High Courts11 Jan 2018Dismissed
Hem Raj Vs Manveen Kaur
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0009
East Punjab Urban Rent Restriction Act, 1949, Section 11, Section 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 148 of 150
High Courts10 Jan 2018
Gurjant Singh and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0086
Indian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trustHindu Ma
High Courts10 Jan 2018
Chikiya Vs State of Haryana & others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0085
Code of Criminal Procedure, 1973, Section 482, Section 323, Section 148, Section 506, Section 149, Section 354
High Courts10 Jan 2018
Baljinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0084
Indian Penal Code, 1860, Section 120B, Section 376, Section 363, Section 366A - Punishment of criminal conspiracy - Punishment for rape - Punishment
High Courts10 Jan 2018
Avtar Singh @ Laddi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0083
Indian Penal Code, 1860, Section 34, Section 324, Section 411, Section 382, Section 379B - Acts done by several persons in furthe
High Courts10 Jan 2018Allowed
Jarnail Singh @ Jal Singh and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0082
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 201, Section 34,
High Courts10 Jan 2018Disposed off
Bachan Singh and another Vs Lakhwinder Kaur and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0081
Code of Civil Procedure, 1908, Order 39Rule1, Order 39Rule2
High Courts10 Jan 2018
Neetu Vs State of Haryana & others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0063
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Jan 2018
Komal and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0014
High Courts10 Jan 2018
Haryana State Industrial Infrastructure Development Corporation and anr ....Appellant(s) Vs Umrao and others ...Respondent(s)
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0013
Land Acquisition Act, 1894, Section 18 - Reference to Court
High Courts10 Jan 2018
Kulwinder Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0012
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 354, Section 509 - Assault
High Courts10 Jan 2018
Baljinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0011
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3 - Punishments for offences of atrocitiesProtection Of Children From Sexual Offences Act, 2012,
High Courts10 Jan 2018
Surender Kumar & others Vs State of Haryana & another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0008
High Courts10 Jan 2018
Shaffi @ Mohd.Shafir and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0007
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324, Section 379,
High Courts10 Jan 2018
Prakash Sawhney Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0006
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 471,
High Courts09 Jan 2018Dismissed
Bhawna Kathuria Vs Shivani Traders And Another
Punjab And Haryana At Chandigarh · (2018) 2 RCR(Cri) 701 : (2018) 3 CivCC 114 : (2018) 3 CriCC 267 : (2018) ACD 920
Negotiable Instruments Act, 1881 — Section 138, 139Evidence Act, 1872 — Section 68
High Courts09 Jan 2018Allowed
Joginder Kaur Vs Bhag Singh And Others
Punjab And Haryana At Chandigarh · (2018) 2 RCR(Civ) 21
Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 23 Rule 1A, Order 22 Rule 4(2)
High Courts09 Jan 2018Dismissed
National Insurance Company Limited Vs Kulwant Singh And Others
Punjab And Haryana At Chandigarh · (2018) 1 AndhWR 315
Motor Vehicles Act, 1988 — Section 2(16), 2(17), 2(21), 2(23), 2(24), 2(48), 3, 10(2)(e), 10(2)(d)
High Courts09 Jan 2018Partly Allowed
Rakesh Boora Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2018) 2 SCT 39
Indian Penal Code, 1860 — Section 109, 120B, 294, 306, 509Code Of Criminal Procedure, 1973 — Section 161, 319Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Jan 2018
Dharam Pal Vs Union Of India And Another
Punjab And Haryana At Chandigarh · (2018) 1 SCT 796
Central Civil Services (Pension) Rules, 1972 — Rule 2(f), 19Punjab Civil Services Rules, Vol.II — Rule 4.3, 4.3(a), 4.6A