High Courts26 Apr 2018Dismissed
Pritam Singh Vs Amar Nath (since deceased) through LRs and others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0304
Transfer of Property Act, 1882 — Section 41
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 105 of 150
High Courts25 Apr 2018Allowed
Baldev Singh And Others Vs Hari Singh (Since Deceased) Through Lrs And Others
Punjab And Haryana At Chandigarh · (2018) 3 RCR(Civ) 914
Indian Succession Act, 1925 — Section 63(c)Evidence Act, 1872 — Section 68Transfer Of Property Act, 1882 — Section 43
High Courts25 Apr 2018Disposed Off
Improvement Trust, Ambala City Vs Punjab Wakf Board Now Haryana Wakf Board Through Its Estate Officer, Ambala Cantt. And Others
Punjab And Haryana At Chandigarh · (2018) 190 PunLR 678
High Courts25 Apr 2018Disposed Off
Bhagwana (Deceased) Through Lrs And Others Vs Gram Panchayat Village Joshi, Tehsil And District Sonepat
Punjab And Haryana At Chandigarh · (2018) 3 RCR(Civ) 707
Punjab Tenancy Act, 1887 — Section 8Haryana Panchayati Raj Act, 1994 — Section 205Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 11(2), Order 41 Rule 33
High Courts25 Apr 2018Allowed
Jugal Kishore & Another Vs State Of Haryana & Another
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0522
Code Of Civil Procedure, 1908 — Section 9, 80, 97(1), 100Haryana Ceiling On Land Holdings Act, 1972 — Section 3, 3(a), 3(f), 8(1), 12(3), 12(4)Punjab Courts Act, 1918 — Section 41
High Courts25 Apr 2018Allowed
Kohinoor India Private Limited Vs Mahajan Tyre Company
Punjab And Haryana At Chandigarh · (2018) 2 RCR(Civ) 834 : (2018) 74 PTC 370
Code Of Civil Procedure, 1908 — Section 151
High Courts25 Apr 2018
State Of Haryana Vs Rajbir Singh And Another
Punjab And Haryana At Chandigarh · (2018) 158 FLR 683
High Courts25 Apr 2018Disposed Off
Kamal Kumar Mittal Vs Kamla Arora (Since Deceased) Through Lrs And Other
Punjab And Haryana At Chandigarh · (2018) 191 PunLR 197
Code Of Civil Procedure, 1908 — Order 9 Rule 2, Order 1 Rule 10, Order 6 Rule 17
High Courts25 Apr 2018Disposed Off
Inderjit Singh Vs Balwinder Singh
Punjab And Haryana At Chandigarh · (2018) 190 PunLR 660
Code Of Civil procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Apr 2018Allowed
Sumit Kumar Vs State of Punjab And Others
Punjab And Haryana At Chandigarh · (2018) 191 PunLR 423
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 6(2)
High Courts25 Apr 2018Allowed
Gurcharan Singh And Another Vs State of Punjab And Another
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0420
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 295, 323, 324, 506
High Courts25 Apr 2018Disposed off
Mahabir Singh And Another Vs Shamsher Singh And Others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0419
High Courts25 Apr 2018Dismissed
Zile Singh And Others Vs State of Haryana And Others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0418
Indian Penal Code, 1860 — Section 297, 447Code of Criminal Procedure, 1973 — Section 173Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2(ec), 2(c), 3
High Courts25 Apr 2018Disposed off
Parkash Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0417
High Courts25 Apr 2018Dismissed
Dharmraj Vs Director General of Police, Jail Department
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0416
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)Constitution of India, 1950 — Article 21, 114
High Courts25 Apr 2018Dismissed
Smt. Nirmala Devi Vs Reliance General Insurance Co. Ltd. & Others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0415
Legal Services Authorities Act, 1987 — Section 22(c), 22CCode of Criminal Procedure, 1973 — Section 174Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 2018Allowed
Karan Mangla Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0414
Indian Penal Code, 1860 — Section 379, 411, 467, 468, 471
High Courts25 Apr 2018Allowed
Jagtar Singh and Others Vs Gurmit Kaur and Others
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0413
Code of Civil Procedure, 1908 — Section 11
High Courts25 Apr 2018Dismissed
Pardeep Kumar Vs Daleep Kumar
Punjab And Haryana At Chandigarh · (2018) 04 P&H CK 0412
Code of Criminal Procedure, 1973 — Section 170, 190(1)(a), 197(1), 197, 256, 399, 400, 409(2)Indian Penal Code, 1860 — Section 77, 166A, 166B, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376C, 376D, 509Judges (Protection) Act, 1985 — Section 3
High Courts25 Apr 2018Allowed
Raj Kumar Batra Vs Urmila Devi
Punjab And Haryana At Chandigarh · 2018 (3) CriCC 405 : 2018 (3) JCC 179 : 2018 (3) RCR(Cri) 294
Negotiable Instruments Act, 1881 — Section 94, 138, 138(b)Code of Criminal Procedure, 1973 — Section 263(g)