High Courts17 Jan 2018
Parvesh Kaur and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0071
Indian Penal Code, 1860, Section 447, Section 323, Section 148, Section 506, Section 149, Section 422,
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 146 of 150
High Courts17 Jan 2018
Union of India and others Vs Mohan Lal Gupta and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0050
High Courts17 Jan 2018Dismissed
Jaideep Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0049
Code of Criminal Procedure, 1973, Section 482, Section 82, Section 319 - Saving of inherent powers of High Court - Proclamation for person absconding - Power to proceed aga
High Courts17 Jan 2018Allowed
Gurdeep Singh Vs State of
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0048
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 465,
High Courts17 Jan 2018
M/s Sukhdev Singh and Co. Vs Food Corporation of India and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0047
High Courts17 Jan 2018
Vijay Mahajan @ Vijay Kumar Gupta & Anr. Vs Amrit Sagar Puri & ORS
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0046
East Punjab Urban Rent Restriction Act, 1949, Section 15(5)
High Courts17 Jan 2018
M/s AMICO Textiles Vs Allahabad Bank
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0045
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interest
High Courts16 Jan 2018
Ashok Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0044
Indian Penal Code, 1860, Section 376, Section 451, Section 511 - Punishment for rape - House-trespass in in order to commit offence punishable with imprisonment - Punishme
High Courts16 Jan 2018Allowed
Major Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0043
Indian Penal Code, 1860, Section 324, Section 323, Section 326, Section 148, Section 149 - Voluntarily causing hurt by dangerous
High Courts16 Jan 2018
Ratto and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0042
Indian Penal Code, 1860, Section 379, Section 447, Section 307, Section 323, Section 148, Section 149,
High Courts16 Jan 2018Allowed
Kulwant Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0041
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 427, Section 279,
High Courts16 Jan 2018Disposed off
Gobind Singh & another Vs Nirmal Singh & another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0040
Constitution of India, Section 42 - Provision for just and humane conditions of work and maternity reliefCode of Civil Procedure, 1908, Order 41Rule 27
High Courts16 Jan 2018Dismissed
Hardev Singh Vs Baljinder Kaur and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0039
Code of Civil Procedure, 1908, Order 38Rule5 -Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating thereto
High Courts16 Jan 2018Dismissed
Krishan Inder Sarup Vs Sukhwinder Singh and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0030
High Courts15 Jan 2018
Deepak Garg Vs Priya
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0038
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyIncome Tax Act, 1961, Section 147, Sectio
High Courts15 Jan 2018Disposed off
Maninder Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0037
Code of Criminal Procedure, 1973, Section 482, Section 319 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be guilty of offence
High Courts15 Jan 2018Allowed
Gyani Bai Vs Sumer Singh and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0036
Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certa
High Courts15 Jan 2018Dismissed
Kewal Krishan Vs Haryana Urban Development Authority and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0034
Land Acquisition Act, 1894, Section 4, Section 6 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose
High Courts15 Jan 2018Dismissed
Karam Singh Vs Harnek Singh (since deceased) through his LRs
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0021
Code of Civil Procedure, 1908, Order 6Rule 17 -Code of Criminal Procedure, 1973, Section 151, Section 107 - Arrest to prevent the com
High Courts15 Jan 2018Disposed off
Nagar Parishad, Narnaul and another Vs Vijay Parkash
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0020
Haryana Municipal Act, 1973, Section 201