COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 100 of 150

High Courts11 May 2018Dismissed

Shivdev Singh Sandhu Vs Surjit Singh and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0059

Arbitration and Conciliation Act, 1996 — Section 36Specific Relief Act, 1963 — Section 28Code of Civil Procedure, 1908 — 148

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High Courts11 May 2018Dismissed

Gurpal Singh and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0058

Land Acquisition Act, 1894 — Section 4, 18, 54Code of Civil Procedure, 1908 — Order 41 Rule 27

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High Courts11 May 2018Dismissed

Bourn Hall International India Pvt. Ltd Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0057

Pre-Conception and Pre-Natal Diagnostic Techniques, (Prohibition of Sex Selection) Act, 1994 — Section 20(2), 21Pre Conception and Pre Natal Diagnostic Techniques, (Prohibition of Sex Selection) Rules, 1996 — Rule 19(2), 19A(2)(a), 19

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High Courts11 May 2018Dismissed

Hawa Singh Tanwar Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0056

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138

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High Courts11 May 2018Disposed off

Suraj Deshwal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0055

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High Courts11 May 2018Allowed

Pawan Kumar Vs Rajinder Kumar and another

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0054

Code of Civil Procedure, 1908 — Order 9 Rule 13

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High Courts11 May 2018

M/s G.Tech Industries Vs Union of India and another

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0053

Central Excise Act, 1944 — Section 9D, 11DCode of Civil Procedure, 1908 — Order 47 Rule 1Constitution of India, 1950 — Article 226

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High Courts11 May 2018Disposed off

Nirmal Singh and another Vs Vijay Kumar Bansal

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0052

Specific Relief Act, 1963 — Section 22(2), 28(3)

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High Courts10 May 2018Dismissed

Sushil Kumar Vs Union of India and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0051

Constitution of India, 1950 — Article 226

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High Courts10 May 2018Disposed off

Devender Vs Inderjit Singh & others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0050

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High Courts10 May 2018Dismissed

Swaranjit Kaur Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0049

Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 313

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High Courts10 May 2018Dismissed

Surinder Mohan Behal and another Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0048

Indian Penal Code, 1860 — Section 406, 498ACode of Criminal Procedure, 1973 — Section 313, 362, 386, 423(1)(a)

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High Courts10 May 2018Allowed

Dholan Singh Vs Ilyas and another

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0047

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High Courts10 May 2018Dismissed

State of Haryana & others Vs Parmod Kumar & others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0046

Haryana Forest Department (Group 'D') Service Rules, 1998 — Rule 10

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High Courts09 May 2018Dismissed

Rajwati and another Vs Sukhi and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0045

Specific Relief Act 1963 — Section 13, 34Indian Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43

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High Courts09 May 2018Dismissed

Roushali Kumar and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0044

Baba Farid University of Health Sciences Act, 1998 — Section 59(i)(b)Constitution of India, 1950 — Article 14, 341

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High Courts09 May 2018Dismissed

Anil Kumar Vs Chestha

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0043

Code of Criminal Procedure, 1973 — Section 125, 125(3), 128

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High Courts09 May 2018Disposed off

Rahul Cooperative Labour and Construction Society Limited Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0042

Constitution of India, 1950 — Article 226

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High Courts09 May 2018Allowed

Regional Provident Fund Commissioner Vs Employees Provident Fund Appellate Tribunal and another

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0041

Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 14BConstitution of India, 1950 — Article 20(2)

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High Courts09 May 2018Allowed

Sukhdial Kaur Gill and others Vs Rajwinder Kaur Raj Kaur

Punjab And Haryana At Chandigarh · (2018) 05 P&H CK 0040

Code of Criminal Procedure, 1973 — Section 202, 397, 482, 498(k)Indian Penal Code, 1860 — Section 34, 323, 342, 406, 498ADowry Prohibition Act, 1961 — Section 3, 7

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