High Courts09 Oct 2017Disposed
KLJ Realtech Private Limited Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0016
Haryana Development and Regulation of Urban Areas Rules, 1976, Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2017
1,172 judgments · page 8 of 59
High Courts09 Oct 2017Allowed
Amit Kumar and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0002
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts07 Oct 2017Dismissed
Sarbjit Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0034
High Courts07 Oct 2017Disposed
Rajvinder Kaur And Another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0030
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts07 Oct 2017Allowed
Parminder Singh @ Pamma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0022
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304, Section 34, Sect
High Courts07 Oct 2017Disposed
Manish Bhardwaj Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0018
Indian Penal Code, 1860, Section 323, Section 506, Section 384 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for extortion
High Courts07 Oct 2017
Jagmit Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0009
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 407,
High Courts06 Oct 2017Allowed
Salwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0033
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 376(C) - Punishment for
High Courts06 Oct 2017Disposed
Ravinder Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 Oct 2017Disposed
Rajbeer Vs Presiding Officer and another
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0024
Industrial Disputes Act, 1947, Section 2(OO)(c) - Definitions
High Courts04 Oct 2017Dismissed
Pinky Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0023
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 Oct 2017Dismissed
Bhag Ram and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2017) 10 P&H CK 0007
High Courts29 Sept 2017Disposed
Ravi Kumar and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0043
High Courts29 Sept 2017Allowed
Nilesh Kumar Mishra Vs The State of Haryana
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0030
High Courts29 Sept 2017
Jagmohan Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0018
Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts28 Sept 2017Disposed Off
Ramandeep Kaur Vs Council Of Scientific And Industrial Research (Csir)
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0060
Constitution of India, 1950 — Article 226, 320
High Courts28 Sept 2017Disposed
Suresh Kumar Malhotra, Deceased through LRs Vs Sanjeev Sood and others
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0056
Code of Civil Procedure, 1908, Section 47, Order 41 Rule 27 - Questions to be determined by the Court executing decreeEast Punjab Urban Rent Restriction Act,
High Courts28 Sept 2017Dismissed
Baldev Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0004
Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts27 Sept 2017Disposed
Global Facilities Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0012
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts26 Sept 2017Allowed
Shamu Masih and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0048
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 148, Section 506,