COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 140 of 150

High Courts12 Feb 2018

Sapna Sharma and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0015

Hindu Marriage Act, 1955, Section 5 - Conditions for a Hindu marriageProhibition Of Child Marriage Act, 2006, Section 12 - Marrage of a minor child to be void in certain

High Courts09 Feb 2018

Narinder Kaur and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0012

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120-B -Scheduled Caste

High Courts09 Feb 2018

Manpreet Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0011

Constitution of India, Article 21 - Amendment of the Schedule

High Courts09 Feb 2018

Shabana Malik @ Soniya and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0010

Constitution of India, Article 21 - Amendment of the Schedule

High Courts09 Feb 2018

Ravleen Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0009

Constitution of India, Article 21 - Amendment of the Schedule

High Courts09 Feb 2018

Kuldeep Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0008

Constitution of India, Article 21 - Amendment of the Schedule

High Courts09 Feb 2018

Jatinder Kumar and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0007

Constitution of India, Article 21 - Amendment of the Schedule

High Courts08 Feb 2018Allowed

Precision Electronic Components Pvt. Ltd. Vs Rajesh Sharma and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0069

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration Act, 1940, Section 7 - Provisions in case of insolvency<

High Courts08 Feb 2018Dismissed

Gurdeep Singh and another Vs Daljit Singh and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0006

Code of Criminal Procedure, 1973, Section 313, Section 311 - Power to examine the accused - Power to summon material witness, or examine person presentIndian Penal Code, 1

High Courts08 Feb 2018Dismissed

Abhishek Kumar Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailNarcotic Drugs and Psychotropic Substances Act, 1985, Section

High Courts08 Feb 2018Allowed

Rajesh Kumar Gupta Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0004

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,

High Courts08 Feb 2018Disposed off

Dr. Nitin Batra Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0003

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 406,

High Courts08 Feb 2018Dismissed

Tarawati Yadav Vs Lt. Col. (Retd.) Dr. Mohinder Kumar Yadav and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0002

High Courts07 Feb 2018Allowed

PARMJEET KAUR AND ANOTHER Vs STATE OF PUNJAB AND ANOTHER

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0068

High Courts07 Feb 2018Disposed off

Meera and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0067

Constitution of India, Article 21 - Amendment of the Schedule

High Courts07 Feb 2018Allowed

Sarfraz @ Jagga and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0066

Indian Penal Code, 1860, Section 323, Section 148, Section 506, Section 149, Section 452 - Punishment for voluntarily causing hur

High Courts07 Feb 2018

Mamta and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0065

Constitution of India, Article 21 - Amendment of the Schedule

High Courts07 Feb 2018Allowed

Karamjit Singh Vs Punjab Urban Planning & Development Authority, Mohali and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0064

Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

High Courts06 Feb 2018Dismissed

Babita And Others Vs Rajrati

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0072

Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 6 Rule 4Hindu Succession Act, 1956 — Section 8

High Courts06 Feb 2018Dismissed

Vidya Niketan Vs Controlling Authority under Payment of Gratuity Act and another

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0063