High Courts27 Aug 2018
Hardeep Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0483
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 337, 338, 304A, 427
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2018
2,995 judgments · page 54 of 150
High Courts27 Aug 2018Allowed
Hari Chand Vs Daya Ram And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0482
High Courts27 Aug 2018Allowed
Anchal Singh Vs Jagdish Kumar
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0481
High Courts27 Aug 2018Dismissed
P.M Vohra. Vs M/S Silotech Engineering Pvt Ltd & Anr.
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0480
Code Of Civil Procedure, 1908 — Section 151Industrial Disputes Act, 1947 — Section 2(s), 11
High Courts27 Aug 2018Allowed
National Insurance Company Ltd. Vs Ms. Rabjiri And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0479
High Courts27 Aug 2018Allowed
Pudal Vs Harjinder Singh And Another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0478
High Courts27 Aug 2018Dismissed
Commissioner Of Income Tax (Exemptions), Chandigarh Vs M/S Amandeep Educational Society, Amritsar
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0477
Income Tax Act, 1961 — Section 2(15), 12AA, 12AA(i)
High Courts27 Aug 2018Disposed Off
Mamta Sethi Vs Small Industries Development Bank Of India, Chandigarh And Others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0476
Code Of Civil Procedure, 1908 — Order 9 Rule 13
High Courts27 Aug 2018Allowed
Raj Kumar And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2018) 4 RCR(Cri) 337
Indian Penal Code, 1860 — Section 34, 148, 149, 323, 325, 380, 436, 506Code Of Criminal Procedure, 1973 — Section 173, 200, 209, 210, 319
High Courts27 Aug 2018Allowed
Meena Bhandari Vs Central Administrative Tribunal, Chandigarh Bench And Others
Punjab And Haryana At Chandigarh · (2019) 1 SCT 14
Administrative Tribunals Act 1985 — Section 19Punjab Civil Services (Punishment And Appeal) Rules, 1970 — Rule 3(17)(A)(v)Constitution Of India, 1950 — Article 226
High Courts27 Aug 2018
Rajesh Soni and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0298
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 148, 149, 186, 332, 353, 506
High Courts27 Aug 2018Allowed
Gurmeet Singh and another Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0297
Indian Penal Code, 1860 — Section 406, 420Code of Criminal Procedure, 1973 — Section 320, 482
High Courts27 Aug 2018Allowed
Sonia and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0296
Indian Penal Code, 1860 — Section 120B, 370(3), 420Code of Criminal Procedure, 1973 — Section 320, 482
High Courts27 Aug 2018Allowed
Bhupender and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0295
Indian Penal Code, 1860 — Section 147, 148, 323, 506Code of Criminal Procedure, 1973 — Section 320, 482
High Courts27 Aug 2018Allowed
Gagandeep Kaur and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0294
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 406, 420, 495
High Courts27 Aug 2018
NAVYUG COOP LABOUR AND CONSTRUCTION SOCIETY LTD BATHINDA THR PRESIDENT SUBHASH CHANDER Vs STATE OF PUNJAB AND OTHERS
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0293
Constitution of India, 1950 — Article 226, 227
High Courts27 Aug 2018Allowed
Rajni Kumari Vs Maharshi Dayanand University, Rohtak and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0292
High Courts27 Aug 2018
Vimal Kumar and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0291
Haryana Superior Judicial Services Rules, 2007 — Rule 5, 6(1)(a), 8Constitution of India, 1950 — Article 14, 16, 32, 226, 227
High Courts27 Aug 2018Dismissed
Yuvraj Saini Vs State of Punjab & Ors
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0289
Punjab Labor Department (State Service Class III) Rules, 1969 — Rule 9(d)Constitution of India, 1950 — Article 226
High Courts27 Aug 2018Disposed off
Chaman Lal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0288