High Courts08 Mar 2017Dismissed
S.S. Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 3 SCT 255
Constitution of India, 1950 - Article 226Maintainability of Public Interest Litigation Rules, 2010 - Clause 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 31 of 59
High Courts08 Mar 2017Disposed Off
Mander Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 963
Criminal Procedure Code, 1973 (CrPC) - Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 15
High Courts08 Mar 2017Dismissed
M/s. Shoe Palace Vs Sham Lal
Punjab And Haryana At Chandigarh · (2017) AIRCC 1607 : (2017) 2 LawHerald 986
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13
High Courts08 Mar 2017Allowed
Gurdeep Singh Vs Joga Singh
Punjab And Haryana At Chandigarh · (2017) 2 RCRCivil 811
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1
High Courts08 Mar 2017Disposed Off
Arshdeep Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 897
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 332, Section 34, Section 353, Section 506
High Courts08 Mar 2017Allowed
Chhaju Singh Sulekh Ram Vs Baljinder Singh
Punjab And Haryana At Chandigarh · (2017) AIRCC 1600 : (2017) 2 LawHerald 991 : (2017) 1 RCRRent 539
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 - Section 13
High Courts08 Mar 2017Allowed
Krishan Kumar Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 31
High Courts08 Mar 2017Allowed
Amanjot Singh Vs Harvinder Singh
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 115
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 18, Order 17 Rule 3
High Courts07 Mar 2017Allowed
Sukhwinder Singh & others Vs State of Punjab & another
Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0167
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 324,
High Courts07 Mar 2017Allowed
Savitri Vs Jasbir @ Sonu and others
Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0163
High Courts07 Mar 2017Allowed
Shakuntala Vs UOI
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 360
Railway Claims Tribunal Act, 1987 - Section 16Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 - Rule 3, Rule 4Railways Act, 1989 - Section 123(c), Section 124A
High Courts07 Mar 2017Allowed
Seema Devi Vs Suman
Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 859 : (2017) 3 RCRCivil 288
High Courts07 Mar 2017Disposed Off
Anuj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 1 LawHerald 889
Constitution of India, 1950 - Article 226Haryana Canal and Drainage Act, 1974 - Section 18
High Courts07 Mar 2017Allowed
Ramesh Kumar Napa Vs Iqbal Krishan Sharma
Punjab And Haryana At Chandigarh · (2017) 2 RCRCivil 849
Evidence Act, 1872 - Section 62, Section 63, Section 65, Section 66
High Courts07 Mar 2017Allowed
Harvinder Pal Singla Vs State of Haryana
Punjab And Haryana At Chandigarh · (2017) 3 RCRCivil 386
Stamp Act, 1899 - Section 47-A
High Courts07 Mar 2017Dismissed
Sumitra Devi Vs Manager, Punjab National Bank
Punjab And Haryana At Chandigarh · (2017) 2 RSJ 270
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts07 Mar 2017Disposed Off
Gurdev Singh Vs Tarsem Singh
Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0006
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 6 Rule 17
High Courts06 Mar 2017
Subhash Chand Garg and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0166
Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation
High Courts06 Mar 2017Dismissed
Naseem Vs Jamilan, & Ors.
Punjab And Haryana At Chandigarh · (2017) 03 P&H CK 0151
High Courts06 Mar 2017Allowed
Ram Chander Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 2 LawHerald 1119 : (2017) 3 RCRCriminal 340
Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 - Section 3, Section 4, Section 5A