COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 147 of 150

High Courts12 Jan 2018Allowed

Ashok Aggarwal Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0033

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,

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High Courts12 Jan 2018Allowed

Paramjit Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0032

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S

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High Courts12 Jan 2018

Darshan Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0031

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 148, S

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High Courts12 Jan 2018

Jasbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0029

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 302, S

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High Courts12 Jan 2018

National Insurance Company Ltd. Vs Nidhi Goel and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0028

Code of Civil Procedure, 1908, Section 2(11), Order 41Rule27 (1)(b) - DefinitionsCode of Criminal Procedure, 1973, Section 357 - Order to

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High Courts12 Jan 2018

Paramjit Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0027

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 420, S

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High Courts12 Jan 2018Allowed

Krishikesh Pandey @ Krishikesh Panday @ Pappu Vs State of UT Chandigarh

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0026

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 306 - Abetment of Suidd

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High Courts12 Jan 2018

Khushbu and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0018

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High Courts12 Jan 2018Disposed off

Kuldeep Sharma Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts12 Jan 2018

Priya Rani and another Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0004

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High Courts12 Jan 2018Dismissed

M/s Honey Builders Pvt. Ltd. Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0003

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High Courts12 Jan 2018Disposed off

Khushbu and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0001

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High Courts11 Jan 2018Disposed off

Jagdeep Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0025

Indian Penal Code, 1860, Section 34, Section 498A, Section 406 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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High Courts11 Jan 2018Dismissed

Gaganjot Kaur Vs Panjab University & others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0024

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts11 Jan 2018Disposed off

Kirandeep Kaur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0023

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 120B, Section 302,

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High Courts11 Jan 2018Disposed off

Amanpreet Kaur and another Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0022

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High Courts11 Jan 2018Allowed

Jatinder Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0019

Indian Penal Code, 1860, Section 148, Section 149, Section 452 - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prose

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High Courts11 Jan 2018Dismissed

Nand Lal Geeta Vidya Mandir and another Vs Promila and others

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0017

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 Courts11 Jan 2018Disposed off

Gurdev Singh Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0016

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts11 Jan 2018Allowed

Jagsir Singh @ Jagga Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0015

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

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