High Courts28 Mar 2022Dismissed
Malkiat Singh Vs Kasturba Gandhi Memorial Trust & Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0102
Code Of Civil Procedure, 1908 — Order 6 Rule 17Specific Relief Act, 1963 — Section 26
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2022
1,322 judgments · page 55 of 67
High Courts28 Mar 2022Allowed
Sawaran Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0090
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 320
High Courts28 Mar 2022Allowed
Ashish Gautam Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0089
Code Of Criminal Procedure, 1973 — Section 320, 482Information Technology Act, 2000 — Section 66DIndian Penal Code, 1860 — Section 320
High Courts28 Mar 2022Dismissed
Mohan Alias Moni And Others Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0088
Code Of Criminal Procedure, 1973 — Section 173, 320, 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 326, 452, 506
High Courts28 Mar 2022Allowed
Diwan Chand And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0087
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 320, 420, 467, 468, 471
High Courts28 Mar 2022Allowed
Amit Passi And Another Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0086
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 320, 420
High Courts25 Mar 2022Dismissed
Kishan Chand And Others Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0107
Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 24(2), 101ALand Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts25 Mar 2022Allowed
Balwinder Singh And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0085
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 320, 420
High Courts25 Mar 2022Allowed
Manpreet Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0084
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 148, 149, 295A, 320
High Courts25 Mar 2022Allowed
Gyani Ram Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0083
Code Of Criminal Procedure, 1973 — Section 437A, 438, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xiia), 37Evidence Act, 1872 — Section 27
High Courts25 Mar 2022Allowed
Tadikamalla Nagendra Rao & Ors Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0082
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 420, 482Prise Chits And Money Circulation (Banning) Act, 1978 — Section 4, 5, 6
High Courts25 Mar 2022Allowed
Jasveer Kaur And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0081
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 320, 384
High Courts25 Mar 2022Allowed
Inderjeet Kaur Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0080
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 307, 320, 323, 324, 452
High Courts25 Mar 2022Allowed
Gurdeep Singh Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0079
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 320
High Courts24 Mar 2022Allowed
Pt. B.D. Sharma University Of Health And Sciences Vs Kavita And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0104
Haryana Public Premises And Land (Eviction And Rent Recovery) Act, 1972 — Section 4, 5, 7
High Courts24 Mar 2022Allowed
Baljeet Kaur And Another Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0076
Constitution Of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 13
High Courts24 Mar 2022Allowed
Fakruddin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0075
Code Of Criminal Procedure, 1973 — Section 437A, 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiia), 37
High Courts24 Mar 2022Allowed
Gurdeep Singh @ Nikka And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0073
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 182, 211, 320, 406, 420
High Courts24 Mar 2022Allowed
Gurpreet Kaur And Others Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0059
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 320, 420
High Courts23 Mar 2022Allowed
M/s Paras Ram Milkhi Ram Vs Sudarshan Tea. Pvt. Ltd. And Another
Punjab And Haryana At Chandigarh · (2022) 03 P&H CK 0105
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 5 Rule 9, Order 5 Rule 9A, Order 5 Rule 9(4), Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 21, Order 5 Rule 23, Order 9 Rule 13