High Courts10 Jan 2019Allowed
M/S Proma Industries Ltd., Mumbai And Another Vs M/S Girnar Fibers Ltd., Ludhiana
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0036
Arbitration and Conciliation Act, 1996 — Section 8, 8(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2019
2,912 judgments · page 138 of 146
High Courts10 Jan 2019Allowed
Ishwar Dass Vs Parkash Chand And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0035
Specific Relief Act, 1963 — Section 39
High Courts10 Jan 2019Disposed Off
Late Sh. Ved Parkash Vijh Through His L.Rs Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0029
High Courts10 Jan 2019Dismissed
Brahama Nand And Others Vs Gram Panchayat, Village Indri, Tehsil And District Nuh, Through Its Sarpanch And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0028
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts09 Jan 2019Dismissed
National Insurance Company Ltd. Vs Somti Devi @ Som Wanti And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0401
High Courts09 Jan 2019Dismissed
National Insurance Co.Ltd. Vs Atul Kumar @ Monu Kumar @ Lala And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0400
Code Of Criminal Procedure, 1973 — Section 173Rules Of the Road Regulations, 1989 — Section 23
High Courts09 Jan 2019Allowed
Naresh And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0399
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 148, 149, 323, 427, 452
High Courts09 Jan 2019Allowed
Monika Saini Vs Mukhtiar Chand And Another
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0398
East Punjab Urban Rent Restriction Act, 1949 — Section 13BPunjab Rent Act, 1995 — Section 24Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 17A
High Courts09 Jan 2019Allowed
Mithan Lal Gupta Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0397
High Courts09 Jan 2019
Maya Ram And Another Vs Union Of India
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0396
Railway Claims Tribunal Act, 1987 — Section 16Railway Act, 1989 — Section 124A
High Courts09 Jan 2019Disposed Off
Manpreet Singh Vs Surain Yadav And Another
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0395
Indian Penal Code, 1860 — Section 279, 337, 338, 427
High Courts09 Jan 2019Dismissed
Mange Vs Bhola (Since Deceased) Through His Lrs.
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0394
High Courts09 Jan 2019Allowed
Laxmi Devi Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0393
High Courts09 Jan 2019Dismissed
Lakhwinder Singh Alias Lakhi Baba Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0392
Code Of Criminal Procedure, 1973 — Section 319
High Courts09 Jan 2019Dismissed
Lajpat Vs Ashok Kumar And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0391
Haryana Urban (Control Of Rent And Eviction) Act, 1973 — Section 13
High Courts09 Jan 2019Dismissed
Labh Singh Vs Harnek Singh
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0390
Specific Relief Act, 1963 — Section 16, 16(c)
High Courts09 Jan 2019Dismissed
Kirti Sharma And Another Vs Dinesh Sharma And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0389
High Courts09 Jan 2019Dismissed
Kasturi Lal Babbar Vs Satya Devi
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0388
Evidence Act, 1872 — Section 65B
High Courts09 Jan 2019Dismissed
Kamaljit Kaur Vs Rajinder Singh And Another
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0387
Code Of Criminal Procedure, 1973 — Section 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139Indian Penal Code, 1860 — Section 420
High Courts09 Jan 2019Allowed
Jitender And Ors Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 01 P&H CK 0386
Indian Penal Code, 1860 — Section 34, 323, 324, 506Punjab Police (Haryana Amendment) Rules, 2015 — Rule 12.18(2)Punjab Police Rules, 1934 — Rule 12.18(3)(e), 12.18