CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 137 of 150

High Courts01 Mar 2018Allowed

Jasbir Singh Vs State Of Punjab And Ors

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0085

Punjab Civil Service (Punishment and Appeal) Rules 1970 — Rule 9, 9(1)Central Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 15Constitution of India, 1950 — Article 16, 226, 227, 311
Read judgment
High Courts01 Mar 2018Dismissed

Sital Singh Vs State Of Punjab & Anr

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0084

Land Acquisition Act, 1894 — Section 4, 11, 12(2), 18, 28A, 45, 54Constitution of India, 1950 — Article 14, 300A
Read judgment
High Courts01 Mar 2018

Jagtar Singh And Anor Vs State Of Punjab & Ors

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0082

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2(2), 6, 17(1), 19, 19(1)(f), 21, 22, 27, 32(1), 32(2)(f)Code of Criminal Procedure, 1973 — Section 125Hindu Adoption and Maintenance Act, 1956 — Section 18, 19
Read judgment
High Courts01 Mar 2018Disposed off

Surender Singh Vs Huda & Ors

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0080

Land Acquisition Act, 1894 — Section 6Constitution of India, 1950 — Article 226
Read judgment
High Courts01 Mar 2018Disposed off

Chanan Singh Vs Swaran Singh

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0079

Registration Act, 1908 — Section 17Code of Civil Procedure, 1908 — Order 41 Rule 27
Read judgment
High Courts01 Mar 2018Dismissed

Bahadur Chand Vs Madan Lal and others

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0073

Code Of Civil Procedure, 1908 — Section 151, Order 19 Rule 49, Order 19 Rule 90, Order 19 Rule 66, Order 19 Rule 66(2)
Read judgment
High Courts01 Mar 2018Allowed

Pankaj Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0070

Indian Penal Code, 1860 — Section — Section 120B, 397, 399, 402, 411, 463, 465, 466, 468, 471Arms Act,1959 — Section 25Code of Criminal Procedure, 1973 — Section 173, 313
Read judgment
High Courts01 Mar 2018Dismissed

Balwant Rai Vs Surjit Kaur

Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0015

Code of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 120B, 323, 406, 498A, 506Indian Evidence Act, 1872 — Section 138
Read judgment