High Courts17 Dec 2019Allowed
M/S R.B.Technosol Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0106
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2019
2,912 judgments · page 6 of 146
High Courts17 Dec 2019Disposed Of
Sudesh Devi And Others Vs Sartaj Singh And Another
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0105
High Courts17 Dec 2019Disposed Of
Om Parkash Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0104
Indian Penal Code, 1860 — Section 279, 337, 338
High Courts16 Dec 2019Disposed Of
Gurinder Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0251
High Courts16 Dec 2019Disposed Of
Bhim Sain And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0250
High Courts16 Dec 2019Allowed
Haryana State Industrial & Infrastructure Development Corporation Vs Teshi & Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0150
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 54
High Courts16 Dec 2019Allowed
Sukhjinder Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0136
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
High Courts16 Dec 2019Dismissed
Gurpreet Singh @ Gopi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0135
Code Of Criminal Procedure, 1973 — Section 166, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 3, 8, 22, 37(1)(b)(ii), 80Drugs And Cosmetics Rules, 1945 — Rule 63A
High Courts16 Dec 2019Dismissed
Devinder Gupta Vs Savitri Devi
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0122
Haryana Urban (Control Of Rent & Eviction) Act, 1973 — Section 13(2)(v)Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts16 Dec 2019Disposed Of
Jamsheeda Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0118
Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 365Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 6
High Courts16 Dec 2019Dismissed
Paramjeet Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0116
High Courts16 Dec 2019Disposed Of
Harwinder Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0095
High Courts16 Dec 2019Disposed Of
Jagsir Singh And Ors. Vs State Of Punjab And Ors.
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0094
High Courts16 Dec 2019Dismissed
Sukhwinder Kaur And Others Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0093
Indian Penal Code, 1860 — Section 109, 120B, 109, 148, 149, 307, 323, 452Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 438(3)
High Courts14 Dec 2019Partly Allowed
Asha Rani And Another Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0091
Government Employees Rules, 2003 — Rule 4(2), 6(1)(c)Haryana Compassionate Assistance To The Dependents Of Deceased Govt. Employees Rules, 2005 — Rule 4(2), 6(4)
High Courts13 Dec 2019Dismissed
Pankaj Gupta And Another Vs Dhare Singh Punia
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0306
Negotiable Instruments Act, 1881 — Section 138, 141Code Of Criminal Procedure, 1973 — Section 482
High Courts13 Dec 2019Allowed
Sunil And Ors Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0249
Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 406, 420
High Courts13 Dec 2019Disposed Of
Sitara Vs Hanif Kureshi
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0248
High Courts13 Dec 2019Disposed Of
Mandeep Kaur Vs Baba Farid University Of Health Sciences And Another
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0247
High Courts13 Dec 2019Allowed
Balbir Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2019) 12 P&H CK 0246
Indian Penal Code, 1860 — Section 34, 324, 354, 506Code Of Criminal Procedure, 1973 — Section 320