High Courts15 Mar 2019Allowed
Sarabjit Kaur Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0099
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 365
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2019
2,912 judgments · page 103 of 146
High Courts15 Mar 2019Dismissed
Gurpreet @ Gaura Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0098
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 148, 149, 307, 323, 427, 506Arms Act, 1959 — Section 25
High Courts15 Mar 2019Dismissed
Shivi Batta Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0097
Indian Penal Code, 1860 — Section 148, 149, 160, 186, 188, 283, 295, 302, 307, 332, 353, 392, 427Arms Act, 1959 — Section 25, 27, 54, 59National Highway Act, 1956 — Section 8A
High Courts15 Mar 2019Allowed
Sukhdev Singh @ Gaggu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0096
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 365Evidence Act, 1872 — Section 25, 26
High Courts15 Mar 2019Partly Allowed
Tamanna Sharma Vs New India Insurance Co. Ltd. & Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0081
Code Of Civil Procedure, 1908 — Section 50, 50(2)Constitution Of India, 1950 — Article 142
High Courts15 Mar 2019Dismissed
Sunder Kumar Yadav Vs Mahindra And Mahindra Finance (India) Limited And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0080
Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21Bombay Civil Courts Act, 1869 — Section 9Arbitration And Conciliation Act, 1996 — Section 34
High Courts15 Mar 2019Dismissed
Tanvi Jain Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0075
High Courts14 Mar 2019Dismissed
Gurnam Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0297
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts14 Mar 2019Allowed
P.K. Sarin Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0289
High Courts14 Mar 2019Allowed
Naveen Kumar Vs Central Administrative Tribunal, Chandigarh Bench, Chandigarh And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0288
High Courts14 Mar 2019Allowed
Angad Kumar Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0271
Constitution Of India, 1950 — Article 21
High Courts14 Mar 2019Allowed
Gurmail Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0197
High Courts14 Mar 2019Disposed Off
Prem Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0196
High Courts14 Mar 2019
Mohinder Pal Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0195
High Courts14 Mar 2019Dismissed
Excise And Taxation Commissioner, Haryana Vs M/S Anant Raj Ltd. Rewari And Another
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0179
Haryana Value Added Tax Act, 2003 — Section 11(1), 36, 56(3)Haryana Special Economic Zone Act, 2005 — Section 7(6), 11(1)(i)Limitation Act, 1963 — Section 5
High Courts14 Mar 2019Disposed Off
Ranbir Singh Vs Uttar Haryana Bijli Vitran Nigam Limited And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0174
High Courts14 Mar 2019Dismissed
Oriental Insurance Company Ltd. Vs Dharambir And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0152
Motor Vehicles Act, 1988 — Section 7, 166
High Courts14 Mar 2019Allowed
Mukesh Kumar And Another Vs Santi Kumar And Others
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0151
Motor Vehicles Act, 1988 — Section 166
High Courts14 Mar 2019Allowed
Om Parkash And Others Vs Premi And Another
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0150
Motor Vehicles Act, 1988 — Section 166
High Courts14 Mar 2019Dismissed
Subeg Singh Vs Rakesh Mehta And Another
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0082
Code Of Criminal Procedure, 1973 — Section 173Code Of Civil Procedure, 1908 — Order 41 Rule 27