High Courts27 Sept 2018Allowed
Jagsir Singh and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0202
Indian Penal Code, 1860 — Section 120B, 420Code of Criminal Procedure, 1973 — Section 483(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 39 of 150
High Courts27 Sept 2018Allowed
Rajan Sharma Vs Sunil Kumar and others
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0201
Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 5 Rule 1
High Courts26 Sept 2018Disposed off
Pooja and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0199
Constitution of India, 1950 — Article 21
High Courts26 Sept 2018Disposed off
Satvir Kaur and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0198
Constitution of India, 1950 — Article 21
High Courts26 Sept 2018Disposed off
Chetna and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0197
High Courts26 Sept 2018Allowed
Jajaldeep Singh @ Jajal Maan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0196
Code of Criminal Procedure, 1973 — Section 438(2), 439Indian Penal Code, 1860 — Section 148, 149, 307, 379B, 323, 427, 506
High Courts26 Sept 2018Allowed
Baljinder Singh @ Baba Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0195
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 22, 29, 61, 85
High Courts26 Sept 2018Allowed
Tejinder Singh @ Labhi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0194
Code of Criminal Procedure, 1973 — Section 319, 439Indian Penal Code, 1860 — Section 148, 149, 302, 306, 341, 323, 427
High Courts26 Sept 2018Disposed off
Vedpal Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat and Another
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0193
High Courts26 Sept 2018
Rajender Parshad @ Raju Vs State of Haryana
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0192
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 22C
High Courts26 Sept 2018Dismissed
Rajinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0191
Indian Penal Code, 1860 — Section 307
High Courts25 Sept 2018Allowed
Dr. Shashi Bhushan Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 694 : (2019) 2 CriCC 216
Code Of Criminal Procedure 197 — Section 4 9Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 8(c), 21(c), 22, 25, 2, 80Indian Medical Council Act, 1956 — Section 2(b) , 15(2)(d), 21(1), 27
High Courts25 Sept 2018Dismissed
Ram Kalan Vs M/s H.K.S. Developers Private Limited
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Civ) 261
Transfer Of Property Act, 1882 — Section 5 ACourt Fees Act, 1870 — Section 7(iv)(c)Civil Procedure Code, 1908 — Order 7 Rule 11, Order 9 Rule 4
High Courts25 Sept 2018Allowed
Rekha Devi Vs Sunil And another
Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 621
Indian Penal Code, 1860 — Section 2 , 76, 506, 511Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 7AEvidence Act, 1872 — Section 5
High Courts25 Sept 2018Dismissed
District Manager, Haryana Agro Industries Corporation Ltd. and another Vs Presiding Officer, Labour Court, Ambala and another
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0190
Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2018Dismissed
Narinder Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0180
Punjab Land Revenue Act, 1887 — Section 13, 16Constitution of India, 1950 — Article 226
High Courts24 Sept 2018Allowed
D.K. Sethi Vs Central Bureau Of Investigation
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Cri) 611
Code Of Criminal Procedure 197 — Section 47, 47(1), 49, 49(1)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — 1(1)(d), 1 (2)
High Courts24 Sept 2018Allowed
Anilesh Yadav Vs Swati Yadav
Punjab And Haryana At Chandigarh · (2019) 1 RCR(Civ) 95
Hindu Marriage Act, 1955 — Section 1 B, 1 B(2)
High Courts24 Sept 2018Allowed
Hardeep Singh alias Deepa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0189
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 21, 22, 50
High Courts24 Sept 2018Dismissed
Surjit Singh @ Mass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2018) 09 P&H CK 0188
Code of Criminal Procedure, 1973 — Section 439Narcotics, Drugs and Psychotropic Substances Act 1985 — Section 15, 37