CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 34 of 150

High Courts04 Oct 2018Disposed off

Harminder Singh Vs Debt Recovery Tribunal-Iii And Others

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0232

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
Read judgment
High Courts04 Oct 2018Disposed off

Birbal Saini Vs State Of Haryana & Ors

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0231

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
Read judgment
High Courts04 Oct 2018Allowed

Daya Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0039

Indian Penal Code, 1860 — Section 354AProtection of Children from Sexual Offences Act, 2012 — Section 8
Read judgment
High Courts04 Oct 2018Allowed

H.C. BHAJAN SINGH Vs STATE OF PUNJAB

Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0038

Code of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 201, 379, 411, 420, 506
Read judgment