High Courts06 Mar 2018Dismissed
Sukhwinder Singh and another Vs M/s Roshan Lal Harbans Singh
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0052
Indian Evidence Act, 1872 — Section 34Punjab Regulation of Accounts Act, 1930 — Section 3, 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 135 of 150
High Courts06 Mar 2018Dismissed
Smt. Omwati Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0051
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 19(2)(b), 36, 46 Code Of Civil Procedure, 1908 — Section , 15180
High Courts06 Mar 2018Allowed
Nirmala and Ors. Vs Baldev Singh and Ors.
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0050
Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts06 Mar 2018Dismissed
Sarabjit Singh Vs Rashda Zarina Hameedullah
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0049
High Courts06 Mar 2018Allowed
Gurlal Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0048
Indian Penal Code, 1860 — Section 34, 323, 324, 326, 503
High Courts06 Mar 2018Dismissed
Geeta Utreja Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0047
Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts06 Mar 2018Allowed
Gurvinder Singh Vs Pirthi Singh and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0046
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 337, 338, 427
High Courts06 Mar 2018Dismissed
Ranjit Singh and others Vs Kartari Devi (deceased) through LRs
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0045
Hindu Succession Act, 1956 — Section 8Indian Succession Act, 1925 — Section 63Indian Evidence Act, 1872 — Section 68
High Courts06 Mar 2018Allowed
Zorawar Singh Vs Ram Chand and Ors.
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0044
Code Of Civil Procedure, 1908 — Section 97(1), 100, Rule 1, 11Punjab Courts Act, 1918 — Section 41Government of India Act, 1935 — Article 395
High Courts06 Mar 2018Dismissed
Rishi Parkash Vs Rameshwar (deceased through LRs.) & Ors
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0043
Code Of Civil Procedure, 1908 — Section 34A, 151
High Courts06 Mar 2018Disposed off
Kulbir Singh Vs Swaran Singh
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0042
Code Of Civil Procedure, 1908 — Order 41 Rule 33, Order 6 Rule 17, Order 26 Rule 10(2), Order 43 Rule 1(A)
High Courts06 Mar 2018Dismissed
Usha Rani @ Punam @ Usha Kumari Vs Rama Rani Bhalla through LRs and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0041
Indian Evidence Act, 1872 — Section 68
High Courts06 Mar 2018Dismissed
Khem Chand Vs Jagan Nath (since deceased) through LRs and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0040
Indian Succession Act, 1925 — Section 63(c ), 63
High Courts06 Mar 2018Disposed off
Pritam Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0039
Land Acquisition Act, 1894 — Section 4, 6
High Courts06 Mar 2018Disposed off
Ludhiana Improvement Trust, Ludhiana Vs Ujjagar Singh and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0038
Code Of Civil Procedure, 1908 — Section 151Bengal Money Lenders Act, 1940 — Section 35
High Courts06 Mar 2018Disposed off
Krishan Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0037
Land Acquisition Act, 1894 — Section 4, 6Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2018Disposed off
Uttar Haryana Bijli Vitran Nigam Ltd. Vs Electricity Ombudsman, Haryana and another
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0036
High Courts06 Mar 2018Dismissed
Charanjit Lal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0035
Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2018Dismissed
Nain Singh Vs Sunder Lal
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0034
High Courts06 Mar 2018Allowed
Madan Lal Vs Rupa Ram
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0033
Specific Relief Act, 1963 — Section 20