High Courts17 Sept 2020Disposed Of
Ansul And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0076
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2020
2,123 judgments · page 52 of 107
High Courts17 Sept 2020Disposed Of
Balwan Singh Vs Uttar Haryana Bijli Vitran Nigam Ltd And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0075
Constitution Of India, 1950 — Article 226, 227
High Courts16 Sept 2020Dismissed
Sarwan Lal Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0249
Narcotic Drugs And Psychotropic Substances Act 1985 — Section 18, 50Code Of Criminal Procedure, 1973 — Section 313
High Courts16 Sept 2020Dismissed
Malkit Singh @ Manjit Singh @ Manu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0201
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21
High Courts16 Sept 2020Disposed Of
Dr. Mukul Gupta Vs Ifci Limited And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0183
Constitution Of India, 1950 — Article 12, 226
High Courts16 Sept 2020Dismissed
Veeran Rani And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0158
Haryana Municipal Act, 1973 — Section 18, 24, 27, 29, 31Haryana Municipal Election Rules, 1978 — Rule 70, 70(1)(a), 70(1)(b), 71Constitution Of India, 1950 — Article 226
High Courts16 Sept 2020Allowed
Manmeet Kumar Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0156
Constitution Of India, 1950 — Article 226, 227
High Courts16 Sept 2020Dismissed
Rajesh Kumar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0148
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 37
High Courts16 Sept 2020Allowed
Sukhpal Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0147
High Courts16 Sept 2020Allowed
Gurvinder Singh Alias Givi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0142
Indian Penal Code, 1860 — Section 34, 302
High Courts16 Sept 2020Dismissed
Baru Ram And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0074
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 6
High Courts16 Sept 2020Disposed Of
Bhupinder Kumar Vs Deputy Commissioner, Ambala And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0072
Punjab Village Common Land (Regulation) Act, 1961 — Section 7, 13Haryana Panchayati Raj Act, 1994 — Section 51
High Courts16 Sept 2020Dismissed
Karamjit Kaur & Others Vs State Of Punjab & Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0071
Punjab State Elementary Education (Teaching Cadre) Group – C Service Rules, 2018 — Rule 3Constitution Of India, 1950 — Article 226, 227
High Courts16 Sept 2020Disposed Of
Kuldip Singh Pardesi Vs Union Of India And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0070
Constitution Of India, 1950 — Article 12, 14, 226
High Courts16 Sept 2020
Julfkar Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0069
Code Of Criminal Procedure, 1973 — Section 167(2), 173(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36A(4)
High Courts16 Sept 2020Allowed
Vijay Pal Jangu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0068
Code Of Criminal Procedure, 1973 — Section 438(2), 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 29
High Courts16 Sept 2020Allowed
Harduman Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0067
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 307, 323, 341, 506
High Courts16 Sept 2020Dismissed
Manpreet Singh @ Mapi Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0066
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 148, 149, 307, 324, 506
High Courts16 Sept 2020
Mani Malhotra And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0065
Indian Penal Code, 1860 — Section 148, 149, 160, 323, 427, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts16 Sept 2020Allowed
Balwinder Singh Alias Bagga Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2020) 09 P&H CK 0063
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18