COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2018

2,995 judgments · page 69 of 150

High Courts08 Aug 2018Dismissed

M/S Vishkarma Industries, Bhiwani Vs State Bank Of India And Others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0373

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14Constitution of India, 1950 — Article 226

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High Courts08 Aug 2018Allowed

Amanjot Singh Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0372

Indian Penal Code, 1860 — Section 120B, 354, 406, 420, 498A, 509Code of Criminal Procedure, 1973 — Section 173, 482

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High Courts08 Aug 2018

M/S Metro Engineers Vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0371

Arbitration and Conciliation Act, 1996 — Section 14

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High Courts08 Aug 2018Allowed

Rajesh Goyal and others Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0105

Indian Stamp Act, 1899 — Section 47A(3), 47A

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High Courts08 Aug 2018Disposed off

Punjab State Coop. Supply and Marketing Federation Ltd Vs Ramesh Kumar and another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0104

provisions of the Industrial Disputes Act, 1947 — Section 17B

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High Courts08 Aug 2018Allowed

M/s Dashmesh Agro Export Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0103

Constitution of India, 1950 — Article 226, 227

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High Courts08 Aug 2018Disposed off

National Insurance Company Ltd Vs Birender and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0102

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High Courts08 Aug 2018Dismissed

Dharambir Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0101

Indian Penal Code, 1860 — Section 148, 149, 323, 341, 354, 452, 504, 506Code of Criminal Procedure, 1973 — Section 313

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High Courts08 Aug 2018

Mohit Bansal Vs M/s Ankit Polyweave Industry

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0100

Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 313

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High Courts08 Aug 2018Dismissed

Gurdial Singh and another Vs Jasbir Kaur and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0099

Motor Vehicles Act, 1988 — Section 166

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High Courts08 Aug 2018Disposed off

Sham Lal Vs Asha Rani and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0098

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13

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High Courts08 Aug 2018Dismissed

Garib Dass Vs Amrit Kumari (since deceased) through

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0097

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High Courts08 Aug 2018Disposed off

Ashish Goyal Vs Birjesh

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0096

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act,1881 — Section 138

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High Courts08 Aug 2018Dismissed

Partap Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0095

Indian Penal Code, 1860 — Section 34, 302Constitution of India, 1950 — 1950 — Article 161

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High Courts08 Aug 2018

Yad Ram Vs State of Haryana & others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0094

Constitution of India, 1950 — Article 226

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High Courts08 Aug 2018Allowed

Karamjeet Singh and others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0093

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 186, 320, 332, 353, 427, 506

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High Courts08 Aug 2018Dismissed

Manmohan and others Vs State of Haryana

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0092

Indian Penal Code, 1860 — Section 313, 354, 406, 434, 498ACode of Criminal Procedure, 1973 — Section 161, 227, 228, 313

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High Courts08 Aug 2018Allowed

Gurjit Kaur and another Vs Balwinder Singh and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0091

Code of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts08 Aug 2018Dismissed

Sanjay Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0090

Indian Penal Code, 1860 — Section 34, 216, 120B, 186, 302, 307, 353, 449Arms Act, 1959 — Section 25, 54, 59Haryana Good Conduct Prisoners (Temporary Release), 1988 — Section 3, 8, 9

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High Courts07 Aug 2018Allowed

Manisha And Others Vs Anil And Others

Punjab And Haryana At Chandigarh · (2018) 08 P&H CK 0370

Motor Vehicles Act, 1988 — Section 166

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