COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 142 of 150

High Courts01 Feb 2018Disposed off

Bhupinder Singh and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 02 P&H CK 0014

Land Acquisition Act, 1894, Section 4, Section 23, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Matters to be considered In determi

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High Courts30 Jan 2018Dismissed

Basant @ Bhola Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0147

Code of Criminal Procedure, 1973, Section 427 - Sentence on offender already sentenced for another offenceIndian Penal Code, 1860, Section 120B, Sect

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High Courts30 Jan 2018Allowed

M/s Malwa Industries Ltd. Vs Union of India and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0146

Central Excise Act, 1944, Section 11B, Section 27 - Claim for refund of duty - Penalties for resisting officer

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High Courts30 Jan 2018Disposed off

Mamta Devi and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0145

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts30 Jan 2018Disposed off

Shilpa Rani and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0144

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts30 Jan 2018Allowed

M/s Remi Sales and Engineering Limited Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0143

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts30 Jan 2018Allowed

Sarabjit Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0142

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 324,

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High Courts30 Jan 2018Disposed off

Rajni Rani and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0141

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts30 Jan 2018Allowed

Asubi and others Vs Azad @ Mohd. Azad and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0137

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High Courts29 Jan 2018Disposed off

Pinky Jandu and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0140

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts29 Jan 2018Dismissed

Sukhbeer Kaur Vs Jatinder Singh @ Dimple

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0136

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents

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High Courts29 Jan 2018Dismissed

M/s United India Insurance Company Limited Vs Parsin Kaur & others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0135

Code of Civil Procedure, 1908, Section 151, Order 22Rule 4 - Saving of Inherent powers of CourtMotor Vehicles Act, 1988, Section 9,

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High Courts29 Jan 2018Dismissed

Sh. Ish Pal Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0134

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High Courts25 Jan 2018

Rekha Rani and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0133

Constitution of India, Article 21 - Amendment of the ScheduleIndian Penal Code, 1860, Section 120B, Section 302, Section 201,

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High Courts25 Jan 2018Disposed off

Shivani and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0132

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts25 Jan 2018Disposed off

Sukhjeet and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0131

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts25 Jan 2018Disposed off

M/s Navdeep Theatres (P)Ltd. Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0130

Punjab Cinemas (Regulation) Act, 1952, Section 5(3) - Restrictions on powers of licensing authority

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High Courts25 Jan 2018Allowed

Rahul and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0129

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420 - Punis

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High Courts25 Jan 2018Disposed off

Manohar Chand Vs Food Corporation of India and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0128

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High Courts25 Jan 2018Disposed off

Mukesh Kumar and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0127

Constitution of India, Article 21 - Amendment of the Schedule

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