High Courts25 Jan 2018
Kanwaljit Kaur and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0126
Electricity Act, 2003, Section 68 - Overhead lines
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 143 of 150
High Courts25 Jan 2018Disposed off
Anita Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0092
High Courts24 Jan 2018Dismissed
Sonaf Ahuja Vs Indian Oil Corporation Ltd. and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0125
Transfer of Property Act, 1882, Section 17, Section 107 - Direction for accumulation - Leases how madeRegistration Act, 1908, Section 49 - ct of non
High Courts24 Jan 2018Allowed
Sunil Kumar and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0124
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,
High Courts24 Jan 2018Dismissed
Parmod Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0123
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts24 Jan 2018Dismissed
M/s Impact Agencies Pvt. Ltd. Vs Inderjit Kaur and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0122
East Punjab Urban Rent Restriction Act, 1949, Section 13
High Courts24 Jan 2018Dismissed
Anil Arya Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0121
Constitution of India, Article 226, Article 309, Article 227 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the U
High Courts24 Jan 2018Disposed off
Neelam and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0120
Constitution of India, Article 21 - Amendment of the Schedule
High Courts24 Jan 2018Allowed
Dr. Narender Kumar Indra Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0119
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S
High Courts24 Jan 2018Allowed
Mohan Singh @ Mohan Singh Ahuja Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0118
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420 - Punis
High Courts24 Jan 2018Disposed off
Mamta and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0117
Constitution of India, Article 21 - Amendment of the Schedule
High Courts24 Jan 2018Allowed
Harwinder Singh and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0116
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506,
High Courts24 Jan 2018Allowed
Sulakhan Singh @ Billa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0091
High Courts23 Jan 2018Dismissed
Eshan Joshi Vs Suman
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0115
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 125, Section 483 - Saving of inherent powers of High Court - Calling for records t
High Courts23 Jan 2018
Prem Chand Sharma and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0114
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts23 Jan 2018
Sukhjeet Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0113
Constitution of India, Article 21 - Amendment of the Schedule
High Courts23 Jan 2018
Arshdeep Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0112
Constitution of India, Article 21 - Amendment of the Schedule
High Courts23 Jan 2018
Power Welfare Organization, Gurugram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0111
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtLand Acquisition
High Courts23 Jan 2018Disposed off
Maninder Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0110
Constitution of India, Article 21 - Amendment of the Schedule
High Courts23 Jan 2018
Satpal Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0109
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 323,