COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2017

1,172 judgments · page 4 of 59

High Courts24 Nov 2017Disposed

Kusum and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0034

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts24 Nov 2017Disposed

Krishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0031

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 324, Section 3

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High Courts24 Nov 2017Disposed

Komal and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0030

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts22 Nov 2017Allowed

Smt. Lalita Rani And Others Vs Vishwajit Singh Minhas And Another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0067

Evidence Act, 1872 — Section 3

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High Courts22 Nov 2017Disposed

Neelam Vs The State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0038

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High Courts22 Nov 2017Dismissed

Harbhajan Singh and others Vs Union of India and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0023

Commission of Inquiry Act, 1952, Section 3

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High Courts21 Nov 2017Dismissed

Satwinder Singh Vs Union Of India And Others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0071

Passport Act, 1967 — Section 5(2)(c), 6(2)(e), 11

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High Courts21 Nov 2017Disposed

Vijay Nirmohi Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0063

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtLand Acquisition

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High Courts21 Nov 2017Disposed

Sukhwinder Singh @ Babbi Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0057

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin

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High Courts21 Nov 2017Disposed

Karamjit Singh @ Bachi and another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0028

Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestPunjab Excise Act, 1914, Section 61 - Penalty for unlawful i

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High Courts21 Nov 2017Disposed

Dr. Arvind Kumar Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0013

Punjab Civil Services (Punishment and Appeal) Rules, 1970, Rule 8

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High Courts20 Nov 2017

Balwinder @ Binder and others Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0014

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506,

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High Courts20 Nov 2017Allowed

Baljinder Singh and another Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 199,

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High Courts17 Nov 2017Allowed

United India Insurance Co. Ltd. Vs Hardev Singh and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0062

Code of Civil Procedure, 1908, Order 41Rule 33 -Motor Vehicles Act, 1988, Section 157, Section 157, Section 166

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High Courts17 Nov 2017Allowed

Kuldeep Singh Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0032

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 498-A

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High Courts16 Nov 2017Disposed

Rabbi Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0043

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 302 - Punishme

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High Courts16 Nov 2017Disposed

Ajit Singh Vs Narcotics Control Bureau, Chandigarh

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0007

Code of Criminal Procedure, 1973, Section 439 -Narcotics Drugs And Psychotropic Substances Act, 1985, Section 21, Section 8, Section 29

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High Courts16 Nov 2017Disposed

Balbir Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0003

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High Courts15 Nov 2017

Priya and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0040

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 365,

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High Courts15 Nov 2017

Palo Devi Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2017) 11 P&H CK 0039

Code of Criminal Procedure, 1973, Section 482, Section 156(3), Section 154(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable c

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