High Courts01 Mar 2018Allowed
Rajbir Singh Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0009
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 376(2)(n)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 138 of 150
High Courts01 Mar 2018Dismissed
Neelam Kumari Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0008
Code of Criminal Procedure, 1973 — Section 319
High Courts01 Mar 2018Dismissed
M/s ACC Limited Vs M/s Kamal Tyre & Building Material Suppliers
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0007
Constitution of India, 1950 — Article 227
High Courts01 Mar 2018Allowed
Nasib Chand and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0006
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 148, 149, 323, 325, 427, 452, 506
High Courts01 Mar 2018Dismissed
Amit Sharma Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0005
Indian Penal Code, 1860 — Section 323, 406, 498A
High Courts01 Mar 2018
Crop Care Federation of India and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0004
Insecticides Act, 1968 — Section 26, 27
High Courts01 Mar 2018Disposed off
ROHIT SHARMA Vs REGISTRAR COOPERATIVE SOCIETIES PUNJAB AND OTHERS
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0003
High Courts01 Mar 2018Dismissed
Rajiv Tangri and another Vs Brig Pooran Chand Uppal and others
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0002
Specific Relief Act, 1963 — Section 28Code Of Civil Procedure, 1908 — Section 148
High Courts01 Mar 2018Disposed off
Kanwaljit Kaur and anr. Vs State of Punjab and ors
Punjab And Haryana At Chandigarh · (2018) 03 P&H CK 0001
Constitution of India — Article 21
High Courts21 Feb 2018Disposed off
Mahavir Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0053
Code of Criminal Procedure, 1973, Section 161, Section 340 - Examination of witnesses by police - Procedure in cases mentioned in Section 195Indian Penal Code, 1860, <
High Courts21 Feb 2018Dismissed
M/s H.N.Mehra & Co. Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0052
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGeneral Clauses Act, 1897, Section 20 - Construction of notifications, etc., issued unde
High Courts21 Feb 2018
Som Dass & Anr Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0047
Indian Penal Code, 1860, Section 376, Section 34, Section 342, Section 506, Section 363, Section 366A - Puni
High Courts21 Feb 2018
Jagroop Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0046
Code of Criminal Procedure, 1973, Section 82 - Proclamation for person abscondingIndian Penal Code, 1860, Section 420, Section 468,
High Courts19 Feb 2018Dismissed
Raj Bala Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0048
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Feb 2018
Prompt Security Services Vs The Regional Provident Fund Commissioner, Haryana
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0044
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7-A, Section 7-A
High Courts17 Feb 2018Allowed
Makhan Ram and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0042
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 148, Section 506,
High Courts17 Feb 2018Allowed
Ashok Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0041
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtHaryana Good Con
High Courts17 Feb 2018Disposed off
Harpinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0040
Code of Criminal Procedure, 1973, Section 210 - Procedure to be followed when there is a complaint case and police investigation in respect of the same offenceIndian Penal Code, 1860,
High Courts17 Feb 2018Allowed
Sandeep Duggal and others Vs M/s Ajay Kumar and Company and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0039
Evidence Act, 1872, Section 65-B, Section 65-B(2)
High Courts17 Feb 2018
Komal and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0038
Constitution of India, Article 21 - Amendment of the Schedule