gola Singh Vs Balwant and others
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0021
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 18Rule 3A
High Courts06 Apr 2017Disposed Off
Gurmej Singh Sokhi Vs Chuni Lal
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0016
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 85
High Courts06 Apr 2017Dismissed
Jammu and Kashmir Bank Limited Vs Amrit Pal Singh
Punjab And Haryana At Chandigarh · (2017) 1 RCRRent 545
East Punjab Urban Rent Restriction Act, 1949 - Section 13(3)(iv), Section 15
High Courts05 Apr 2017Dismissed
Jatinder Parkash Goyal Vs Rajpal And Another
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0081
Specific Relief Act, 1963 — Section 41, 41(h)Code Of Civil Procedure, 1908 — Section 100
High Courts05 Apr 2017Allowed
Surinder Kaur Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0078
Constitution of India, Article 226, Article 27 - Power of High Courts to Issue certain writs - Freedom as to payment of taxes for promotion of any particular religionMaint
High Courts05 Apr 2017Dismissed
SATISH KUMAR BHIRI Vs STATE OF PUNJAB AND OTHERS
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0075
Right to Information Act, 2005, Section 7(1), Section 6(2), Section 7(6) - Disposal of request - Request for obtaining information - Disposal of request
High Courts05 Apr 2017Allowed
REKHA KARA Vs STATE OF HARYANA AND OTHER
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0072
Protection of Women From Domestic Violence Act, 2005, Section 19, Section 23, Section 20, Section 22, Section 18, Sect
High Courts05 Apr 2017
M/s Reliance Retail Ltd. Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 04 P&H CK 0066
Punjab Value Added Tax Act, 2005, Section 70, Section 13(3) -Punjab Value Added Tax Rules, 2005, Rule 20