COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 144 of 150

High Courts23 Jan 2018Dismissed

Anil @ Sunil @ Swami Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0108

Indian Penal Code, 1860, Section 34, Section 323, Section 294 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt -

Read judgment

High Courts23 Jan 2018Disposed off

Chetan Vashisht and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0107

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 323,

Read judgment

High Courts23 Jan 2018Allowed

Paramjit Singh alias Mintu Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0106

Indian Penal Code, 1860, Section 307, Section 148, Section 149, Section 341, Section 336 - Attempt to murder - Rioting, armed wit

Read judgment

High Courts22 Jan 2018Allowed

Tajinder Singh Vs U.T., Chandigarh and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0105

Indian Penal Code, 1860, Section 376 - Punishment for rape

Read judgment

High Courts22 Jan 2018

Balinder & others Vs Santosh & others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0104

Code of Civil Procedure, 1908, Section 151, Order 33Rule 2, Order 33Rule 1 - Saving of Inherent powers of Court

Read judgment

High Courts22 Jan 2018Disposed off

Baljinder Kaur and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0103

Constitution of India, Article 21 - Amendment of the Schedule

Read judgment

High Courts22 Jan 2018Dismissed

Shivani Gupta Vs Surinder Kumar and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0102

Code of Civil Procedure, 1908, Order 9Rule 13, Order 21Rule 98

Read judgment

High Courts22 Jan 2018Dismissed

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0101

Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant

Read judgment

High Courts22 Jan 2018Disposed off

Suman and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0100

Constitution of India, Article 21 - Amendment of the Schedule

Read judgment

High Courts22 Jan 2018Dismissed

Smt. Kaushalya Devi Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0099

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007, Section 23

Read judgment

High Courts22 Jan 2018

Ruchi Bhatia and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0098

Constitution of India, Article 21 - Amendment of the Schedule

Read judgment

High Courts22 Jan 2018

Sandeep Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0090

Read judgment

High Courts19 Jan 2018Allowed

Balbir Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0095

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 148,

Read judgment

High Courts19 Jan 2018

Darshana Devi Vs Principal, Govt. Sr. Secondary School, Ratta Khera & ors.

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0094

Code of Civil Procedure, 1908, Order 39Rule1, Order 39Rule2

Read judgment

High Courts19 Jan 2018Disposed off

Harpreet Kaur and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0093

Constitution of India, Article 21 - Amendment of the Schedule

Read judgment

High Courts19 Jan 2018Dismissed

Manpreet Singh Vs Gurcharan Singh and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0070

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.

Read judgment

High Courts19 Jan 2018Disposed off