High Courts03 Oct 2018
Parveen Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0022
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 452
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 36 of 150
High Courts03 Oct 2018Allowed
Lakhwinder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0020
Indian Penal Code, 1860 — Section 149, 186, 323, 353Code of Criminal Procedure, 1973 — Section 438(2)
High Courts03 Oct 2018Disposed off
J.R. Agrotech Pvt. Ltd. and another Vs M/s Arora Trading Company
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0019
Negotiable Instruments Act, 1881 — Section 138
High Courts03 Oct 2018
Harender Pal and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0018
Indian Penal Code, 1860 — Section 148, 149, 302, 307, 363, 364, 376, 506Arms Act, 1959 — Section 24, 25, 54, 59Code of Criminal Procedure, 1973 — Section 173, 313, 319
High Courts03 Oct 2018Allowed
Amrish Kumar Jain Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2019) LabIC 249 : (2019) 1 SCT 491
Code of Criminal Procedure, 1973 — Section 258, 309Punjab Civil Services Rules, 1951 — Rule 7Code of Civil Procedure, 1908 — Order 17 Rule 1
High Courts01 Oct 2018Dismissed
Varinder Pall Singh Walia Vs Satpal Singh
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Rent) 147
East Punjab Urban Rent Restriction Act, 1949 — Section 18A(4), 18A(5)
High Courts01 Oct 2018Allowed
Navjot Singh & Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0220
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 146, 186, 320, 332, 353, 506
High Courts01 Oct 2018Dismissed
Parikshit Dahiya Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0219
Industrial Disputes Act, 1947 — Section 2(oo)(bb)Constitution of India, 1950 — Article 16(1), 311
High Courts01 Oct 2018Dismissed
M/S Milan Exports & Others Vs State Bank Of India & Another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0218
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14
High Courts01 Oct 2018Dismissed
Rattan Mould Industries And Anr Vs State Of Punjab And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0217
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 17, 17(1)
High Courts01 Oct 2018Disposed off
Ashok Kumar & Anr Vs State Of Haryana And Ors
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0216
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14
High Courts01 Oct 2018Dismissed
Rasid Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0215
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17Constitution of India, 1950 — Article 226
High Courts01 Oct 2018Disposed off
Basakha Singh Vs State Bank Of India And Others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0214
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17
High Courts01 Oct 2018Disposed off
Saudagar Ali Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 627
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2, 2(xv), 2(xvi), 2(xvii), 2(xviii), 15(b),16(e), 15, 17, 18, 21, 50Code of Criminal Procedure, 1973 — Section 173
High Courts01 Oct 2018Dismissed
Sunita Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0212
Haryana Compassionate Assistance to Dependents of Deceased Government Employees Rules, 2003 — Section 3(d)(ii)
High Courts01 Oct 2018Dismissed
Secretary, Department Of Transport Union Territory Chandigarh And Another Vs Presiding Officer, Labour Court U.T. Chandigarh And Another
Punjab And Haryana At Chandigarh · (2019) 1 LLJ 176
High Courts01 Oct 2018Allowed
Navjot Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0016
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 146, 186, 332, 353, 506
High Courts01 Oct 2018Allowed
Sandeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0015
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 454
High Courts01 Oct 2018Disposed off
Usha Devi and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0014
Constitution of India, 1950 — Article 21
High Courts01 Oct 2018Disposed off
Manjot Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 10 P&H CK 0013