High Courts09 Jan 2018
Vishvajeet Singh Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0170
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 149 of 150
High Courts09 Jan 2018Dismissed
Khem Chand and others Vs Code of Civil Procedure, 1908
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0169
Haryana Municipal Act, 1973, Section 203, Section 181 -Haryana Development and Regulation of Urban Areas Act, 1975, Section 15,
High Courts09 Jan 2018Allowed
Oriental Insurance Co. Ltd. Vs Jasbir Kaur and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0168
High Courts09 Jan 2018Disposed off
Mukesh @ Rajesh @ Gorkha and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0167
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 148,
High Courts09 Jan 2018Disposed off
Parteek and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0097
Indian Penal Code, 1860, Section 376, Section 498A, Section 506, Section 511, Section 354 - Punishment for rape - Husband or rel
High Courts08 Jan 2018Dismissed
Parbhat And Others Vs Surender Singh And Others
Punjab And Haryana At Chandigarh · (2018) 4 RCR(Civ) 738
Punjab Tenancy Act, 1887 — Section 5(2), 5, 6, 7, 8, 9, 10, 11Punjab Tenants (Vesting Of Proprietary Rights) Act, 1953 — Section 2(f), 3
High Courts08 Jan 2018
Pritam Kaur and others Vs Harchand Singh (deceased) through LRs Mukhtiar Kaur and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0166
Code of Civil Procedure, 1908, Order 23Rule 1, Section 151, Order 6Rule 17 - Saving of Inherent powers of Court
High Courts08 Jan 2018
Narender Kumar Nangia Vs Harjinder Pal Singh
Punjab And Haryana At Chandigarh · (2018) 1 LawHerald(P&H) 337
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 1, Order 7Rule 11(a) -Limitation Act, 1963,
High Courts08 Jan 2018Dismissed
M/s Raj Iron Foundry & Engineering Works and others Vs Bank of India and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0164
Code of Civil Procedure, 1908, Section 47, Section 151, Order 21Rule 90, Order 21Rule 89, Order 21
High Courts08 Jan 2018Dismissed
Daljinder Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0163
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307, Sect
High Courts08 Jan 2018
Renu Kundra Vs Surjit Singh and another
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0162
Code of Civil Procedure, 1908, Section 47, Order 9Rule 13, Order 21Rule 101, Order 21Rule 102 - Questions to be de
High Courts08 Jan 2018
Gurbax Singh Vs Jaswant Singh and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0161
Code of Civil Procedure, 1908, Section 151, Order 41 Rule5, Order 9 Rule13, Order 17 Rule3,
High Courts08 Jan 2018
Neelam Vs Kamla Sharma and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0160
Code of Civil Procedure, 1908, Order 21Rule 97, Order 21Rule 35
High Courts08 Jan 2018Dismissed
Neelam Vs Kamla Sharma and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0159
Code of Civil Procedure, 1908, Order 21Rule 97, Order 21Rule 97, Order 21 Rule 35, Order 21 Rule 35
High Courts08 Jan 2018
Daljinder Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0158
Code of Criminal Procedure, 1973, Section 438(2) - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307, Sect
High Courts08 Jan 2018
Manjit Kaur Vs Balhar Singh and others
Punjab And Haryana At Chandigarh · (2018) 1 RCR(Civ) 626 : (2018) 189 PunLR 764
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 14Rule 2 -Specific Relief Act, 1963,
High Courts08 Jan 2018
Aarushi Chaudhary Vs Vikas Dhillon
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0155
Code of Criminal Procedure, 1973, Section 107, Section 150 - Security for keeping the peace in other cases - Information of design to commit cognizable offencesGuardians a
High Courts08 Jan 2018
Jarnail Singh Vs Jaswant Singh and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0154
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts08 Jan 2018
Harpreet Kaur and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0153
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34, Section 3
High Courts08 Jan 2018
Governing Body of The Pallavi Co-operative Group Housing Society Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 01 P&H CK 0152
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtArbitration and Co