High Courts09 Oct 2018Allowed
Amritsar Improvement Turst, Amritsar And another Vs Mahesh Kumar And another
Punjab And Haryana At Chandigarh · (2019) 193 PunLR 393
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 29 of 150
High Courts09 Oct 2018Dismissed
Sewa Singh Vs Amandeep And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0274
Code of Criminal Procedure, 1973 — Section 173, 319, 397(1), 397(3), 482
High Courts09 Oct 2018Dismissed
Ravinder Dahiya Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0273
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 161, 313
High Courts09 Oct 2018Allowed
Harbhajan Singh Riar Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · 2019 (1) SCT 152
Constitution of India, 1950 — Article 226, 227
High Courts09 Oct 2018Allowed
Capt. Anila Bhatia Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0271
Indian Penal Code, 1860 — Section 120B, 192, 403, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 102, 102(1), 104, 156(3), 437, 437(3), 496, 497, 498Passports Act, 1967 — Section 10(3)(e), 10(3)
High Courts09 Oct 2018Disposed off
Commissioner Of Income Tax Sector 14 Hisar Vs Dakshin Haryana Bijli Vitran Nigam Ltd
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0270
Income Tax Act, 1961 — Section 9(1), 9(1)(viii), 194J, 206AFinance Act, 2012 — Section 201(1), 201(1A)
High Courts09 Oct 2018Disposed off
Satnam Singh Vs Syndicate Bank And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0269
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts09 Oct 2018
M/S Shree Maa Traderss Thr Proprietor Neeraj Garg Vs Bank Of Maharashtra And Anr
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0268
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts09 Oct 2018Disposed off
Pr. Commissioner Of Income Tax Panchkula Vs M/S Uttar Haryana Bijli Vitran Nigam Ltd Sector 6 Panchkula
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0267
Income Tax Act, 1961 — Section 260A, 40(a), 40(ia), 9(1) (vii), 194JFinance Act, 2012 — Section 201(1), 201(1A)
High Courts09 Oct 2018Disposed off
M/S Tamanna Agro Industries And Another Vs Canara Bank
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Civ) 381
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 31(i), 13(2), 13(4), 13(3A)
High Courts09 Oct 2018Disposed off
Maninder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0265
Indian Penal Code, 1860 — Section 201, 460Code of Criminal Procedure, 1973 — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 2(l), 7A, 15, 20, 49, 49(1), 49(2), 64
High Courts09 Oct 2018Disposed off
Madhu Sharma Vs N.K. Mair And Others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0264
Code of Criminal Procedure, 1973 — Section 145Transfer of Property Act, 1882 — Section 52, 54Code of Civil Procedure, 1908 — Section 11, 47, 144, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 103
High Courts09 Oct 2018Disposed off
Rajinder Kumar Vs Sushma Devi And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0263
Code of Civil Procedure, 1908 — Order 5 Rule 1, Order 8 Rule 1
High Courts09 Oct 2018
Sunil Yadav And Anr VsOriental Insurance Co. Ltd And Anth
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0262
Motor Vehicles Act, 1988 — Section 14, 15, 19, 20, 21, 22, 23, 24, 149(2)(a)(ii), 149(2)
High Courts09 Oct 2018Allowed
Sahib Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0100
Code of Criminal Procedure, 1973 — Section 439, 437(3)Punjab Excise Act, 1914 — Section 61Indian Penal Code, 1860 — Section 420
High Courts09 Oct 2018Allowed
Tara Chand Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0099
Indian Penal Code, 1860 — Section 342, 363, 366(A), 376(1), 376(2)(f)Protection of Children from Sexual Offences Act, 2012 — Section 2(aa)(6), 4, 6, 14Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)(d)
High Courts09 Oct 2018Allowed
Ganesha @ Naveen and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0098
Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 30Code of Criminal Procedure, 1973 — Section 319
High Courts09 Oct 2018Allowed
Rohan Singh Hooda and another Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0097
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 406, 498A, 506
High Courts09 Oct 2018Dismissed
Mandeep Singh @ Semi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0096
Indian Penal Code, 1860 — Section 34, 174A, 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22
High Courts09 Oct 2018Dismissed
Gurdeep Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0095
Indian Penal Code, 1860 — Section 228A, 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Hindu Marriage Act, 1955 — Section 5